Sri Gangappa vs The State Of Karnataka
2024 Latest Caselaw 15044 Kant

Karnataka High Court

Sri Gangappa vs The State Of Karnataka on 28 June, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:24168
                                                        RSA No. 2092 of 2021




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 28TH DAY OF JUNE, 2024

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.2092 OF 2021 (DEC/INJ)

                   BETWEEN:

                   SRI GANGAPPA
                   S/O LATE SRI NARASAIAH,
                   AGED ABOUT 75 YEARS,
                   R/AT HUCHANAPALYA,
                   DASANAPURA HOBLI,
                   BENGALURU NORTH TLAUK,
                   BENGALURU URBAN DISTRICT
                                                                 ...APPELLANT
                   (BY SRI SRINIVASA K N, ADVOCATE [ABSENT])
                   AND:

                   1.   THE STATE OF KARNATAKA
                        REPT BY ITS CHIEF SECRETARY,
Digitally signed        VIDHANA SOUDHA, BENGALURU 01
by DEVIKA M
Location: HIGH     2.   THE DEPUTY COMMISSIONER
COURT OF                BENGALURU URBAN, KANDAYA BHAVANA,
KARNATAKA               BENGALURU 09

                   3.   THE ASSISTANT COMMISSIONER
                        BENGALURU NORTH SUB DIVISION,
                        KANDAYA BHAVANA, BENGALURU 09

                   4.   THE TAHSILDAR
                        BENGALURU NORTH (TQ)
                        KANDAYA BHAVANA,
                        BENGALURU 09
                                                              ...RESPONDENTS
                   (BY SRI H K KENCHEGOWDA, AGA)
                               -2-
                                              NC: 2024:KHC:24168
                                          RSA No. 2092 of 2021




     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 16.03.2020
PASSED IN R.A.No.18/2016 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE NELAMANGALA AND ETC.

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


                            ORDER

The counsel for the appellant is absent. This matter

was listed before the Registrar (P&H) for twice for non-

compliance of office objections and time was granted to do

the needful. On 24.01.2024, the matter was listed before

the Court and three weeks' time was granted for

compliance of office objections subject to payment of

Rs.500/- to the Advocates Association Bengaluru Library

Fund. In view of the said order, cost of Rs.500/- is paid

but not complied with the office objections. Hence, the

appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SN