Karnataka High Court
Shri. Nijalingappa Kallappa Daddimani vs The City Municipal Council, on 20 April, 2018
Author: Krishna S Dixit
Bench: Krishna S Dixit
1
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH, DHARWAD
DATED THIS 20TH DAY OF APRIL, 2018
BEFORE
HON'BLE MR. JUSTICE KRISHNA S DIXIT
WP NO 104167 OF 2017 [LB-RES]
BETWEEN
SHRI. NIJALINGAPPA KALLAPPA DADDIMANI,
AGE: 55 YEARS, OCC: BUSINESS,
R/O PLOT NO.40B,
IIND CROSS, VIVEKANAND NAGAR, GOKAK.
... PETITIONER
(By Sri G. B. NAIK & Smt. P. G. NAIK, Advocates)
AND
1. THE CITY MUNICIPAL COUNCIL,
SANGOLLI RAYANNA CIRCLE, GOKAK,
REPRESENTED BY COMMISSIONER.
2. THE TOWN PLANNING AUTHORITY,
GOKAK, REPRESENTED BY ITS
MEMBER SECRETARY.
3. ADDITIONAL DIRECTOR,
TOWN AND RURAL PLANNING,
MINI VIDHAN SOUDHA, DHARWAD.
... RESPONDENTS
*****
This WP is filed under article 226 & 227 of Constitution of India praying
to issue a writ in the nature of mandamus to the respondents to take necessary
steps for entering the plot number in form No.3 by recommending to rectify
the approved layout map and to accord permission for construction of building
in the same.
2
This petition coming on for orders this day, the Court, made the
following;
ORDER
Finally four weeks' time is granted for compliance of the Office objection/s. If not complied, the petition stands dismissed without reference to the Bench.
SD/-
JUDGE Note: As per the endorsement made in the order sheet dated 12/06/2018 the Advocate for the Petitioner has not complied with the office objections. Hence, this WP No. 104167/2017 stands dismissed as per the Court order dated: 20/04/2018.
SD/-
ASSISTANT REGISTRAR R- By:-
C- By:-
T- By:- svp.