Karnataka High Court
G R Chidanand vs G S Ambika on 19 January, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
1N'I'HE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE) 191'" DAY OF JANUARY 29 BEFORE THE: HONBLE MR. JUSTICE ANAND _: " A-I
WRIT PETITION NQ9445 GE' BEIWEEN I G RCHIDANAND AGED ABOUT 47'~Y_EA_RS " i' S/0. LATE, G S R'EI\IUI;AI§AD'II$I*A'I M 2 G R NEJAN:PI,NDAL' _ . » AGED AIBC-;;U"l' 44 YEARS' Aw S / O. 1.. I;AT__E 5;} KARADHYA 3 G"R"'31X"17HY:'5&I{I,JMAR M 3/ Q. .[A"17'E'.--«.Q;S. 'RPS-N__L1K'ARADHYA AGED A£30IJf;?pz,Q._YE;A.Rs V314 I\IG~S." 1.«V3V-.A}=1_EV"R:/ 0. GADABANAHALL1 I VII.I-AG I43; ..KIBBANAHAL_i,l HOBLI. TIPTUR 5.2:. 'rUIvIAI{URU DISTRICT. AGEL) AI'30U*I 42 YEARS W.;'O NAGARAJ I II)'/Io.' I.,A'I'EI Gs. RENUKARADHYA AN[)ANAKERE HOBLI .. " * CHIKKAN/%YAKANAHALl.I TALUK 'I'UIvIAI<URU [_)I'S'I'RIC.'I'. é J G R SHYLAJA AGED ABOUT 32 YEARS W/ O KANTHARAJU D/O. LATE G.S. RENUKARADHYA PEDEDANAHALLI POST. KADABA H0B1;1__"
GUBBI TALUK. TUMAKURUV p1'STR1c*i*; Y. _j J NAGARAJU AGED ABOUT 40 YEARS S/ONANJAPPA .
M_A'1'HIGA'l"'I"A. CN HA_I,I§}».fI'ALUK"' TUMAKURU [)IS_TRIC'l'.,.___ _. A A ' .......PE.TI'I'IONERS [BY SRI M VINAYA }{YEul'§;Fé'.S[*'HA'1'*_._v AIDVJ' M AND 1 [0 <3 AG 1312.. AB c;>U1"' 5:2, Y:%:ARS' L 13 /"Cm S1iDI)A?~RAM.YA'I-AH ' i:1AI}J«HfA.LLI TALUK '1*'t;1M.AKLYIRu"":)ISS.T1=11gj_r. (3 S 1fiA_R'AMASI--Y1A1VA1AH AC-E1) Ai3.QU'1' 60 YEARS " S_/'.0 S1I)1)ARA'Iv1AIA1~i " -- E$I:'i=.T§1\2I:A'1
- A(3F:'Eif;) 'ABOUT 35 YEARS W-/.Q"_j'..--S1r__)1::)ARAMA1AH ERR/'{'1'AI{AL} " S/O NANJAPPA R/ 0 OF' GADABAI\:'AHAL,L1 '1'! PTU R TALU K 'E SL.NOS.2 AND 3 ARE RESIIDENTS OF GAI)ABANAHAI,LI. TIPTUR TALUK TUMAKURU DISTRECT (REsP0NDENN32AND3;ua3DELEmu)vHH2.eW"
COUHTORDEREmTED11OI2OKH e ".RESPQN@ENT§"
{BY SMT VIJ 13'1"}-"IA R NAIK, ADV FQR R1} TH$\muTPHmfloN1sFmeDLmDERAHfiCQfi{$m AND Z5'OF'HHiCONSTHKWHON*OFJNDU¥PRAYmKfTOg SETASHMETHEIMPUGNEDTflfiNU%DT.3L32mE}Wfi£EDC BY'HH£FASTTRACK£3COURT;TUMAKURU£NRMXNOAJO1 {ANNEX4m. m'a_a. *. 9 "nus "HUTIHflTHON CGWUNGf§N;FOR.ADNHSEON 'nnsDAYJnn;c0uRrMADETHEFQM;mnNG» {oRDER§,_f :Si11ee' ~ .t;'.l1L-. V7e(f);1_1i'r;.e'i 1'<)1'wt:}1e petitioners and the C0ur1sel« foi' the fe;_$f'p<5'I1gi e»r1t" would submit that neither of t11em..\.vc)1.1lti ._{'1i.~'5}3()s:Ses3.§9 't:_1'1_e othen the petition stands'-3 c1Vié;)(>sEe{(i1 c5'{7._A1'em:)1'd'ii':.g these st,e1tements_-; of the c%<)L:1'1se1. Sam Ifidfie eW"79¥f