Sri. S. Nagaraju vs Sri. Venkatappa
2026 Latest Caselaw 2725 Kant

Karnataka High Court

Sri. S. Nagaraju vs Sri. Venkatappa on 26 March, 2026

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                -1-
                                                              NC: 2026:KHC:17420
                                                            WP No. 15738 of 2025


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 26TH DAY OF MARCH, 2026

                                              BEFORE

                           THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                             WRIT PETITION NO.15738 OF 2025 (GM-CPC)

                      BETWEEN:

                      1.    SRI. S. NAGARAJU
                            S/O LATE SIDDAPPA
                            AGED ABOUT 67 YEARS
                            R/O HYROHYATHANAHALLI VILLAGE
                            DASANAPURA HOBLI
                            BENGALURU NORTH TALUK.
                                                                    ...PETITIONER

                      (BY SRI. KEMPEGOWDA B H., ADVOCATE - ABSENT)

                      AND:

                      1.    SRI. VENKATAPPA
                            S/O LATE MAYANNA
Digitally signed by         AGED ABOUT 81 YEARS
DHANALAKSHMI
MURTHY                      R/O VENKATAPPANA PALYA (KODI)
Location: HIGH              MAKALI POST, DASANAPURA HOBLI
COURTOF                     BENGALURU RURAL DISTRICT
KARNATAKA

                            ALSO RESIDING AT NO.23,
                            2ND CROSS, THUNGANAGAR
                            VANI NURSING HOME, HOSAHALLI
                            BENGALURU-01.

                                                               ...RESPONDENT
                             THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                      AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
                      A WRIT OF CERTIORARI OR ANY OTHER WRIT TO SET ASIDE
                              -2-
                                           NC: 2026:KHC:17420
                                        WP No. 15738 of 2025


HC-KAR




THE ORDER DATED 25.01.2025, PASSED IN O.S.NO.234/2009
VIDE ANNEXURE-A ON THE FILE OF I ADDL. SENIOR CIVIL
JUDGE AT NELAMANGALA, PRODUCED AS ANNEXURE-A IN THE
INTEREST OF JUSTICE AND EQUITY.


     THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                        ORAL ORDER

1. This Court on 12.02.2026 has passed the following

order:

"Learned counsel for petitioner seeks two days' time to rectify the objections raised by Registry.

The same is granted.

If the office objections are not rectified, list this matter next week under the caption 'dismissal'."

2. Even today, when the matter was called out none

appeared for the petitioner and the office objections are

not complied with. It appears that the petitioner is not

interested in prosecuting the case.

NC: 2026:KHC:17420

HC-KAR

3. Therefore, in view of the order dated 12.02.2026,

the writ petition is dismissed.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

DM List No.: 1 Sl No.: 59