Haseena Begum W/O Nazeer Ahmed vs The Archeological ...
2023 Latest Caselaw 1688 Kant

                                                  -1-
                                                        RSA No. 7174 of 2010




                   IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH

                              DATED THIS THE 2ND DAY OF MARCH, 2023

                                            BEFORE

                                THE HON'BLE MR JUSTICE C M JOSHI

                        REGULAR SECOND APPEAL NO. 7174 OF 2010 (DEC/INJ-)
                   BETWEEN:


                   1.    SMT. HASEENA BEGUM
                         W/O NAZEER AHMED
                         AGED ABOUT 47 YEARS
                         OCC:HOUSEHOLD,
                         R/O:H.NO.2-5-51-50/B-1
                         ANDROONQUILLA,
                         RAICHUR 585101.
                         REPTD:BY GPA HOLDER

                                                                ...APPELLANT
                   (BY SRI. S S HALALLI,ADVOCATE)
                   AND:

Digitally signed
by SOMANATH
PENTAPPA
                   1.    THE ARCHEOLOGICAL DEPARTMENT,
MITTE
Location: High
Court of
                         RAICHUR
Karnataka
                         THROUGH THE DEPUTY COMMISSIONER
                         RAICHUR DISTRICT 584101.

                   2.    THE CITY MUNICIPAL COUNCIL
                         RAICHUR BY ITS COMMISSIONER.
                                                             ...RESPONDENTS
                   (BY SMT. MAYA T.R. HCGP FOR R1;
                   SRI CHAND ABDUL RUBB,ADVOCATE FOR R2)

                        THIS RSA IS FILED U/S. 100 OF CPC, ALLOW THE APPEAL
                   AND SET ASIDE THE JUDGMENT AND DECREE IN O.S. NO.
                   12/1998 DATED 24.01.2007 PASSED BY THE ADDL. CIVIL
                                   -2-
                                             RSA No. 7174 of 2010




JUDGE (SR.DN.) RAICHUR AND R.A.NO. 07/2007 DATED
24.10.2009 PASSED BY THE ADDL. DIST. JUDGE AT RAICHUR,
AND DECREE THE SUIT OF THE PLAINTIFF, IN THE INTEREST
OF JUSTICE.

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

None appears for the appellant.

2. Learned Additional Government Advocate for

respondent No.1 present.

3. Since the matter is of the year 2010 and there is no

representation by the counsel for the appellant, the appeal is

dismissed for non- prosecution.

Sd/-

JUDGE

tsn*