Karnataka High Court
T.L. Rajagopal vs S.N. Shivakumar on 11 July, 2013
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 11TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.29944 OF 2011(GM-CPC)
BETWEEN:
T.L.Rajagopal
S/o late P.T.Lakshmaiah,
Aged about 75 years
Residing at Baskarappa Compound,
Near Water Tank,
Besides Old Market,
Tiptur - 572 201. ...PETITIONER
(By Sri Kashyap N.Naik, Advocate-absent)
AND:
S.N.Shivakumar
S/o late Narayanappa S
Aged about 45 years
Residing at Kannikaparameswari Temple Road,
Tiptur - 572 201. ...RESPONDENT
(By Sri S.N.Bhat, Advocate for C/R)
*****
2
This Writ Petition filed under Articles 226 and 227 of
the Constitution of India praying to quash the impugned
order dated 27.7.2011 passed by the Civil Judge (Sr.Dn.)
and Judicial Magistrate First Class, Tiptur in Ex.No.34/2003
on I.A.No.7 filed under Section 28 of the Specific Relief Act
vide Annexure-A and consequently allow the application
being I.A.No.7 filed by the petitioner in Ex.No.34/2003
vide Annexure-E.
This Writ Petition coming on for preliminary hearing
in 'B' group this day, the Court made the following:-
ORDER
None appears for the petitioner nor any representation is made even though the matter was called on two occasions. The writ petition is dismissed for non-
prosecution.
Sd/-
JUDGE Rsk/-