Sri V Bhaskar Naidu vs The Greater Bangalore Cultural Trust
2024 Latest Caselaw 19732 Kant

Karnataka High Court

Sri V Bhaskar Naidu vs The Greater Bangalore Cultural Trust on 6 August, 2024

                                                  -1-
                                                        NC: 2024:KHC:31233-DB
                                                         WA No. 1380 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF AUGUST, 2024

                                            PRESENT
                           THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                                  AND
                             THE HON'BLE MR JUSTICE RAJESH RAI K

                          WRIT APPEAL NO. 1380 OF 2023 (GM-ST/RN)


                   BETWEEN:

                   1.    SRI.V. BHASKAR NAIDU,
                         S/O V. RAMAIAH NAIDU,
                         AGED ABOUT 73 YEARS,

                   2.    SRI. V. VENKATARAGHAVENDRA,
                         S/O V. BHASKAR NAIDU,
                         AGED ABOUT 42 YEARS,

                   3.    SRI. V. PRASHANTH,
                         S/O V. BHASKAR NAIDU,
Digitally signed
by K G                   AGED ABOUT 41 YEARS,
RENUKAMBA
Location: High           APPELLANTS NO. 1 TO 3
Court of
Karnataka                ARE RESIDING AT :
                         NO. 816/D, 16TH CROSS,
                         7TH BLOCK WEST,
                         JAYANAGARA,
                         BANGALORE - 560 082.

                   4.    SMT. SUNITHA,
                         W/O N. HEMADRI,
                         D/O. LATE KANNAIAH NAIDU,
                             -2-
                                        NC: 2024:KHC:31233-DB
                                         WA No. 1380 of 2023




     AGED ABOUT 44 YEARS
     RESIDING AT: NO 195, 6TH CROSS,
     BTM LAYOUT,
     BANGALORE - 560 076.

5.   SMT. SRIDEVI,
     W/O A. LAVAKUMAR,
     D/O LATE KANNAIAH NAIDU,
     AGED ABOUT 43 YEARS,
     RESIDING AT 6TH CROSS, 4TH MAIN,
     NS PALYA, BTM LAYOUT,
     BANGALORE - 560 076.
                                                ...APPELLANTS

(BY SRI. CHETAN B, ADVOCATE FOR
    SMT. IRFANA NAZEER, ADVOCATE)

AND:

1.   THE GREATER BANGALORE
     CULTURAL TRUST,
     DR. PAPANNA ESTATE,
     HOMMADEVANAHALLI, GOTTEGERI POST,
     BANGALORE URBAN DISTRICT,
     BANGALORE - 560 083,
     REPRESENTED BY ITS TRUSTEE
     SRI. M. SRINIVAS,
     S/O D.M. MUNIRAJAPPA.

2.   THE STATE OF KARNATAKA,
     DEPARTMENT OF REVENUE,
     VIKASA SOUDHA,
     DR.AMBEDKAR VEEDHI,
     BANGALORE - 560 001.
                           -3-
                                   NC: 2024:KHC:31233-DB
                                    WA No. 1380 of 2023




3.   THE SUB-REGISTRAR,
     BOMMANAHALLI,
     BDA COMPLEX,
     2ND FLOOR, 3RD BLOCK,
     7TH CROSS, KORAMANGALA,
     BANGALORE - 560 034.

4.   THE INSPECTOR GENERAL
     FOR REGISTRATION,
     KANDAYA BHAVANA,
     BANGALORE - 560 009.

5.   THE DISTRICT SUB-REGISTRAR,
     NO.623, 10TH C MAIN ROAD,
     4TH BLOCK, JAYANAGAR,
     BANGALORE - 560 011.
                                         ...RESPONDENTS
(BY SRI. B. RAVINDRANATH, AGA FOR R2 TO R5)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET-ASIDE THE IMPUGNED
ORDER DATED 05.07.2023 PASSED BY THE LEARNED SINGLE
JUDGE OF THIS HON'BLE HIGH COURT OF KARNATAKA,
BENGALURU IN W.P NO. 7464/2022 (GM-ST/RN) BY ALLOWING
THE ABOVE APPEAL, ETC.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE MR JUSTICE V KAMESWAR RAO
         and
         HON'BLE MR JUSTICE RAJESH RAI K
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                                          NC: 2024:KHC:31233-DB
                                           WA No. 1380 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Learned counsel for the appellants seeks to

withdraw the appeal.

Accordingly, the appeal is dismissed as

withdrawn.

In view of the dismissal of the appeal as

withdrawn, IA No.1/2023 seeking condonation of

delay and IA No.2/2023 seeking status quo do not

survive for consideration.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

PA