S.S. Hassan Nizami Sarmast vs The State Of Karnataka And Ors
2024 Latest Caselaw 14524 Kant

Karnataka High Court

S.S. Hassan Nizami Sarmast vs The State Of Karnataka And Ors on 25 June, 2024

                                                 -1-
                                                   NC: 2024:KHC-K:4260-DB
                                                        WA No. 200008 of 2023




                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                              DATED THIS THE 25TH 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. 200008 OF 2023 (LR)

                      BETWEEN:

                      S.S. HASSAN NIZAMI SARMAST
                      S/O S.S ASADULLAH SARMAST,
                      AGE: 65 YEARS,
                      OCC. AGRICULTURE AND PENSIONER,
                      R/O SAGAR (B), TQ. SHAHAPUR,
                      AT PRESENT R/O H.NO. 4-601/23/2/10,
                      OPP. BAREY HILL MOHAMMED COLONY,
                      GULMOHAR HILL, KALABURAGI - 585 104.

                                                                  ...APPELLANT
Digitally signed by   (BY SRI. RAMACHANDRA K., ADVOCATE)
BASALINGAPPA
SHIVARAJ
DHUTTARGAON           AND:
Location: HIGH
COURT OF
KARNATAKA             1.   THE STATE OF KARNATAKA
                           REPRESENTED BY ITS SECRETARY,
                           LAND REVENUE AND LAND REFORMS,
                           VIDHAN SOUDHA,
                           BENGALURU -560 001.

                      2.   THE LAND TRIBUNAL
                           SHAHAPUR, TQ. SHAHPUR,
                           DISTRICT: YADGIRI -585201,
                           THROUGH ITS CHAIRMAN.
                             -2-
                              NC: 2024:KHC-K:4260-DB
                                    WA No. 200008 of 2023




3.   THE TAHASILDAR
     LAND REFORMS SHAHAPUR,
     TQ. SHAHAPUR,
     DISTRICT: YADGIR - 585 201.

4.   GANGAPPA S/O CHANDAPPA
     AGED ABOUT 65 YEARS,
     OCC: AGRICULTURE,
     R/O SAGAR (B), TQ. SHAHAPUR,
     DISTRICT: YADGIR - 585201.

                                           ...RESPONDENTS

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURTS ACT, PRAYING TO SET ASIDE THE
ORDER DATED 03.02.2022, IN WP NO.200110/16 PASSED BY
THE LEARNED SINGLE JUDGE AND CONSEQUENTLY TO QUASH
THE IMPUNGED ORDER OF LAND TRIBUNAL DATED
28.11.1987, AS PER ANNEXURE-B. TO ISSUE ANY OTHER
DIRECTIONS OR ORDERS EITHER BY REMANDING TO MATTER
TO THE LAND TRIBUNAL SHAHAPUR TO HOLD AN ENQUIRY
AND PASS THE APPROPRIATE JUDGMENT AFTER RECORDING
THE EVIDENCE.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY
RAJESH RAI K.J., DELIVERED THE FOLLOWING:

                       JUDGMENT

None appears for the appellant. Though this appeal is

filed on 12.12.2022 and sufficient opportunities were

granted to the appellant to comply with the office

objections, the appellant has not complied with the office

objections.

NC: 2024:KHC-K:4260-DB

This appeal was listed on 18.06.2024 and one week

time was granted to comply with the office objections,

failing which, it was ordered that the appeal will be listed

for dismissal.

As per order dated 18.06.2024, today the appeal is

listed for dismissal. It seems that the appellant is not

interested in prosecuting the appeal. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

VNR

CT:BN