Gram Panchayat vs Ujwala Enterprises
2023 Latest Caselaw 499 Kant

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                                       CRP No. 100121 of 2019


         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

      DATED THIS THE 6TH DAY OF JANUARY, 2023

                         BEFORE

        THE HON'BLE MR JUSTICE M.G.S. KAMAL

     CIVIL REVISION PETITION NO.100121 OF 2019

BETWEEN:

1.   GRAM PANCHAYAT,
     HALLIKERI-582201
     TQ : NAGALGUND,
     DIST : DHARWAD,
     R/BY ITS DEVELOPMENT OFFICER
     SMT.VIJAYA D/O. MARIYAPPA BARDUR,
     AGE : 35 YEARS,
     R/O : HALLIKERI.

2.   GRAM PANCHAYAT
     HALLIKERI-582201.
     REP. BY ITS PRESIDENT,
     TQ : NAVALGUND, DIST : DHARWAD.

                                                ...PETITIONERS
(BY SRI MALLIKARJUN S HIREMATH, ADV.)

AND:


     UJWALA ENTERPRISES
     NAVA AYODHYANAGAR, HUBBALLI-580024,
     R/BY ITS OWNER, SRI VISHWANATHGOUDA
     S/O. SHANKARGOUDA HIREGOUDAR,
     AGE : 47 YEARS, OCC : BUSINESS,
     R/O. NAVA AYODYHANAGAR, HUBBALLI,
     DIST : DHARWAD.
                                                ...RESPONDENT
(BY SRI SURESH P.HUDEDAGADDI, ADVOCATE)
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                                    CRP No. 100121 of 2019


      THIS CIVIL REVISION PETITION IS FILED UNDER SECTION
115 OF THE CIVIL PROCEDURE CODE READ WITH SECTION 18 OF
KARNATAKA SMALL CAUSES COURT ACT, PRAYING TO ALLOW THE
ABOVE CIVIL REVISION PETITION AND SET ASIDE THE JUDGMENT
AND DECREE DATED 20.07.2018 PASSED BY THE COURT OF 1ST
ADDITIONAL SENIOR CIVIL JUDGE, HUBBALLI IN S.C.NO.119/2017,
IN THE INTEREST OF JUSTICE AND EQUITY.

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

                          ORDER

Learned counsel for the appellants submits that, the

decree has been satisfied and therefore nothing survives

for consideration.

2. Learned counsel for the respondent does not

dispute the same.

3. In that view of the matter, the petition is

dismissed as having become infructuous.

sd JUDGE EM