Karnataka High Court
Smt. Mohammad Abi vs The Commissioner on 6 June, 2012
Author: K.L.Manjunath
Bench: K.L.Manjunath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 06th DAY OF JUNE 2012
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE V.SURI APPA RAO
WRIT APPEAL NO.17578/2011 (LB-RES)
BETWEEN:
Smt.Mohammad Abi
W/o Mohammed Ali Sab,
Aged about 49 years,
R/at Madeen Masjid Road,
Gandhinagar, Challakere,
Chitradurga district. ...APPELLANT
(By Sri.G.S.Balagangadhar, Adv.)
AND:
1. The Commissioner.
Urban Development Authority,
Akashavani Road,
Present Address:
C.K.Pura, Chitradurga-577501.
Represented by its representative.
2. Sri.N.Muniyappa,
S/o Sri.Narappa,
Aged about 56 years,
R/at KHB Colony,
Holalkere road,
Chitradurga-577502. ...RESPONDENTS
(By Sri.M.C.Akkamahadevi, AGA)
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This W.A. is filed under Section 4 of the
Karnataka High Court Act praying to set aside the
order passed in the W.P.No.29096/2010 dated
15.09.2011.
This W.A. coming on for preliminary hearing this
day, MANJUNATH J, delivered the following:-
JUDGMENT
Learned Counsel for the appellant submits that in view of the dismissal of his appeal in W.A.No.17579/2011, the present appeal does not survive for consideration.
2. Accordingly, appeal is dismissed.
Sd/-
JUDGE.
Sd/-
JUDGE.
Srl.