Smt. Shabi Rabi vs The State Of Karnataka
2024 Latest Caselaw 19035 Kant

Karnataka High Court

Smt. Shabi Rabi vs The State Of Karnataka on 30 July, 2024

                                                 -1-
                                                            NC: 2024:KHC:30148-DB
                                                              WA No. 321 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 30TH DAY OF JULY, 2024

                                              PRESENT

                              THE HON'BLE MR JUSTICE V KAMESWAR RAO

                                                 AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                              WRIT APPEAL NO. 321 OF 2023 (LA-KIADB)

                      BETWEEN:

                            SMT. SHABI RABI,
                            W/O ABDUL MAZID,
                            AGED ABOUT 70 YEARS,
                            RESIDING AT
                            BUDENASAB PALYA,
                            BANGALORE NORTH TALUK.
                                                                     ...APPELLANT

                      (BY SRI. C. VIJAYA KUMAR, ADVOCATE)

                      AND:
Digitally signed by
MAYAGAIAH
VINUTHA               1.    THE STATE OF KARNATAKA ,
Location: HIGH
COURT OF                    REPRESENTED BY THE
KARNATAKA
                            PRINCIPAL SECRETARY TO
                            REVENUE DEPARTMENT,
                            M.S BUILDING,
                            BANGALORE-560 001.

                      2.    STATE OF KARNATAKA,
                            REPRESENTED BY SECRETARY,
                            DEPARTMENT OF
                            INDUSTRIES & COMMERCE,
                            M.S BUILDING
                            BANGALORE-560 001.
                           -2-
                                    NC: 2024:KHC:30148-DB
                                      WA No. 321 of 2023




3.   THE SPECIAL LAND ACQUISITION OFFICER,
     KARNATAKA INDUSTRIAL
     AREAS DEVELOPMENT BOARD,
     NO.3/2, III FLOOR,
     THIMMAIAH TOWERS,
     GANDHI NAGAR,
     BENGALURU-560 009.

4.   M/S. ITASCA SOFTWARE
     DEVELOPMENT PRIVATE LIMITED,
     NO.20, 18TH CROSS,
     8TH MAIN,
     MALLESHWARAM,
     BANGALORE-560 003
     REPRESENTED BY
     MANAGING DIRECTOR.

                                          ...RESPONDENTS


      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO a) SET ASIDE THE ORDER
DATED 13.02.2023 IN W. P. No. 45955/2012 (LA-KIADB),
ALLOW THE WRIT PETITION AS PRAYED FOR IN THE ENDS OF
JUSTICE AND ETC.


      THIS WRIT APPEAL, COMING ON FOR ORDERS, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MR JUSTICE V KAMESWAR RAO
          and
          HON'BLE MR JUSTICE RAJESH RAI K
                                -3-
                                          NC: 2024:KHC:30148-DB
                                            WA No. 321 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

There is no appearance for the appellant even on the

second call.

2. The appeal is dismissed in default and for non-

prosecution.

In view of dismissal of the appeal, I.A.No.1/2023 does

not survive for consideration and the same is disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

VM