Smt. Khutejabi Abdul Latif Shaikh vs The Division Controller
2024 Latest Caselaw 25632 Kant

Karnataka High Court

Smt. Khutejabi Abdul Latif Shaikh vs The Division Controller on 28 October, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                         NC: 2024:KHC-D:15762-DB
                                                           RP No. 100098 of 2022




                                IN THE HIGH COURT OF KARNATAKA,

                                         DHARWAD BENCH

                            DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                               PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                              REVIEW PETITION NO. 100098 OF 2022

                   BETWEEN:


                   1.   SMT. KHUTEJABI ABDUL LATIF SHAIKH,
                        AGE. 74 YEARS, OCC. HOUSEHOLD WORK.


                   2.   SMT. HASEENABI
                        W/O. IMTIYAZ AHMED SHAIKH
                        AGE. 45 YEARS,
                        OCC. HOUSEHOLD WORK.


                   3.   MANTESHA IMTIYAZ AHMED SHAIKH,
Digitally signed
                        AGE. 11 YEARS, SINCE MINOR
by JAGADISH T
R                       R/BY. NATURAL MOTHER
Location: High
Court of                PETITIONER NO.2 SMT. HASEENABI
Karnataka,
Dharwad Bench           W/O. IMTIYAZ SHAIKH
                        AS A MINOR GUARDIAN,
                        ALL RE R/O. BRUWADA, TQ. ANKOLA,
                        DIST. KARWAR (U.K) -581314.
                                                                   ...PETITIONERS
                   (BY SRI. MOHD RAFEEK, ADVOCATE)


                   AND:


                   1.   THE DIVISION CONTROLLER,
                        N.W.K.R.T.C, HAVERI,
                                  -2-
                                        NC: 2024:KHC-D:15762-DB
                                            RP No. 100098 of 2022




       HAVERI DIVISION,
       R/BY CHIEF LAW OFFICER,
       N.W.K.R.T.C. CENTRAL OFFICE,
       HUBBALLI-580030.


2.     BASAVARAJ
       S/O. FAKKIRAPPA MUGALIYAVAR,
       AGE. 52 YEARS, OCC. DRIVER,
       R/O. N.W.K.R.T.C, HAVERI DIVISION,
       HAVERI-581110.


3.     B. G. MANAGEMENT,
       C/O. CLASSIC PHOTO STUDIO,
       HINDU HIGH SCHOOL COMPLEX,
       KARWAR-581301.


4.     NATIONAL INSURANCE COMPANY LTD.,
       BRANCH OFFICE 1628, KAIKINI ROAD,
       KARWAR-581301.

                                                   ...RESPONDENTS
(NOTICE TO R1 & R4 SERVED;
 NOTICE TO R3-REFUSED)


        THIS REVIEW PETITION IS FILED U/S. 114 READ WITH
ORDER XLVII RULE (1) OF CPC, PRAYING TO MODIFY/REVIEW THE
COMMON JUDGMENT PASSED BY THE HON'BLE DIVISION BENCH OF
THIS HON'BLE COURT IN MFA NO. 21929/2013 BY ALLOWING THIS
REVIEW PETITION, IN THE INTEREST OF JUSTICE AND EQUITY AND
ETC.

        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE 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:15762-DB
                                               RP No. 100098 of 2022




                             ORAL ORDER

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

This Court by order dated 19.09.2023 issued notice to

the respondents and two weeks' time was granted to comply

with the office objections.

Even today, when the matter is called in the morning

session none appears for the review petitioner. Hence, it is

passed over. Even called in the afternoon session, none

appears for the review petitioner, and even office objections

are not complied and process fee is also not paid. It

appears that review petitioner is not interested in

prosecuting this petition.

Hence, petition is dismissed for non prosecution.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

SMM/ct-an