D.Gopala vs The Deputy Commissioner
2023 Latest Caselaw 7219 Kant

                                               -1-
                                                          NC: 2023:KHC:37247
                                                         RSA No. 608 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF OCTOBER, 2023

                                              BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 608 OF 2022

                   BETWEEN:

                   1.    D. GOPALA
                         S/O LATE DORAIAH
                         AGED ABOUT 58 YEARS
                         AGRICULTURIST,
                         CULTIVATING THE SCHEDULE GOMALA LAND
                         R/O. MUDA HADADI VILALGE
                         DAVANAGERE TALUK AND DISTRICT
                                                               ...APPELLANT
                              (BY SRI REVANNA BELLARY, ADVOCATE)
                   AND:

                   1.    THE DEPUTY COMMISSIONER
                         DAVANAGERE DISTRICT
Digitally signed         DAVANAGERE-577001
by SHARANYA T
Location: HIGH     2.    THE THASILDAR
COURT OF
KARNATAKA                DAVANAGERE TALUK,
                         DAVANAGERE-577001

                   3.    MUDDA HADADI GRAM PANCHAYATH,
                         MUDA HADADI

                         REPRESENTED BY ITS
                         A) PRESIDENT
                         B) SECRETARY
                         C) P.D.O.
                         DAVANAGER-577002
                                                             ...RESPONDENTS
                                -2-
                                             NC: 2023:KHC:37247
                                            RSA No. 608 of 2022




     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 19.02.2022
PASSED IN R.A.NO.21/2020 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE AND CJM, DAVANAGERE, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 11.02.2020 PASSED IN O.S.NO.340/2012 ON THE FILE
OF THE PRL. CIVIL JUDGE, DAVANAGERE.

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


                            ORDER

The learned counsel for the appellant is present

and he has not paid the cost and also not complied with

office objections.

Hence, the appeal is dismissed for non

compliance of office objections.

Sd/-

JUDGE

RHS