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Karnataka High Court

Smt. Honnu W/O Gidda Gouda vs Sri. Nemma Ravani Kunabi on 10 January, 2025

                                                   -1-
                                                                   NC: 2025:KHC-D:416
                                                              WP No. 138143 of 2020




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                               DATED THIS THE 10TH DAY OF JANUARY, 2025
                                                 BEFORE
                               THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                              WRIT PETITION NO. 138143 OF 2020 (GM-CPC)
                      BETWEEN:
                           SMT. HONNU
                           W/O GIDDA GOUDA
                           AGED ABOUT: 76 YEARS,
                           OCC: AGRICULTURIST,
                           R/O: HEGGARAMANE, MARAHALLI,
                           YALLAPUR TALUK-581359,
                           UTTARA KANNADA DISTRICT.


                                                                         ...PETITIONER
                             (BY SRI. S G KADADAKATTI, ADVOCATE)
                      AND:
                      1.   SRI. NEMMA
                           S/O RAVANI KUNABI
                           AGED ABOUT: 61 YEARS,
                           OCC: AGRICULTURIST,
                           R/O: HEGGARAMANE, MARAHALLI,
Digitally signed by        YALLAPUR TALUK-581359,
MOHANKUMAR B               UTTARA KANNADA DISTRICT.
SHELAR
Location: High
Court of Karnataka,   2.   SRI. SATA
Dharwad Bench              S/O RAVANI KUNABI
                           AGED ABOUT: 56 YEARS,
                           OCC: AGRICULTURIST,
                           R/O: HEGGARAMANE, MARAHALLI,
                           YALLAPUR TALUK-581359,
                           UTTARA KANNADA DISTRICT.


                                                                       ...RESPONDENTS
                             (NOTICE TO R1 & R2 ARE SERVED)
                                  -2-
                                            NC: 2025:KHC-D:416
                                        WP No. 138143 of 2020




      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSITTUTION OF INDIA PRAYING TO; ISSUE WRIT IN THE
NATURE OF CERTIORARI TO QUASH THE ORDER DATED 31.07.2019
PASSED BY THE SENIOR CIVIL JUDGE, YALLAPUR IN M.A.8/2018
VIDE ANNEXURE-F BY CONFIRMING THE ORDER DATED 19.04.2018
PASSED BY THE CIVIL JUDGE & JMFC, YALLAPUR ON I.A.NO.1 IN
O.S.NO.65/2017 VIDE ANNEXURE-E, BY ALLOWING THIS PETITION
IN THE ENDS OF JUSTICE.

      THIS PETITION, COMING ON FOR PRL. HEARING IN 'B' GROUP,
THIS DAY, THIS COURT MADE THE FOLLOWING:

CORAM:           THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI) This writ petition arising out of the order passed in M.A.No.8/2018.

From perusal of the e-court website, it reflects that suit in O.S.No.65/2017 was dismissed vide judgment dated 27.02.2023.

In view of dismissal of the suit, nothing survives for consideration in this writ petition.

Accordingly, the writ petition is dismissed as having become infructuous.

Sd/-

(ASHOK S. KINAGI) JUDGE MBS CT: BSB/List No.: 1 Sl No.: 14