Sri. B. Anupam vs Sri Narayanappa
2022 Latest Caselaw 2267 Kant

                                            WP.NO.9483/2017
                                1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ

       WRIT PETITION NO.9483 OF 2017 (GM-CPC)

BETWEEN:

SRI B ANUPAM
S/O B RAJGOPAL
AGED ABOUT 43 YEARS
R/AT NO.144, 17TH MAIN
B.T.M.LAYOUT
BENGALURU 560 076
                                          ...PETITIONER
(BY SRI H N BASAVARAJU, ADV)

AND:

1.     SRI NARAYANAPPA
       S/O LATE MUNIANJINAPPA
       AGED ABOUT 76 YEARS.

2.     SMT SHARADAMMA
       W/O NARAYANAPPA
       AGED ABOUT 69 YEARS

       BOTH ARE R/AT JALIGE VILLAGE
       KUNDANA HOBLI, DEVANAHALLI 562 110
       BENGALURU RURAL DISTRICT.

3.     SMT.SOUMYA
       W/O JAYARAM
       AGED ABOUT 26 YEARS
       R/A MYLAPPANAHALLI VILLAGE
       SHIVAKOTE POST
       HESARAGHATTA HOBLI
                                                      WP.NO.9483/2017
                                    2



     BANGALORE NORTH TALUK
     BANGALORE 560 089.
                                               ....RESPONDENTS

(BY SMT LAKSHMI IYENGAR, ADVOCATE)


      THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUION OF INDIA PRAYING TO QUASH THE JUDGMENT
DATED 01.02.2017 PASSED BY THE LEARNED SR.CIVIL
JUDGE & JMFC, DEVANAHALLI IN M.A.NO.25/2016 AT
ANNEXURE-N AND ORDER DATED 11.08.2016 PASSED ON
I.A.NO.1 IN O.S.222/2016 BY THE LEARNED ADDL.CIVIL
JUDGE AND JMFC, DEVANAHALLI AT ANNEXURE-L AND ETC.,.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HERING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:


                            ORDER

1. Sri H.N.Basavaraju, learned counsel for the petitioner

submits that he does not wish to press the matter.

However, he seeks for a direction to be issued to the

trial Court for expeditious disposal considering that the

suit is of the year 2016.

2. Taking into account the submission made by

Sri H.N.Basavaraju, learned counsel appearing for the

petitioner, who is the plaintiff in the suit, that he will co-

operate with the trial Court for expeditious disposal and WP.NO.9483/2017

not take unnecessary adjournment, the trial Court is

directed to dispose of the suit at the earliest.

3. Accordingly, the petition is dismissed as not pressed.

Sd/-

JUDGE

KTY