Madhukar @ Muddu Nayak vs Smt Nayana Bai
2023 Latest Caselaw 2981 Kant

                                        -1-
                                                    WA No.322 of 2021




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 7TH DAY OF JUNE, 2023
                                      PRESENT
                      THE HON'BLE MR. JUSTICE ALOK ARADHE
                                        AND
                  THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                       WRIT APPEAL NO.322 OF 2021 (GM-RES)
             BETWEEN:

             1.   MADHUKAR @ MUDDU NAYAK
                  S/O LATE SRINIVAS NAYAK
                  AGED ABOUT 61 YEARS
                  R/A MELAMANE, POTTAGE
                  BOMMARBETTU VILLAGE
Digitally         UDUPI TALUK DISTRICT-576201.
signed by
RUPA V                                                    ...APPELLANT
Location:    (BY SRI. RAKSHITH R, ADV., (ABSENT))
High Court
of           AND:
Karnataka
             1.   SMT. NAYANA BAI
                  D/O LATE LAKSHMI NAYAK
                  AGED ABOUT 61 YEARS
                  R/A NO.1-44, NEAR PARKALA HIGH SCHOOL
                  POST KARKALA, UDUPI TALUK-576201.

             2.   KUMARI SNEHA NAYAK
                  D/O MADHUKAR NAYAK
                  AGED ABOUT 21 YEARS
                  R/A NO.1-44, NEAR PARKALA HIGH SCHOOL
                  POST PARKALA, UDUPI TALUK-576201.

             3.   THE ADMINISTRATIVE OFFICER
                  AND SUB-DIVISIONAL MAGISTRATE
                  KUNDAPURA SUB-DIVISION,
                  KUNDAPURA-576201.
                                                     ...RESPONDENTS
             (BY SRI. B. RAJENDRA PRASAD, HCGP FOR R3)
                                       ---
                  THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
             HIGH COURT ACT, PRAYING TO ISSUE A WRIT OF CERTIORARI
                              -2-
                                         WA No.322 of 2021




ON THE IMPUGNED ORDER DATED 03.02.2020 PASSED BY
THE HON'BLE SINGLE JUDGE IN WRIT PETITION 43610-
43611/2019.  ISSUE ANY OTHER WRIT OR ORDER THAT
DEEMS FIT TO GRANT IN THE CASE.

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

                      JUDGMENT

Mr.B.Rajendra Prasad, learned High Court

Government Pleader for the respondent.

None for the appellant even when the matter is

called in the second round.

2. It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, pending interlocutory application, if

any, is also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV