Sri S Umeshakumar vs Smt Sarojamma
2023 Latest Caselaw 1664 Kant

                                         -1-
                                                  WP No. 56163 of 2017




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 1ST DAY OF MARCH, 2023

                                   BEFORE

                   THE HON'BLE MR JUSTICE B M SHYAM PRASAD

                   WRIT PETITION NO. 56163 OF 2017 (GM-CPC)

            BETWEEN:

                 SRI S UMESHAKUMAR
                 S/O LATE H P SHANTHAPPA,
                 AGED ABOUT 43 YEARS,
                 R/AT HIRIPURA VILLAGE,
                 TALAVADI PHIRKA,
                 SATHYAMANGALAM TALUK,
                 ERODE DISTRICT,
                 TAMIL NADU-638001.
                                                   ...PETITIONER
            (BY SRI. NARENDRA D V GOWDA.,ADVOCATE)
            AND:

            1.     SMT SAROJAMMA
                   D/O LATE MADEGOWDA,
Digitally          AGED ABOUT 43 YEARS,
signed by
NARASIMHA
MURTHY      2.     SRI M NAGARAJU
VANAMALA
                   S/O LATE MADEGOWDA,
Location:
HIGH               AGED MAJOR,
COURT OF
KARNATAKA   3.     SRI M MAHADEVEGOWDA
                   S/O LATE MADEGOWDA,
                   AGED MAJOR,

            4.     SRI RAJASHEKAR
                   S/O MAGE GOWDA,
                   AGED MAJOR,
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                                   WP No. 56163 of 2017




5.     M BHANGARU
       S/O MADE GOWDA,
       DEADY BY LRS,

       SMT.BHAGYALAKSHMI,
5(a)
       W/O LATE M. BHANGARU
       AGED ABOUT 38 YEARS,

5(b). SRI.RAVIKIRAN
      S/O LATE M BHANGARU,
      AGED ABOUT 17 YEARS,

5(c). KUM.KEERTHANA
      D/O LATE M BHANGARU,
      AGED ABOUT 13 YEARS,

       RESPONDENTS 1 TO 5(C) ARE
       R/AT BADANGUPPE VILLAGE,
       KASABA HOBLI,
       CHAMARAJANAGARA TALUK-571313.

6.     SMT.RATHNAMMA
       W/O MAHADEVEGOWDA,
       D/O LATE MADEGOWDA,
       AGED MAJOR,
       R/AT KADUVINAKATTE HUNDI VILLAGE,
       KASABA HOBLI,
       CHAMARAJANAGAR TALUK-571313.

7.     THE SPECIAL LAND ACQUISITION OFFICER
       KARNATAKA INDUSTRIAL AREA DEVELOPMENT
       BOARD, KRS ROAD, METAGALLI,
       MYSURU-570016.
                                   ...RESPONDENTS
(BY SRI.P. NATARAJU., ADVOCATE FOR R1 AND R6;
   R2, R3,R4 AND R5 ARE SERVED)

     THIS WRIT PETITION IS FILED UNDER ARTICLE
227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 21.03.2016 MADE ON IA
NO.XVI AND XVII IN OS NO.201/2009 ON THE FILE OF
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                                            WP No. 56163 of 2017




ADDL. CIVIL JDUGE & JMFC AT CHAMARAJANAGARA,
VIDE ANNX-E; QUASH THE JUDGMENT DATED
22.07.2017 MADE IN MA NO.10/2016, ON THE FILE OF
ADDL. SENIOR CIVIL JUDGE AND JMFC AT
CHAMARAJANAGARA, VIDE ANNX-F.


     THIS PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE
THE FOLLOWING:

                           ORDER

Sri P.Nataraju, the learned counsel for the first and

sixth respondents, submits that with the disposal of the

suit in O.S.No.201/2009 on 10.03.2020, the petition is

rendered infructuous.

With this submission being taken on record, the

petition stands disposed of accordingly.

Sd/-

JUDGE

SA ct:sr