Sri Philip Fernandes vs The Bangalore Development ...
2023 Latest Caselaw 2668 Kant

                                         -1-
                                                      RP No.406 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 26TH DAY OF MAY, 2023
                                       PRESENT
                        THE HON'BLE MR. JUSTICE ALOK ARADHE
                                          AND
                          THE HON'BLE MR. JUSTICE M.I. ARUN
                           REVIEW PETITION NO.406 OF 2022
               BETWEEN:

               1.   SRI. PHILIP FERNANDES
                    S/O LATE ROSARIO FERNANDES
                    AGED ABOUT 72 YEARS
                    R/AT NO.S1, WELLINGTON COURT
                    NO.45, WELLINGTON STREET
Digitally           RICHMOND TOWN
signed by           BENGALURU-560025.
RUPA V                                                      ...PETITIONER
Location:
High Court     (BY SRI. VISHWANATH H.M. ADV., (ABSENT))
of Karnataka   AND:

               1.   THE BANGALORE DEVELOPMENT AUTHORITY
                    REPRESENTED BY ITS COMMISSIONER
                    T. CHOWDIAH ROAD
                    KUMARAPARK WEST
                    BANGALORE-560025.

               2.   THE EXECUTIVE ENGINEER
                    BANGALORE DEVELOPMENT AUTHORITY
                    NORTH DIVISION, B.D.A COMPLEX
                    R T NAGAR, BANGALORE-560032.

               3.   THE STATE OF KARNATAKA
                    REP BY ITS SECRETARY
                    DEPARTMENT OF HOUSING AND URBAN
                    DEVELOPMENT, BANGALORE-560001.

                                                          ...RESPONDENTS
               (BY SRI. B. RAJENDRA PRASAD, HCGP)
                          -2-
                                     RP No.406 of 2022




     THIS REVIEW PETITION IS FILED UNDER ORDERS 47
RULE 1 OF CPC, PRAYING TO REVIEW THE JUDGMENT AND
ORDER PASSED IN W.A. NO.3530/2018 (LA-BDA) IN
W.P.NO.23863/2012 (LA-BDA) DATED 24.06.2021. PASS SUCH
ORDER/S AS THIS HON'BLE COURT MAY DEEMS FIT UNDER
THE FACTS AND CIRCUMSTANCES OF THE CASE, IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:

                       ORDER

None for the petitioner even when the matter

is called in the second round.

It appears, the petitioner is not interested in

prosecuting the petition, the same is dismissed

for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS