Sri Siddalingaiah vs Sri Chandrakanth on 19 November, 2011

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Karnataka High Court

Sri Siddalingaiah vs Sri Chandrakanth on 19 November, 2011

Bench: H.G.Ramesh

oo. UBY SRE WH MAREGOWDA, ADV.. FOR C/RI)

WPR.No. S9005/20 1}

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19™ DAY OF NOVEMBER 2011 - .
BEFORE

THE HON BLE MR.JUSTICE H.G.R MESE 7

WRIT PETITION NO. 39005/2011 KL R- RES} oe

BETWEEN;

SRI. SIDDALINGAIAH

S/O SIDDAVEERAIAH

AGED ABOUT 65 YEARS . a

R/AT NOSENOOR GOLLAHAL Ls VIL. L AGE. :

JIGANI HOBLI, ANEKAL TALUK - ee,
BANGALORE DISTRICT -- Se  BETTTIONER

(BY SRI H P LEELADBAR, ADV. POR
SRI DAYANANDA. ADY.b 0

AND:

1. SRE C HANDRAKANTH -
S/O SIDDESHWARAPH.
AGED ABOUT 80 YEARS. ~~
R/AT NG.103. 29 CROSS,
3YANN vA LAYOUT, MIRZA ROAD
_ TOWN,

2 TE Sao8 ANT COMMISSIONER

. BA 2ALORE SOUTH SUB-DIVN,.
3 f ORE me

3. THE TANS'LDAR
_ ANEKAL TALUK, ANEKAL
BANGALORE DISTRICT

4 TERR DEPUTY COMMISSIONER
» BANGALORE DISTRICT
3ANGALORE . RESPONDENTS

S

a

ee

i:


AAAS

WP.No, S9005/20 11

THIS WRIT PETITION IS FILED U NDER ARTICLES 996
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR ENTIRE RECORDS IN REV SION PETITION NO.252 /<
fO ON THE FILE OF 4TH RESPONDENT HEREIN lini
ANNEXURE A. co

THES PETITION COMING: ON FOR PRIS
HEARING, THIS DAY, THE COURT MADE THE FOLLO WING

ORDER

H.G.RAMESH. J. (Oral):

Learned counsel appearing. ter the petitioner submits that the writ petition may be disposed of by directing respondént No. i ~ Sri Chandrakanth not to alienate in ary. manner,. the land bearing survey No.29/1, measuring-|-acre 38 guntas, situate at Indlawad?. village. Kasaba "Hobli. Anekal Taluk, Bangalore District, till the disposal of the suit in ~O.8.No.12/2010 pending before the Court of the Senior Civil Judge, Anekal.

4. The, learned counsel appearing for respondent ~ Nach fairly submitted that respondent No.1 has no » objection to grant the prayer sought for.

a WP.No. 39005/201] ¥

3. In view of the above. | make the following order:

'a respondent No.l shall not alienate. the . aforesaid land in any manner Boilie thes disposal of the suit in OS No, 12/2010 referred to above: has ving regard to the"

facts of the case, I cir eck. the Trial Cot art bo"

dispose of the suit "expeditiously. and dn any event, within one: year from the date of receipt of a e certified copy of this order; di) the Trial Court shall. ssogos of the suit without being. in sluence "ci by this order a well as the" order dated 02.09.2011 (annexure "AN. passed by the Special 8 Deputy © "ommissioner, Bangalore District, in. Revision Petition No.252 /2009-2010 and ; the order dated 02.01.2010 "fAnnexure --L), passed by the Assistant Commissioner, Bangalore South Sub- Division, Bangalore, in RAIA) /222./08-09. J. The owrit petition is disposed of in the above

- Lerrmns.

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