Karnataka High Court
Imamsab S/O Maulasab Nadaf Since ... vs The State Of Karnataka on 4 August, 2025
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NC: 2025:KHC-D:9692-DB
WA No. 100184 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 4TH DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO.100184 OF 2025 (GM-RES)
BETWEEN:
IMAMSAB S/O. MAULASAB NADAF
(SINCE DECEASED BY LR'S)
1. JAITUNBI W/O. IMAMSAB NADAF,
AGE: 73 YEARS, OCC: HOUSEHOLD WORK,
R/O: NAREGAL, TQ: HANGAL,
DIST: HAVERI-581148.
2. BASHASAB S/O. IMAMSAB NADAF,
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: NAREGAL, TQ: HANGAL,
DIST: HAVERI-581148.
3. HAJARESAB @ HAJARATHALI S/O. IMAMSAB NADAF,
AGE: 39 YEARS, OCC: AGRICULTURE,
Digitally signed by R/O: NAREGAL, TQ: HANGAL,
YASHAVANT DIST: HAVERI-581148.
NARAYANKAR
Location: HIGH
COURT OF 4. SMT. ALLIBHU W/O. IMAMSAB NAREGAL,
KARNATAKA AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
R/O: BINGAPUR, TQ: HANGAL,
DIST: HAVERI-581148.
5. SMT. SAIRABANU W/O. CHAMANSAB HATTIKAL,
AGE: 29 YEARS, OCC: HOUSEHOLD WORK,
R/O: KARJAGI, TQ: AND DIST: HAVERI-581112.
6. MARDANABI W/O. ALLISAB NADAF,
AGE: 56 YEARS, OCC: AGRICULTURE,
R/O: NAREGAL, TQ: HANGAL,
DIST: HAVERI-581148.
- APPELLANTS
(BY SRI. MAHESH WODEYAR, ADVOCATE)
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NC: 2025:KHC-D:9692-DB
WA No. 100184 of 2025
HC-KAR
AND:
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY, REVENUE DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560001.
2. THE CHAIRMAN, LAND TRIBUNAL HANGAL,
DIST: HAVERI-581104.
DODDAMARDANSAB MOHAMADHANEEFSAB NADAF
(SINCE DECEASED BY LR'S)
3. KASIMSAB S/O. DODDAMARDANSAB NADAF,
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: NAREGAL, TQ: HANGAL,
DIST: HAVERI-581148.
MOHMADHANEEF S/O. SANNAMARDANSAB NADAF
(SINCE DECEASED BY LR'S)
4. ALTAF S/O. MOHAMMADHANEEF NADAF,
AGE: 22 YEARS, OCC: AGRICULTURE,
R/O: NAREGAL, TQ: HANGAL,
DIST: HAVERI-581148.
- RESPONDENTS
(BY SRI. PRAVEEN K.UPPAR, ADDITIONAL GOVERNMENT ADVOCATE
FOR R1 AND R2;
SRI. LAXMAN T.MANTAGANI, ADVOCATE FOR R3 AND R4)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO ALLOW THIS
WRIT APPEAL AND SET ASIDE THE ORDER DATED 15-10-2024
PASSED BY THE LD. SINGLE JUDGE IN WP NO.103788/2022, AND
CONSEQUENTLY DISMISS THE WRIT PETITION IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
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NC: 2025:KHC-D:9692-DB
WA No. 100184 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. For the reasons stated in the application - I.A.
No.1/2025, the same is allowed. The delay of 127 days in
filing the appeal is condoned.
2. Learned counsel appearing for the appellants submits
that the present writ appeal has been rendered infructuous
as a fresh order has been passed, which is the subject
matter of challenge in another writ petition being W.P.No.
103528/2025.
3. In view of the above, the present writ appeal is
disposed of.
4. Pending applications also stand disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
BVV
