Smt Byamma vs G S Narayana Rao
2021 Latest Caselaw 1509 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 1ST DAY OF FEBRUARY 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

     THE HON'BLE MR.JUSTICE NATARAJ RANGASWAMY

             W.A. NO.5488 OF 2013 (KVOA)
                          IN
             W.P. NO.4822 OF 2009 (KVOA)
BETWEEN:

SMT. BYAMMA
W/O LATE NARAYANAPPA
AGED ABOUT 74 YEARS
NO.123 (OLD NO. 108)
MATHRU NILAYA
BANASHANKARI 3RD STAGE
KATHRIGUPPE, BANGALORE-560085.
                                       ... APPELLANT
(BY MR. BASAVARAJU H.N. ADV., FOR
    MR. RAJAGOPAL, ADV.,)

AND:

1.     G.S. NARAYANA RAO S/O LATE SEENAPPA
       AGED ABOUT 71 YEARS
       R/AT BOMMENAHALLI VILLAGE
       BIDARAHALLI HOBLI
       BANGALORE EAST TALUK
       BANGALORE-112.

2.     THE DEPUTY TAHSILDAR
       NADA KACHERI, BIDARAHALLI
       BANGALORE EAST TALUK-112.
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3.   THE REVENUE INSPECTOR
     KADUGODI CIRCLE
     BIDARAHALLI HOBLI
     BANGALORE EAST TALUK-112.

4.   SRI. SEENAPPA S/O LATE HANUMANTHAPPA
     AGED ABOUT 72 YEARS
     RESIDING AT BOMMENAHALLI
     VILLAGE, BIDARAHALLI HOBLI
     BANGALORE EAST TALUK -112.

5.   SRI. ANJINAPPA
     S/O LATE HANUMANTHAPPA
     AGED 69 YEARS
     R/AT LAGUMENAHALLI VILLAGE
     BIDARAHALLI HOBLI
     BANGALORE EAST TALUK -112.

6.   THE THASILDAR
     BANGALORE EAST TALUK
     KRISHNARAJAPURAM -112.
                                         ... RESPONDENTS

(BY MR.   D.S. VIJAYENDRA REDDY, ADV., FOR R1
    MR.   JEEVAN J. NEERALGI, AGA FOR R2, R3 & R6
    MR.   A. BALAKRISHNAN, ADV., FOR R4
    MR.   SEBASTIAN, ADV., FOR R5)
                               ---

     THIS W.A. IS FILED UNDER SECTION 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED IN
THE WRIT PETITION NO.4822/2009 DATED 18.07.2013.


     THIS     W.A.   COMING   ON   FOR   HEARING,   THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                              JUDGMENT

Mr.H.N.Basavaraju, learned counsel for

Mr.M.R.Rajagopal, learned counsel for the appellant has

entered appearance through video conferencing.

Mr.Jeevan J.Neeralgi, learned counsel for the

respondent Nos.2, 3 and 4.

Learned counsel for the appellant submits that the

appeal has been rendered infructuous on account of

subsequent events. The aforesaid submission is placed on

record.

In the result, the appeal is dismissed as infructuous.

2. In view of the dismissal of the appeal, the pending

application does not survive for consideration and is

accordingly, dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV