The Tahasildar vs N Krishnamma
2023 Latest Caselaw 975 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF JANUARY, 2023

                            BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                 R.S.A.NO.1071/2018 (INJ)

BETWEEN:

1.     THE TAHASILDAR
       MUDIGERE-577132.

2.     BLOCK EDUCATION OFFICER
       MUDIGERE-577132

3.     STATE OF KARNATAKA
       VIDHANA VEEDHI
       BENGALURU
       BY CHIEF SECRETARY
                                            ... APPELLANTS

[BY SMT.H.R.ANITHA, HCGP]

AND:

N. KRISHNAMMA
W/O B.E.DEVANNA GOWDA
AGED ABOUT 78 YEARS
COFFEE PLANTER
R/O BELAGODU, BANAKAL HOBLI
MUDIGERE TALUK
REP. BY HER P.A. HOLDER
SRI B.D.RAVI
S/O B.E.DEVANNA GOWDA
B. HOSAHALLI VILLAGE
BANAKAL HOBLI, MUDIGERE TALUK-577132.
                                            ... RESPONDENT
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     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 15.03.2017
PASSED IN R.A.NO.20/2016 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, MUDIGERE AND ETC.

    THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

This appeal was filed in the year 2018. This Court, vide

order dated 25.02.2022 granted one week time to comply with

the office objections and also made it clear that failing which, list

this matter for dismissal. Even though one week time was

granted on 25.02.2022, the office objections are not complied.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SN