Mr. Edmund Samuel vs Mr. Santosh George
2026 Latest Caselaw 3495 Kant

Karnataka High Court

Mr. Edmund Samuel vs Mr. Santosh George on 5 May, 2026

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                        -1-
                                                    NC: 2026:KHC:24619
                                                  WP No. 14668 of 2026


            HC-KAR




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF MAY, 2026

                                     BEFORE
             THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                 WRIT PETITION NO. 14668 OF 2026 (GM-CPC)
            BETWEEN:

            1.   MR. EDMUND SAMUEL
                 SON OF LATE MR.DHANRAJ SAMUEL,
                 AGED ABOUT 82 YEARS,
                 SENIOR CITIZEN,
                 PRESENTLY RESIDING AT CLASSIC COURT,
                 GA 21, FIRST CROSS,
                 D'COSTA LAYOUT, COOKE TOWN,
                 BANGALORE - 560 084
                 AND A PERMANENT RESIDENT OF UNIT 2,
                 54 HAWKER STREET,
                 AIRPORT WEST, VICTORIA 3042,
                 AUSTRALIA
Digitally                                                 ...PETITIONER
signed by
NANDINI M   (BY SRI. JOSHUA HUDSON SAMUEL,ADVOCATE)
S
Location:   AND:
HIGH
COURT OF
KARNATAKA   1.   MR. SANTOSH GEORGE
                 AGED ABOUT 57 YEARS,
                 SON OF LATE GEORGE SEBESTIAN,
                 RESIDING AT NO. 40, 4TH CROSS,
                 MUNIYAPPA LAYOUT, CHELLAKERE,
                 BANGALORE - 560 043

                 ALSO AT
                 NO. 6, 27TH MAIN, 5TH CROSS,
                              -2-
                                       NC: 2026:KHC:24619
                                     WP No. 14668 of 2026


HC-KAR



     VGS LAYOUT, EJIPURA,
     NEAR MUNESHWARA TEMPLE,
     VIVEKNAGAR POST,
     BANGALORE - 560 047

2.   MR. S. RAMANJANAYA
     AGED ABOUT 62 YEARS,
     SON OF MR. SIDDAPPA,
     RESIDING AT NO. 6, 27TH MAIN,
     5TH CROSS, VGS LAYOUT,
     EJIPURA, NEAR MUNESHWARA TEMPLE,
     VIVEKNAGAR POST, BANGALORE - 560 047

     ALSO AT;
     NO. 178/1, 1ST 'B' MAIN ROAD,
     KORAMANGALA VILLAGE,
     BANGALORE - 560 096

     AND ALSO AT NO.148/1,
     1ST 'B' MAIN ROAD,
     KORAMANGALA VILLAGE,
     BANGALORE - 560 096
                                      ...RESPONDENTS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)

     THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS IN
M.A.NO.66 OF 2026 PENDING ON THE FILE OF IV ADDITIONAL
SENIOR CIVIL JUDGE, BENGALURU RURAL DISTRICT,
BENGALURU AND OS NO.188 OF 2025 PENDING ON THE FILE
OF CIVIL JUDGE AND JMFC, KRISHNARAJPURAM AND AFTER
EXAMINING THE LEGALITY AND VALIDITY OF THE ORDER
DATED 29.04.2026 IN ISSUING NOTICE ON IA NO.2 AND 3 IN
M.A. NO. 66 OF 2026 PENDING ON THE FILE OF IV
ADDITIONAL SENIOR CIVIL JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                   -3-
                                                NC: 2026:KHC:24619
                                            WP No. 14668 of 2026


HC-KAR



CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY


                           ORAL ORDER

Learned counsel for the petitioner submits that Writ

Petition may be dismissed as not pressed.

The said submission is placed on record.

Accordingly, the Writ Petition is dismissed as not

pressed.

Registry to return the certified copy of the

documents after retaining the photostat copy of the same.

Sd/-

(S VISHWAJITH SHETTY) JUDGE

SSD List No.: 1 Sl No.: 33