Chandrashekhar Bhatt S/O Ramachandra ... vs The State Of Karnataka And Ors
2024 Latest Caselaw 12385 Kant

Karnataka High Court

Chandrashekhar Bhatt S/O Ramachandra ... vs The State Of Karnataka And Ors on 4 June, 2024

                                                -1-
                                                  NC: 2024:KHC-K:3578-DB
                                                          WA No.200009 of 2023



                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                               DATED THIS THE 4TH DAY OF JUNE, 2024

                                             PRESENT

                              THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                               AND
                               THE HON'BLE MR. JUSTICE RAJESH RAI K

                              WRIT APPEAL NO.200009 OF 2023 (LR-RES)

                       BETWEEN:

                              CHANDRASHEKHAR BHATT
                              S/O RAMACHANDRA BHATT,
                              AGE: 70 YEARS,
                              OCC: AGRICULTURE,
                              R/O CHANDAPUR,
                              TQ: SEDAM,
                              DISTRICT KALABURAGI.
                              SINCE DECEASED
                              THROUGH HIS L.R'S.

                       1(a)   RAM BHATT
Digitally signed by           S/O CHANDRASHEKHAR BHATT,
BASALINGAPPA
SHIVARAJ                      AGE ABOUT 55 YEARS,
DHUTTARGAON
Location: HIGH COURT
                              OCC: AGRICULTURE,
OF KARNATAKA                  R/O: ADAKI, TQ: SEDAM,
                              DIST: KALABURAGI.

                       1(b)   LAXMAN BHATT
                              S/O CHANDRASHEKHAR BHATT,
                              AGE ABOUT 55 YEARS,
                              OCC: AGRICULTURE,
                              R/O: ADAKI, TQ: SEDAM,
                              DIST: KALABURAGI.

                       1(c)   NAGARAJ BHATT
                              S/O CHANDRASHEKHAR BHATT,
                             -2-
                                NC: 2024:KHC-K:3578-DB
                                       WA No.200009 of 2023



         AGE ABOUT 45 YEARS,
         OCC: AGRICULTURE,
         R/O: ADAKI, TQ: SEDAM,
         DIST: KALABURAGI.

1(d)     SRINIVAS BHATT
         S/O CHANDRASHEKHAR BHATT,
         AGE ABOUT 40 YEARS,
         OCC: AGRICULTURE,
         R/O: ADAKI, TQ: SEDAM,
         DIST: KALABURAGI.
                                               ...APPELLANTS

(BY SRI RAMCHANDRA K. AND SRI RAGHAVENDRA R.MUDHOL,
ADVOCATES)

AND:

1.     THE STATE OF KARNATAKA
       THROUGH ITS SECRETARY,
       TO GOVERNMENT,
       M.S.BUILDING,
       BENGALURU - 560 001.

2.     THE LAND TRIBUNAL
       SEDAM,
       REPRESENTED BY ITS CHAIRMAN &
       THE ASST. COMMISSIONER.

3.     SMT. NARASAMMA
       W/O DODDA HANAMANTH,
       AGE: 58 YEARS,

4.     SMT. NAGAMMA
       W/O SANNA HANAMANTH,
       AGE: 56 YEARS,

5.     BHIMMAMMA
       W/O SAYANNA,
       AGE: 54 YEARS,

       RESPONDENTS NO.3 TO 5 ARE ALL
       R/O AT VILLAGE CHANDAPUR,
                                -3-
                                 NC: 2024:KHC-K:3578-DB
                                        WA No.200009 of 2023



      TQ: SEDAM, DIST: KALABURAGI.
                                                ...RESPONDENTS

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO CALL FOR THE
RECORDS, SET ASIDE THE ORDER DATED 08.07.2022, IN
W.P.NO.101304/2013 PASSED BY THE LEARNED SINGLE
JUDGE AND CONSEQUENTLY TO QUASH THE IMPUGNED
ORDER OF LAND TRIBUNAL DATED 08.01.2013 AS PER
ANNEXURE-A AND ETC.

    THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Case called. None appears for the appellants.

The matter is posted for compliance of office objections

for 5th time. Inspite of granting sufficient opportunity, the

appellants have not complied the office objections which show

that the appellants are not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

Sd/-

JUDGE SKS