Smt Renukamma vs The Deputy Commissioner
2025 Latest Caselaw 10206 Kant

Karnataka High Court

Smt Renukamma vs The Deputy Commissioner on 13 November, 2025

                                          -1-
                                                  NC: 2025:KHC:46276-DB
                                                   WA No. 1246 of 2023


              HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 13TH DAY OF NOVEMBER, 2025

                                       PRESENT
                    THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                         AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA
                          WRIT APPEAL NO. 1246 OF 2023 (SCST)
             BETWEEN:

             1.   SMT RENUKAMMA
                  W/O LATE MADAHANUMAIAH,
                  AGED ABOUT 56 YEARS,

             2.   SRI. M ANJUNATH
                  S/O LATE MADAHANUMAIAH,
                  AGED ABOUT 33 YEARS,

             3.   SMT. MAMATHA
                  D/O LATE MADAHANUMAIAH,
                  AGED ABOUT 29 YEARS,
Digitally
signed by         ALL ARE RESIDING AT
NIRMALA           NO. 16, KANTEERAVA COLONY,
DEVI
Location:
                  13TH E CROSS,
HIGH COURT        AGRAHARA DASARAHALLI,
OF
KARNATAKA         BENGALURU-560079.

                                                         ...APPELLANTS
             (BY SRI. KARTHIK C, ADVOCATE (ABSENT))

             AND:

             1.   THE DEPUTY COMMISSIONER
                  BENGALURU DISTRICT,
                  VISVESWARAIAH TOWERS,
                  DR. AMBEKDAR VEEDHI,
                            -2-
                                  NC: 2025:KHC:46276-DB
                                     WA No. 1246 of 2023


 HC-KAR




     BENGALURU-560001.

2.   THE ASSISTANT COMMISSIONER
     BENGALURU NORTH SUB-DIVISION,
     D.C.OFFICE COMPOUND,
     K.R. ROAD, BENGALURU-560001.

3.   SMT. GANGAMMA
     W/O GOVINDAPPA,
     AGED MAJOR,
     C/O SRINIVAS MURTHY FARM
     GAGONDANAHALLI VILLAGE
     DASANAPURA HOBLI,
     BENGALURU NORTH TALUK,
     BENGALURU-562123.

4.   SMT. SHYLAJA
     W/O MARIYAPPA,
     AGED MAJOR,
     R/AT NO. 340, 57TH CROSS,
     3RD BLOCK, RAJAJINAGAR,
     BENGALURU-560010.

                                       ...RESPONDENTS
(BY SMT NAMITHA MAHESH, AGA FOR R1 & R2
    SRI. P.B. AJIT, ADVOCATE FOR C/R4)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE OF THE LEARNED
SINGLE JUDGE PASSED IN WP No. 7707/2021 (SC/ST) DATED
12.07.2023 IN THE INTEREST OF JUSTICE AND EQUITY.

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

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA
                                    -3-
                                              NC: 2025:KHC:46276-DB
                                               WA No. 1246 of 2023


 HC-KAR



                              ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. None appears for the appellants.

2. It is noted that none appeared on behalf of the appellant

on the previous date of hearing [05.06.2025] as well.

2. However, this Court had directed the appellants to take

steps for service of notice on respondent No.3. Respondent

No.3 also remained unserved for want of necessary steps.

3. In view of the above, the present appeal is dismissed for

non-prosecution.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE