P Mukundan vs The Inspector General Of Registration
2024 Latest Caselaw 24824 Kant

Karnataka High Court

P Mukundan vs The Inspector General Of Registration on 14 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                                 -1-
                                                            NC: 2024:KHC:41355-DB
                                                             WA No. 1433 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 14TH DAY OF OCTOBER, 2024
                                               PRESENT
                              THE HON'BLE MR JUSTICE S.G.PANDIT
                                                 AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                           WRIT APPEAL NO. 1433 OF 2023 (GM-ST/RN)

                   BETWEEN:

                   P MUKUNDAN
                   AGED ABOUT 75 YEARS,
                   S/O LATE G PARTHASARATHY
                   R/AT RESIDENCY APARTMENT
                   NO.19, BWA ROAD, ALWARPET
                   CHENNAI-600018.
                                                                      ...APPELLANT
                   (BY SRI. RAJADITHYA SADASIVAN, ADV.)


                   AND:

                   1.    THE INSPECTOR GENERAL OF REGISTRATION
                         AND COMMISSIONER OF STAMPS
Digitally signed         8TH FLOOR, KANDAYA BHAWAN ,
by                       KEMPE GOWDA ROAD,
MARIGANGAIAH             BENGALURU- 560 009.
PREMAKUMARI
Location: HIGH     2.    THE SUB REGISTRAR
COURT OF
KARNATAKA                BASAVANAGUDI
                         BENGALURU- 560 019.

                   3.    THE DISTRICT REGISTRAR
                         DEPARTMENT OF REGISTRATION,
                         BASAVANAGUDI
                         2ND FLOOR, BMTC BUILDING,
                         SRI VIDYA NAGARA, 2ND MAIN ROAD,
                         HOSAKEREHALLI LAYOUT,
                         BANASHANKARI 3RD STAGE
                         BENGALURU- 560085.
                              -2-
                                      NC: 2024:KHC:41355-DB
                                       WA No. 1433 of 2023




4.   SMT. MANJULA MURALIDHAR
     AGED ABOUT 60 YEARS,
     W/O LATE P MURALIDHAR

5.   SMT. MYTREYI GURUPRASAD
     AGED ABOUT 37 YEARS,
     W/O SRI. GURUPRASAD,

6.   SMT. MEGHANA MURALIDHAR
     AGED ABOUT 33 YEARS,
     W/O SRI. SUNIL KUMAR

     RESPONDENTS NO.4 TO 6 ARE
     LR'S OF P. MURALIDHAR
     RESPONDENT NO.4 IN THE WRIT PETITION
     AND ARE R/AT "GOPAL"
     237/46A, 5TH MAIN,
     CHAMARAJPET, BANGALORE-560018

7.   SMT. RADHIKA VASUDEVAN
     W/O SRI. VASUDEVAN,
     AGED ABOUT 72 YEARS,
     NO.1693, 1ST FLOOR,
     5TH A CROSS, B S K 1ST STAGE,
     2ND BLOCK, BANGALORE-560050.

8.   SMT. SANGEETHA RAVIKANTH
     W/O SRI. S RAVIKANTH
     AGED ABOUT 65 YEARS,
     NO. 12, 1ST CROSS,
     SHANKARPURAM
     BANGALORE- 560004.
                                              ...RESPONDENTS
(BY SMT. B SUKANYA BALIGA, AGA FOR R1 TO R3
 SMT. MANASA R, ADV. FOR
 SRI G.B. NANDISH GOWDA, ADV. FOR R5
 SRI BADRI VISHAL, ADV. FOR R7 & R8
 R4 & R6 ARE SERVED & UNREPRESENTED)

     THIS APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO ALLOW THE WRIT APPEAL BY SETTING
ASIDE THE ORDER OF THE SINGLE JUDGE IN WRIT PETITION
NO.13530/2020 DATED 28/08/2023 AND CONSEQUENTLY ALLOW
THE WRIT PETITION IN WP NO.13530/2020 AND/OR GRANT SUCH
OTHER ORDER/S AS THIS COURT MAY DEEM FIT, HAVING REGARD
TO THE PECULIAR CIRCUMSTANCES OF THE CASE.
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                                             NC: 2024:KHC:41355-DB
                                                 WA No. 1433 of 2023




     THIS APPEAL, COMING ON FOR ORDERS,                    THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE S.G.PANDIT
            AND
            HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

                          ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

Learned counsel Sri.Rajadithya Sadasivan for

appellant after arguing the matter at length, seeks leave

of this Court to withdraw the writ appeal.

2. Writ appeal is dismissed as withdrawn.

3. All contentions of the parties are kept open.

4. In view of disposal of the writ appeal,

I.A.No.2/2024 stands disposed of.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE NC