Sri. S. Sushantha Chandra vs Smt. S. N. Prameela
2023 Latest Caselaw 5003 Kant

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                                                    NC: 2023:KHC:26395
                                                     WP No. 13236 of 2023



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JULY, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                       WRIT PETITION NO. 13236 OF 2023 (GM-FC)

                   BETWEEN:

                   SRI. S. SUSHANTHA CHANDRA
                   S/O M. SHIVALINGEGOWDA,
                   LIC AGENT, AGED ABOUT 43 YEARS,
                   R/O UPPINAKERE VILLAGE, KASABA HOBLI,
                   MADDUR TALUK, MANDYA DISTRICT - 571 428.
                                                              ...PETITIONER
                   (BY SRI. SIDDHARTH B MUCHANDI.,ADVOCATE)

                   AND:

                   SMT. S. N. PRAMEELA
                   W/O S. SUSHANTHA CHANDRA,
                   D/O LATE S.K. NINGAPPA,
                   AGED ABOUT 40 YEARS,
                   R/O D. NO 22, NEAR RAMA MANIDIRA,
Digitally signed
by SHARADA         SHIVAPURA, MADDUR TOWN,
VANI B             MANDYA DISTRICT - 571 428.
Location: HIGH     WORKING AS ASSISTANT ACCOUNTANT,
COURT OF
KARNATAKA          DIVISION OFFICE, CHESCOM,
                   MADDUR TOWN - 571 125.
                                                            ...RESPONDENT
                   (V.C.O DATED 28/7/23, NOTICE TO RESPONDENT IS D/W)

                          THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                   AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
                   DIRECT FOR EARLY DISPOSAL OF THE M.C.NO.27/2017 ON
                   THE FILE OF THE HONBLE SENIOR CIVIL JUDGE, MADDUR IN A
                   TIME BOUND MANNER VIDE ANNX-A.
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                                           NC: 2023:KHC:26395
                                              WP No. 13236 of 2023




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


                               ORDER

The subject matter of this Writ Petition is

substantially similar to the one in W.P.No.14769/2023

between SRI.N.RAJEEV vs. SMT.C.DEEPA, disposed off by

this court vide judgment dated 26.7.2023, wherein one

year time limit is prescribed for the disposal of

matrimonial case of the kind.

2. In the Division Bench decision of this Court in

W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER

Vs. STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY disposed off on 11.12.1974, it has been held

that like cases should be treated alike and if relief is

granted to a litigant, similar relief cannot be denied to

other similarly circumstanced litigants, subject to all just

exceptions.

In view of the above, learned Judge of the court

below is requested to try & dispose of M.C.No.27/2017

NC: 2023:KHC:26395 WP No. 13236 of 2023

pending on the file of the Hon'ble Senior Civil Judge,

Maddur, preferably within an outer limit of six months, all

contentions are kept open.

Sd/-

JUDGE

cbc