[Cites 2, Cited by 0]
Karnataka High Court
Smt. Bhagyamma vs Ashwathapura Pathina Souharda on 31 January, 2026
-1-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 11220 OF 2024 (GM-DRT)
C/W
WRIT PETITION NO. 5243 OF 2025 (GM-DRT)
IN WP No. 11220/2024
BETWEEN:
SMT BHAGYAMMA
W/O K PUTTASWAMAIAH
AGED ABOUT 59 YEARS
R/AT KEMAPANAHALI
KASABA HOBLI
RAMANAGARA TALUK
RAMANAGARA DISTRICT
REP. BY HER SPA HOLDER AND HUSBAND
SRI K PUTTSWAMAIAH
Digitally signed S/O LATE DASAPPA
by KIRAN AGED ABOUT 64 YEARS
KUMAR R
R/AT KEMPANAHALLI
Location: HIGH
COURT OF KASABA HOBLI
KARNATAKA RAMANAGARA TALUK
RAMANAGARA DISTRICT
...PETITIONER
(BY SRI. RAJU S., ADV.)
AND:
1. ASHWATHAPURA PATHINA SOUHARDA
SAHAKARI NIYAMITHA
MAGADI MAIN ROAD
PRINCIPAL BRANCH No.1206
-2-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
RANGANATHA COMPLEX
12TH CROSS, M C LAYOUT
MAGADI MAIN ROAD
BENGALURU 560040
REPRESENTED BY ITS SECRETARY /
CHIEF EXECUTIVE OFFICER
SRI SATISH KUMAR H S
S/O LATE H S SHIVANNA
AGED ABOUT 47 YEARS
2. SMT SAVITHRAMMA
W/O CHANNAPPA
AGED ABOUT 50 YEARS
R/AT KEMPANAHALLI VILLAGE
KASABA HOBLI
RAMANGARA TALUK
RAMANAGARA DISTRICT
AND ALSO R/AT No.LIG-72
K H B COLONY, BIDADI TOWN
BIDADIHOBLI
RAMANAGARA TALUK
RAMANAGARA DISTRICT 562109
3. SRI CHANNAPPA
S/O LATE NAGANNA
AGED ABOUT 57 YEARS
R/AT KEMPANAHALLI VILLAGE
KASABA HOBLI
RAMANAGARA TALUK
RAMANAGARA DISTRICT
AND ALSO R/AT No.LIG-72
K H B COLONY, BIDADI TOWN
BIDADI HOBLI
RAMANAGARA TALUK
RAMANAGARA DISTRICT 562109
4. SRI SANTHOSH K C
S/O CHANNAPPA
-3-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
AGED ABOUT 32 YEARS
R/AT NO LIG-72, K H B COLONY
BIDADI TOWN, BIDADI HOBLI
RAMANAGARA TALUK
RAMANAGARA DISTRICT 562109
5. SRI NAGARAJA E
S/O ESHWARAPPA
AGED ABOUT 43 YEARS
R/AT No.9, F CROSS
KUVEMPUNAGAR
NEW GUDDAHALLI
MYSORE ROAD
BENGALURU 560026
...RESPONDENTS
(BY SRI. SHIVASHANKARA A., ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER DATED 06/03/2024 IN CRL.
MISC. 11/2024 PASSED BY THE PRINCIPAL SENIOR CIVIL
JUDGE AND C.J.M. RAMANGARA PRODUCED AT ANNEXURE-K,
AND ETC.,
IN WP NO. 5243/2025
BETWEEN:
SMT. BHAGYAMMA
W/O. K. PUTTASWAMAIAH,
AGED ABOUT 60 YEARS,
R/AT KEMPANAHALI,
KASABA HOBLI,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT.
REP. BY HER SPA HOLDER AND
HUSBAND SRI. K. PUTTASWAMAIAH
S/O. LATE DASAPPA
AGED ABOUT 65 YEARS
R/AT KEMPANAHALI, KASABA HOBLI,
RAMANAGARA TALUK,
-4-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
RAMANAGARA DISTRICT
...PETITIONER
(BY SRI. RAJU S., ADV.)
AND:
1. ASHWATHAPURA PATHINA SOUHARDA
SAHAKARI NIYAMITHA,
MAGADI MAIN ROAD,
PRINCIPAL BRANCH,
NO.1206, RANGANATHA COMPLEX,
12TH CROSS, M.C. LAYOUT,
MAGADI MAIN ROAD
BENGALURU-560 040.
REPRESENTED BY ITS SECRETARY/
CHIEF EXECUTIVE OFFICER,
SRI. SATISH KUMAR. H.S.,
S/O. LATE H.S. SHIVANNA
AGED ABOUT 48 YEARS.
2. SMT. SAVITHRAMMA
W/O. CHANNAPPA,
AGED ABOUT 51 YEARS,
R/AT KEMPANAHALLI VILLAGE
KASABA HOBLI,
RAMANAGARA TALUK
RAMANAGARA DISTRICT
AND ALSO R/AT NO.LIG-72,
K.H.B. COLONY, BIDADI TOWN,
BIDADI HOBLI, RAMANAGARA TALUK,
RAMANAGARA DISTRICT-562 109.
3. SRI. CHANNAPPA,
S/O. LATE NAGANNA,
AGED ABOUT 58 YEARS,
R/AT KEMPANAHALLI VILLAGE
KASABA HOBLI, RAMANAGARA TALUK
RAMANAGARA DISTRICT-562109
-5-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
AND ALSO R/AT NO. LIG-72,
K.H.B. COLONY, BIDADI TOWN,
BIDADI HOBLI,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT-562109
4. SRI. SANTHOSH. K.C.,
S/O. CHANNAPPA,
AGED ABOUT 33 YEARS,
R/AT NO.LIG-72, K.H.B. COLONY,
BIDADI TOWN, BIDADI HOBLI,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT-562 109.
5. SRI. NAGARAJA. E.
S/O. ESHWARAPPA,
AGED ABOUT 44 YEARS,
R/AT NO.9, 'F' CROSS,
KUVEMPUNAGAR,
NEW GUDDADAHALLI,
MYSORE ROAD,
BENGALURU-560 026
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUION OF INDIA PRAYING TO QUASH
THE IMPUGNED E-AUCTION NOTICE DTD. 18.01.2025 SO FAR
AS THE SCHEDULE PROPERTY MENTIONED AT ITEM NO. 2 OF
THE SAID NOTICE ISSUED BY THE R-1 AUTHORIZED OFFICER,
ASHWATHAPURA PATHINA SOUHARDA, SAHAKARI NIYAMITHA,
MAGADI MAIN ROAD, PRINCIPAL BRANCH, NO. 1206
RANGANATHA COMPLEX, 12TH CROSS M.C. LAYOUT MAGADI
MAIN ROAD, BENGALURU 560040 PRODUCED AT ANNX-J TO
THE WRIT PETITION.
THESE WRIT PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
-6-
NC: 2026:KHC:5532
WP No. 11220 of 2024
C/W WP No. 5243 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
After arguing these matters for some time, learned
counsel for the petitioner seeks leave of the Court
withdraw these petitions with a liberty to approach the
appropriate forum.
2. The submission is placed on record.
3. Accordingly, the writ petitions are dismissed
as withdrawn with the aforesaid liberty.
4. Meanwhile, the respondents are directed not to
take any coercive steps for a period of 15 days from
today.
5. Pending applications, if any, stands disposed off
accordingly.
Sd/-
(ASHOK S.KINAGI)
JUDGE
SSB
