Radha Mahadev Patagar vs Chief Officer
2024 Latest Caselaw 27279 Kant

Karnataka High Court

Radha Mahadev Patagar vs Chief Officer on 13 November, 2024

                                                           -1-
                                                                       NC: 2024:KHC-D:16618
                                                                   RSA No. 100252 of 2014




                                        IN THE HIGH COURT OF KARNATAKA,
                                                DHARWAD BENCH

                                   DATED THIS THE 13TH DAY OF NOVEMBER, 2024

                                                        BEFORE

                                     THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                                        RSA NO. 100252 OF 2014 (DEC/INJ)

                              BETWEEN:

                              RADHA MAHADEV PATAGAR,
                              AGE: 74 YEARS, OCC: RYOT & HOUSEHOLD WORK,
                              R/O. CHITTARAGI, KADEBHAG,
                              TQ: KUNTA-571314, DIST: U K
                                                                               ... APPELLANT
                              (BY SRI. PRASHANTH T.AREGULI, ADVOCATE)

                              AND:

                              1.    CHIEF OFFICER, TOWN MUNCIPALITY,
                                    KUMTA ( U K) - 571314.

                              2.    GOVINDA PURUSHOTTAM NAYAK,
                                    AGE: 59 YEARS,
           Digitally signed
           by VISHAL
                                    OCC: KUMTA MUNCIPALITY MEMBER,
VISHAL   NINGAPPA
         PATTIHAL
NINGAPPA Date:
PATTIHAL 2024.11.14
                                    R/O.CHITTARAGI, KADEBHAG,
           16:54:56
           +0530                    TQ: KUMTA, DIST: U K - 571314.
                                                                           ... RESPONDENTS
                              (BY SRI. SHIVARAJ C.BELLAKKI, ADVOCATE FOR R1)

                                    THIS RSA IS FILED U/S.100 OF CPC AGAINST THE JUDGMENT
                              AND DECREE DATED 07.01.2014 PASSED IN R.A. NO.62/2007 ON
                              THE FILE OF THE SENIOR CIVIL JUDGE, KUMTA, DISMISSING THE
                              APPEAL FILED AGAINST THE JUDGMENT AND DECREE DATED
                              30.03.2007 AND THE JUDGMENT AND DECREE PASSED IN O.S.
                              NO.96/2005 ON THE FILE OF THE ADDL. CIVIL JUDGE (JR.DN.)
                              KUMTA, DISMISSING THE SUIT FILED FOR DECLARATION AND
                              PERMANENT INJUNCTION.

                                   THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                              THE COURT DELIVERED THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC-D:16618
                                         RSA No. 100252 of 2014




CORAM: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                         ORAL JUDGMENT

The matter is listed for dismissal noting the absence

of the learned counsel appearing for the appellant.

Even today, there is no appearance on behalf of the

appellant. The appeal is of the year 2014. It appears that

the appellant is not interested in prosecuting the appeal.

This Court has no option than to dismiss the appeal for

non-prosecution.

Accordingly, the appeal is dismissed for

non-prosecution.

Sd/-

_____________________ (JUSTICE K.S.HEMALEKHA)

VNP / CT: PA