Smt. Lalita Ramesh Chavan vs Sri.Yogappa Takappa Lamani
2022 Latest Caselaw 12281 Kant

                                                          -1-

                                                                   W.P. No.102342 of 2021




                                        IN THE HIGH COURT OF KARNATAKA,
                                                 DHARWAD BENCH

                                   DATED THIS THE 10TH DAY OF OCTOBER, 2022

                                                       BEFORE

                                   THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA

                                   WRIT PETITION NO. 102342 OF 2021 (GM-CPC)

                              BETWEEN:

                                   SMT. LALITA RAMESH CHAVAN,
                                   AGE 40 YEARS, OCC: BUSINESS,
                                   R/O: PLOT NO.2854, BANJARA COLONY,
                                   HINDALAGA 590108, TQ. & DIST. BELAGAVI.
                                                                             ... PETITIONER
                              (BY SRI. K.S. PATIL, ADVOCATE)

                              AND:

                              1.   SRI.YOGAPPA TAKAPPA LAMANI,
                                   AGE 70 YEARS, OCC: NIL,
                                   R/O: KALMAD DLT 591123,
                                   TQ: RAMDURG, DIST. BELAGAVI.

                              2.   THE DEVELOPMENT OFFICER,
                                   KIADB, KANGRALI BK,
                                   INDUSTRIAL AREA, KAKATI,
                                   TQ. & DIST.: BELAGAVI-590005.
           Digitally signed
           by VISHAL
           NINGAPPA
                                                                        ... ESPONDENTS
VISHAL     PATTIHAL
NINGAPPA   Location:
           Dharwad
                              (BY SRI. DEEPAK S.KULKARNI, ADVOCATE FOR C/R1;
PATTIHAL   Date:
           2022.10.12
           09:53:32
                               SMT. METI RAJESHWARI, ADVOCATE FOR R2)
           +0530



                                   THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
                              227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
                              WRIT OF CERTIORARI, QUASHING THE JUDGMENT DATED
                              12.3.2021, IN MISCELLANEOUS APPEAL NO.85/2018 PASSED BY
                              THE I-ADDL SENIOR CIVIL JUDGE AND CJM, BELAGAVI
                              (ANNEXURE A) & ETC.,
                             -2-

                                        W.P. No.102342 of 2021




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

                         ORDER

Learned counsel for the petitioner submits that the

writ petition has become infructuous.

Recording the said submission, the writ petition is

dismissed as having become infructuous.

Sd/-

JUDGE

Vnp*