C N Mallikarjuna vs The Secretary
2024 Latest Caselaw 27422 Kant

Karnataka High Court

C N Mallikarjuna vs The Secretary on 14 November, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                              -1-
                                                         NC: 2024:KHC:46374
                                                       WP No. 46060 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 14TH DAY OF NOVEMBER, 2024

                                            BEFORE
                          THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                          WRIT PETITION NO. 46060 OF 2016 (GM-R/C)
                   BETWEEN:

                         C.N. MALLIKARJUNA,
                         S/O NANJUNDAPPA,
                         AGED ABOUT 32 YEARS,
                         R/A CHOOTENAHALLI VILLAGE,
                         KASABA HOBLI, KUNGAL TALUK,
                         TUMKUR DISTRICT - 572 130.
                                                               ...PETITIONER
                   (BY SRI. N. SURENDRA KUMAR, ADVOCATE (ABSENT))

                   AND:

                   1.    THE SECRETARY,
                         GOVERNMENT OF KARNATAKA,
                         DEPARTMENT OF MUZAZRI,
Digitally signed         MULTISTORIED BUILDING,
by SHWETHA               BANGALORE - 560 001.
RAGHAVENDRA
Location: HIGH
COURT OF           2.
KARNATAKA                THE REGIONAL COMMISSIONER,
                         RELIGIOUS AND CHARITABLE ENDOWMENT,
                         KENGAL HANUMANTHAIAH ROAD,
                         BANGALORE - 560 027.

                   3.    THE DEPUTY COMMISSIONER,
                         TUMKUR DISTRICT,
                         TUMKUR - 572 101.
                              -2-
                                         NC: 2024:KHC:46374
                                       WP No. 46060 of 2016




4.   THE THASILDAR,
     KUNIGAL TALUK,
     TUMKUR DISTRICT - 572 130.
                                            ...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR, AGA FOR R1 TO R4)

     THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO FIX THE TASTIK ALLOWANCE OF RS.500/-
PER COCONUT TREE AND RS.1,000/- PER ARECANUT TREE ON
THE BASIS OF THE JUDGMENT PASSED IN LAC 93/2006
PRODUCED AT ANNEXURE-F IN VIEW OF VESTING OF LANDS
AND ETC.,

    THIS PETITION, COMING ON FOR HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE SURAJ GOVINDARAJ


                        ORAL ORDER

1. Despite the order dated 30.10.2024, none appears

for the petitioner today also.

2. It appears that the petitioner is not interested in

prosecuting the matter. Hence, the petition stands

dismissed for non-prosecution.

SD/-

(SURAJ GOVINDARAJ) JUDGE