The Superintendent Of Police vs Rajashekar S/O Irappa Tigadi
2025 Latest Caselaw 864 Kant

Karnataka High Court

The Superintendent Of Police vs Rajashekar S/O Irappa Tigadi on 9 July, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                     -1-
                                                                 NC: 2025:KHC-D:8505
                                                              RFA No. 100156 of 2021


                        HC-KAR



                                    IN THE HIGH COURT OF KARNATAKA,
                                             DHARWAD BENCH
                                  DATED THIS THE 9TH DAY OF JULY, 2025
                                                  BEFORE
                            THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                            REGULAR FIRST APPEAL NO. 100156 OF 2021 (MON)
                       BETWEEN:
                       1.   THE SUPERINTENDENT OF POLICE,
                            POLICE HEAD QUARTERS,
                            NEAR KUMAR GHANDHARVE RANG MANDIR,
                            BELAGAVI-590 001.

                       2.   THE INSPECTOR GENERAL OF POLICE,
                            NORTH ZONE, CLUB ROAD, BELAGAVI, PIN-590 001.

                       3.   INSPECTOR GENERAL POLICE,
                            KARNATAKA STATE, BENGALURU-560 001.

                       4.   THE STATE OF KARNATAKA,
                            REPRESENTED BY ITS CHIEF SECRETARY,
                            SECRETARIAT OFFICE, BENGALURU-560 001.

                       5.   THE STATE OF KARNATAKA,
                            REPRESENTED BY DEPUTY COMMISSIONER,
                            BELAGAVI-590 001.
Digitally signed by                                                     ... APPELLANTS
MALLIKARJUN
RUDRAYYA KALMATH       (BY SRI. KESHAVARADDI, AAG AND
Location: HIGH COURT
OF KARNATAKA
                           SRI. ASHOK T. KATTIMANI, AGA)
DHARWAD BENCH

                       AND:
                       1.   RAJSHEKAR S/O IRAPPA TIGADI,
                            AGE: 47 YEARS, OCC: CLASS I
                            GOVT. ELECTRIC CONTRACTOR,
                            R/O: PLOT NO.1255, SECTOR NO.6,
                            SHREE NAGAR, BELAGAVI-590 016.

                       2.   THE PROJECT MANAGER,
                            NIRMITI KENDRA MACCHE,
                            BELAGAVI-590 008.
                                                                      ... RESPONDENTS
                       (BY SRI. JAGADISH PATIL, ADVOCATE FOR R1)
                              -2-
                                         NC: 2025:KHC-D:8505
                                     RFA No. 100156 of 2021


 HC-KAR



      THIS RFA IS FILED UNDER SECTION 96 READ WITH ORDER 41
RULE 1 OF CPC., PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 31.03.2021 PASSED IN O.S. NO.311/2014 ON THE
FILE OF THE IV ADDITIONAL SENIOR CIVIL JUDGE AND JUDICIAL
MAGISTRATE FIRST CLASS, BELAGAVI AT BELAGAVI, BY
DISMISSING THE SUIT IN THE INTEREST OF JUSTICE AND EQUITY.

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

                        ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR)

Learned Additional Government advocate filed a

memo stating that before the Executing Court, the decree

holder has filed a memo stating that the matter is settled

out of Court and requested to close the case as not

pressed. Therefore, memo is filed to dismiss the appeal as

not surviving for consideration.

2. The memo is placed on record.

3. In view of the memo, the appeal is dismissed as

not surviving for consideration.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE RKM CT:BCK