Sri. L. C. Prakasha vs Sri. L. R. Yogesha
2022 Latest Caselaw 11176 Kant

                         1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF JULY, 2022

                       BEFORE
          THE HON'BLE MR JUSTICE M.I.ARUN
      WRIT PETITION NO.56787 OF 2017 (GM - CPC)
BETWEEN:

SRI. L. C. PRAKASHA,
S/O CHALUVE GOWDA,
AGED ABOUT 38 YEARS,
R/O LAXMISAGARA VILLAGE,
MELUKOTE HOBLI,
PANDAVAPURA TALUK,
MANDYA DISTRICT.
                                       ...PETITIONER

(BY SRI.H.N.BASAVARAJU, ADVOCATE)

AND:

1.     SRI. L. R. YOGESHA,
       S/O LATE RAMEGOWDA,
       AGED ABOUT 45 YEARS,

2.     SRI.L.R.RAJU,
       S/O LATE RAMEGOWDA,
       AGED ABOUT 41 YEARS,

3.     SMT.SAKAMMA,
       W/O LATE RAMEGOWDA,
       AGED ABOUT 68 YEARS,

4.     SMT.HEMA,
       W/O RAJU,
       AGED ABOUT 39 YEARS,

       ALL ARE R/AT
       LAXMISAGARA VILLAGE,
       MELUKOTE HOBLI,
                            2


     PANDAVAPURA TALUK,
     MANDYA DISTRICT - 571 434.
                                        ...RESPONDENTS

(BY SRI.M.S.MANJANNA AND
    SRI.CHETHAN K.T., ADVOCATE FOR R1 TO R4;
    SERVICE OF NOTICE TO R1, R3 IS
    HELD SUFFICIENT VIDE ORDER DATED 22.06.2018)

     THIS WRIT PETITION IS FILED UNDER ARTICLE
227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER ON I.A.NO.2 DATED 03.11.2015
PASSED BY THE LEARNED CIVIL JUDGE & J.M.F.C.,
PANDAVAPURA,    IN    O.S.NO.176/2015   AS   PER
ANNEXURE - J AND THE JUDGMENT/ORDER DATED
27.06.2017 PASSED BY THE LEARNED ADDITIONAL
SENIOR CIVIL JUDGE AND J.M.F.C., PANDAVAPURA, IN
M.A.NO.18/2015 AS PER ANNEXURE - R AND ETC.,

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

                        ORDER

Learned counsel for the petitioner has filed a

memo dated 23.11.2021 seeking leave of this Court to

withdraw the writ petition as not pressed.

Memo is taken on record.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

JUDGE AG