Karnataka High Court
Sri S Nagaraja vs Smt Jayamma @ Chikkathayamma on 22 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
ON THE 22ND DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
W.P.NO.4114/2012 (GM-CPC)
BETWEEN:
SRI.S.NAGARAJA,
S/O LATE.SHAMANNA,
AGED ABOUT 44 YEARS,
RESIDING AT DODDAJALA VILLAGE,
JALA HOBLI,
BANGALORE NORTH(ADDL.,) TALUK.
... PETITIONER
(BY SRI.M.JAI PRAKASH REDDY, ADVOCATE)
AND :
1. SMT.JAYAMMA @ CHIKKATHAYAMMA,
W/O LATE NANJUNDAPPA,
AGED ABOUT 73 YEARS,
RESIDING AT NAGADEVANAHALLI
VILLAGE, KASABA HOBLI,
DODDABALLAPURA TALUK.
2. SRI.SRINIVASA,
S/O LATE NANJUNDAPPA,
AGED ABOUT 38 YEARS,
RESIDING AT NAGADEVANAHALLI VILLAGE,
KASABA HOBLI,
DODDABALLAPURA TALUK.
... RESPONDENTS
THIS W.P IS FILED UINDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED FINAL AWARD DATED 28.3.2011 PASSED
2
BY THE JANATHA NYAYALAYA DODDABALLAPURA TALUK
IN O.S.NO.282/2008 ON THE FILE OF THE SENIOR CIVIL
JUDGE AT DODDABALLAPURA VIDE ANNEXURE-G.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
None appears for the petitioner nor any representation is made. Matter is listed for 2nd time for compliance of office objections. Still office objections are not complied with. Hence, the writ petition is dismissed for non-prosecution.
Sd/-
JUDGE Msu