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Sri. C. Nagaraj vs M Hanumanthappa
2025 Latest Caselaw 10091 Kant

Citation : 2025 Latest Caselaw 10091 Kant
Judgement Date : 11 November, 2025

Karnataka High Court

Sri. C. Nagaraj vs M Hanumanthappa on 11 November, 2025

                                           -1-
                                                    NC: 2025:KHC:45780-DB
                                                      WA No. 849 of 2024


               HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 11TH DAY OF NOVEMBER, 2025

                                         PRESENT
                     THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA
                        WRIT APPEAL NO. 849 OF 2024 (GM-CPC)


               BETWEEN:

               1.    SRI. C. NAGARAJ
                     AGED ABOUT 66 YEARS
                     R/AT 269
                     C T STREET
                     VASANT NAGAR
                     BAGNALORE 560052
                                                             ...APPELLANT
               (BY SRI. GAONKAR DINESH NEELKANT., ADVOCATE - ABSENT)

               AND:
Digitally
signed by
AMBIKA H B     1.    M HANUMANTHAPPA
Location:            S/O MUNIYAPPA,
High Court           SINCE DEAD BY LRS
of Karnataka

                     SMT YESHODHAMA
                     ALSO DEAD BY BELOW LRS1(B-F)

                     MR H MOHAN
                     S/O LATE M HANUMANTHAPPA
                     AGED ABOUT 57 YEARS
                     RA/T NO 14/9, 6TH CROSS
                     ANJANEYA TEMPLE STREET
                             -2-
                                      NC: 2025:KHC:45780-DB
                                        WA No. 849 of 2024


HC-KAR



     VASANTHNAGAR
     BANGALORE 560052

2.   SRI B K AMBUJAKSHI
     W/O LATE H MUNIRAJU
     AGED ABOUT 57 YEARS

3.   SMT B M SHILPA
     D/O LATE H MUNIRAJU
     AGED ABOUT 35 YEARS

4.   SMT B M RAKSHA
     D/O LATE H MUNIRAJU
     AGED ABOUT 34 YEARS

5.   MR B M DEEPAK
     S/O LATE H MUNIRAJU
     AGEDA ABOUT 32 YEARS

     ALL THE RESPONDENTS 1 TO 5
     ARE R/AT No.46, GANDHI BAZAAR,
     BASAVANAGUDI MAIN ROAD
     BENGALURU 560004

6.   CORPORATION OF CITY OF BENGALURU
     NOW BRUHAT BANGALORE
     MAHANAGAR PALIKE
     NR SQUARE
     BANGALORE 560002
     REP BY ITS COMMISSIONER
                                            ...RESPONDENTS
     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE IMPUGNED
ORDER DATED 22.04.2024 OF THE LEARNED SINGLE JUDGE OF
THE HONBLE HIGH COURT OF KARNATAKA IN WP No-
10199/2024 (GM-CPC) AND PASS SUCH OTHER ORDER OR
                                -3-
                                             NC: 2025:KHC:45780-DB
                                               WA No. 849 of 2024


 HC-KAR



ORDERS AS THIS HONBLE COURT DEEMS FIT TO GRANT IN
THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE
INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                         ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. None appears for the appellant. The registry has also pointed

out that the present appeal may not be maintainable in view of the

judgment in the case of Tammanna and others vs. Miss Renuka

and others : ILR 2009 Karnataka 1207. The appeal is

accordingly dismissed for non-prosecution.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE YKL

 
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