Karnataka High Court
D S Aravind vs D S Uma Devi on 6 August, 2024
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NC: 2024:KHC:31165
WP No. 9514 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 9514 OF 2018 (GM-FC)
BETWEEN:
D.S. ARAVIND,
S/O. LATE D.V.S.N. RAO,
AGED ABOUT 67 YEARS,
PARTY-IN-PERSON,
NO.440, OUT HOUSE (GROUND FLOOR)
& IST FLOOR, 13TH MAIN,
M.C.R. LAYOUT,
VIJAYANAGAR,
BENGALURU - 560 040.
...PETITIONER
(BY SRI. D.S. ARAVIND, PARTY IN PERSON)
AND:
1. D. S. UMA DEVI,
Digitally W/O. LATE D.V.S.N. RAO,
signed by
MEGHA AGED ABOUT 87 YEARS,
MOHAN
Location: 2. D. S. RAM MOHAN,
HIGH COURT S/O. LATE D.V.S.N. RAO,
OF AGED ABOUT 62 YEARS,
KARNATAKA
3. SMT. RADHIKA R. SHENOY,
W/O. D.S. RAM MOHAN,
AGED ABOUT 52 YEARS,
ALL OF THEM ARE
R/O.NO.440, FRONT HOUSE(GROUND FLOOR),
13TH MAIN, M.C.R. LAYOUT,
VIJAYANAGAR,
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NC: 2024:KHC:31165
WP No. 9514 of 2018
BANGALORE - 560 040.
...RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA BY PARTY-IN-PERSON PRAYING TO
QUASH THE IMPUGNED ORDERS IN THE AFORESAID THREE
CASES C.MIS.NO.736/2015, 737/2015 AND C.MIS.NO.
607/2016 DATED 08.01.2018 BEING COMMON JUDGMENT IN
ALL THE THREE HAS BEEN PASSED WITH ABUSE OF DUE
PROCESS OF LAW IN POST HASTE HURRIED MANNER THOUGH
THE RESPONDENTS HAVE NOT FILED THEIR OBJECTIONS
WITHIN 2 DAYS OF APPLICATION OF THE PETITIONER DATED
6.1.2018 BEING ABORTIVE TRIAL AND ISSUING ATTACHMENT
ORDERS ON 10.01.2018 IS EXPLICIT AS PER (AS PER ANNEX-i
PAGE NO.430) THOUGH AS PER THE ORDER SHEET (AS PER
ANNEX-C PAGE NO.28) THOUGH THE CASE WAS POSTED ON
20.02.2018 FOR FLW IS ABUSIVE DUE PROCESS OF LAW
THOUGH THE PETITIONER PRAYER NOT TO WITHDRAW THE
MONEY DEPOSITED IN THE TREASURY BENCH BY THE
RESPONDENTS TIME UP TO 4.4.2018 WAS GRANTED BY THE
TRIAL COURT AS THEY BY PLAYING FRAUD IN THIS HONBLE
HIGH COURT OF KARNATAKA ALSO AS BY PLAYING FRAUD ON
THE TRIAL COURT ALSO THEY HAVE GOT ORDERS BY PLAYING
FRAUD BY SUPPRESSION OF TRUE FACTS GOT THE JUDGMENT
AND ARE ILLEGALLY CLAIMING MAINTENANCE FROM THE
PETITIONER PALTRY SUM OF RS.400/- P.M. THROUGH THEIR
GRAND SON IS EARNING RS. 40,000/- P.M. BEING INFOSYS
EMPLOYEE AS PER (AS PER ANNEX-Y PAGE NO. 284-285) WITH
AN INTENSION TO DISGORGEMENT OF GAINS TO
WRONGDOERS FOR PERJURY, FABRICATED FALSEHOOD,
SWEARING ON OATH FALSEHOOD WITHOUT CUSTODIAL EGIS
OF ORIGINAL TITLE DEEDS AND TENDS TO SCANDALIZE THAT
THEY WOULD PAY FULL RESTITUTION, MESNE PROFITS AT
MARKET RATE AND ACTUAL COSTS AND THEY SHOULD BE
ADEQUATELY PUNISHED PROSECUTED FOR VENTURING IN
MIS-APPROPRIATION AND ETC.
THIS PETITION, COMING ON FOR DISMISSAL, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC:31165
WP No. 9514 of 2018
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
ORAL ORDER
This Writ Petition is of the year 2018. The office has raised
as many as 31 objections and the same were not complied
with. This matter came up on 31.07.2024. As there was no
representation by the party in person, this matter was directed
to be listed for today under the caption 'for dismissal'.
2. Today also, there is no representation by the party in
person. It appears that the party in person is not interested to
pursue the matter.
3. Accordingly, the Writ Petition is dismissed for non-
prosecution.
SD/-
(LALITHA KANNEGANTI)
JUDGE
BN
