Karnataka High Court
Mr.Krishna Jattappa Naik vs The Commissioner on 29 February, 2016
Author: G.Narendar
Bench: G.Narendar
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W.A. No.100587/2015
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 29TH DAY OF FEBRUARY 2016
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MR. JUSTICE G.NARENDAR
WRIT APPEAL No.100587/2015 (LB-RES)
BETWEEN
MR.KRISHNA JATTAPPA NAIK
AGED ABOUT 61 YEARS,
SON OF MR.JATTAPPA NAIK,
PROP:POOJA DEPARTMENTAL STORES,
CTS#201, CD DESHMUKH ROAD,
BELAGAVI 590 001.
... APPELLANT
(BY SRI. P V GUNJAL, ADV.)
AND
1. THE COMMISSIONER,
BELAGAVI CITY CORPORATION,
SUBHAS NAGAR, 4821/27A,
RS 1005, BELAGAVI 590016.
2. OFFICE OF THE EXECUTIVE ENGINEER (ESTATES),
BELAGAVI CITY CORPORATION,
BELAGAVI 590 001,
BY EXECUTIVE ENGINEER.
... RESPONDENTS
THIS WRIT APPEAL IS FILED U/S.4 OF THE KARNATAKA
HIGH COURT ACT, 1961, PRAYING TO SET ASIDE THE ORDER
DATED:21.05.2015, PASSED BY THE LEARNED SINGLE JUDGE IN
WP.NO.21776/2015 AND CONSEQUENTLY QUASH THE NOTICE
DATED:13.05.2015 BEARING NO.MANABE / KAMSHA / MARKET /
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W.A. No.100587/2015
SR / 2015-16, ISSUED BY THE RESPONDENT NO. AUTHORITY AS
BEING ARBITRARY AND CONTRARY TO THE PROVISIONS OF THE
KARNATAKA MUNICIPALITIES ACT AND HENCE IS ILLEGAL AND
NOT SUSTAINABLE.
THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
H.G. RAMESH J., DELIVERED THE FOLLOWING:
JUDGMENT
H.G.RAMESH, J. (Oral):
None appears for the appellant though the appeal is called for the second time. Notice was ordered in this appeal on 25.11.2015. Till date, counsel appearing for the appellant has not furnished process fee etc. for issue of notice to the respondents. It appears that the appellant is not interested in prosecuting the appeal. The appeal is accordingly dismissed.
Appeal dismissed.
Sd/-
JUDGE Sd/-
JUDGE MBS/-