Sharanappa S/O Tippanna Hugar vs Gangamma W/O Hanamappa Hugar Alias Jeer
2024 Latest Caselaw 28122 Kant

Karnataka High Court

Sharanappa S/O Tippanna Hugar vs Gangamma W/O Hanamappa Hugar Alias Jeer on 25 November, 2024

                                                -1-
                                                           NC: 2024:KHC-D:17214
                                                         WP No. 104051 of 2024




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH
                          DATED THIS THE 25TH DAY OF NOVEMBER, 2024
                                            BEFORE
                             THE HON'BLE MR. JUSTICE C.M. POONACHA

                           WRIT PETITION NO.104051 OF 2024 (GM-CPC)

                   BETWEEN:

                   1.   SHARANAPPA S/O. TIPPANNA HUGAR,
                        AGE: 48 YEARS, OCC: AGRICULTURE,
                        R/O: KUSHTAGI, DIST: KOPPAL - 583 277.
                   2.   GOURAVVA W/O. BASAVARAJ HUGAR,
                        AGE: 46 YEARS, OCC: AGRICULTURE,
                        R/O: SINDHUR, TQ: SINDHUNR,
                        NOW R/O: KUSHTAGI, DIST: KOPPAL - 583 277.
                   3.   AMARAVVA W/O. NAGARAJ HUGAR,
                        AGE: 44 YEARS, OCC: AGRICULTURE,
                        R/O: MUDAGAL, TQ: LINGASUR,
                        NOW R/O: KUSHTAGI, DIST: KOPPAL - 583 277.
                                                                     ...PETITIONERS
                   (BY SRI G.D.PATIL, ADVOCATE FOR
                   SRI H. N. GULARADDI, ADVOCATE)
                   AND:

                        GANGAMMA W/O. HANAMAPPA HUGAR @ JEER
Digitally signed
by SAROJA
                        AGE: 70 YEARS, OCC: AGRICULTURE,
HANGARAKI               R/O: KUSHTAGI, DIST: KOPPAL - 583 277.
Location: High
Court of                SINCE DECEASED BY NO ANY LEGAL HEIRS.,
Karnataka
                        BASAVARAJ ADOPTED S/O. HANUMANTAPPA HUGAR,
                   1.
                        AGE: 37 YEARS, OCC: AGRICULTURE,
                        R/O: KARADI, TQ: HUNGUND,
                        DIST: BAGALKOT - 587 125.
                                                               ...RESPONDENT
                   (BY SRI SHIVAKUMAR S. BADAWADGI, ADVOCATE)

                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                   OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT IN
                   THE NATURE OF CERTIORARI AND QUASH THE ORDER DATED
                   05/06/2024 PASSED BY THE CIVIL JUDGE (JR.DN) AT KUSHTAGI IN
                   O.S.NO.97/2012   ON   I.A.NO.VIII  TO    X   PRODUCED    AT
                   ANNEXURE-H AND ETC.,
                                   -2-
                                              NC: 2024:KHC-D:17214
                                            WP No. 104051 of 2024




    THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:       THE HON'BLE MR. JUSTICE C.M. POONACHA

                            ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)

Learned counsel for the petitioners submits that the suit before

the Trial Court is posted for judgment and the matter has been

rendered infructuous.

In view of the above submission, the writ petition is dismissed

as having been rendered infructuous.

Sd/-

(C.M. POONACHA) JUDGE

YAN/CT-ASC