Sri K Manjunatha vs Calvary Temple Trust Regd on 31 October, 2025

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Karnataka High Court

Sri K Manjunatha vs Calvary Temple Trust Regd on 31 October, 2025

Bench: S Vishwajith Shetty

                                          -1-
                                                       NC: 2025:KHC:43740
                                                      WP No. 3282 of 2021


              HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 31ST DAY OF OCTOBER, 2025
                                         BEFORE
                    THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                       WRIT PETITION NO. 3282 OF 2021 (GM-CPC)
             BETWEEN:

             SRI K. MANJUNATHA
             S/O LATE KRISHNAPPA
             AGED ABOUT 52 YEARS
             R/AT NO 551/2, 2ND CROSS
             NAGAIAHNAPALYA, MARUTHI
             SEVA NAGARA POST
             BENGALURU - 560 033.
                                                              ...PETITIONER
             (BY SMT. CHITRALEKHA H.R, ADV., FOR
                 SRI RAGHAVENDRA KATTIMANI M, ADV.)
             AND:

             1.   CALVARY TEMPLE TRUST REGD
                  REPRESENTED BY ITS
                  MANAGING TRUTEES.

             2.   SRI TONY CHERIAN
Digitally         S/O LATE V CHERIAN
signed by
NANDINI M         AGED AOUT 75 YEARS.
S
Location:
HIGH COURT   3.   SMT. MARY TONY
OF                W/O TONY CHERIAN
KARNATAKA
                  AGED ABOUT 65 YEARS.

                  BOTH ARE R/AT NO.68
                  RAMAKRISHNAPPA ROAD
                  COX TOWN, BENGALURU - 560 005.

             4.   SRI P.V. DAVID VARGHESE
                  S/O P.G. VARGHESE
                  AGED AOUT 45 YEARS
                  R/AT NO 152, DAVID DALE
                  7TH MAIN, 1ST CROSS
                  PUTTAPPA COLONY, HAS 3RD STAGE
                             -2-
                                         NC: 2025:KHC:43740
                                       WP No. 3282 of 2021


HC-KAR



    NEW THIPPASWNADRA
    BENGALURU - 560 075.
                                             ...RESPONDENTS
      THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DTD.15.1.2021 IN O.S.NO.4277/2017 ON THE FILE OF XII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE BANGALORE (CCH-
13) VIDE ANNEXURE-A.

      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY

                       ORAL ORDER

1. This writ petition under Article 227 of the Constitution of India is filed challenging the order dated 15.01.2021 passed in O.S.No.4277 of 2017 by the Court of XII Addl. City Civil and Sessions Judge, Bengaluru.

2. Heard the Learned counsel for the petitioner.

3. The status report of O.S.No.4277 of 2017, out of which this writ petition arises, is furnished by the registry of this Court. O.S.No.4277 of 2017, has been dismissed on 15.01.2021. Therefore, this writ petition, which arises out of an order dated 15.01.2021 passed in O.S.No.4277 of 2017 does not survive for consideration as the same has been rendered infructuous. -3-

NC: 2025:KHC:43740 WP No. 3282 of 2021 HC-KAR

4. Accordingly, the petition is dismissed as infructuous.

Sd/-

(S VISHWAJITH SHETTY) JUDGE NMS

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