Basanagouda S/O Madivalappa ... vs The Divisional Controller
2024 Latest Caselaw 10781 Kant

Karnataka High Court

Basanagouda S/O Madivalappa ... vs The Divisional Controller on 19 April, 2024

                                                    -1-
                                                                  NC: 2024:KHC-D:6547
                                                             MFA No. 100294 of 2022




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 19TH DAY OF APRIL, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                    MISCELLANEOUS FIRST APPEAL NO. 100294 OF 2022 (MV-I)

                   BETWEEN:

                   BASANAGOUDA S/O. MADIVALAPPA BINKANGOUDAR,
                   AGE: 19 YEARS, OCC: PRIVATE WORK,
                   R/O. KOTUR VILLAGE, TQ: BADAMI,
                   DIST: DHARWAD-580011.

                                                                         ...APPELLANT
                   (BY SRI. B. G. INDI, ADVOCATE)

                   AND:

                   1.   THE DIVISIONAL CONTROLLER,
                        N.W.K.R.T.C, DHARWAD-580001.

                   2.   THE ASSISTANT EXECUTIVE ENGINEER,
                        HESCOM, DHARWAD RURAL SUB
Digitally signed        DIVISION, DHARWAD-580004.
by JAGADISH T
R                                                                     ...RESPONDENTS
Location: HIGH
COURT OF
KARNATAKA                 THIS MFA IS FILED UNDER SECTION 173 (1) OF MOTOR
                   VEHICLES ACT,1988, AGAINST THE JUDGMENT AND AWARD DATED
                   22.01.2020 PASSED IN MVC NO.398/2017 ON THE FILE OF THE          I
                   ADDITIONAL    SENIOR    CIVIL     JUDGE    AND   CHIEF   JUDICIAL
                   MAGISTRATE, DHARWAD, DISMISSING THE PETITION FILED UNDER
                   SECTION 166 OF MOTOR VEHICLE ACT.


                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                              NC: 2024:KHC-D:6547
                                        MFA No. 100294 of 2022




                           JUDGMENT

This Court on 01.12.2023 passed the following order:

"Four weeks time is granted to comply with the office objections, failing which the appeal shall stand dismissed."

2. Even today, the office objections are not complied.

In view of the order dated 01.12.2023, the appeal stands

dismissed.

Sd/-

JUDGE

BSR Ct-an