NAGAPPA Vs. GANGAPPA

JUDGEMENT

(1.) The registry had raised an objection regarding maintainability of this appeal pointing under Section 4 of the Karnataka High Court Act, pointing out that the Order passed by the Learned Single Judge in W.P. No. 66135/2011 on 13.02.2012 and which is made subject matter of the writ petition being one passed in exercise of supervisory jurisdiction of the High Court and therefore had sought the clarification from the Counsel as to the maintainability of the appeal. In response to such objection, Learned Counsel for the petitioner-appellant had endorsed that it may be posted before the Court for orders regarding maintainability. Matter had come up for such purpose before the Court on 28.02.2012 and this Court directed the matter to be listed along with Writ Appeal Nos. 6371-6372/2011, on 05.03.2012.

(2.) This writ appeal was listed for disposal on 05.03.2012 alongwith other appeals. However, as there is no representation this appeal is being listed on 06.03.2012, 07.03.2012 and on 08.03.2012 and was adjourned for want of representation and is yet again listed today for disposal.

(3.) As there is no representation for the appellant even today, we are forced to look into the merits of the appeal. The appeal is not yet admitted.