Smt Pushpa vs Ramalingappa
2024 Latest Caselaw 329 Kant

Karnataka High Court

Smt Pushpa vs Ramalingappa on 4 January, 2024

                                         -1-
                                                        NC: 2024:KHC:514
                                                 WP No. 32255 of 2016




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 04TH DAY OF JANUARY, 2024

                                      BEFORE
                         THE HON'BLE MRS JUSTICE M G UMA
                      WRIT PETITION No.32255 OF 2016(GM-CPC)
              BETWEEN:

              SMT PUSHPA
              W/O NIRMALKUMAR,
              AGED ABOUT 29 YEARS,
              R/AT MARAGONDANAHALLI VILLAGE,
              KUNDANAHOBLI,
              DEVANAHALLI TALUK,
              BENGALURU RURAL DISTRICT
                                                           ...PETITIONER
              (BY SRI P MAHESHA, ADVOCATE)
              AND:

              1.    RAMALINGAPPA
                    S/O CHANCHALAPPA
                    AGED ABOUT 49 YEARS,
                    R/AT CHIKKANANAHOSAHALLI VILLAGE,
                    KUNDANA HOBLI,
Digitally
signed by R         DEVANAHALLI TALUK,
MANJUNATHA
                    BENGALURU RURAL DISTRICT
Location:
HIGH COURT
OF
KARNATAKA     2.    NARAYANASWAMY
                    S/O DODDAMUNIYAPPA
                    AGED ABOUT 46 YEARS,
                    R/AT MARAGONDANAHALLI VILLAGE,
                    KUKNDANA HOBLI,
                    DEVANAHALLI TALUK,
                    BENGALURU RURAL DISTRICT

              3.    PANCHAYATH DEVELOPMENT OFFICER
                    JALIGE GRAMAPANCHAYATH,
                    KUNDANAHOBLI,
                    DEVANAHALLI TALUK,
                                    -2-
                                                      NC: 2024:KHC:514
                                                WP No. 32255 of 2016




     BENGALURU RURAL DISTRICT

4.   EXECUTIVE OFFICER
     TALUK PANCHAYATH
     DEVANAHALLI TALUK,
     BENGALURU RURAL DISTRICT
                                                        ...RESPONDENTS
(R4 -SERVED)
     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER PASSED BY THE SENIOR CIVIL JUDGE &
JMFC AT DEVANAHALLI IN M.A.No.18/2014 DATED 12.04.2016
VIDE ANNEXURE-G ETC.,

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

Learned counsel for the petitioner submits that the

Original Suit is already disposed of, vide judgment dated

20.06.2023. Hence, present writ petition has become

infructuous.

The submission is placed on record.

Writ petition is dismissed as having rendered

infructuous.

Sd/-

JUDGE

kcm