Sri. N. Chikkanna vs The State Of Karnataka
2024 Latest Caselaw 22408 Kant

Karnataka High Court

Sri. N. Chikkanna vs The State Of Karnataka on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:35877
                                                 RFA No. 76 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR FIRST APPEAL No. 76 OF 2016 (DEC)
            BETWEEN:

            SRI. N. CHIKKANNA,
            S/O LATE NANJAPPA,
            AGED ABOUT 71 YEARS,
            RESIDING AT VALAGEREHALLI VILLAGE.
            KENGERI HOBLI, BANGALORE SOUTH TALUK,
            BANGALORE DISTRICT - 560 060.
                                                       ...APPELLANT
            (BY SMT.NALEENA LOGAN, ADVOCATE)

            AND:

            1.    THE STATE OF KARNATAKA
                  BY ITS SECRETARY
                  REVENUE DEPARTMENT,
Digitally         M. S. BUILDING,
signed by         BANGALORE - 560 001.
MALATESH
KC
Location:   2.    THE THASILDAR
HIGH              BANGALORE SOUTH TALUK,
COURT OF
KARNATAKA         BANGALORE.

            3.    THE SPECIAL LAND ACQUISITION OFFICER
                  BANGALORE DEVELOPMENT AUTHORITY,
                  BANGALORE.
                                                      ...RESPONDENTS
                                    -2-
                                                NC: 2024:KHC:35877
                                                RFA No. 76 of 2016




      THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 01.08.2015 PASSED IN
O.S NO.4079/2015 ON THE FILE OF THE XXIX ADDL. CITY
CIVIL JUDGE & SESSIONS JUDGE, BENGALURU, DISMISSING
THE SUIT FOR DECLARATION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                            ORAL ORDER

None present for the appellant.

Office objections are not complied in respect of

I.A.Nos.2/2016, 3/2016 and 4/2016. Likewise, process fee is

not paid for issue of notice to other respondents.

Appeal is of the year 2016 and till today service is not

complete. Accordingly, appeal stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV