Citation : 2022 Latest Caselaw 2103 Kant
Judgement Date : 9 February, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF FEBRUARY, 2022
PRESENT
THE HON'BLE MRS.JUSTICE S.SUJATHA
AND
THE HON'BLE MR. JUSTICE RAVI V. HOSMANI
W.A.No.872/2021 (GM - KSR)
BETWEEN :
1. Dr. K.V.CHIDANANDA
S/O Dr. KURUNJI VENKATRAMANA GOWDA,
AGED ABOUT 65 YEARS,
R/O M/s ACADEMY OF LIBERAL
EDUCATION ®, SULLIA,
R/O VENKATESH NILAYA,
KURUNJI HOUSE, SRIRAMPET,
SULLIA, DAKSHINA KANNADA-574239
2. SRI K.V.HEMANATH
S/O LATE K.M.VISHWANATH GOWDA,
AGED ABOUT 64 YEARS,
JOINT SECRETARY,
M/s ACADEMY OF LIBERAL
EDUCATION, SULLIA,
C/O KURUNJI HOUSE, PARIVARAKANA,
SULLIA POST & TALUK,
DAKSHINA KANNADA-574239
3. SMT.SHOBHA CHIDANANDA
W/O Dr. K.V.CHIDANANDA,
AGED ABOUT 62 YEARS,
DIRECTOR, M/s ACADEMY OF
LIBERAL EDUCATION, SULLIA,
R/AT VENKATESHA NILAYA,
KURUNJI HOUSE, SRIRAMPET,
SULLIA, DAKSHINA KANNADA-574239
-2-
4. Mr. AKSHAY K.C.,
S/O Dr. K.V.CHIDANANDA,
AGED ABOUT 30 YEARS, DIRECTOR
M/s ACADEMY OF LIBERAL EDUCATION, SULLIA,
R/AT VENKATESH NILAYA,
KURUNJI HOUSE, SRIRAMPET,
SULLIA, DAKSHINA KANNADA-574239
5. Dr. Ms. AISHWARYA
D/O Dr. K.V.CHIDANANDA,
AGED ABOUT 35 YEARS,
MEMBER/DIRECTOR M/s ACADEMY
OF LIBERAL EDUCATION, SULLIA,
C/O GANGOTRI NURSING HOME,
BTM LAYOUT, BANGALORE-560076
6. Dr. GAUTHAM GOWDA A.G.,
S/O GANGE GOWDA
AGED ABOUT 37 YEARS
MEMBER/DIRECTOR M/s ACADEMY
OF LIBERAL EDUCATION, SULLIA,
C/O GANGOTRI NURSING HOME,
BTM LAYOUT, BANGALORE-560076 ...APPELLANTS
(BY SRI CYRIL PRASAD PAIS, ADV.)
AND :
1. Dr. RENUKA PRASAD K.V.,
S/O Dr. KURUNJI VENKATRAMANA GOWDA,
AGED ABOUT 61 YEARS,
GENERAL SECRETARY,
M/s ACADEMY OF LIBERAL EDUCATION,
SULLIA, DAKSHINA KANNADA-574327
2. STATE OF KARNATAKA
BY THE REGISTRAR OF SOCIETIES,
DAKSHINA KANNADA, KARNATAKA
OFFICE OF THE DISTRICT REGISTRAR
OF SOCIETIES-CUM-DEPUTY REGISTRAR
OF CO-OPERATIVE SOCIETIES,
SAHAKARI MAHAL, MISSION STREET,
MANGALORE-575001 ...RESPONDENTS
(BY SRI M.S.SHYAM SUNDAR, ADV. FOR C/R-1;
SRI T.P.SRINIVASA, PRL.G.A. FOR R-2.)
-3-
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.8960/2021 DATED
28.06.2021, CONSEQUENTLY, DISMISS THE WRIT PETITION
FILED BY THE R-1, BY ALLOWING THE ABOVE WRIT APPEAL.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants has filed a
memo seeking leave of the Court to withdraw the
appeal.
Memo is placed on record. Permission is granted.
The appeal stands dismissed as withdrawn.
In view of the dismissal of the appeal, all pending
I.As. stand disposed of accordingly.
Sd/-
JUDGE
Sd/-
JUDGE
PMR
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