Lingangouda @ Ningangouda vs The State Through
2024 Latest Caselaw 662 Kant

Karnataka High Court

Lingangouda @ Ningangouda vs The State Through on 8 January, 2024

                                            -1-
                                                    NC: 2024:KHC-K:246
                                                     RP No. 200001 of 2020




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 8TH DAY OF JANUARY, 2024

                                          BEFORE

                           THE HON'BLE MR. JUSTICE E.S.INDIRESH

                            REVIEW PETITION NO. 200001 OF 2020

                   BETWEEN:

                   LINGANGOUDA @ NINGANGOUDA
                   S/O GADDEPPA,
                   AGE: 69 YEARS, OCC: AGRICULTURE,
                   R/O VILLAGE GHATTARAGA, TQ:AFZALPUR,
                   DIST. KALABURAGI-565301,
                   KARNATAKA STATE.
                                                    ... REVIEW PETITIONER

                   (BY SRI RAJA VENKATAPPA NAIK
                   AND SRI D.K YOUSUF, ADVOCATES)

                   AND:

Digitally signed   THE STATE,
by SACHIN
                   THROUGH SPECIAL LAND ACQUISITION OFFICER (MIP),
Location: HIGH
COURT OF           HUMNABAD ROAD, KAPNOOR,
KARNATAKA          GUALBARGA-585102.

                                                            ...RESPONDENT

                        THIS REVIEW PETITION IS FILLED UNDER ORDER
                   47 RULE 1 CPC AND SECTION 114 OF THE CIVIL PROCEDURE
                   CODE PRAYING TO ALLOW THE REVIEW PETITION SETTING
                   ASIDE THE IMPUGNED JUDGMENT AND ORDER dated 18TH
                   FEBRUARY 2011 PASSED BY THIS HON'BLE SINGLE BENCH OF
                   HIGH COURT OF KARNATAKA BENCH KALABURAGI PARTLY
                   ALLOWING MSA NO.517/2009.
                                -2-
                                         NC: 2024:KHC-K:246
                                          RP No. 200001 of 2020




    THIS PETITION COMING ON FOR ORDERS, THIS DAY THE
COURT MADE THE FOLLOWING:

                              ORDER

No representation on behalf of the petitioner.

Accordingly, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

SN