Karnataka High Court
Abdul Khadar S/O Ismailsab Bepari vs Smt. Neelamma W/O Manohar Balujigi ... on 28 May, 2024
Author: S G Pandit
Bench: S G Pandit
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NC: 2024:KHC-D:7037-DB
WA No. 100241 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 28TH DAY OF MAY, 2024
PRESENT
THE HON'BLE MR JUSTICE S G PANDIT
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
WRIT APPEAL NO.100241 OF 2021 (GM-RES)
BETWEEN:
1. ABDUL KHADAR S/O. ISMAILSAB BEPARI,
AGE. 67 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024.
2. SMT. FATIMA D/O. ISMAILSAB BEPARI,
(AFTER MARRIAGE FATIMA-
W/O. HAMEEMSAB KATTIMANI)
AGE. 64 YEARS, OCC. AGRICULTURIST,
R/O. KUMBAR ONI, HUBLI-PIN-580024.
3. MAHABOOB S/O. ISMAILSAB BEPARI,
AGE. 57 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024.(Dead)
Digitally signed by
ROHAN HADIMANI 4. MOHAMMAD SALEEM S/O. ISMAILSAB BEPARI,
T
AGE. 56 YEARS, OCC. AGRICULTURIST,
Location: HIGH
R/O. SADARASOFA, OLD HUBLI,
COURT OF
KARNATAKA TQ. HUBLI, DIST. DHARWAD - PIN-580024.
5. SMT. HAMEEDA D/O. ISMAILSAB BEPARI,
(AFTER MARRIAGE HAMEEDA-
W/O. MEHABOOBSAB BAIRIKOPPA)
AGE. 47 YEARS, OCC. AGRICULTURIST,
R/O S.M KRISHNA NAGAR, HUBLI-PIN-580024.
6. ABDUL RAZAK S/O. ISMAILSAB BEPARI,
AGE. 39 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024.
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WA No. 100241 of 2021
7. SMT. JUBEDA D/O. ISMAILSAB BEPARI
(AFTER MARRIAGE JUBEDA-
W/O. IMAMHUSEN UMANABADI)
AGE. 38 YEARS, OCC. AGRICULTURIST,
R/O. PENDARAGALLI, GADAG BETAGERI,
DIST. GADAG-PIN-
8. SMT. PARVEEN D/O. ISMAILSAB BEPARI
(AFTER MARRIAGE PARVEEN-
W/O. MOHAMMED NAWAZ SOOSIWALE)
AGE. 36 YEARS, OCC. AGRICULTURIST,
R/O. KUMBAR ONI, HUBLI-PIN-580024.
9. SHARFUDDIN URF SAIFODDIN
S/O. ISMAILSAB BEPARI
AGE. 35 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024.
10. BASHEER AHMED S/O. ISMAILSAB BEPARI,
AGE. 31 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024.(DEAD)
THE APPELLANT NO. 1, 2, 4, TO 8 ARE REPRESENTED
BY THEIR GPA HOLDER APPELLANT NO. 09.
11. SMT. MEHABOOBI W/O. ABDULGAFUR BEPARI
AGE. 51 YEARS, OCC. HOUSEHOLD WORK,
R/O. KOTAWADA, TQ. PONDA,
DIST. GOA, PIN-403401.
12. SMT. RESHMABANI D/O. ABDULGAFUR BEPARI,
(AFTER MARRIAGE RESHMA-
W/O. MOHAMMED RASHEED IDIS)
AGE. 39 YEARS, OCC. HOUSEHOLD WORK,
R/O. KOTAWADA, TQ. PONDA,
DIST. GOA, PIN-403401.
13. JAFAR URF IMAM JAFAR
S/O. ABDULGAFUR BEPARI,
AGE. 31 YEARS, OCC. AGRICULTURIST,
R/O. KOTAWADA TQ. PONDA,
DIST. GOA, PIN-403401.
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WA No. 100241 of 2021
14. JAVEED S/O. ABDULGAFUR BEPARI,
AGE. 28 YEARS, OCC. AGRICULTURIST,
R/O. SADARASOFA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD - PIN-580024,
APPELLANT NO. 11, 12 AND 14 ARE REPRESENTED
BY THEIR GPA HOLDER APPELLANT NO. 13
...APPELLANTS
(BY SRI NARAYAN V.YAJI, ADVOCATE)
AND:
1. SMT. NEELAMMA W/O. MANOHAR BALUJIGI (BALIGAR),
AGE. 55 YEARS, OCC. HOUSEHOLD,
R/O. 2ND CROSS, NAVA AYODHYA NAGAR,
OLD HULBI, HUBLI, DIST. DHARWAD PIN-580024.
2. ISMAILSAB S/O. HAZARESAB BEPARI,
AGE. 55 YEARS, OCC. BUSINESS,
R/O. ASARHONDA, OLD HUBLI,
TQ. HUBLI, DIST. DHARWAD-PIN-580024.
...RESPONDENTS
(BY SRI DINESH M.KULKARNI, ADVOCATE FOR R1;
NOTICE SERVED TO RESPONDENT NO.2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
KARNATAKA HIGH COURT ACT, 1961, PRAYING THIS HON'BLE
COURT TO, SET ASIDE THE IMPUGNED JUDGMENT PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT DATED
25.08.2021 IN WRIT PETITION NO.109971/2019 (GM-RES) AS IT IS
ILLEGAL AND CONSEQUENTLY GRANT THE RELIEF AS PRAYED IN
THE WRIT PETITION.
THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, S G PANDIT, J., MADE THE FOLLOWING:
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WA No. 100241 of 2021
ORDER
Learned counsel Sri.Narayan V.Yaji after arguing the
matter at length, seeks leave of this Court to withdraw the
writ appeal with liberty to file a suit and he further prays
for extending the interim order for sometime so as to
enable the appellants to file appropriate suit.
2. The request of the learned counsel for the
appellants appears to be reasonable.
3. The writ appeal is dismissed as withdrawn with
liberty to the appellants to file a suit as provided by the
learned Single Judge in the impugned order dated
25.08.2021 passed in Writ Petition No.109971/2019.
4. The learned Single Judge under the impugned
order dated 25.08.2021 has continued the interim order
granted on 24.07.2019 in the writ petition for a period of
four weeks so as to enable the appellants to file a suit. In
the same terms, the interim order granted on 24.07.2019
in Writ Petition No.109971/2019 and the interim order
NC: 2024:KHC-D:7037-DB
granted by this Court on 04.12.2021 in this appeal is
extended for a period of four weeks from today so as to
enable the appellants to file a suit.
Sd/-
JUDGE
Sd/-
JUDGE
RH
