Sri Rakeshmakana vs Sri K L Raja
2024 Latest Caselaw 10254 Kant

Karnataka High Court

Sri Rakeshmakana vs Sri K L Raja on 10 April, 2024

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                                       -1-
                                                                   NC: 2024:KHC:14641
                                                                  WP No. 7253 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 10TH DAY OF APRIL, 2024

                                                    BEFORE
                              THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
                                 WRIT PETITION NO. 7253 OF 2024 (GM-CPC)
                      BETWEEN:

                      SRI RAKESHMAKANA
                      S/O SHANTILAL,
                      AGED ABOUT 42 YEARS,
                      R/AT NO.23, BETTAPA LANE,
                      C.T. STREET CROSS,
                      BENGALURU-560 002.
                                                                          ...PETITIONER
                      (BY SRI. ANIRUDH CHAMUNDA.,ADVOCATE)
                      AND:
                      1.     SRI K L RAJA
                             S/O LAKSHMIKANTH,
                             AGED ABOUT 48 YEARS,
                             R/AT 3RD CROSS,
                             GANGAPPA BLOCK,
                             GANGANAGAR,
                             BENGALURU-560 032.

                      2.     SMT. B.R. PUSHPALATHA W/O RAJANNA,
                             AGED ABOUT 57 YEARS,
Digitally signed by
VANDANA S                    R/AT NO.3, 4TH MAIN ROAD,
Location: High               LAKSHMAIAH BLOCK,
Court of Karnataka           GANGANAGAR,
                             BENGALURU-560 032.

                      3.     SRI.P. SRINIVAS S/O PAPANA,
                             AGED ABOUT 54 YEARS,
                             R/AT NO.10, VIJAYALAKSHMI NILAYA,
                             3RD MAIN RO AD,DNR LAYOUT,
                             SHESHADRIPURAM,
                             BENGALURU-560 020.

                             PAPANNA - DEAD.
                                                                       ...RESPONDENTS
                                   -2-
                                                NC: 2024:KHC:14641
                                             WP No. 7253 of 2024




     THIS W.P IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTING THE TRIAL COURT
FOR SPEEDY DISPOSAL OF THE SUIT IN OS NO. 26961/2012 PENDING
ON THE FILE OF ADDL CITY CIVIL AND SESSION JUDGE AT BENGALURU
(MAYO HALL).

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


                               ORDER

The limited grievance in the present petition is for a direction

to the Trial Court to dispose of O.S.No.26961/2012 within a

stipulated time frame.

2. It is however in the light of the judgment of the Apex Court

in the case of High Court Bar Association Allahabad Vs The

State of U.P & Others in Criminal Appeal No.3589/2023 dated

29.02.2023, the Trial Court is directed to dispose of the suit as

expeditiously as possible in accordance with law.

3. The parties are directed to co-operate with the Trial Court

for expeditious disposal of the suit.

Sd/-

JUDGE DHA