Sri. Bandaru Sumanth vs The Chief Commissioner Bbmp
2024 Latest Caselaw 19161 Kant

Karnataka High Court

Sri. Bandaru Sumanth vs The Chief Commissioner Bbmp on 31 July, 2024

                                            -1-
                                                      NC: 2024:KHC:30353-DB
                                                       WA No. 1019 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 31ST 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. 1019 OF 2023 (LB-BMP)


                BETWEEN:

                SRI. BANDARU SUMANTH,
                (WRONGLY MENTIONED AS
                SRI. SUMANTH REDDY IN WP)
                S/O BANDARU RAJA RAO,
                AGED ABOUT 27 YEARS,
                R/AT 2-334,RAMALAYAM STREET,
                SINGARAYAKONDA, ANDRAPRADESH,
                PRESENTLY R/AT BANGALORE.
                                                               ...APPELLANT
                (BY SRI. NAVEED AHMED., ADVOCATE (ABSENT))
                AND:
Digitally
signed by K G   1.    THE CHIEF COMMISSIONER, BBMP,
RENUKAMBA
                      BANGALORE - 560 002.
Location:
High Court of
Karnataka       2.    THE JOINT COMMISSIONER,
                      BBMP MAHADEVAPURA ZONE,
                      BANGALORE - 560 048.

                3.    SMT. SIDDAGANGAMMA,
                      W/O. SRI.E.R. AMARNATH,
                      AGED ABOUT 71 YEARS,
                      R/AT NO 9, 2ND CROSS, UNRISE LAYOUT,
                      KYALASANAHALLI,KOTHANUR,
                      BANGALORE - 560 077.
                                                             ...RESPONDENTS
                              -2-
                                        NC: 2024:KHC:30353-DB
                                            WA No. 1019 of 2023




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER OF THE LEARNED SINGLE JUDGE IN WRIT PETITION
NO. 5409/2023 (LB-BMP) DATED 06-06-2023 IN THE INTEREST
OF JUSTICE AND EQUITY AND ETC.,

    THIS 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


                        ORAL JUDGMENT

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

None for the appellant even on the second call.

The appeal is dismissed for default and non-

prosecution

Pending IAs do not survive for consideration and they

stand disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE KGR