Smt. Ramzan vs Smt Sajeda Patel
2025 Latest Caselaw 8692 Kant

Karnataka High Court

Smt. Ramzan vs Smt Sajeda Patel on 22 September, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                        NC: 2025:KHC-K:5704-DB
                                                        WA No. 200227 of 2025


                   HC-KAR




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                        DATED THIS THE 22ND DAY OF SEPTEMBER, 2025

                                           PRESENT
                            THE HON'BLE MR. JUSTICE H.P.SANDESH
                                             AND
                             THE HON'BLE MR. JUSTICE T.M.NADAF
                        WRIT APPEAL NO.200227 OF 2025 (KLR-RR/SUR)
                   BETWEEN:

                   1.   SMT.RANZAN
                        W/O PRAPUL KUMAR MEHTA,
                        AGE: 70 YEARS,
                        R/O: H.NO.1-22/C, COURT ROAD,
                        MEHTA COMPOUND
                        BEHIND MINI VIDHANA SOUDHA,
                        KALABURAGI - 585 102.
                   2.   SRI PREETHAM
                        S/O PRAPUL KUMAR MEHTA,
                        AGE: 56 YEARS,
Digitally signed        R/O: H.NO.1-22/C, COURT ROAD,
by
BASALINGAPPA            MEHTA COMPOUND,
SHIVARAJ
DHUTTARGAON             BEHIND MINI VIDHANA SOUDHA,
Location: HIGH          KALABURAGI - 585 102.
COURT OF
KARNATAKA
                   3.   SRI CHAKOR
                        S/O PRAPUL KUMAR MEHTA,
                        AGE: 54 YEARS,
                        R/O: H.NO.1-22/C, COURT ROAD,
                        MEHTA COMPOUND,
                        BEHIND MINI VIDHANA SOUDHA,
                        KALABURAGI - 585 102.
                                                                 ...APPELLANTS

                   (BY SRI UDAY P. HONGUNTIKAR, ADVOCATE)
                           -2-
                                  NC: 2025:KHC-K:5704-DB
                                 WA No. 200227 of 2025


HC-KAR




AND:

1.   SMT SAJEDA PATEL
     W/O SHOUKATH ALI PATEL,
     AGE: 55 YEARS, R/O:HOUSE NO.1-892/10-C,
     NEAR CHILDREN GARDEN, SHAHABAZ COLONY,
     OLD JEWARGI ROAD, KALABURAGI - 585 102.

2.   THE STATE OF KARNATAKA
     REP. BY ITS PRINCIPAL SECRETARY,
     REVENUE DEPARTMENT, M.S. BUILDING,
     DR. B.R. AMBEDKAR VEEDI,
     BENGALURU - 560 001.

3.   THE DEPUTY COMMISSIONER,
     KALABURAI DC OFFICE,
     MINI VIDHAN SOUDHA,
     STATION ROAD,
     KALABURAGI - 585 102.

4.   THE REGIONAL JOINT DIRECTOR OF
     LAND RECORDS,
     KALABURAGI REGIONAL,
     MINI VIDHAN SOUDHA,
     STATION ROAD,
     KALABURAGI - 585 102.

5.   THE DEPUTY DIRECTOR OF LAND RECORDS
     CUM TECHNICAL ASSISTANT TO THE
     DEPUTY COMMISSION KALABURAGI DISTRICT,
      KALABURAGI - 585 101.

6.   THE ASSISTANT DIRECTOR OF LAND RECORDS
     TALUKA SURVEYOR, TQ: KALABURAGI,
     DIST: KALABURAGI - 585 101.

                                          ...RESPONDENTS

(BY SRI LIYAQAT FAREED USTAD, ADVOCATE FOR C/R1)
                                  -3-
                                           NC: 2025:KHC-K:5704-DB
                                           WA No. 200227 of 2025


 HC-KAR




       THIS    WRIT     APPEAL   IS    FILED   U/SEC.   4   OF   THE
KARNATAKA HIGH COURT ACT, PRAYING TO SET-ASIDE THE
IMPUGNED ORDER PASSED BY THE HONOURABLE LEARNED
SINGLE JUDGE BENCH IN WP NO. 202232/2025, PASSED ON
19.08.2025 AND ANY OTHER RELIEF WHICH THE APPELLANT
FOUND MAY KINDLY BE GRANTED IN THE INTEREST OF
JUSTICE AND EQUITY.

       THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR. JUSTICE H.P.SANDESH
            AND
            HON'BLE MR. JUSTICE T.M.NADAF


                            ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.P.SANDESH)

Learned counsel for the appellants filed a memo seeking permission of this Court to withdraw the appeal.

Submission is taken on record. Appeal is dismissed as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

Sd/-

(T.M.NADAF) JUDGE