The Spl Land Acqusition Officer vs Sri Chikkaboregowda
2023 Latest Caselaw 4746 Kant

                                                  -1-
                                                         NC: 2023:KHC:25486
                                                          WP No. 44632 of 2018




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 21ST DAY OF JULY, 2023

                                             BEFORE

                            THE HON'BLE MR JUSTICE RAVI V HOSMANI

                           WRIT PETITION NO. 44632 OF 2018 (GM-CPC)

                    BETWEEN:

                          THE SPL LAND ACQUSITION OFFICER
                          THE KARNATAKA INDUSTRIAL
                          AREAS DEVELOPMENT BOARD
                          ZONAL OFFICE, K R S ROAD
                          MYSORE-570016

                                                                ...PETITIONER
                           (BY SRI. CHANDRASHEKAR P V.,ADVOCATE)

                    AND:

                    1.    SRI CHIKKABOREGOWDA
                          S/O LATE MADEGOWDA
                          R/A KOORGALLI VILLAGE
                          BELAVADI POST-570018
Digitally signed by       MYSORE TALUK
MOHANKUMAR M
Location: High      2.    STATE OF KARNATAKA
Court of Karnataka        REP BY ITS CHIEF SECRETARY
                          VIDHANA SOUDHA
                          BANGALORE-560001

                    3.    SRI RAMEGOWDA DEAD BY LRS
                          SMT GOWRAMMA
                          W/O LATE RAMEGOWDA
                          AGED ABOUT 58 YEARS
                          R/A 220/1, KOORGALLI VILLAGE
                          BELAVADI POST-570018
                          MYSORE TALUK AND DISTRICT
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                                    NC: 2023:KHC:25486
                                     WP No. 44632 of 2018




4.   SMT VASANTHA
     D/O LATE RAMEGOWDA
     R/A 220/1, KOORGALLI VILLAGE
     BELAVADI POST-570018
     MYSORE TALUK AND DISTRICT

5.   SRI KUMAR R
     S/O LATE RAMEGOWDA
     R/A 220/1, KOORGALLI VILLAGE
     BELAVADI POST-570018
     MYSORE TALUK AND DISTRICT

                                          ...RESPONDENTS

(BY SRI. H T JAGADEESH, ADVOCATE FOR R1 &
SRI V.SRINIVAS, ADVOCATE FOR R3 (A-C))


                            ***

      THIS W.P. FILED PRAYING TO CALL FOR RECORDS SET

ASIDE/QUASH THE ENTIRE PROCEEDINGS IN EXECUTION

PETITION NO.81/2016 ON THE FILE OF ADDITIONAL SMALL

CAUSES JUDGE AND SENIOR CIVIL JUDGE, MAYSORE VIDE

ANNEXURE-B    AND   ALSO    THE   CONSEQUENTIAL    ORDER

DTD6.3.2018 PASSED ON THE MEMO AND IA NO.5 AT

ANNEXURE-C2 AND ALSO ORDER DTD 4.9.2018 PASSED ON IA

NO.8 OF ANNEXURE-F, ETC.,


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:
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                                    NC: 2023:KHC:25486
                                       WP No. 44632 of 2018




                           ORDER

Counsel for respondents no.3 (A to C) files a memo

stating that in RA No.87/2018 disposed of on 30.11.2018,

whereby judgment and decree passed on 26.03.2016 in OS

No.39/2014 has been set aside and suit came to be dismissed.

Consequently, Ex. Pet. No.81/2016 out of which instant writ

petition arises, would render infructuous. Memo is filed on

15.07.2022, there is no response from respondent No.1 -

Decree Holder.

2. In view of the above, present writ petition is

dismissed as having become infructuous.

Sd/-

JUDGE

VK