SHRI MALLIKARJUN S/O VEERAPPA BALLARY vs. THE UNION OF INDIA AND ORS

1 IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH ON THE 29TH DAY OF APRIL, 2015 BEFORE THE HON’BLE MR. JUSTICE RAVI MALIMATH Writ Petition No. 207324/2014 (GM-CPC) BETWEEN: Shri Mallikarjun S/o Veerappa Ballary, Aged about: 53 years, Occ: Business, R/o Station Road, Shikarkhana Cross, Bijapur, District: Bijapur. ... Petitioner (By Sri Gopalkrishna B. Yadav, Advocate -Absent) AND: 1. The Union of India Represented by its The Secretary, Central Government of India, New Delhi. 2. The Additional Commissioner of Income Tax Bijapur Range, Opp: Civil Hospital, Belgum.

2 3. The Income Tax Officer Bijapur. ... Respondents (By Sri Ameet Kumar Deshpande, Advocate/Caveator for R2 & R3) This Writ Petition is filed under Articles 226 and 227 of the Constitution of India, praying to issue a writ of certiorari to set aside the order dated 10.10.2014 passe on I.A.No.1 (Annexure-‘G’) by Hon’ble Prl. Senior Civil Judge & CJM, Bijapur in M.A.No.10/2014 by restoring order on I.A.No.1 passed by Hon’ble III Additional Civil Judge Jr.Dn in O.S.No.678/2010 and grant such other or further relief or reliefs as this Hon’ble Court may deem fit in the circumstances of the case. This petition coming on for orders this day, the Court made the following: ORDER None appears for the petitioner nor is any representation made on his behalf. On 22.4.2015 two days time was granted to comply with the office objections on payment of cost of Rs.1,000/- Even then the needful has not been done. The costs have not been paid.

3 2. Non compliance of office objections for the 5th time. It is apparent that the petitioner is not interested in prosecuting the petition. Consequently, the petition is dismissed for non prosecution. Sd/- JUDGE *MK