Smt. K A Gayathri Anand vs Smt. K T Mohini
2024 Latest Caselaw 27427 Kant

Karnataka High Court

Smt. K A Gayathri Anand vs Smt. K T Mohini on 14 November, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                              -1-
                                                     NC: 2024:KHC:46320-DB
                                                      WA No. 1363 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 14TH 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. 1363 OF 2023 (LB-RES)
                   BETWEEN:
                         SMT.K A GAYATHRI ANAND
                         W/O SRI K S ANAND
                         AGED ABOUT 64 YEARS
                         R/AT BLOCK NO.20
                         DECHUR MADIKERI
                         KODAGU DISTRICT
                         KARNATAKA-571 201
                                                              ...APPELLANT
                   (BY SRI. ROHITH SWAMY.,ADVOCATE(ABSENT))
                   AND:

                   1.    SMT. K T MOHINI
                         W/O SRI N K MOHAN KUMAR
                         AGED ABOUT 55 YEARS
Digitally signed         BLOCK NO.20 DECHUR
by                       MADIKERI
MARIGANGAIAH
PREMAKUMARI              KODAGU DISTRICT-571 201
Location: HIGH           PRESENTLY RESIDNET OF
COURT OF
KARNATAKA                NAVODAYA QUARTERS
                         GOLIBEED,
                         MADIKERI TALUK,
                         KODAGU DISTRICT - 571 201
                   2.    THE COMMISSIONER
                         CITY MUNICIPAL COUNCIL
                         MADIKERI
                         KODAGU DISTRICT
                         KARNATAKA-571 201
                                                           ...RESPONDENTS
                               -2-
                                        NC: 2024:KHC:46320-DB
                                         WA No. 1363 of 2023




     THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
BY THE LEARNED SINGLE JUDGE IN WP NO.21649/2022 DATED
16/11/2023.

    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 31ST October 2023.

3. On scrutiny, the office has raised as many as 12

objections including non-payment of court fee.

4. The appeal is being listed for 6th time for compliance

of office objections. Till this date, the office objections are

not complied with. It appears that the appellant is not

interested in the prosecuting the appeal.

NC: 2024:KHC:46320-DB

5. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

MPK CT:RS