Karnataka High Court
T Dinesh vs Town Municipal Council on 5 September, 2024
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NC: 2024:KHC:36539
WP No. 14708 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO.14708 OF 2018 (GM-CPC)
BETWEEN:
1. T DINESH
S/O LATE THIMMEGOWDA
AGED ABOUT 44 YEARS
RESIDING AT OLD CHANNARAYAPATTANA
ROAD, SRI RAMA MANDIRA STREET
HOLENARASIPUR TOWN
HASSAN DISTRICT-573 211.
...PETITIONER
[PETITIONER - PARTY-IN-PERSON, (ABSENT)]
AND:
Digitally
signed by H 1. TOWN MUNICIPAL COUNCIL
K HEMA HOLENARASIPURA TOWN
Location: HOLENARASIPURA-573 211
High Court BY ITS CHIEF OFFICER.
of Karnataka
...RESPONDENT
(BY SMT. M.L. KRUTHIKA, ADVOCATE FOR
SRI K.V. NARASIMHAN, ADVOCATE FOR R.2;
R.1: SERVED.)
THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE ORDER
DATED 08.02.2018 PASSED ON I.A.NO.5 IN O.S.NO.322/2017
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NC: 2024:KHC:36539
WP No. 14708 of 2018
ON THE FILE OF THE COURT OF ADDITIONAL CIVIL JUDGE AND
JMFC., AT HOLENARSIPURA, VIDE ANNEXURE-A AND ALLOW
THE I.A.NO.5 FILED BY THE PETITIONER/PLAINTIFF IN
O.S.NO.322/2017 ON THE FILE OF THE COURT OF ADDITIONAL
CIVIL JUDGE AND JMFC., AT HOLENARASIPURA, ETC.
THIS PETITION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.I.ARUN
ORAL ORDER
The Court notice was issued to the petitioner. The same has been returned with a shara "party absent intimation served, unclaimed". The writ petition is of the year 2018. It appears that the petitioner is not interested in prosecuting the petition. The petition is accordingly dismissed for non-prosecution.
SD/-
(M.I.ARUN) JUDGE VMB List No.: 2 Sl No.: 6