Karnataka High Court
Mr Manjunath Shetty M vs The Amara Jyothi House Building ... on 19 March, 2012
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 19 DAY OF MARCH 2012 BEFORE W.P.NOS.38851-38856 OF 2010 (CS-RES} Soy . BETWEEN 1. MR.MANJUNATH SHETTY M | S/O SRLM.VASU SHETTY AGED ABOUT 59 YEARS. # B-12, NGEF ANCILLARY ESTATES MAHADEVAPURA pS BANGALORE -- 560 048. 2. MRS.VIC' PORTA VAZ W/O LATE SRLALBERT VAZ AGED ABOUT 67 YEARS, NO.2366 15TH MAIN. _ ; HAL Il STAGE. BANGALQRE: - - 566. 028 oS. DRE. Rp. CHANDRA SHEKAR _ S/O°H.BASAVANAPPA - "AGED ABOUT 59 YEARS . ~NO.861, 1i7# MAIN ~~ AaRD CROSS: HAL Il STAGE 'BANGALORE ~ 560 008. REPRESENTED BY ITS GPA, HOLDER _ - MR.SUBHASCHANDRA SHETTY «S/O K.G.NARAYAN SHETTY AGED ABOUT 58 YEARS NO.2366, 15™ MAIN ROAD HAL Il STAGE BANGALORE - 38. 4, REV.FR.LESLIE F SHENOY S/O LATE FRANCIS SHENOY AGED ABOUT 64 YEARS NO.2366, 15™ MAIN HAL II STAGE BANGALORE --- 560 038. 5. DR.KRISHNA KUMAR HEGDE S/O LATE GOPALA HEGDE AGED ABOUT 60 YEARS 851, 4™ CROSS, 10TH MAIN coe INDIRANAGAR I] STAGE BANGALORE -- 560 038. 6. SMT.ARATHI RAI W/O MR.SANTHOSH RAI AGED ABOUT 55 YEAR LIC COLONY _ 10T! MAIN ROAD | JEEVAN BHEEMA NAGAR BANGALORE ~ 560 075. a en ae \ PETITIONERS (BY. SRLHARISH KRISHNA S HCLLA, ADV)) AND 1. THE AMARA JYOTHI HOUSE BUILDING CO-OPERATIVE SCCIETY LTD., NO.40, MN K RAO ROAD . BASAVANAGUDL. ~. BANGALORE - 560 004. "2. THE JOINT REGISTRAR OF CO-OP.SOCIETIES ~. BANGALORE DIVISION "CHAMARAJPET BANGALORE - 560 018. - _..RESPONDENTS
- (BY SRLK.S.VENKATARAMANA ADV. FOR C/R1 SMT.B.S.VIJAYALAKSHMI ADV.FOR R1 SRLK.A.ARIGA AGA FOR R2) Rok RE THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA WITH A PRAYER TO CALL FOR RECORDS ON THE FILE OF KARANTAKA APPELALTE TRIBUNAL, BANGALORE, IN APPEAL NO.569, 580, 582, 589 OF 2006 AND SET ASIDE THE ORDER DATED 15TH JULY, 2010 (ANNEX.F) THESE W.Ps. ARE COMING ON FOR PRELIMINAR' . HEARING THIS DAY THE COURT MADE THE FOLLOWING:
ORDER © It is submitted by the learned counsel appearing ; for the petitioner as well as. the respondent that a batch :
of appeals were disposed of by the Karnataka Appellate tribunal granting the relief sought for b yt the petitioners regarding payment of money. "Indeed, 'the Tribunal has declined tc" grant the. incest 'component, as against which the ailotices were before this Court. This Court confirmed the | order of the Appellate Tribunal. Both the counsel sobmit that as against the said order the 7 aggrieved members, of the Society are in appeal before
- : the Division ) Bench of this Court. The dispute relating tc the petitioners also was disposed of by the Tribunal ~~ by a common order. | am of the view that no useful ms purpose would be served by keeping the present writ | petition pending except making an observation that the order passed by the Division Bench of this Court in the connected writ appeals will cover the subject matter of this writ petition also. With this observation, petitions stand disposed of. Sq | : se : mo JUDGE SS