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Sambappa vs Syed Ahmed
2023 Latest Caselaw 367 Kant

Citation : 2023 Latest Caselaw 367 Kant
Judgement Date : 5 January, 2023

Karnataka High Court
Sambappa vs Syed Ahmed on 5 January, 2023
Bench: Alok Aradhe, S Vishwajith Shetty
                                          -1-
                                                        WA No.4825 of 2017




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 5TH DAY OF JANUARY 2023
                                        PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                           AND
                      THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                            WRIT APPEAL NO.4825 OF 2017 (LR)
               BETWEEN:

                       SAMBAPPA
                       S/O KEMPE NANJAPPA
                       SINCE DECEASED
                       REP. BY HIS SON SRI. SWAMY
                       S/O LATE SAMBAPPA
                       SINCE DECEASED REP BY HIS LRS.
Digitally signed
by RUPA V
Location: High 1(a)    SMT. M.B. SHIVAMMA
Court of               W/O LATE SWAMY
Karnataka              AGED ABOUT 53 YEARS.

               1(b). S. RAJU
                     S/O LATE SWAMY
                     AGED ABOUT 27 YEARS.

               1(c). S. SHANTHA KUMAR
                     S/O LATE SWAMY
                     AGED ABOUT 25 YEARS.

               1(d). SOUMYA
                     D/O LATE SWAMY
                     AGED ABOUT 23 YEARS.

                       R/AT D NO 3705, GOUDAR BASAPPA ROAD
                       ERANAGERE, MYSORE-570001.

                                                             ...APPELLANTS
               (BY SRI. ASHWATHNARAYANA REDDY M, ADV., (ABSENT))
                               -2-
                                         WA No.4825 of 2017




AND:
        SYED AHMED
        S/O SRI. SYED ABDUL RAZAK
        SINCE DECEASED REP BY HIS LRS.

1(a)    SYED IFTIKAR AHMED.

1(b). SYED ISHRAT AHMED.

1(c)    SYED PARVEZ AHMED.

1(d)    SYED MAHMOOD.

1(e). KAUSAR AHMED.

1(f).   ASKARI BANU.

1(g). SYED NAVEEDA BANU.

        (a) TO (e) ARE THE SONS AND
        (f) & (g) ARE DAUGHTER OF
        LATE SYED AHMED AND
        R/AT D.NO.2987, ASHOKA ROAD
        EAST CROSS, NO. 29
        LASHKAR MOHALLA, MYSORE-570001.

2.      THE LAND TRIBUNAL
        MYSORE TALUK, MYSORE-570001
        REP BY ITS SECRETARY.

                                           ...RESPONDENTS


(BY SRI. KRISHNAMOORTHY .D, ADV., FOR C/R1 (a-g)
  SMT. NAMITHA MAHESH B.G. AGA FOR R2
       R3 SERVED
V/O DTD:15/12/2022 NOTICE TO R4 HELD SUFFICIENT)
                           -3-
                                      WA No.4825 of 2017




     THIS W.A. IS FILED U/S 4 OF THE KARNATAKA HIGH
COUR ACT PRAYING TO SET ASIDE THE ORDER DATED
04/05/2017 PASSED IN THE WRIT PETITION 7753/2007.

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

                      JUDGMENT

None for the appellants even when the matter is

called in the second round. It appears that the

appellants are not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV

 
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