Smt. Puttabasamma vs Sri.B. Raju
2024 Latest Caselaw 25958 Kant

Karnataka High Court

Smt. Puttabasamma vs Sri.B. Raju on 23 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                              -1-
                                                       NC: 2024:KHC:42656-DB
                                                         WA No. 1157 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 23RD DAY OF OCTOBER, 2024
                                          PRESENT
                            THE HON'BLE MR JUSTICE S.G.PANDIT
                                              AND
                   THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                          WRIT APPEAL NO. 1157 OF 2023 (SC-ST)
                   BETWEEN:

                   SMT. PUTTABASAMMA
                   AGED 80 YEARS,
                   (BENEFIT OF SR CITIZEN NOT CLAIMED)
                   W/O LATE ERAIAH
                   @ GANAKAIAH, ECHAGERE VILLAGE,
                   KEREGODU HOBLI,
                   MANDYA TALUK AND
                   MANDYA DISTRICT-571401.
                                                                 ...APPELLANT
                   (BY SRI. NANDA KUMAR B. L., ADV. - ABSENT)

                   AND:

Digitally signed   1.   SRI.B. RAJU
by                      S/O LATE BEETE GOWDA
MARIGANGAIAH
PREMAKUMARI             AGED ABOUT 44 YEARS
Location: HIGH          KEREGODU HOBLI,
COURT OF                MANDYA TALUK AND
KARNATAKA
                        MANDYA DISTRICT-571401.

                   2.   THE CHIEF SECRETARY
                        STATE OF KARNATAKA
                        VIDHANA SOUDHA
                        BENGALURU-560001.

                   3.   THE DEPUTY COMMISSIONER
                        MANDYA DISTRICT
                        MANDYA-571401.
                             -2-
                                     NC: 2024:KHC:42656-DB
                                      WA No. 1157 of 2023




4.   THE ASSISTANT COMMISSIONER
     MANDYA SUB- DIVISION
     MANDYA-571401.
                                         ...RESPONDENTS
(BY SMT. B. SUKANYA BALIGA, AGA FOR R2 TO R4)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO I) SETTING ASIDE THE ORDER
PASSED BY THE LEARNED SINGLE JUDGE OF THIS COURT IN
WP NO.12592/2022, DATED 25/05/2023, IN ALLOWING THE
WRIT PETITION AND ALLOW THE ABOVE APPEAL, IN
DISMISSING THE WRIT PETITION FILED BY THE RESPONDENT
NO.1 AND ETC.

    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. The matter is listed for 6th time for compliance of

office objections.

3. The writ appeal was filed on 15.09.2023.

4. On scrutiny, the Registry raised as many as 7

objections. Till this date, office objections are not

NC: 2024:KHC:42656-DB

complied with, even after providing sufficient time. It

appears that the appellant is not interested in prosecuting

the appeal. Accordingly, the writ appeal is dismissed for

non-compliance of office objections.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

MPK CT:bms