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Judgment
Jyoti Mulimani, J
The name of the petitioner Sri.Yogesha is called out thrice in the open Court, there is no representation either personally or through video conferencing.
Sri.Vyshak Manikanta.S., learned counsel on behalf of Sri.Nataraja Ballal., for the respondent has appeared in person.
As could be seen from the Writ papers, the petitioner was represented by counsel Sri.M.C.Pyati. In view of demise of learned counsel Sri.M.C.Pyati., this Court directed to issue Court notice to the petitioner returnable by 04.04.2023. The Court notice is issued to the petitioner, however the same has been returned with postal shara "No such person". Taking note of the same this Court vide order dated:27.02.2024 has ordered to post the matter week after next.
As already noted above, the name of the petitioner Sri.Yogesha is called out thrice in the open Court, there is no representation either personally or through video conferencing. It appears that the petitioner is not interested in prosecuting the petition. Hence, the Writ Petition is dismissed for non-prosecution.