Karnataka High Court
M Narayana Shetty Since Dead By Lrs vs Smt Meenakshi Rai on 29 June, 2022
Author: N S Sanjay Gowda
Bench: N S Sanjay Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 01ST DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION No.39485 OF 2012 (LR)
BETWEEN:
1. M. NARAYANA SHETTY
SINCE DEAD BY LR'S
1(a). SMT. SAROJINI
W/O LATE NARAYANA SHETTY
AGED ABOUT 85 YEARS
1(b). SHASHIKALA
D/O LATE NARAYANA SHETTY
AGED ABOUT 65 YEARS
1(c). SHAMA PRASAD @ SHAMA SUNDAR SHETTY
S/O LATE NARAYANA SHETTY
AGED ABOUT 63 YEARS
1(d). JEEVANDAS
S/O LATE NARAYANA SHETTY
AGED ABOUT 61 YEARS
1(e). VIJAYA
D/O LATE NARAYANA SHETTY
AGED ABOUT 59 YEARS
1(f). SHIVANANDA
S/O LATE NARAYANA SHETTY
AGED ABOUT 57 YEARS
1(g). BALACHANDRA
S/O LATE NARAYANA SHETTY
AGED ABOUT 55 YEARS
RESPONDENT NOs.1(a) TO 1(g) ARE
RESIDING AT LALBAGH, M.G. ROAD
2
NEAR PALKE KRISHNA ACHAR HALL
BALLAL BAGH
MANGALORE-575003
... PETITIONERS
(BY SRI. T.MOHANDAS SHETTY, ADVOCATE) (ABSENT)
V/O DT.16.4.2019 PETITION AS AGAINST P1(c) STANDS
ABATED)
AND:
1. SMT MEENAKSHI RAI
D/O RANGANATH RAI
AGED ABOUT 67 YEARS
R/A KODIALGUTHU
M.G. ROAD, KODIYALBAIL
MANGALORE-575003
2. THE PRESCRIBED AUTHORITY
& HEAD QUARTERS ASSISTANT TO
DEPUTY COMMISSIONER
D.K. MANGALORE, D.K- 575003
... RESPONDENTS
(BY SRI. SRINIVAS A.R., AGA FOR R2
SRI.NATARAJA BALLAL FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE KAT, BANGALORE IN APPEAL NO.1413/05
DATED 30.3.12 VIDE ANNX-D AND ETC.,
THIS WRIT PETITION COMING ON FOR FINAL HEARING,
THIS DAY THE COURT MADE THE FOLLOWING:
ORDER
None appears for the petitioners. 3 It is noticed that even on the previous occasion, learned counsel for the petitioners has remained absent. The writ petition is of the year 2012. It appears that petitioners are not interested in prosecuting the petition.
Accordingly, the writ petition is dismissed for non- prosecution.
Sd/-
JUDGE SKS