The Managing Director vs H. Shankarappa
2024 Latest Caselaw 4364 Kant

Karnataka High Court

The Managing Director vs H. Shankarappa on 13 February, 2024

                                           -1-
                                                        NC: 2024:KHC:6074
                                                      CRP No. 444 of 2021




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                        BEFORE
                           THE HON'BLE MR JUSTICE M.I.ARUN
                       CIVIL REVISION PETITION NO.444 OF 2021

               BETWEEN:

               1.    THE MANAGING DIRECTOR
                     AGRICULTURAL MARKETING PRODUCE
                     COMMITTEE, APMC YARD,
                     SHIVAMOGGA-577 204.

                                                            ...PETITIONER
               [BY SRI SWAROOP T., ADVOCATE (ABSENT)]

               AND:

               1.    H. SHANKARAPPA
                     S/O LATE NEELAKANTAPPA,
                     AGED ABOUT 75 YEARS,
                     RESIDENT OF HIREMATTA VILLAGE,
Digitally            HONNALI POST & TALUK-577 217.
signed by H
K HEMA
Location:      2.    THE SPECIAL LAND ACQUISITION
High Court           OFFICER & ASSISTANT COMMISSIONER
of Karnataka         SHIVAMOGGA DISTRICT,
                     SHIVAMOGGA-577 201.

               3.    NAGAPPA
                     S/O KARE HANUMANTAPPA,
                     MAJOR, R/O. HARALAHALLI VILLAGE AND POST,
                     GOVINAKOVI HOBLI,
                     HONNALI TALUK-577 230.

               4.    C. DAVALAPPA
                                 -2-
                                            NC: 2024:KHC:6074
                                          CRP No. 444 of 2021




     S/O CHIKKAPPA,
     MAJOR, R/O. HARALAHALLI VILLAGE AND POST,
     GOVINAKOVI HOBLI,
     HONNALI TALUK-577 230.

                                               ...RESPONDENTS

     THIS PETITION IS FILED UNDER SECTION 115 OF CPC.,
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
10.04.2019 PASSED IN L.A. MISC. NO.35/2015 PASSED BY THE
HON'BLE PRINCIPAL SENIOR CIVIL JUDGE AND CJM.,
SHIVAMOGGA AS PER ANNEXURE-A AND CONSEQUENTLY
ALLOW THIS PETITION, IN THE INTEREST OF JUSTICE AND
EQUITY.

     THIS PETITION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT MADE THE FOLLOWING:

                             ORDER

None appears for the petitioner. The petition is of

the year 2021. It appears that the petitioner is not

interested in prosecuting the petition. The petition is

accordingly dismissed for non-prosecution.

Sd/-

JUDGE

VMB