The Bangalore Development Authority vs Sri. A N Venkataswamy Naidu
2024 Latest Caselaw 224 Kant

Karnataka High Court

The Bangalore Development Authority vs Sri. A N Venkataswamy Naidu on 3 January, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                              -1-
                                                           NC: 2024:KHC:225-DB
                                                            RFA No. 1901 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JANUARY, 2024

                                             PRESENT
                       THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                               AND
                 THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                  REGULAR FIRST APPEAL NO. 1901 OF 2021 (DEC/INJ)


                BETWEEN:

                THE BANGALORE DEVELOPMENT AUTHORITY
                BY ITS COMMISSIONER
                PALACE ROAD
                KUMARA PARK EAST
                BANGALORE                                              ...APPELLANT

                (BY SHRI. ASHWIN S. HALADY, ADVOCATE - [ABSENT])

                AND:

                    SRI. A.N. VENKATASWAMY NAIDU
                    S/O LATE A. NARAYANSWAMY NAIDU
Digitally signed by AGED ABOUT 64 YEARS
YASHODHA N          NO.36/37, DUBASIPALYA
Location: HIGH
COURT OF            R.V.C.E POST
KARNATAKA           BANGALORE-560 059                                 ...RESPONDENT

                     THIS RFA IS FILED UNDER SECTION 96 OF THE CPC, AGAINST THE
                JUDGMENT     AND    DECREE     DATED    07.08.2017     PASSED      IN
                OS.NO.3253/2008 ON THE FILE OF THE XVI ADDITIONAL CITY CIVIL
                AND SESSIONS JUDGE, BANGALORE,         DECREEING     THE SUIT FOR
                DECLARATION AND INJUNCTION.


                     THIS    RFA,   COMING     ON    FOR    ORDERS,     THIS    DAY,
                P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:
                               -2-
                                           NC: 2024:KHC:225-DB
                                            RFA No. 1901 of 2021




                           JUDGMENT

None appears for the appellant. This appeal is of the

year 2021 and it is listed for fifth time for non-compliance of

office objections. Despite peremptory order dated

03.08.2023, office objections have not been complied and

cost is also not paid.

2. Hence, this appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

YN