The Commissioner vs Rajashekhar S/O Sidramappa Kobal ...
2023 Latest Caselaw 1129 Kant

       IN THE HIGH COURT OF KARNATAKA
              KALABURAGI BENCH

     DATED THIS THE 27TH DAY OF JANUARY, 2023

                    PRESENT

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

                       AND

THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA

        WRIT APPEAL No.200203/2022(LB-RES)

BETWEEN:

THE COMMISSIONER,
KALABURAGI URBAN DEVELOPMENT AUTHORITY,
KALABURAGI
                                  ... APPELLANT

(BY SRI SHIVAKUMAR TENGLI, ADVOCATE(ABSENT))

AND:

1.   RAJASHEKHAR S/O. SIDRAMAPPA KOBAL,
     AGE: 50 YEARS,
     OCC: GDA'S POSTAL EMPLOYEE,
     R/O. H.NO.1/195, FEROZABAD,
     TQ. & DIST: KALABURAGI

2.   THE STATE OF KARNATAKA,
     REPRESENTED BY ITS PRL. SECRETARY
     URBAN DEVELOPMENT,
                                            W.A.No.200203/2022
                              2




       DEPARTMENT OF VIKASA SOUDHA,
       BANGALORE-560 001
                                  ... RESPONDENTS
     This Writ Appeal is filed under Section 4 of the
Karnataka High Courts Act, praying to set aside the
impugned order of the learned Single Judge dated
13.07.2022 passed in W.P. No.201439/2022(GM-RES)
and dismiss the writ petition.

     This appeal coming on for Orders, through physical
hearing/video   conference,  this   day    SREENIVAS
HARISH KUMAR, J., delivered the following:

                         JUDGMENT

The case is posted for the 4th time for clearing

office objections. Order-sheet shows sufficient chances

being already given. Appellant's counsel is absent today.

Office objections have not been complied with.

Therefore, writ appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

Sd/-

JUDGE SBS*