Sri. Shivamurthappa vs Sri. Syed Nissar Ahmed
2024 Latest Caselaw 26941 Kant

Karnataka High Court

Sri. Shivamurthappa vs Sri. Syed Nissar Ahmed on 11 November, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                                -1-
                                                        NC: 2024:KHC:45541-DB
                                                         WA No. 1259 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 11TH 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. 1259 OF 2023 (SC/ST)

                   BETWEEN:

                         SRI.SHIVAMURTHAPPA
                         S/O A.K NAGAPPA
                         AGED ABOUT 40 YEARS,
                         R/AT CHIKKOLIKERE VILLAGE
                         CHANNAGIRI TALUK,
                         DAVANAGERE DISTIRCT-577 001.
                                                                 ...APPELLANT
                   (BY SRI. GIREESHA S N.,ADVOCATE(ABSENT)
                   AND:

                   1.    SRI. SYED NISSARA AHMED,
                         S/O LATE SYDUSAB,
                         AGED ABOUT 71 YEARS,
                         R/AT LASHKAR MOHALLA
                         DAVANAGERE TOWN,
                         DAVANAGERE TALUK,
                         DAVANAGERE DISTRICT-577 002.

Digitally signed   2.    THE DEPUTY COMMISSIONER
by                       DAVANAGERE
MARIGANGAIAH             DAVANAGERE DIST-577 001.
PREMAKUMARI
Location: HIGH
COURT OF           3.    THE ASSISTANT COMMISSIONER
KARNATAKA
                         DAVANAGERE SUB DIVISION
                         DAVANAGERE DISTRICT-577 002.
                                                              ...RESPONDENTS

                        THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
                   COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED BY THE
                   SINGLE JUDGE BEFORE THIS HONBLE COURT IN            WP No-
                   17609/2014 TO BE SET ASIDE IN THE INTEREST OF JUSTICE AND
                   EQUITY.
                                -2-
                                         NC: 2024:KHC:45541-DB
                                          WA No. 1259 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)

None appears for the appellant in the morning as well as

in the afternoon.

2. This writ appeal was filed on 4th October 2023. Till this

date, office objections raised by the Registry are not complied

with including payment of court fee.

3. It appears that the appellant is not interested in

prosecuting the appeal. Accordingly, the writ appeal stands

dismissed for non-prosecution.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE MPK/CT:RS