Sri Krishnappa Jamader S/O Panduranga vs The Inspector General Of Police And Ors
2024 Latest Caselaw 6277 Kant

Karnataka High Court

Sri Krishnappa Jamader S/O Panduranga vs The Inspector General Of Police And Ors on 1 March, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                  NC: 2024:KHC-K:1885-DB
                                                          WA No.200121 of 2015




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                              DATED THIS THE 1ST DAY OF MARCH, 2024

                                             PRESENT

                           THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                               AND
                               THE HON'BLE MR. JUSTICE K V ARAVIND

                              WRIT APPEAL NO.200121 OF 2015 (S-DIS)

                      BETWEEN:

                      SRI KRISHNAPPA JAMADER
                      S/O PANDURANGA
                      AGED ABOUT 35 YEARS
                      R/A MIRZAPUR AT SASTHAPUR
                      POST BASAVANAKALYANA, BIDAR DISTRICT.
                                                                   ...APPELLANT

                      (BY SRI V.K. NAYAK, ADVOCATE (ABSENT)

                      AND:
Digitally signed by
VARSHA N
RASALKAR              1.   THE INSPECTOR GENERAL OF POLICE
Location: HIGH             CENTRAL SECTOR
COURT OF
KARNATAKA                  CENTRAL RESERVE POLICE FORCE
                           VIBHOOTHI DIVISION
                           GOMTINAGAR, LUCKNOW
                           UTTARPRADESH.

                      2.   THE DEPUTY INSPECTOR
                           GENERAL OF POLICE
                           CENTRAL RESERVE POLICE FORCE
                           BIJANUR, LUCKNOW
                           UTTAR PRADESH
                              -2-
                               NC: 2024:KHC-K:1885-DB
                                    WA No.200121 of 2015




3.   COMMANDANT 162 BATTALION
     CENTRAL RESERVE POLICE FORCE
     ANANTHANG, JAMMU & KASHMIR.
                                          ...RESPONDENTS

(BY SRI SUDHIR SINGH VIJAPUR, D.S.G.I., FOR R1 TO R3)

      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE DATED
23.03.2015 PASSED IN W.P.NO.81125/2009, CONSEQUENTLY
ALLOW THE WRIT PETITION UPON EXTENDED THE RELIEF
SOUGHT FOR IN THE WRIT PETITION, PASS SUCH OTHER
ORDER, DECREE OR JUDGMENT WHICH DEEMS IT FIT AND
PROPER IN THE FACTS AND CIRCUMSTANCES OF THE CASE
AND ALLOW THIS WRIT APPEAL WITH COSTS, IN THE ENDS OF
JUSTICE AND EQUITY.


      THIS WRIT APPEAL COMING ON FOR FINAL HEARING,
THIS DAY H.T.NARENDRA PRASAD J., DELIVERED THE
FOLLOWING:


                       JUDGMENT

1. None appears for the appellant.

2. This Court by order dated 05.01.2016 dismissed the

appeal for non-prosecution. The same has been recalled

by order dated 24.11.2016.

NC: 2024:KHC-K:1885-DB

3. When the matter was posted on 26.05.2021, none

appeared for the appellant. Hence, the matter was

adjourned by three weeks. Again the matter was posted

on 09.07.2021, none appeared for the appellant. Even

when the matter was posted on 03.08.2021, 17.11.2021,

28.02.2022, 21.10.2022 and 13.02.2023, none appeared

for the appellant.

4. Even today also there is no representation on behalf

of the appellant. It appears that the appellant is not

interested in prosecuting the appeal. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

HA