Smt Muniyamma vs The Deputy Commissioner
2024 Latest Caselaw 26061 Kant

Karnataka High Court

Smt Muniyamma vs The Deputy Commissioner on 4 November, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                                 -1-
                                                          NC: 2024:KHC:44188-DB
                                                           WA No. 1539 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                              PRESENT
                                 THE HON'BLE MR JUSTICE S.G.PANDIT
                                                AND
                           THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                                WRIT APPEAL NO. 1539 OF 2023 (SC-ST)
                      BETWEEN:

                      SMT. MUNIYAMMA
                      W/O LATE MUNIYAPPA @ BUDUGAPPA
                      AGED ABOUT 47 YEARS
                      RESIDING AT BILLAMARANAHALLI
                      VILLAGE, JALA HOBLI
                      BANGALORE NORTH TALUK
                      BANGALORE-562 157
                                                                   ...APPELLANT
                      (BY SRI. PRASHANTH KUMAR, ADVOCATE FOR
                          SRI. SHIVAKUMAR D.A, ADVOCATE)

                      AND:

Digitally signed by
SHAKAMBARI            1.    THE DEPUTY COMMISSIONER
Location: HIGH              BANGALORE RURAL DISTRICT
COURT OF
KARNATAKA                   BANGALORE-560 009

                      2.    THE ASSISTANT COMMISSIONER
                            DODDABALLAPURA SUB-DIVISION
                            DODDABALLAPURA-561 203
                      3.    SMT. RATHNAMMA
                            W/O MUNIDODDAPPA
                            AGED ABOUT 66 YEARS
                            RESIDING AT THAMMENAHALLI VILLAGE
                            CHANNARAYAPATTNA HOBLI
                            DEVANAHALLI TALUK
                            BANGALORE RURAL DISTRICT-562 110
                           -2-
                                   NC: 2024:KHC:44188-DB
                                    WA No. 1539 of 2023




4.   SMT. SIDDIQUE NAJANIS
     D/O SYED HUSSAIN AHAMED
     AGED ABOUT 46 YEARS
     RESIDING AT DANDI COMPLEX
     BUDIGERE ROAD
     DEVANAHALLI TOWN
     BANGALORE RURAL DISTRICT-562 110

5.   SMT. MUNITHAYAMMA
     W/O MUNISHAMAPPA
     AGED ABOUT 70 YEARS
     RESIDING AT POOJANAHALLI VILLAGE
     KADABA HOBLI
     DEVANAHALLI TALUK
     BANGALORE RURAL DISTRICT - 562 110

6.   SRI. B. SRINIVAS
     S/O T. BYRANNA
     AGED ABOUT 60 YEARS
     RESIDING AT IRIGENAHALLI VILLAGE
     VIJAYAPURA HOBLI, DEVANAHALLI TALUK
     BANGALORE RURAL DISTRICT-562 110

7.   SRI. MUNIYAPPA
     S/O KRISHNAPPA
     AGED ABOUT 35 YEARS
     RESIDING AT THAMMENAHALLI VILLAGE
     CHANNARAYAPATTNA HOBLI
     DEVANAHALLI TALUK
     BANGALORE RURAL DISTRICT-562 110
                                           ...RESPONDENTS
     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ISSUE A WRIT OF CERTIORARI
OR ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION
QUASHING THE ORDER DATED 15.11.2021 IN NO.LND/SC-
ST(A)/55/2020 PASSED BY THE 1ST RESPONDENT-DEPUTY
COMMISSIONER, BANGALORE RURAL DISTRICT, BANGALORE,
AS PER ANNEXURE-'B' BY UPHOLDING THE ORDER PASSED BY
THE    2ND   RESPONDENT    ASSISTANT    COMMISSIONER,
DODDABALLAPUR SUB-DIVISION, DODDABALLAPURA, IN CASE
                                  -3-
                                           NC: 2024:KHC:44188-DB
                                               WA No. 1539 of 2023




NO.PTCL.SR(De) 09/2013-14,         DATED       21.10.2020   AS   PER
ANNEXURE-'C' AND ETC.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE S.G.PANDIT
          and
          HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR


                      ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

Learned counsel Sri Prashanth Kumar, for

Sri Shivakumar D.A., appearing for the appellant prays for

further time to comply the office objections.

2. This appeal is filed on 5.12.2023. Office

objections raised are not complied even to this date.

3. This appeal is listed for compliance of office

objections for 5th time. On 21.10.2024, two weeks' time

was finally granted to comply office objections subject to

payment of cost of Rs.3,000/- to the Advocates' Welfare

Fund. Learned counsel for the appellant submits that cost

has been paid and prays time to comply the office

objections. Cost is imposed to see that office objections

NC: 2024:KHC:44188-DB

are complied. If cost is paid without compliance of office

objection, cost paid cannot be accepted.

4. Hence, the appeal is dismissed for non-

compliance of office objections.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

SK