Gayatri W/O Basavaraj Kanavalli vs Rajeshwari W/O Subhash Sunkad
2022 Latest Caselaw 12370 Kant

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                                  MFA No. 21050 of 2011


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 12TH DAY OF OCTOBER, 2022

                           BEFORE
            THE HON'BLE MR JUSTICE R.NATARAJ
     MISCELLANEOUS FIRST APPEAL NO. 21050 OF 2011 (ELE)
BETWEEN:

      SMT. GAYATRI
      W/O BASAVARAJ KANAVALLI
      AGED ABOUT 45 YEARS,
      OCC: BUSINESS,
      R/O: DYAMAVVANAGUDI ONI,
      HOSAYALLAPUR,
      DHARWAD-580 001.

                                        ... APPELLANT.

(BY SRI. HARISH S. MAIGUR, ADVOCATE)

AND:

1.    SMT. RAJESHWARI
      W/O SUBHASH SUNKAD
      AGE: 45 YEARS,
      OCC: HOUSEHOLD WORK,
      R/O: SANGAM BUILDING,
      H.NO. 105, 1ST MAIN CROSS,
      RANI CHANNAMMANAGAR,
      DHARWAD-580 004

2.    THE RETURNING OFFICER
      HUBLI DHARWAD MUNICIPAL CORPORATIONS
      ELECTIONS 2007,
      OFFICE OF THE HUBLI DHARWAD MUNICIPAL
      CORPORATION, DHARWAD-580 001.

3.    SMT. UMADEVI
      W/O IRAPPA BALLARI
      AGE: 64 YEARS,
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                                MFA No. 21050 of 2011


     OCC: HOUSEHOLD WORK,
     R/O: MAIN ROAD,
     HOSAYALLAPUR,
     DHARWAD-580 001

4.   SMT.MUMIJA
     W/O IMAMSAB GUTTAL
     AGE: 56 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O: AZADNAGAR,
     MADARMADDI,
     DHARWAD-580 001

5.   SMT.PARWATI
     W/O MAILARAPPA METI
     AGE: 44 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O: KURBAR ONI,
     BUSAPPA CHOWK,
     DHARWAD-580 001

6.   THE STATE OF KARNATAKA
     REP. BY ITS DEPUTY COMMISSIONER
     DHARWAD-580 001

                                            ...RESPONDENTS

(BY SRI. PRAKASH S UDIKERI, ADVOCATE FOR RESPONDENT
NO.1
SRI G.I. GACHCHINAMATH, ADVOCATE FOR RESPONDENT
NO.2
SRI B.V. SOMAPUR, ADVOCATE FOR RESPONDENT NO.3
NOTICE IS SERVED ON RESPONDENT NOS.4 AND 5
SMT. GIRIJA S. HIREMATH, HIGH COURT GOVERNMENT
PLEADER FOR RESPONDENT NO.6)

     THIS MFA IS FILED UNDER SECTION 38 OF THE
KARNATAKA MUNICIPAL CORPORATIONS ACT, 1976 AGAINST
THE JUDGMENT AND ORDER DTD:28-01-2011 PASSED IN
ELECTION PETITION NO.18/2007 ON THE FILE OF THE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, DHARWAD,
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                                    MFA No. 21050 of 2011


ALLOWING THE ELECTION PETITION FILED UNDER SECTION 33
OF THE KARNATAKA MUNICIPAL CORPORATIONS ACT, 1976.
     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the appellant submits that the

sole appellant has expired and therefore the appeal has abated.

The submission is placed on record.

The appeal is disposed off as having abated.

SD/-

JUDGE

sma