The Managing Director vs A.G. Eshwarappa
2024 Latest Caselaw 1381 Kant

Karnataka High Court

The Managing Director vs A.G. Eshwarappa on 16 January, 2024

                                           -1-
                                                         NC: 2024:KHC:1885
                                                     CRP No. 443 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 16TH DAY OF JANUARY, 2024

                                         BEFORE
                            THE HON'BLE MR JUSTICE M.I.ARUN
                      CIVIL REVISION PETITION NO.443 OF 2021 (LAC)

                BETWEEN:

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

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

                AND:

                1.    A.G. ESHWARAPPA
                      S/O LATE CHANNABASAPPA
                      AGED ABOUT 79 YEARS
                      OCCUPATION: AGRICULTURISTS
                      RESIDENT OF DIDIGURU VILLAGE
Digitally             HARALAHALLI POST
signed by H K
HEMA                  HONNALI TALUK-577 230.
Location:
High Court of   2.    THE SPECIAL LAND ACQUISITION OFFICER
Karnataka
                      AND ASSISTANT COMMISSIONER
                      SHIVAMOGGA DISTRICT
                      SHIVAMOGGA-577 201.

                3.    NAGAPPA
                      S/O KARE HANUMANTAPPA
                      MAJOR
                      RESIDENT OF HARALAHALLI VILLAGE AND POST
                      GOVINAKOVI HOBLI
                      HONNALI TALUK-577 230.
                                -2-
                                               NC: 2024:KHC:1885
                                             CRP No. 443 of 2021




4.   C. DAVALAPPA
     S/O CHIKKAPPA
     MAJOR
     RESIDENT OF 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.24/2015 PASSED BY THE
HON'BLE   PRINCIPAL    SENIOR        CIVIL   JUDGE   AND   CJM.,
SHIVAMOGGA AS PER ANNEXURE-A AND CONSEQUENTLY
ALLOW THIS PETIITON, 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

1. None appears for the petitioner. The matter is of the

year 2021. Till today, office objections have not been

complied with. It appears that petitioner is not interested

in prosecuting the petition.

NC: 2024:KHC:1885

2. For that reason, the petition is dismissed for

non-prosecution.

Sd/-

JUDGE

VMB