Smt. Siddammanni @ vs State Of Karnataka
2024 Latest Caselaw 11882 Kant

Karnataka High Court

Smt. Siddammanni @ vs State Of Karnataka on 29 May, 2024

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                                                        NC: 2024:KHC:17983-DB
                                                        RFA No. 1548 of 2017




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU


                    DATED THIS THE 29TH DAY OF MAY, 2024


                                        PRESENT

             THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR

                                           AND

                       THE HON'BLE MR JUSTICE C M JOSHI

                   REGULAR FIRST APPEAL NO. 1548 OF 2017

             BETWEEN:

             Smt. Siddammanni @
             Siddammannamma @ Siddamma,
             W/o Ningasetty,
             Aged about 55 years,
             D/o Late Kenchasetty,
Digitally    R/at No.554, Lalithadripura village,
signed by    Varuna Hobli, Mysore Taluk.
SRIDEVI S
Location:                                                         ...Appellant
HIGH COURT
OF           (By Sri Rupesh Kumar S, Advocate)
KARNATAKA
             AND:

             1.   State of Karnataka
                  represented by its Chief Secretary,
                  Vidhana Soudha,
                  Dr. Ambedkar Veedhi,
                  Bangalore-560 001.
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                                          NC: 2024:KHC:17983-DB
                                          RFA No. 1548 of 2017




2.   The Deputy Commissioner
     office of the Deputy Commissioner,
     D.C. Office Building,
     Mysore - 570 001.
                                                 ...Respondents
(By Smt. Azra J. Dundge, AGA)

      This RFA is filed u/s. 96 of CPC against the judgment
and decree dated 21.7.2017 passed in OS No.811/2015 on
the file of the IV Addl. Senior Civil Judge and JMFC
Mysuru, dismissing the suit for declaration and permanent
injunction.

      This appeal coming on for final hearing, this day,
Sreenivas Harish Kumar J., made the following:

                            ORDER

The appellant's counsel has filed a memo

stating that the appellant does not press this

appeal as she is not interested in prosecuting the

appeal.

Learned AGA for the respondents is present.

NC: 2024:KHC:17983-DB

Memo is placed on record. The appeal is

dismissed in terms of the memo.

Sd/-

JUDGE

Sd/-

JUDGE

KMV