Citation : 2021 Latest Caselaw 6014 Kant
Judgement Date : 13 December, 2021
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13TH DAY OF DECEMBER 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
W.P.No.111528/2017 (GM-CPC)
BETWEEN
1. SHRI.SAMBANNA S/O ADEPPA,
AGE: 66 YEARS, OCC: AGRICULTURE,
R/O: HALASAMUDRA-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
2. SHRI.SHARANAPPA S/O SAMBANNA,
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: HALASAMUDRA-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
3. SHRI.KARIYAPPA S/O ADEPPA,
AGE: 63 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
4. SHRI.ADEPPA S/O KARIYAPPA,
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
5. SHRI.AMARESH S/O KARIYAPPA,
AGE: 21 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
6. SHRI.YAMANAPPA S/O ADEPPA,
AGE: 60 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
:2:
7. SHRI.AMARESH S/O YAMANAPPA,
AGE: 25 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
...PETITIONERS
(BY SRI.S.V. DESHPANDE, ADVOCATE)
AND
1. NAGANAGOUDA LACHAMANAGOUDA,
AGE: 44 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
2. TIMMANAGOUDA LACHAMANAGOUDA,
AGE: 42 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
3. RAMANAGOUDA LACHAMANAGOUDA,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
4. RAYANAGOUDA LACHAMANAGOUDA,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: BUNNATTI-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
5. SHRI.LINGAPPA S/O JAMBANNA,
AGE: 66 YEARS, OCC: AGRICULTURE,
R/O: KAKKARGOAL-583229,
TALUKA: GANGAVATHI, DIST: KOPPAL.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
JUDGMENT DATED:04.10.2017 PASSED BY THE SENIOR CIVIL
JUDGE, GANGAVATHI IN MA 11/2016 PRODUCED AT ANENXURE-"F"
CONFIRMING THE ORDER DATED:26.09.2016 ON IA.NO.I PASSED
BY THE ADDITIONAL CIVIL JUDGE AND JMFC, GANGAVATHI IN OS
189/2016 PRODUCED AT ANNEXURE-'E'.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
:3:
ORDER
1. This writ petition is filed challenging the order
passed on an interlocutory application.
2. It is reported by the Registry that during the
pendency of this writ petition, the main matter itself has been
disposed of.
3. It is thus clear that this writ petition has been
rendered infructuous and it is accordingly dismissed.
Sd/-
JUDGE Vnp*
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