Karnataka High Court
Smt Sitawwa vs State Of Karnataka on 7 March, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
ON THE 07TH DAY OF MARCH 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.7735 OF 2007 (LR)
BETWEEN
SMT. SITAWWA W/O. GURAPPA NAGAJJI,
AGE:64 YEARS, OCC:AGRICULTURE,
R/O: ANKALI VILLAGE,
SHIRAHATTI TALUK, GADAG DISTRICT.
... PETITIONER
(BY SRI. ASHOK S. MENSINKAI, ADVOCATE) (ABSENT)
AND
1. STATE OF KARNATAKA,
BY ITS SECRETARY,
DEPARTMENT OF REVENUE
M/S BUILDING, BANGALORE-560001.
2. CHAIRMAN TRUST,
COMMITTEE OF MARUTHI DEVASTHAN ANKALI,
SHIRAHATTI.
3. THE DEPUTY COMMISSIONER,
DHARWAD.
4. THE LAND TRIBUNAL,
BY ITS SECRETARY,
SHIRAHATTI, DISTRICT: GADAG.
2
5. THE TAHSILDAR
SHIRAHATTI TALUK
SHIRAHATTI, DISTRICT: GADAG
... RESPONDENTS
(BY SMT. VEENA HEGDE, ADDITIONAL GOVERNMENT
ADVOCATE FOR RESPONDENT NOS.1 AND 3 TO 5;
SRI. LAXMAN. T. MANTAGANI, ADVOCATE FOR
RESPONDENT NO.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO QUASH THE IMPUGNED ORDER AT ANNEXURE- B,
DATED 15.6.1988, PASSED BY THE LAND TRIBUNAL
SHIRAHATTI, UNDER ITS ORDER NO. T.N.C./D.E/SR/3/
87/88.
*****
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. Consequently, the petition is dismissed for non-prosecution.
Sd/-
JUDGE yan/kmv