Karnataka High Court
Smt S Shanthamma vs State Of Karnataka on 1 August, 2024
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NC: 2024:KHC:30509
RP No. 458 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
REVIEW PETITION NO. 458 OF 2018
BETWEEN:
SMT. S. SHANTHAMMA,
W/O LATE M. KRISHNAPPA,
AGED ABOUT 67 YEARS,
R/AT NO.14, GUPTA APARTMENT,
8TH CROSS, 2ND MAIN,
GOKULA 1ST STAGE, 2ND PHASE,
DEVANARAPALYA,
BANGALORE - 560 054.
...PETITIONER
(BY SRI. KALYAN R, ADVOCATE)
AND:
Digitally 1. STATE OF KARNATAKA,
signed by REPRESENTED BY ITS SECRETARY,
YAMUNA K L REVENUE DEPARTMENT, M.S. BUILDING,
Location: High BANGALORE - 560 001.
Court of
Karnataka
2. THE DEPUTY COMMISSIONER,
BANGALORE RURAL DISTRICT,
BANGALORE - 560 001.
3. THE ASSISTANT COMMISSIONER,
DODDABALLAPURA SUB -DIVISION,
DODDABALLAPURA - 561 2013.
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NC: 2024:KHC:30509
RP No. 458 of 2018
4. THE TAHSILDAR,
DEVANAHALLI TALUK, DEVANAHALLI,
BANGALORE RURAL DISTRICT - 562 110.
5. SMT. MANJULA,
W/O LATE P.C. NAGARAJU,
R/AT POLANAHALLI VILLAGE,
CHANNARAYAPATNA HOBLI,
DEVANAHALLI TALUK,
BANGALORE RURAL DISTRICT - 562 110.
6. SRI. K. HARISH BABU @ K. BABU,
S/O LATE M. KRISHNAPPA,
AGED ABOUT 52 YEARS,
R/AT GANIGARA BEEDI,
WARD NO.6, DEVANAHALLI,
BANGALORE RURAL DISTRICT - 562 110.
7. SRI. K. CHANDRASHEKAR,
S/O LATE M. KRISHNAPPA,
AGED ABOUT 50 YEARS,
R/AT NO.14, GUPTA APARTMENT,
8TH CROSS, 2ND MAIN,
GOKULA 1ST STAGE, 2ND PHASE,
DEVANARAPALYA, BANGALORE - 560 054.
8. SRI. K. VISHWANATH,
S/O LATE M. KRISHNAPPA,
AGED ABOUT 48 YEARS,
9. SRI. K. SRINIVAS,
S/O LATE M. KRISHNAPPA,
AGED ABOUT 54 YEARS,
RESPONDENT NO.8 AND 9 ARE
R/AT NO.77, 1ST D CROSS,
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NC: 2024:KHC:30509
RP No. 458 of 2018
MATHIKERE, BANGALORE - 560 054.
...RESPONDENTS
(BY SRI. G.C. YOGESH, AGA FOR R1 TO R4;
SRI. N. SHIVAKUMAR, ADVOCATE FOR R5;
SRI. P. MAHADEVA SWAMY, ADVOCATE FOR R6 TO R9)
THIS REVIEW PETITION IS FILED UNDER SECTION 114
OF THE CPC, PRAYING TO i) REVIEW THE ORDER DATED
13.11.2018, PASSED IN W.P. NO. 46261/2018, ON THE FILE
OF THIS HON'BLE COURT AND ALLOW THE WRIT PETITION.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
This review petition is filed questioning the passing
remarks made by this Court at paragraph No.7 of the
order in the review to the effect that petitioner's husband
is not the adopted son.
2. Learned counsel for the petitioner points out
that the petitioner's husband status was adjudicated and
decided in O.S.No.234/2007.
NC: 2024:KHC:30509
3. Any way this judgment was not part of the writ
papers. If petitioner's husband status is decided in
O.S.No.234/2007, the observations made by this Court in
the course of its order at paragraph No.7 is of no
consequence. Clarifying this aspect, this Court is of the
view that there is no error apparent on the face of record
warranting review. The review petition is liable to be
dismissed.
Accordingly, the review petition stands dismissed.
Sd/-
(SACHIN SHANKAR MAGADUM)
JUDGE
HDK
CT: BHK
