Muniveeramma vs State Of Karnataka
2023 Latest Caselaw 7168 Kant

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                                                     NC: 2023:KHC:36867-DB
                                                          WA No. 471 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 10TH DAY OF OCTOBER, 2023
                                           PRESENT
                             THE HON'BLE MR JUSTICE G.NARENDAR
                                             AND
                         THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                           WRIT APPEAL NO. 471 OF 2023 (LA-KIADB)


                   BETWEEN:

                   1.    MUNIVEERAMMA
                         D/O LATE POOJARI AGADURAPPA
                         SINCE DIED DURING THE PENDENCY
                         OF THE PETITION IN
Digitally signed         WP 4302/2008,
by YAMUNA K L            REPTD BY HER LRS
Location: High
Court of                 CHETHAN ROY N V
Karnataka
                         S/O LATE K G NARAYANAPPA
                         AGED ABOUT 60 YEARS,

                   2.    GURUROYA N V
                         S/O LATE K G NARAYANAPPA
                         AGED ABOUT 59 YEARS,

                   3.    SHIVAKUMAR
                         S/O LATE K G NARAYANAPPA
                         AGED ABOUT 57 YEARS,

                   4.    SUKANYA N
                         D/O LATE K G NARAYANAPPA
                         AGED ABOUT 56 YEARS,

                   5.    MOHAN N
                         S/O LATE K G NARAYANAPPA
                         AGED ABOUT 54 YEARS,
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                                   NC: 2023:KHC:36867-DB
                                        WA No. 471 of 2023




6.   A THORASALAPPA
     S/O LATE POOJARI AGADURAPPA
     AGED ABOUT 72 YEARS,

7.   LINGAPPA
     S/O LATE POOJARI AGADURAPPA
     SINCE DIED DURING THE PENDENCY
     OF THE PETITION IN WP.4302/2008,
     REPTD. BY HER LRS

     RUKMINIYAMMA
     W/O LATE LINGAPPA
     AGED ABOUT 60 YEARS,

8.   NAGABHUSHANA L
     S/O LATE LINGAPPA
     AGED ABOUT 40 YEARS,

9.   PAVITHRA
     D/O LATE LINGAPPA
     AGED ABOUT 42 YEARS,

10. MANGALA L
    D/O LATE LINGAPPA
    AGED ABOUT 38 YEARS,

11. SANTHOSH KUMAR B L
    S/O LATE LINGAPPA
    AGED ABOUT 34 YEARS,

12. A RAMACHANDRA
    S/O LATE POOJARI AGADURAPPA
    EX SERVICEMAN
    AGED ABOUT 68 YEARS,

13. CHIKKAIAH
    S/O LATE POOJARI AGADURAPPA
    AGED ABOUT 66 YEARS,

14. A KRISHNAMURTHY
    S/O LATE POOJARI AGADURAPPA
    AGED ABOUT 60 YEARS,
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                                   NC: 2023:KHC:36867-DB
                                       WA No. 471 of 2023




     ALL ARE R/AT BOMMASANDRA VILLAGE,
     ANEKAL TALUK, BENGALURU URBAN DISTRICT,
     PIN - 560099.
                                         ...APPELLANTS
(BY SRI. MALLA REDDY B V., ADVOCATE)


AND:

1.   STATE OF KARNATAKA
     BY ITS SECRETARY
     DEPARTMENT OF INDUSTRIES
     AND COMMERCE, M S BUILDING,
     DR AMBEDKAR VEEDHI,
     BENGALURU - 560001.

2.   THE KARNATAKA INDUSTRAIL AREAS
     DEVELOPMENT BOARD
     BY ITS EXECUTIVE MEMBER,
     NO.14, NRUPATHUNGA ROAD,
     BANGALORE - 560001

3.   SPECIAL LAND ACQUISITION OFFICER
     THE KARNATAKA INDUSTRIAL AREAS
     DEVELOPMENT BOARD,
     KHENI BUILDING, BEHIND TRIBHUVAN THEATRE,
     GANDHINAGAR, BENGALURU - 560009

4.   B T I EDUCATION TRUST
     FOR RURAL DEVELOPMENT
     PLOT NO.259/B, BOMMASANDRA
     INDUSTRIAL AREA, BOMMASANDRA,
     ANEKAL TALUK, BENGALURU - 560099
     REPTD. BY ITS TRUSTEE.
                                          ...RESPONDENTS
     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE JUDGEMENT
AND ORDER DATED 01/02/2023 PASSED BY THE LEARNED
SINGLE JUDGE IN WP NO.4302/2008 AND ALLOW THE WRIT
PETITION IN WP NO.4302/2008 ETC.,
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                                          WA No. 471 of 2023




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:

                         JUDGMENT

The appeal is listed for the sixth time for non-compliance

of ten office objections and non-payment of Rs.100/- deficit

Court fee. We do not see any justification for extending the

time further. The request of the appellants for further time is

rejected. The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

ykl