Sri D M G Rudrappa vs The Chief Secretary To The ...
2022 Latest Caselaw 5775 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 30TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

               R.F.A. NO.2159 OF 2006 (DEC)
BETWEEN:

SRI D.M.G.RUDRAPPA
S/O LATE DODDAMANE GURUPADAPPA
SINCE DEAD REPRESENTED BY LRs

SMT D.M.G.R. PARVATHAMMA
W/O LATE D.M.G RUDRAPPA
SINCE DECEASED REP. BY LRS

1. SRI.D.R.SHASHIDHARA,
S/O LATE D.M.G.RUDRAPPA
AGED 48 YEARS

2. SRI D R MOHAN KUMAR
S/O LATE D.M.G.RUDRAPPA
AGED 46 YEARS

BOTH ARE AGRICULTURIST AND
R/O RAILWAY STATION ROAD, BIRUR TOWN-577116
KADUR TALUK, CHIKMAGALUR DISTRICT.
                                            ...APPELLANTS
(BY SRI.VINAYAKA.B, ADVOCATE FOR ASHOK HARANAHALLI
ASSOCIATES)

AND:

1. THE CHIEF SECRETARY TO THE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA, BANGALORE 560001
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2. THE TAHSILDAR
KADUR TALUK, KADUR,
CHIKMAGALUR DISTRICT-577116

3. SRI P RAMESH
S/O LATE P.R.PARAMESHWARAPPA,
AGED ABOUT 40 YEARS

4. SRI P NANJUNDAPPA
S/O LATE P.R.PARAMESHWARAPPA
AGED 38 YEARS

5. SRI P SHANTHAKUMAR
S/O LATE P.R.PARAMESHWARAPPA
AGED 36 YEARS

RESPONDENTS 3 TO 5 ARE AGRICULTURIST
R/O RAILWAY STATION ROAD,
BIRUR TOWN-577116, KADUR TALUK,
CHIKMAGALUR DISTRICT

6. SRI P R GURUSIDDAPPA
S/O LATE P.RUDRAPPA
OCC: AGRICULTURIST
R/O RAILWAY STATION ROAD,
BIRUR TOWN-577116, KADUR TALUK
CHIKMAGALUR DISTRICT
                                           ...RESPONDENTS
(BY SMT.H.R.ANITHA, AGA FOR R1 & 2;
R3 & 4 ARE SERVED BUT UNREPRESENTED;
SRI.M.SHIVAMURTHY, ADVOCATE FOR R5 & 6)

     THIS RFA IS FILED U/S 96 OF CPC AGAINST THE JUDGEMENT
AND DECREE DATED. 17.07.2006 PASSED IN OS.NO. 70/2001 ON
THE FILE OF THE CIVIL JUDGE (SR.DN.) AND JMFC., KADUR,
DISMISSING THE SUIT FOR DECLARATION AND PERMANENT
INJUNCTION.
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    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

CA