Sapna W/O Rajshekhar Mangalgi vs Shivasharanappa S/O Late ...
2021 Latest Caselaw 6868 Kant

                            1


          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 20TH DAY OF DECEMBER-2021
                        PRESENT
         THE HON'BLE MR.JUSTICE R. DEVDAS
                          AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

        WRIT APPEAL No.200163/2021 (GM, RES)
BETWEEN:

Smt. Sapna W/o Rajshekhar Mangalgi,
Aged about 37 years, Occ: Housewife,
R/o H.No.9-586/39,
Vijayanagar Colony, Aland Road,
Kalaburagi-585 102.
                                              ...Appellant
(By Smt. Sapna Rajshekhar Mangalgi, Party-in-person)
AND:
1.     Shivasharanappa S/o
       Late Shivalingappa Mangalgi,
       Since deceased.
2.     Rajshekhar S/o Shivasharanappa Mangalgi,
       Aged about: 44 years, Occ: Private Service,
       R/o H.No.9-586/39,
       Vijayanagar Colony, Aland Road,
       Kalaburagi-585 102.
3.     The President,
       Senior Citizens Maintenance Tribunal
       And Assistant Commissioner
       And Sub Division Magistrate,
       Kalaburagi Sub Division,
       Kalaburagi-585 102.
                             2


4.    The Tahasildar,
      Kalaburagi Taluka,
      Kalaburagi-585 102.
                                        ... Respondents

(By Sri. Deepak V.Barad, Advocate for R2;
By Sri. Shivakumar Tengli, AGA for R3 & R4)

     This Writ Appeal is filed under Section 4 of the
Karnataka High Courts Act, praying to:
(1)   Call  for    the    records  in Writ Petition
      No.223665/2020 on the file of learned Single
      Judge of this Hon'ble Court.
(2)   To set aside the Order impugned dated
      04.10.2021     passed    in    Writ     Petition
      No.223665/2020 and consequently to allow the
      writ petition as prayed for, in the interest of
      justice.
(3)   Pass any Order/s, Directions as this Hon'ble
      Court deems fit in the circumstances of the case
      including an order as to the costs of the present
      proceedings.

     This appeal coming on for admission, this day,
R.Devdas J., delivered the following:


                     JUDGMENT

R. DEVDAS J., (ORAL):

The appellant is present in the court. The

appellant party-in-person submits that the learned

counsel who was on record has given NOC.

2. Learned counsel Sri.Deepak.V.Barad

appearing for respondent No.1 submits that this writ

appeal was filed seeking to assail the interim order

dated 04.10.2021 passed in W.P.No.223665/2020.

However, learned counsel submits that the writ petition

itself was disposed of on 15.12.2021 and therefore the

question of considering the prayer made in this writ

petition will not survive for consideration.

3. Placing the submission of the learned

counsel for the respondent No.2 on record, this writ

appeal stands disposed of. Ordered accordingly.

Sd/-

JUDGE

Sd/-

JUDGE SMP