Sri. Dodde Gowda vs Sri. Krishnoji Rao
2024 Latest Caselaw 26467 Kant

Karnataka High Court

Sri. Dodde Gowda vs Sri. Krishnoji Rao on 6 November, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                                  -1-
                                                           NC: 2024:KHC:44701-DB
                                                              WA No. 1421 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH 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. 1421 OF 2023 (KLR-RES)
                      BETWEEN:

                      SRI. DODDE GOWDA
                      S/O LATE MUDDABYLAPPA @ MUDDAPPA
                      AGED ABOUT 86 YEARS
                      R/AT NO.11, KALIDASA STREET
                      S.R.NAGAR, BENGALURU-560 027
                                                                      ...APPELLANT
                      (BY SRI. BHARATH K, ADVOCATE)

                      AND:

                      1.    SRI. KRISHNOJI RAO
                            S/O LATE K.R. SUBBARAO
                            HE DIED DURING THE PENDENCY OF
Digitally signed by         THE R.P. NO.228/2015-16 AND
SHAKAMBARI
Location: HIGH              R.P. NO. 7/2019 AS PER DEATH
COURT OF
KARNATAKA                   CERTIFICATE, HE DIED ON 27-11-2021
                            HOWEVER, LRs ARE NOT
                            BROUGHT ON RECORD

                      2.    SMT. M.K. ANITHA
                            W/O H. GOPI
                            AGED ABOUT 50 YEARS
                            R.AT NO.7/8, RAMAKRISHNA STREET
                            2ND CROSS, SESHADRIURAM
                            BENGALURU-560 020
                               -2-
                                         NC: 2024:KHC:44701-DB
                                          WA No. 1421 of 2023




3.   THE TAHSILDAR
     BENGALURU NORTH (ADDL) TALUK
     YELAHANKA, BENGALURU-560 064

4.   THE ASSISTANT COMMISSIONER
     BENGALURU NORTH SUB-DIVISION
     BENGALURU-560 009

5.   THE DEPUTY COMMISSIONER
     BENGALURU URBAN DISTRICT
     BENGALURU-560 009
                                               ...RESPONDENTS
(BY SRI. K.V. NARASIMHAN, ADVOCATE FOR C/R2)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO           ALLOW THE WRIT PETITION
NO.23698/2022 AND CONSEQUENTLY QUASH THE VIDE ORDER
DATED 01.09.2023 PASSED IN R.P. NO.7/2019 WHICH IS
CONNECTED WITH R.P. NO.228/2015-16 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)

There is no representation on behalf of the appellant

in the morning as well as in the afternoon.

NC: 2024:KHC:44701-DB

2. This Writ Appeal was filed on 9.11.2023. Till this

date, office objections are not attended to and even Court fee is

not paid. There are as many as twelve office objections. It

appears that appellant has no interest in proceeding with the

appeal.

3. The appeal is dismissed for non-compliance of

office objections.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

SK