Smt. Shankramma And Ors vs Smt Anasuya Devi And Anr
2024 Latest Caselaw 11746 Kant

Karnataka High Court

Smt. Shankramma And Ors vs Smt Anasuya Devi And Anr on 28 May, 2024

                                            -1-
                                                  NC: 2024:KHC-K:3348
                                                   WP No. 202301 of 2018




                          IN THE HIGH COURT OF KARNATAKA

                                 KALABURAGI BENCH

                       DATED THIS THE 28TH DAY OF MAY, 2024

                                       BEFORE
                         THE HON'BLE MR. JUSTICE R.NATARAJ


                    WRIT PETITION NO. 202301 OF 2018 (GM-CPC)
               BETWEEN:

               1.   SMT. SHANKRAMMA
                    W/O DODDA NARSAYA
                    AGE: MAJOR OCC: AGRI.
                    R/O IDAPANUR VILLAGE
                    TQ & DIST: RAICHUR.

               2.   SANNA NARASAYYA
                    S/O LATE GUNDAPPA,
                    AGE: MAJOR OCC: AGRI.
                    R/O IDAPANUR VILLAGE
                    TQ & DIST: RAICHUR.

               3.   MALLIKARJUN
Digitally           S/O MAHADEVAPPA BANIJIGER
signed by
RENUKA              AGE: MAJOR OCC: AGRI.
Location:           R/O IDAPANUR VILLAGE
High Court          TQ & DIST: RAICHUR
Of Karnataka                                               ...PETITIONERS
               (BY SRI. SHIVANAND PATIL, ADVOCATE)

               AND:

               1.   SMT. ANASUYA DEVI
                    D/O SHANKERGOUDA
                    AGE: 59 YEARS OCC: AGRI.
                    R/O IDAPANUR VILLAGE
                    TQ & DIST: RAICHUR-584101.
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                                    NC: 2024:KHC-K:3348
                                      WP No. 202301 of 2018




2.   CHANDRASEKHAR PATIL
     S/O LATE MANJUNATHGOUDA
     AGE: MAJOR OCC: AGRI.
     R/O IDAPANUR VILLAGE
     TQ & DIST: RAICHUR-584101.

                                            ...RESPONDENTS

(BY SRI. SACHIN M. MAHAJAN, ADVOCATE FOR R1;
    NOTICE TO R2 SERVED)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER ORDER OF LIKE NATURE AND
QUASH THE IMPUGNED ORDER DATED 08.06.2018 ON
I.A.NO.14 IN O.S.NO.224/2014 ON THE FILE OF PRL. SENIOR
CIVIL JUDGE, RAICHUR AS PER ANNEXURE-F TO THE WRIT
PETITON, TO MEET THE ENDS OF JUSTICE AND EQUITY.

     THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:

                         ORDER

This petition is filed challenging an order dated

08.06.2018 passed by Prl. Senior Civil Judge, Raichur on

I.A.No.14 in O.S.No.224/2014. It is now informed that

the suit from which the present petition arises was itself

disposed off on 09.01.2024.

Consequently, this petition has become infructuous.

However, it is open for the petitioner herein to raise all

contentions urged in this petition, in any appeal that may

NC: 2024:KHC-K:3348

be filed by him against the judgment and decree passed in

OS No.224/2014.

Sd/-

JUDGE

NJ