Citation : 2023 Latest Caselaw 8403 Kant
Judgement Date : 24 November, 2023
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NC: 2023:KHC:42379-DB
WA No. 105 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF NOVEMBER, 2023
PRESENT
THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
WRIT APPEAL NO. 105 OF 2023 (LR)
BETWEEN:
SRI.VEERANNA @ VEERASHETTY
S/O LATE EERA SHETTY
AGED ABOUT 68 YEARS
R/A HADINARU MOLE VILLAGE
CHIKKAYANACHATRA HOBLI
NANJANGUD TALUK
MYSORE DISTRICT-571 302 ...APPELLANT
(BY SMT. DIVYA K., ADV.)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF REVENUE
VIDHANA SOUDHA
BANGALORE-560 001
Digitally signed by REP. BY ITS SECRETARY
MALA K N
2. THE LAND TRIBUNAL
Location: HIGH COURT
BY ITS CHAIRMAN
OF KARNATAKA
NANJANGUD TALUK
MYSORE DISTRICT- 571 301
3. THE TAHSILDAR, TALUK OFFICE
NANJANGUD TALUK, MYSORE DIST - 571 301
4. SRI BASAVEGOWDA
S/O LATE MADEGOWDA, MAJOR
5. SRI SIDDEGOWDA
S/O LATE MADEGOWDA
MAJOR,
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NC: 2023:KHC:42379-DB
WA No. 105 of 2023
RESPONDENT NOS. 4 & 5 ARE R/AT
MARADIHUNDI VILLAGE
CHIKKAYANACHATTRA HOBLI
NANJANGUD TALUK
MYSORE DISTRICT - 571 302
LATE SANNASHETTY
SINCE DECEASED BY HIS LRS
6. SMT. GOWRAMMA
D/O LATE THAMMAIAH SHETTY
MAJOR
7. SRI RAJU
S/O LATE THAMMAIAH SHETTY
MAJOR
8. SRI RAVI
S/O LATE THAMMAIAH SHETTY
MAJOR
9. SRI SHIVU
S/O LATE THAMMAIAH SHETTY
MAJOR
10. SMT PUTTAMMA
D/O LATE SIDDASHETTY
MAJOR
11. SMT LAKSHMI
D/O SIDDASHETTY
MAJOR
12. SRI DARSHAN
S/O SIDDASHETTY
MAJOR
RESPONDENT NOS.6 TO 12 ARE R/AT
HADINARU MOLE VILLAGE
CHIKKAYANACHATRA HOBLI
NANJANGUD TALUK
MYSORE DISTRICT- 571 302 ...RESPONDENTS
(BY SRI.KHAMROZ KHAN, AGA FOR R1 TO R3)
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NC: 2023:KHC:42379-DB
WA No. 105 of 2023
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.11.2022 IN WP NO.21469/2022 (LR)
PASSED BY THE LEARNED SINGLE JUDGE.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
JUDGMENT
Smt. K. Divya, learned Advocate for the
appellant has filed a memo dated 12.04.2023 for
retirement along with postal acknowledgment for
having served notice on the appellant on 06.03.2023.
2. Smt. Divya is permitted to retire from the
case. None appears for the appellant. This appeal is
dismissed for non-prosecution.
No costs.
Sd/-
JUDGE
Sd/-
JUDGE
PA CT:HS
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