R Janardhan vs Sri D M Rajanna
2022 Latest Caselaw 7618 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF MAY, 2022

                     BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

      WRIT PETITION NO.51750 OF 2016 (GM-CPC)

BETWEEN:

R. JANARDHAN,
S/O LATE ARCHAKARA
RAMASWAMAIAH,
AGED ABOUT 65 YEARS,
R/AT DODDA DUNNAANDRA VILLAGE,
ANUGONDANAHALLI HOBLI,
HOSAKOTE TALUK - 562 114,
BANGALORE RURAL DISTRICT - 562 114.

                                        ...PETITIONER
(BY SRI.VENUGOPAL G.M., ADVOCATE FOR
    SRI.KALYAN R., ADVOCATE)

AND

SRI. D. M. RAJANNA,
W/O CHIKKANNA @ MUNIYAPPA,
AGED ABOUT 43 YEARS,
R/AT DODDA DUNNASANDRA VILLAGE,
ANUGONDANAHALLI HOBLI,
HOSAKOTE TALUK - 562 114,
BANGALORE RURAL DISTRICT - 562 114.
                                       ...RESPONDENT

    THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE  IMPUGNED    ORDER    DATED    02.03.2015  IN
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M.A.NO.23/2013 PASSED BY THE PRINCIPAL SENIOR
CIVIL JUDGE BANGALORE RURAL DISTRICT, BANGALORE
VIDE ANNEXURE - A TO THE W.P. AND CONSEQUENTLY
TO QUASH IMPUGNED ORDER DATED 06.02.2013 ON
I.A.NO.1 IN O.S.NO.141/2012 PASSED BY THE ADDL.
CIVIL JUDGE AND JMFC AT HOSAKOTE AS PER ANNEXURE
- B TO THE W.P. AND TO DISMISS I.A.NO.1 AND ETC.,

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

                         ORDER

Learned counsel appearing for the petitioner has

filed a memo dated 27.05.2022 seeking withdrawal of

the writ petition as having become infructuous. The

Trial Court by judgment and decree dated 15.12.2018

has disposed the suit.

2. The memo is taken on record.

3. In view of the said memo, this writ petition is

dismissed as withdrawn.

Sd/-

JUDGE HDK