Husainsab vs Yallawwa And Anr
2022 Latest Caselaw 1015 Kant

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        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

   DATED THIS THE 21ST DAY OF JANUARY, 2022

                     BEFORE

       THE HON'BLE MR.JUSTICE E.S.INDIRESH


  WRIT PETITION No.201176 OF 2018 (GM_CPC)

BETWEEN

HUSAINSAB S/O MOULASAB JAHAGIRDAR
AGE:34 YEARS,
OCC: AGRICULTURE
R/O UPPALADINNI,
TQ. & DIST. VIJAYAPUR-586101.
                                      ... PETITIONER
(BY SRI AJAY KUMAR A.K., ADVOCATE)

AND:

1. YALLAWWA W/O NEELKANT SIDARADDI
   AGE:65 YEARS, OCC:H.H.WORK,
   R/O KAKHANDAKI,
   TQ. & DIST. VIJAYAPUR-586101.

2. NEELKANT S/O BASAPPA SIDARADDI
   AGE:65 YEARS, OCC: NIL,
   R/O KAKHANDAKI, NOW RESIDING AT
   KOUJAGERI, TQ:RON,
   DIST:GADAG-582202.

3. THE DEPUTY TAHASILDAR NADA KACHERI,
   TQ. & DIST. VIJAYAPUR-586101.

                                     ... RESPONDENTS
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(BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE FOR R1;
SRI SHIVAKUMAR R. TENGALI, AGA FOR R3;)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO ISSUE A ORDER OR WRIT IN THE NATURE OF
CERTIORARI QUASHING ORDER ON I.A.NO.2 & 5 DATED
13.07.2016 PASSED IN O.S. 190/2010 PASSED BY THE IV
ADDL. CIVIL JUDGE VIJAYAPUR VIDE ANNEXURE--E AND
JUDGMENT      DATED     06.03.2018    PASSED     IN
M.A.NO.28/2016 & M.A.NO.29/2016 VIDE ANNEXURE-G &
H BY THE LEARNED I ADDL. SENIOR CIVIL JUDGE,
VIJAYAPUR AND CONSEQUENTLY REJECT I.A.NO.2 AND
ALLOW I.A. NO.5 WITH COST THROUGHOUT AND ETC.

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                           ORDER

Learned counsel for the petitioner submits suit in

question before the trial Court is disposed of. In view of

the same, the writ petition does not survive for

consideration.

In view of the aforesaid submission, the writ petition

is disposed of as having become infructuous.

Sd/-

JUDGE

SB