Sri Chikkayellappa Since Decd By ... vs The Chief Secretary To
2023 Latest Caselaw 383 Kant

                                          -1-
                                                      RFA No. 73 of 2007




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 5TH DAY OF JANUARY, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                       REGULAR FIRST APPEAL NO. 73 OF 2007 (INJ)
               BETWEEN:

               1.   SRI CHIKKAYELLAPPA
                    SINCE DECD BY HIS LRS
                    SMT.YELLAMMA
                    W/O LATE CHIKKAYELLAPPA
                    AGED ABOUT 75 YEARS

               2.   SRI.MUNIRAMAIAH
                    S/O LATE CHIKKAYELLAPPA
Digitally           MAJOR
signed by
PANKAJA S      3.   SRI C.NARAYANA
Location:           S/O LATE CHIKKAYELLAPPA
High Court          MAJOR
of Karnataka
               4.   SRI.C.SRINIVASA
                    S/O LATE CHIKKAYELLAPPA
                    MAJOR

                    ALL THE APPELLANTS ARE
                    R/O JAKKASANDRA VILLAGE
                    BEGUR HOBLI,
                    BANGALORE SOUTH TALUK- 560 037
                                                          ...APPELLANTS
               (BY SRI. N.SHANKARANARAYANA BHAT, ADVOCATE)

               AND:

               1.   THE CHIEF SECRETARY TO
                    GOVERNMETN OF KARNATAKA
                                 -2-
                                               RFA No. 73 of 2007




     DR. AMBEDKAR VEEDHI, VIDHANA SOUDHA
     BANGALORE-560 001

2.   THE DEPUTY CONSERVATOR OF FORESTS
     ARANYA BHAVANA, MALLESWARAM
     BANGALORE-560 003
                                                   ...RESPONDENTS
(BY SRI.SHIVANANDA D.S., AGA)

     THIS RFA FILED U/S.96 OF CPC AGAINST THE JUDGMENT
AND DECREE DT.19.9.2006 PASSED IN O.S.NO.602/95 ON THE
FILE OF THE XXVII ADDL. CITY CIVIL JUDGE, BANGALORE,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION AND ETC.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

1. Heard the learned Additional Government Advocate for the

respondent - State.

2. There is no representation on behalf of the appellants. Since

the appeal is of the year 2007, I find no ground to adjourn the

matter. Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

PKS CT:AN