Karnataka High Court
T K Channamaregowda vs N Nanjunda Setty on 25 June, 2013
Bench: Chief Justice, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25TH DAY OF JUNE 2013
PRESENT
THE HON' BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON' BLE MRS.JUSTICE B.V.NAGARATHNA
WA No.1562/2004 (LR)
BETWEEN :
T K CHANNAMAREGOWDA
82 YEARS
S/O KURALE GOWDA
R/O TUNGANI
KASABA HOBLI TAL: KANAKAPURA
DIST : BANGALORE RURAL
... APPELLANT
(By Sri M R RAJAGOPAL, ADV.,)
AND :
1. N NANJUNDA SETTY
84 YEARS
S/O KYATHA SETTY
LRs OF RESPONDENT NO.1
R1(a) SMT. PARVATHAMMA
D/O K. NANJUNDA SHETTY
R1(b) SMT. NAGARATHNAMMA
D/O K. NANJUNDA SHETTY
R1(c) SMT. KANAKARATHNAMMA
D/O K. NANJUNDA SHETTY
R1(d) PRASANNA KUMAR
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R1(e) SRIKANTA SWAMY
R1(f) RUDRAPPA
R1(g) MANJANNA
R1(h) RAJANNA
R-1 (d) TO R-1(h) ARE SONS OF
LATE K. NANJUNDRA SHETTY
ALL ARE MAJOR
R/O NO.36, KANANNAGUDI BHEEDI,
KANAKAPURA TOWN
KANAKAPURA TALUK,
BANGALORE RURAL DISTRICT
(AMENDED V/O DATED 18.11.2005)
2. THE LAND TRIBUNAL
KANKAPURA TALUK
KANAKAPURA
DIST : BANGALORE RURAL
... RESPONDENTS
(By Sri B.R. SRINIVASA GOWDA, ADV., FOR R1(a) TO (h)
SRI BASAVARAJ KAREDDY, PRL. G.A. FOR R2)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER
PASSED IN THE WRIT PETITION NO.38774/2002 DATED
10/12/2003.
THIS WRIT APPEAL COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE DELIVERED THE FOLLOWING:
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JUDGMENT
D.H.WAGHELA, C.J. (Oral) :
1. The appellant herein appears to have passed away after an exparte dismissal of the appeal by order dated 03.01.2006.
Even after restoration of the appeal and issuance of fresh notice, as also opportunities being given for bringing legal representatives of the deceased appellant on record, no one appears for the appellant or his heirs. Therefore, the appeal is dismissed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv