Sri. M. Range Gowda vs Smt. S. N. Manjula
2024 Latest Caselaw 207 Kant

Karnataka High Court

Sri. M. Range Gowda vs Smt. S. N. Manjula on 3 January, 2024

                                                -1-
                                                            NC: 2024:KHC:276
                                                       WP No. 28080 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 3RD DAY OF JANUARY, 2024

                                             BEFORE
                               THE HON'BLE MRS JUSTICE M G UMA

                           WRIT PETITION NO. 28080 OF 2019 (GM-CPC)

                   BETWEEN:
                   SRI. M. RANGE GOWDA
                   S/O LATE MANJE GOWDA
                   AGED ABOUT 66 YEARS
                   R/AT SATHYAVANGALA VILLAGE
                   KASABA HOBLI, HASSAN TALUK
                   HASSAN DISTRICT - 573 124.
                                                                 ...PETITIONER
                   (BY SRI: MURALI .N., ADVOCATE)

                   AND:
                   1.   SMT. S. N. MANJULA
Digitally signed
by PAVITHRA N           W/O S.R. KUMAR
Location: high          D/O MANJEGOWDA
court of                AGED ABOUT 30 YEARS
karnataka               R/AT SREE RAMA NAGAR
                        NEAR RTO OFFICE
                        KASABA HOBLI, HASSAN TALUK
                        HASSAN DISTRICT - 573 124.

                   2.   SRI. S.N. NANJE GOWDA
                        S/O LATE MANJE GOWDA
                        AGED ABOUT 64 YEARS
                        R/AT SATHYAVANGALA VILLAGE
                        KASABA HOBLI, HASSAN TALUK
                        HASSAN DISTRICT - 573 124.

                                                              ...RESPONDENTS

                        THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
                   CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS IN
                   O.S.NO.293/2019 ON THE FILE OF LEARNED ADDITIONAL CIVIL
                   JUDGE AND JMFC, AT HASSAN AND QUASH THE IMPUGNED ORDER
                   DATED 17.6.2019 PASSED IN M.A.NO.17/2019 ON THE FILE OF
                               -2-
                                               NC: 2024:KHC:276
                                         WP No. 28080 of 2019




ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, HASSAN VIDE
ANNEXURE-A AND CONSEQUENTLY ALLOW THE APPLICATION FILED
UNDER ORDER 39 RULE 1 AND 2 OF CPC [I.A.NO.2] AND ETC.,

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


                            ORDER

It is noticed that suit OS No.293 of 2019 pending before

the Trial Court is already disposed off as per judgment dated

23.01.2023. Hence, writ petition becomes infructuous.

Accordingly, the writ petition is dismissed.

Sd/-

JUDGE

*bgn/-