Baramappa S/O Devappa Pujar vs The Executive Engineer, (M I ...
2023 Latest Caselaw 2514 Kant

                                                    -1-
                                                            MSA No. 100109 of 2014




                             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                  DATED THIS THE 23RD DAY OF MAY, 2023

                                                 BEFORE

                               THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                         MISCELLANEOUS SECOND APPEAL NO.100109/2014 (LA-)

                        BETWEEN:

                        BARAMAPPA S/O DEVAPPA PUJAR
                        AGE: 50 YEARS, OCC: AGRICULTURE,
                        R/O. SHIRAHATTI VILLAGE, SHIRAHATTI TALUKA,
                        GADAG DISTRICT.
                                                                       ...APPELLANT

                        (BY SRI. VINOD S PAWAR AND SRI. S V PAWAR ADV. FOR
                        APPELLANTS-ABSENT;
                         SRI. RAJASHEKHAR B HALLI.,ADVOCATE (NOC NOT OBTAINED)-
                        ABSENT)

                        AND:
                        1. THE EXECUTIVE ENGINEER,
                           (M I, DIVN), DHARWAD.

                        2.    THE ASSISTANT COMMISSIONER,
           Digitally
           signed by          (LAO) GADAG.
           YASHAVANT
           NARAYANKAR
YASHAVANT
NARAYANKAR Location:
           HIGH COURT
           OF
           KARNATAKA    3.    THE SPECIAL DEPUTY COMMISSIONER,
           DHARWAD
                              GADAG.
                                                                    ...RESPONDENTS

                             THIS MSA IS FILED U/SEC. 54(2) OF LA ACT, AGAINST THE
                        JUDGMENT & DECREE DTD: 02.08.2014 PASSED IN LAC APPEAL
                        NO.1/2013 ON THE FILE OF THE PRINCIPAL DISTRICT AND
                        SESSIONS JUDGE, GADAG, DISMISSING THE APPEAL FILED
                        AGAINST THE JUDGMENT AND DECREE DTD: 27.09.2006 PASSED
                        IN LAC NO.107/2002, ON THE FILE OF THE CIVIL JUDGE (SR.DN)
                        AND CJM, GADAG, PARTLY ALLOWING THE PETITION FILED
                        U/SEC.18 OF LA ACT.
                              -2-
                                     MSA No. 100109 of 2014




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

                           ORDER

The matter was called in the morning session. There

was no representation for the appellant and hence, the

matter was passed over.

The office objections are not complied though sufficient

opportunities were granted. Even during second call, there is

no representation for the appellant. Hence, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

YAN