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Jameel S/O Abdul Karim Morab vs The State Of Karnataka
2024 Latest Caselaw 28129 Kant

Citation : 2024 Latest Caselaw 28129 Kant
Judgement Date : 25 November, 2024

Karnataka High Court

Jameel S/O Abdul Karim Morab vs The State Of Karnataka on 25 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                         NC: 2024:KHC-D:17241-DB
                                                         WA No. 100255 of 2022




                               IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH
                          DATED THIS THE 25TH DAY OF NOVEMBER, 2024
                                               PRESENT
                        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                          THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                             WRIT APPEAL NO.100255 OF 2022 (LR)


                   BETWEEN:

                   ABDUL KARIM MORAB
                   SINCE DECEASED BY LRs.,

                   JAMEEL S/O. ABDUL KARIM MORAB
                   AGE: 40 YEARS, OCC: TRUCK DRIVER,
                   R/O. RASULPUR GALLI, DHARWAD,
                   TQ AND DIST. DHARWAD.
                                                                     ...APPELLANT
                   (BY SRI. AVINASH BANAKAR, ADVOCATE)


Digitally signed
                   AND:
by MANJANNA E
Location: HIGH
COURT OF
KARNATAKA
                   1.   THE STATE OF KARNATAKA
DHARWAD
BENCH                   REP. BY ITS SECRETARY,
Date: 2024.11.27
10:48:47 +0530          DEPARTMENT OF REVENUE,
                        M.S.BUILDING,
                        DR. AMBEDKAR VEEDHI,
                        BENGALURU-01.

                   2.   THE LAND TRIBUNAL
                        DHARWAD,
                        REP. BY IT CHAIRMAN,
                        DHARWAD.
                             -2-
                                      NC: 2024:KHC-D:17241-DB
                                      WA No. 100255 of 2022




3.   NARASIMHA
     S/O. GURUCHARYA AVADHANI,
     AGE: MAJOR,
     OCC: EX-SERVICEMEN,
     R/O. DESAI GALLI, DHARWAD,
     TQ AND DIST. DHARWAD.

4.   SHAMSHAD BEGUM
     W/O. ABDUL KARIM MORAB,
     AGE: MAJOR, OCC: HOUSEWIFE,
     R/O. RASULPUR GALLI, DHARWAD,
     NOW R/O.C/O. G.IBRAHIMSAB GUDI HINDAL,
     R/O. KUKANOOR,
     NEAR POLICE STATION,
     TQ. YALBURGA, DIST. KOPPAL.

                                               ...RESPONDENTS


      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH

COURT ACT, 1961, PRAYING THIS HON'BLE COURT TO, SET-

ASIDE    ORDER   DATED   13.01.2021    IN   W.P.NO.67053/2010

PASSED BY THE LEARNED SINGLE JUDGE IN DISMISSING THE

WRIT PETITION, IN THE INTEREST OF JUSTICE AND EQUITY.



      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
          AND
          THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                               -3-
                                      NC: 2024:KHC-D:17241-DB
                                      WA No. 100255 of 2022




                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Inspite of granting four occasions to comply with the

office objections, the same have not been complied. On

25.06.2024, this Court has granted two weeks' time to comply

with the office objections subject to payment of cost of

Rs.3,000/- payable to the Advocates' Association Library Fund,

High Court of Karnataka, Dharwad Bench, Dharwad. Even then

the office objections have not been complied and cost has not

been paid.

Today, when the matter called in the first round, none

appeared for the appellant and even when the matter called in

the second round, none appeared for the appellant. It appears

that the appellant is not interested in prosecuting the matter.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH - Ct:VH

 
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