Karnataka High Court
Shri.Kenchappa vs Shri.Chandrashekar on 16 October, 2017
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 16th DAY OF OCTOBER, 2017
BEFORE
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
M.F.A. NO.103107/2016 (BPT)
BETWEEN:
1. SHRI.KENCHAPPA
S/O GANGAPPA ITAGI,
AGE: 54 YEARS,
OCC: AGRICULTURE,
R/O: DEVALATTI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
2. SHRI.BHARMANNA TAYAPPA LAVAGI,
AGE: 62 YEARS,
OCC: AGRICULTURE,
R/O: HIREHATTIHOLI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
3. SHRI.KALLAPPA
S/O NAGAPPA KULKADOLLI,
AGE: 50 YEARS,
OCC: AGRICULTURE,
R/O: PARISHWAD,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
... APPELLANTS
(BY SRI.SANJAY S KATAGERI, ADV. FOR APPELLANT-
ABSENT)
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AND:
1. SHRI.CHANDRASHEKAR
S/O BASAVANNEPPA SAMBARGI,
AGE: 78 YEARS,
OCC: AGRICULTURE,
R/O: PARISHWAD,
NOW RESIDING AT: HIREMUNVALLI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591112.
2. SHRI.RAJKUMAR
S/O KUBERAPPA KOCHERI,
AGE: 78 YEARS,
OCC: AGRICULTURE,
R/O: PARISHWAD,
NOW RESIDING AT: KODACHWAD,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
3. SHRI.MOHAN
S/O BASAVANNEPPA SAMBARGI,
AGE: 50 YEARS,
OCC: AGRICULTURE,
R/O: PARISHWAD,
NOW RESIDING AT: HIREMUNVALLI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
4. SHRI.PAVANANJAYA
S/O JINNAPPA MARADI,
AGE: 80 YEARS,
OCC: AGRICULTURE,
R/O: PARISHWAD,
NOW RESIDING AT: CHIKALDINNIKOPPA,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
5. SHRI.SURESH
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S/O TAVANAPPA JINAGONDA,
AGE: 74 YEARS,
OCC: AGRICULTURE,
R/O: HIREHATTIHOLI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
6. SHRI.KALLAPPA
S/O RUDRAPPA KODOLLI,
AGE: 54 YEARS,
OCC: AGRICULTURE,
R/O: BILAKI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131.
7. SHRI.SUBBANNA
S/O HUVAPPA ALAVANI,
AGE: 64 YEARS,
OCC: AGRICULTURE,
R/O: HIREMUNVALLI,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591112.
8. SHRI.PAYAPPA
S/O TAWANAPPA RAJANNAVAR,
AGE: 84 YEARS,
OCC: AGRICULTURE,
R/O: GADIKOPA,
TAL: KHANAPUR,
DIST: BELAGAVI,
PIN CODE: 591131. .....RESPONDENTS
THIS MFA IS FILED U/S. 72(4) OF THE BOMBAY
PUBLIC TRUSTS ACT, 1950, AGAISNT THE ORDER DATED:
22.08.2016 PASSED IN MISC. PETITION NO.6/2012 ON
THE FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS
JUDGE, BELAGAVI, DISMISSING THE PETITION FILED
UNDER SECTION 70(A) OF THE BOMBAY PUBLIC TRUSTS
ACT, 1950.
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THIS MFA COMING ON FOR ORDERS THIS DAY, THIS
COURT, PASSED THE FOLLOWING:
ORDER
The appellants' counsel is absent. Application under Section 151 of C.P.C. is filed on behalf of the appellants to dismiss this appeal as withdrawn. In the affidavit it is stated that the matter has been settled between the appellants and the respondents. Therefore, appeal is dismissed as withdrawn.
Sd/-
JUDGE vb