Shri Sudarshan Ramesh vs Union Of India
2023 Latest Caselaw 256 Kant

                                           -1-
                                                      WA No. 1162 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 4TH DAY OF JANUARY, 2023
                                        PRESENT
                         THE HON'BLE MR JUSTICE ALOK ARADHE
                                           AND
                     THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                       WRIT APPEAL NO. 1162 OF 2022 (GM-PASS)
              BETWEEN:
              SHRI SUDARSHAN RAMESH
              AGED ABOUT 32 YEARS
              S/O SRI RAMESH IYENGAR
              R/AT 239, 10TH C MAIN 1ST BLOCK
              JAYANAGAR, BENGALURU
              KARNATAKA - 560 011.
                                                              ...APPELLANT
              (BY SRI S SUDHARSAN., ADV., - ABSENT)
              AND:
Digitally
signed by B   1.   UNION OF INDIA
A KRISHNA
KUMAR              BY MINISTRY OF HOME AFFAIRS
Location:          JAI SINGH MARG, HANUMAN ROAD
High Court
of                 AREA, CONNAUGHT PLACE
Karnataka
                   NEW DELHI - 110 001
                   REP BY ITS SECRETARY.

              2.   BUREAU OF IMMIGRATION
                   MINISTRY OF HOME AFFAIRS
                   5TH FLOOR, 'A' BLOCK, TTMC
                   BMTC BUS STAND BUILDNG
                   K.H. ROAD, SHANTHINAGAR
                   BENGALURU - 560 027.

              3.   DIRECTORATE OF ENFORCEMENT
                   MINISTRY OF FINANCE
                   GOVERNMENT OF INDIA
                   BENGALURU ZONAL OFFICE
                   BMTC 'B' BLOCK, 3RD FLOOR
                   SHANTHINAGAR, K.H. ROAD
                               -2-
                                            WA No. 1162 of 2022




      WILSON GARDEN
      BENGALURU - 560 027
      REP BY ITS DEPUTY DIRECTOR.
                                                 ...RESPONDENTS
(BY SRI ADITYA SINGH., CGC FOR R-1 & R-2;
    ASG - SERVED)
       THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATA KA HIGH
COURT ACT PRAYING TO     SET ASIDE THE ORDER OF THE LEARNED
SINGLE JUDGE DATED 20/06/2022 IN WP NO.1730/2022.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ALOK
ARADHE J., DELIVERED THE FOLLOWING:


                          JUDGMENT

None for the appellant even when the matter is called in

the second round. It appears that the appellant is not

interested in prosecuting the appeal. Accordingly, the appeal is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NMS