Sri Fathichand G Gaba vs Chief Conservator Of Forest
2023 Latest Caselaw 3285 Kant

                                             -1-
                                                    NC: 2023:KHC:20356
                                                       RFA No. 1136 of 2008




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 14TH DAY OF JUNE, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 1136 OF 2008 (INJ)


                   BETWEEN:

                   SRI FATHICHAND G GABA
                   S/O LATE GANGARAM GABA
                   HINDU, AGED 68 YEARS
                   R/AT NO.395, 6TH BLOCK
                   RAJAJINAGAR, BANGALORE 10.
                                                               ...APPELLANT
                   (BY SRI. VENKATESH R BHAGAT., ADVOCATE)

                   AND:

                   1.    CHIEF CONSERVATOR OF FOREST
                         DEPARTMENT OF FOREST
                         BANGALORE CIRCLE
Digitally signed         ARANYA BHAVAN,18TH CROSS
by                       MALLESHAWRAM,BANGALORE 55.
DHANALAKSHMI
MURTHY
Location: High     2.    STATE OF KARNATAKA
Court of                 MINISTRY OF FORESTS AND ENVIRONMENT
Karnataka
                         VIDHANA SOUDHA,BANGALORE-560001
                         REPRESENTED BY ITS SECRETARY.
                                                           ...RESPONDENTS
                   (NOTICE TO R1 & R2 ARE SERVED AND UNREPRESENTED)

                        THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST
                   THE JUDGEMENT AND DECREE DATED 07.08.2008 PASSED IN
                   OS.NO.6763/2001 ON THE FILE OF THE X ADDL.CITY CIVIL
                   AND   SESSIONS     JUDGE,  BANGALORE    CITY,  SCCH-5,
                   DISMISSING THE SUIT FOR PERMANENT INJUNCTION.
                             -2-
                                     NC: 2023:KHC:20356
                                       RFA No. 1136 of 2008




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

The learned counsel for the appellant submitted that

the sole appellant died long back.

The submission of the learned counsel for the

appellant is placed on record.

Till today, no application is filed to bring the legal

representatives of deceased appellant on record.

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

DM