Smt. Puttamma vs S T Basavaraja
2021 Latest Caselaw 5236 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 01ST DAY OF DECEMBER 2021

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

        WRIT PETITION NO.21113/2021 (GM-CPC)

BETWEEN :

1 . SMT. PUTTAMMA
    W/O LATE D B HANUMANTAPPA,
    D/O LATE S B THIPPANAIKA,
    AGED ABOUT 64 YEARS,
    R/O KANAKATTE VILLAGE,
    JAGALUR TALUK,
    DAVANAGERE DISTRICT - 577001.
                                          ...PETITIONER
(By Sri. G.J.SUNKAPUR ADVOCATE)
AND :
1 . S T BASAVARAJA
    S/O LATE S.B. THIPPANAIK,
    AGED ABOUT 70 YEARS,
    AGRICULTURIST,
    R/O KANAKATTE VILLAGE,
    KASABA HOBLI, JAGALUR TALUK,
    DAVANAGERE DISTRICT - 577001.

2 . TALUK NAYKARA SANGHA
    BY ITS SECRETARY K.P.PALAIAH,
    S/O KASTURI PALAIAH,
    AGED ABOUT 47 YEARS,
    SECRETARY,
    R/O MARENAHALLI VILLAGE,
    KASABA HOBLI, JAGALUR TALUK,
    DAVANAGERE DISTRICT - 577001.
                                       ...RESPONDENTS
                             2




    THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE     CONSTITUTION     OF    INDIA   PRAYING    TO
CALL FOR ENTIRE RECORDS IN O.S.NO.209/2016, ON
THE FILE OF THE SENIOR CIVIL JUDGE, ITINERARY
COURT, AT JAGALUR AND SET ASIDE THE ORDER DATED
19.08.2021 PASSED ON I.A. NO.17 IN O.S. NO.209/2016
PASSED BY THE SENIOR CIVIL JUDGE, ITINERARY
COURT, AT JAGALUR (WHICH IS AT ANNEXURE-H)

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING,  THIS  DAY,    THE  COURT   MADE    THE
FOLLOWING:-

                        ORDER

Perused the memo filed by the learned counsel for

the petitioner. It is stated that with the judgment dated

26.11.2021 passed in O.S. No.209/2016 by the Senior

Civil Judge, Itinerary Court, at Jagalur, the petition is

rendered infructuous. The petition, therefore, stands

rejected.

Sd/-

JUDGE

RK/-

Ct: SN