The Commissioner vs Sri Krishnaraja Bhat
2024 Latest Caselaw 19738 Kant

Karnataka High Court

The Commissioner vs Sri Krishnaraja Bhat on 6 August, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                    NC: 2024:KHC:31610
                                                RFA No. 1378 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF AUGUST, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
             REGULAR FIRST APPEAL NO. 1378 OF 2015 (DEC/INJ)
            BETWEEN:

                  THE COMMISSIONER,
                  THE BENGALURU MAHANAGARA PALIKE,
                  CORPORATION BUILDING,
                  J.C. ROAD,
                  BENGALURU-560 002
                                                          ...APPELLANT
            (BY SRI. ASHWIN S HALADY, ADVOCATE)

            AND:

            1.    SRI. KRISHNARAJA BHAT,
                  AGED ABOUT 55 YEARS,
                  S/O LATE SUBRAYA BHAT @ SUBBA RAO,
                  RESIDENT OF 3RD CROSS,
Digitally         DASARAHALLI,
signed by         BENGALURU-560 057
MALATESH
KC
Location:   2.    THE STATE OF KARNATAKA,
HIGH
COURT OF          REPRESENTED BY CHIEF SECRETARY,
KARNATAKA
                  VIDHANA SOUDHA,
                  BENGALURU-560 001

            3.    THE TAHSILDAR
                  BENGALURU NORTH TALUK,
                  BENGALURU-560 009
                               -2-
                                          NC: 2024:KHC:31610
                                        RFA No. 1378 of 2015




4.   THE DEPUTY CONSERVATOR OF FORESTS,
     BENGALURU URBAN DIVISION,
     I FLOOR, ARANYA BHAVAN,
     MALLESWARAM,
     BENGALURU-560 003
                                             ...RESPONDENTS
(BY SRI. N. SHANKARANARAYANA, ADVOCATE FOR R1;
    SRI. T.P. MALIPATIL, AGA FOR R2 TO R4)

     THIS RFA IS FILED UNDER SEC.96 (1) R/W ORDER XLI
RULE 1 OF CPC., 1908 AGAINST THE JUDGMENT AND DECREE
DATED 24.06.2015 PASSED IN O.S NO. 8543/2010 ON THE
FILE OF THE LII ADDL. CITY CIVIL & SESSIONS JUDGE,
BANGALORE CITY, PARTLY DECREEING THE SUIT POSSESSION
AND PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Paper books are not filed despite Court order dated

02.06.2023 and 23.01.2024.

Accordingly, appeal stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV