Karnataka High Court
Sri. Ramachandran vs Deputy Commissioner on 4 November, 2024
Author: S.G.Pandit
Bench: S.G.Pandit
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NC: 2024:KHC:44173-DB
WA No. 657 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. 657 OF 2023 (SC-ST)
BETWEEN:
1. SRI. RAMACHANDRAN
S/O LATE VENKATESH AND
SMT. HANUMAKKA
AGED ABOUT 51 YEARS
2. SRI. KRISHNAPPA
S/O LATE VENKATESH
AND SMT. HANUMAKKA
BOTH ARE RESIDING AT
HALAGEVADERAHALLI
KENGERI HOBLI
RAJARAJESHWARI NAGAR
MYSORE ROAD
Digitally signed
by SHAKAMBARI BENGALURU SOUTH TALUK
Location: HIGH ...APPELLANTS
COURT OF
KARNATAKA (BY SRI. MOHAN REDDY H. SAWKAR, ADVOCATE)
AND:
1. DEPUTY COMMISSIONER
BENGALURU DISTRICT
BENGALURU
2. ASSISTANT COMMISSIONER
BENGALURU DISTRICT
BENGALURU
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NC: 2024:KHC:44173-DB
WA No. 657 of 2023
3. SRI. N.MANJUNATH
S/O M. NANJUNDAPPA
R/AT DOOR NO.11, 2ND MAIN ROAD
2ND STAGE, ATTIGUPPE
VIJAYANAGAR
BENGALURU-560 040
4. SRI. PUTTARASU
S/O LATE MUNIARASA @ MUNIAPPA
R/AT VADERAHALLI VILLAGE
RAJARAJESWARINAGAR
MYSORE ROAD
KENGERI HOBLI
BENGALURU SOUTH TALUK
5. SRI. VENKATESH
S/O PUTTARASU
6. SRI. SRIRAMA
S/O PUTTARASU
RESPONDENTS NO.5 AND 6 ARE
R/AT HALAGEVADERAHALLI
KENGERI HOBLI
RAJARAJESHWARI NAGAR
MYSORE ROAD
BENGALURU SOUTH TALUK
...RESPONDENTS
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
25.08.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HON'BLE COURT IN W.P. No.30491/2012 (SC/ST) AND ALLOW
THE WRIT PETITION AS PRAYED FOR AND GRANT SUCH OTHER
AND FURTHER RELIEFs AS THIS HON'BLE COURT DEEMS FIT
AND PROPER UNDER THE FACTS AND CIRCUMSTANCES OF THE
CASE IN THE INTEREST OF JUSTICE AND EQUITY.
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NC: 2024:KHC:44173-DB
WA No. 657 of 2023
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)
This Writ appeal is listed for dismissal for
non-compliance of office objections. It was filed on 6th
June 2023.
2. On scrutiny, the Registry has raised certain
office objections. There are still seven office objections to
be attended to. The matter is being listed for non-
compliance of office objections for 10th 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.
3. Learned counsel Sri Mohan Reddy H. Sawkar for
appellants appears through Video Conference and submits
NC: 2024:KHC:44173-DB
that cost has been paid and he prays for further time to
comply the office objections. Cost is imposed to see that
office objections are complied. Without complying the
office objections, if cost is paid, it would be of no use to
the appellants. The intention of this Court is not to collect
the cost but, to see that office objections are complied. If
cost is paid without complying office objections, the
purpose of imposing cost would be defeated. There is no
justification to grant further time.
4. Appeal stands dismissed for non-compliance of
office objections.
Sd/-
(S.G.PANDIT)
JUDGE
Sd/-
(RAMACHANDRA D. HUDDAR)
JUDGE
SK
