The Divisional Controller vs Shiddappa S/O Laxman Karande
2024 Latest Caselaw 6279 Kant

Karnataka High Court

The Divisional Controller vs Shiddappa S/O Laxman Karande on 1 March, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                  NC: 2024:KHC-K:1874-DB
                                                        WA No.200016 of 2020




                                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.200016 OF 2020 (L-KSRTC)

                      BETWEEN:

                      THE DIVISIONAL CONTROLLER
                      N.E.K.R.T.C., BIJAPUR DIVISION
                      BIJAPUR.
                      THROUGH ITS CHIEF LAW OFFICER
                                                                   ...APPELLANT

                      (BY SRI DEEPAK V. BARAD, ADVOCATE (ABSENT)

                      AND:

Digitally signed by   SHIDDAPPA S/O LAXMAN KARANDE
VARSHA N
RASALKAR              AGE: 55 YEARS, OCC: EX-DRIVER
Location: HIGH        R/O JAMBAGI, POST: AHERI
COURT OF
KARNATAKA             TALUKA AND DIST: BIJAPUR - 586 101.
                                                               ...RESPONDENT

                           THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
                      KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET ASIDE
                      THE ORDER DATED 09.04.2019 PASSED BY THE LEARNED
                      SINGLE JUDGE IN W.P.NO.104009/2013, CONSEQUENTLY BE
                      PLEASED TO ALLOW THE WRIT PETITION FILED BY THE
                      APPELLANT HEREIN, IN THE INTEREST OF JUSTICE.

                           THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY
                      H.T.NARENDRA PRASAD J., DELIVERED THE FOLLOWING:
                             -2-
                              NC: 2024:KHC-K:1874-DB
                                    WA No.200016 of 2020




                         JUDGMENT

As per the postal shara dated 24.02.2021, the sole

respondent has died. So far, no steps taken have been

taken to bring the legal representatives of the sole

respondent on record.

Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE

BL

Ct;Vk