Karnataka High Court
Mrs. Shringari P Hegde vs State Of Karnataka on 24 June, 2019
Bench: L.Narayana Swamy, R Devdas
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JUNE, 2019
:PRESENT:
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
AND
THE HON'BLE MR. JUSTICE R.DEVDAS
WRIT APPEAL NO.2328 OF 2018 (GM-RES)
BETWEEN
MRS. SHRINGARI P HEGDE,
AGED ABOUT 66 YEARS,
(BENEFIT OF SENIOR CITIZENSHIP NOT CLAIMED),
W/O. PANDURANGA HEGDE,
JALADEEPA,
KUTHYAR VILLAGE AND POST,
UDUPI TALUK AND DISTRICT-574 116.
... APPELLANT
(BY SRI NISHIT KUMAR SHETTY, ADV.)
AND
1. STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY TO DEPARTMENT OF
REVENUE,
M.S. BUILDING,
BANGALORE-560 001.
2. ASSISTANT EXECUTIVE ENGINEER,
P.W.D. PORT AND INTERNAL WATER TRANSPORT
DEPARTMENT,
UDUPI SUB DIVISION,
BANNANJE,
UDUPI TALUK AND DISTRICT-576 101.
3. GRAMA PANCHAYAT
KUTHYAR VILLAGE,
REPRESENTED BY ITS PANCHAYAT DEVELOPMENT
OFFICER,
UDUPI TALUK AND DISTRICT-574 116.
2
4. SUNDARI ACHARI,
AGED ABOUT 46 YEARS,
W/O. LATE RAMESH ACHARI,
R/AT NEAR OVERHEAD WATER TANK,
KUTHYAR VILLAGE,
UDUPI TALUK AND DISTRICT-576 101.
... RESPONDENTS
(BY SRI S.S.MAHENDRA, AGA FOR R1 AND R2)
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL AND
SET ASIDE THE ORDER DATED 8/6/2018 MADE IN WP
12124/2018 [GM-RES] BY THE LEARNED SINGLE JUDGE AND
ETC.,
THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, NARAYANA SWAMY, DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo requesting this Court to dismiss the appeal as having become infructuous.
2. The memo is taken on record. Writ appeal is dismissed as having become infructuous.
Sd/-
JUDGE Sd/-
JUDGE KLY/