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Karnataka High Court

Fatobi W/O Fakrusab Halemani vs Shekappa S/O Ningappa Annigeri on 13 March, 2020

Author: S.Sujatha

Bench: S.Sujatha

         IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH
      DATED THIS THE 13 T H DAY OF MARCH, 2020
                       BEFORE
       THE HON'BLE MRS. JUSTICE S.SUJATHA

       WRIT PETI TION NO.106309/2018(GM-CPC)

BETWEEN:

1.    FATOBI W/O FAKRUSAB HALEMANI
      AGE:MAJOR, OCC:AGRICULTURE,
      R/O:JADGERI ONI, ANNIGERI 582201
      TQ:NAVALGUND, D IS T:DHARWAD

2.    MAHAMMADALI S/O FAKRUSAB HALEMASUTI
      AGE:57 Y EARS, OCC:AGRICULTU RE,
      R/O:JADGERI ONI, ANNIGERI 582201
      TQ:NAVALGUND, D IS T:DHARWAD

3.    SHAMASHAADABEGUM W/O ABDULSAB BAGI,
      AGE:MAJOR, OCC:AGRICULTURE,
      R/O:NEAR KSRTC BUS S TAND, SOUNSHI 581117
      TQ:KUNDAGOL, DIST:DHARWAD

4.    NAJIMA BEGUM W/O NOORSAB KHA DARNAVAR
      AGE:MAJOR, OCC:AGRICVULTURE,
      R/O:NEAR GOURI TEMPLE,
      BETAGERI 582102, TQ & D IS T:GADAG
                                     ... PETITIONERS

(BY SRI.MALLIKARJUN S.H IREMA TH, ADV.)

AND

1.    SHEKAPPA S/O NINGAPPA ANNIGERI
      AGE:48 Y EARS, OCC:AGEICULTU RE,

2.    PARASHURAM S/O SHIVAPPA ADAKAVU
      AGE:53 Y EARS, OCC:AGRICULTU RE
                               2




3.      BASAPPA S/O PURADAPPA ADAKAVU
        AGE:63 Y EARS, OCC:AGRICULTU RE

4.      BASAPPA S/O NINGAPPA ADAKAVU
        AGE:27 Y EARS, OCC:AGRICULTU RE

5.      SHEKAPPA S/O BA RAMAPPA ADAKAVU
        AGE:53 Y EARS, OCC:AGRICULTU RE

        ALL ARE R/O JAD GERI ONI,
        ANNIGERI 582201,
        TQ:NAVALGUND,
        DIST:DHARWAD
                                            ... RESPONDENTS

(R1 TO R5 SERVICE OF NO TICE IS H ELD SUFFICIENT)

        THIS PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITU TION OF INDIA PRAYING TO A.
QUASH THE ORDER DATED:18.08.2018 AT ANNEXURE- D
PASSED BY THE COURT OF THE PRINCIPAL CIVIL JUDGE
JMFC, NAVALGUND IN O.S.NO.118/2013 AND ALLOW THE
I.A.    DATED;26.07.2018     (ANNEXU RE-C)       FILED   F OR
AMENDMENT OF WS;

        B.   QUASH   THE   ORDER    DA TED :14.09.2018    AT
ANNEXURE-G PAS SED BY THE COURT OF THE PRINCIPAL
CIVIL    JUDGE JM FC, NA VALGUND        N    O.S.NO .118/2013
DELETNG THE NAME OF DEFENDANT NO.3 ON MEMO
FILED FOR DELETION OF THE NAME OF DEFENDANT
NO.3.

        THIS   PETITION   COMING   ON   FOR    ORDERS    THIS
DAY, THE COURT MADE THE FOLLO WING:
                            3




                      ORDER

In view of the original suit No.118/2013 on the file of the Civil Judge and JMFC, Navalgund being disposed of, writ petition filed against the order passed on I.A. in the original suit does not survive for consideration.

Accordingly, the writ petition stands dismissed as having rendered infructuous.

Sd/-

JUDGE M BS /-