Karnataka High Court
Shri. Shivagounda Babagouda Patil vs Shri. Rayappa Babu Bavache on 19 February, 2018
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 19 t h DAY OF FEBRUARY 2018
BEFORE
THE HON'BLE MRS.JUSTICE K.S.MUDAGAL
WRIT PETITION No.103356 OF 2017 [GM-CPC]
BETWEEN:
1. SHRI. SHIVAGOUNDA BABAGOUDA PATIL
AGED ABOUT 67 YEARS,
OCC: AGRICULTURE,
R/O: KIDRAPUR 416108, TQ: SHIROL
DIST: KOLHAPUR,
MAHARASHTRA STATE.
2. SMT.RUKMINI W/O APPASAB DESAI
AGED ABOUT 62 YEARS,
OCC: HOUSEHOLD,
R/O: NARAWAD-416409,
TQ: MIRAJ, DIST.SANGLI
PRESENTLY RESIDING AT
KIDARAPUR-416108
TQ: SHIROL, DIST: KOLHAPUR,
MAHARASHTRA STATE.
... PETITIONERS
(By Sri. SIDHANTI PRASAD RAMESHRAO ADV.--ABSENT)
AND:
SHRI. RAYAPPA BABU BAVACHE
SINCE DECEASED BY HIS LRS.
1. SMT.BIBATAI
W/O RAYAPPA BAVACHE
AGED ABOUT 60 YEARS,
OCC: HOUSEHOLD,
:2: WP No.103356/2017
R/O: MANGAVATI-591242
TQ ATHANI, DIST: BELAGAVI.
2. SHRI.BABU S/O RAYAPPA BAVACHE
AGED ABOUT 43 YEARS,
OCC: AGRICULTURE,
R/O: MANGAVATI-591242
TQ: ATHANI, DIST: BELAGAVI.
3. SHRI.ANIL S/O RAYAPPA BAVACHE
AGED ABOUT 41 YEARS,
OCC: AGRICULTURE,
R/O: MANGAVATI-591242
TQ: ATHANI, DIST: BELAGAVI.
4. SMT.UMA W/O MAHANTESH BAVACHE
AGED ABOUT 39 YEARS,
OCC: HOUSEHOLD,
R/O: MAHISHAL-416409
TQ: MIRAJ, DIST. SANGLI,
MAHARASHTRA STATE.
5. SMT.VENDANA W/O RAMESH SHAHAPURE
AGED ABOUT 37 YEARS,
OCC: HOUSEHOLD,
R/O: C/O RAMESH SHAHAPURE
DISTRICT SAINIK SCHOOL,
SATARA-415206
6. KUMARI MEENAXI D/O RAYAPPA BAVACHE
AGED ABOUT 32 YEARS,
OCC: HOUSEHOLD,
R/O: MANGAVATI-591242
TQ: ATHANI, DIST: BELAGAVI.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE IMPUGNED ORDER PASSED BY THE HON'BLE
PRINCIPAL DISTRICT JUDGE, BELAGAVI IN MISC.CASE
NO.153/2016 DATED 12.01.17 ANNEXURE 'E'.
:3: WP No.103356/2017
This Writ Petition coming on for Orders regarding
dismissal of petition for non compliance of office objections,
this day the Court made the following:-
ORDER
On 31.10.2017, finally four weeks time was granted to do the needful with a condition that on failure to do so the p etition shall stand d ismissed.
Since, the order is not complied, the p etition stood d ismissed . Therefore, disposed of accord ing ly.
Sd/-
JUDGE RK/-