Karnataka High Court
Sri N Sathish vs The Tahasildar on 15 February, 2017
Author: Ravi Malimath
Bench: Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 15TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.30979/2010 (KLR-RR/SUR)
BETWEEN:
1. SRI N SATHISH
S/O NARAYANA REDDY
AGED ABOUT 39 YEAS
2. SMT ROOPA
W/O N SATHISH
AGED ABOUT 29 YEARS
BOTH ARE RESIDENTS OF
KODIHALLI VILLAGE,
NEAR MURUGESHAPALYA,
AIRPORT ROAD, VARTHUR HOBLI
BANGALORE EAST TALUK
... PETITIONERS
(BY SRI:HARISH GANAPATHY, ADV (ABSENT))
AND:
1. THE TAHASILDAR
BANGALORE EAST TALUK
K R PURAM BANGALORE
2. THE ASSISTANT COMMISSIONER
BANGALORE EAST TALUK
BANGALORE
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3. THE DISTRICT COMMISSIONER
BANGALORE URBAN DISTRICT
BANGALORE
4. SRI T VASUDEVAIAH
S/O THIMMAIAH REDDY
AGED ABOUT 61 YEARS
R/O NO.634, 1ST MAIN ROAD
4TH CROSS, NEW THIPPASANDRA
BANGALORE-560075
5. SRI RAVI REDDY
S/O T VASUDEVAIAH
AGED MAJOR, R/O NO.143/1,
5TH MAIN, 6TH CROSS, MALLESHPALYA
BANGALORE-560075
... RESPONDENTS
(BY SRI:T S MAHANTESH, AGA FOR R1 TO 3,
SRI:C S HASHIM SAEED, ADV FOR R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER PASSED BY THE RESPONDENT NO.3 DATED
16.09.2010 PRODUCED AT ANNEXURE-J HOLDING THE
SAME AS EXCESSIVE OR WITHOUT JURISDICTION;
DIRECT THE RESPONDENT NOS.1 TO 3 TO TAKE BACK THE
POSSESSION OF THE PROPERTY FROM THE HANDS OF
THE RESPONDENT NOS.4 AND 5 WHO ARE NOW USING
THE SAME AS THEIR TENANTS VEHICLE PARKING AREA BY
FORCE WITHOUT GIVING ANY RESPECT TO THE COURT'S
ORDER IN O.S.NO.26220/2010 DATED 04.08.2010 AND
ETC.,
THIS WP COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:
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ORDER
When the matter was called on 14.02.2017, there was no representation for the petitioners. Today also, none appears. It appears that petitioners are not interested in prosecuting this petition.
Hence, the petition is dismissed.
SD/-
JUDGE *bgn/-