Sri K C Anneswamy @ K C Annaswamy vs The Director/ Competent ...
2023 Latest Caselaw 1685 Kant

                                               -1-
                                                         RSA No. 2512 of 2011




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 02ND DAY OF MARCH, 2023

                                             BEFORE

                   THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                        REGULAR SECOND APPEAL NO. 2512 OF 2011 (INJ)

Digitally signed   BETWEEN:
by CHANDANA
BM                 SRI K.C.ANNESWAMY @ K.C.ANNASWAMY
Location: HIGH     S/O CHIKKEGOWDA
COURT OF           AGED ABOUT 45 YEARS
KARNATAKA          R/AT KAREHALLY,
                   BEGUR HOBLI, CHENNARAYAPATNA TALUK
                   HASSAN DIST., NOW AT PROPRIETOR
                   APNA HOTEL, NH-4 EXTENSION
                   KALLABELLA VILLAGE
                   SIRA TALUK, TUMKUR DISTRICT
                                                                     ...APPELLANT
                   (BY SRI. M.K.BHASKARAIAH, ADVOCATE)
                   AND:

                   1.   THE DIRECTOR / COMPETENT AUTHORITY
                        THE NATIONAL HIGHWAY AUTHORITY OF INDIA SAVALAGI
                        COMPLEX, BAR LINE ROAD
                        OPP. TO VASANTHA TALKIES
                        DAVANAGERE TOWN & DISTRICT
                        KARNATAKA STATE

                   2.   SMT. G.K.LALITHAMMA
                        W/O SRI. K.H.HONNAPPA
                        AGED ABOUT 61 YEARS
                        R/AT NO. 1524, BHEEMARAYA GALLI
                        CHICKPET, CHITRADURGA TOWN & DISTRICT
                                                                  ...RESPONDENTS
                   (BY SNS LAW CHAMBERS FOR R1)
                                 -2-
                                          RSA No. 2512 of 2011




     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE JUDGEMENT &
DECREE DTD 13.10.2011 PASSED IN R.A.NO.21/2007 ON THE FILE OF
SENIOR CIVIL JUDGE AND JMFC, SIRA, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGEMENT & DECREE DT.12.6.2007 PASSED IN OS.
NO.164/2004 ON THE FILE OF CIVIL JUDGE (JR.DN.) AND JMFC., SIRA.

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

                            JUDGMENT

Learned counsel for the appellant Shri M.K.Bhaskaraiah

submits that the appellant has taken back the file one year ago

and he further submits that he has no instructions to represent

the appellant in this appeal.

2. The appeal is listed today for orders regarding non-

taking of steps in respect of respondent No.2. It appears that the

appellant has no interest in prosecuting this appeal.

Hence, the appeal is dismissed for non-prosecution.

In view of dismissal of the appeal, I.A.No.1/2011 does not

survive for consideration and the same is also dismissed.

Sd/-

JUDGE

BSS