Sharanabasappa vs Basawaraj
2022 Latest Caselaw 302 Kant

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             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

         DATED THIS THE 7TH DAY OF JANUARY 2022

                                 BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

          WRIT PETITION NO.201012/2018 (GM-CPC)

BETWEEN:
Sharanabasappa S/o Shivyogappa Yargal,
Age: 58 Years, Occ: Agriculture,
R/o Devantegnoor,
Tq: Chittapur, Dist: Kalaburagi.
                                                                  ... Petitioner

(By Smt. Sharada Patil Kulgeri, Advocate)

AND:

Basawaraj S/o Shivyogappa Yargal,
Age: 46 Years, Occ: Coolie,
R/o Devantegnoor,
Tq: Chittapur, Dist: Kalaburagi.
                                                               ... Respondent
(By Sri Amresh S. Roja, Advocate)

       This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India, praying to issue a writ, order or direction in nature of
certiorari, quashing Annexure-F viz., the order dated 20.02.2018 in OS
No.114/2014 passed by the learned Civil Judge (Sr.Dn.) & CJM Chittapur.
Further direct the defendant / respondent to register the partition deed
dated 07.05.2002 and etc.

       This petition coming on for preliminary hearing in 'B' Group this
day, the Court made the following:
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                          ORDER

In view of the dismissal of O.S.No.114/2014 out of

which the present petition arises, by judgment and decree

dated 19.08.2021, the present petition has been rendered

infructuous.

Accordingly, the writ petition is disposed of as having

become infructuous.

Sd/-

JUDGE

swk