Karnataka High Court
Sri Hyder Saheb vs Smt Lakshmamma on 4 January, 2013
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 04th DAY OF JANUARY, 2013
BEFORE
THE HON'BLE MR. JUSTICE DILIP B.BHOSALE
WRIT PETITION No.28147/2011(GM-AC)
Between:
Sri.Hyder Saheb,
Aged about 81 years,
S/o Himam Saheb,
Residing at Kalkere village,
Chikkathirupathi post,
Lakkur hobli, Malur taluk,
Kolar district. ...Petitioner
(By Sri.C.Shankar Reddy, Adv.)
And:
1) Smt.Lakshmamma,
Aged about 61 years,
w/o Erappa
2) Sri.Erappa
Aged about 66 years,
s/o Subbarayappa,
3) Sri.E.Gangi Reddy,
Aged about 46 years,
s/o Erappa,
4) Sri.E.Lakshminarayana,
Aged about 37 years,
s/o Erappa,
5) Sri.Ramasubbu
Aged about 35 years,
S/o Erappa,
2
Respondents 1 to 5 are r/at
Burugamodugu village, Neeragantapalli post, Mittemari hobli, Bagepalli taluk, Kolar district.
6) Sri.V.Jayaram, Aged about 58 years, s/o Veeraswamy Naidu, r/at E-12, 1st floor, 4th cross, 4th main, Ramachandrapuram, Bangalore-560 021.
...Respondents (By Sri.B.V.Gangi Reddy & M/s.Subbarao & Co., Advs. for R1-R5) This Writ Petition is filed under Articles 226 and 227 of the Constitution of India praying to quash the impugned order dated 16.07.11 passed on the file of the MACT & VIII Addl.Small causes Judge at Bangalore vide Annex-L issuing arrest warrant to arrest the petitioner and set aside the same and grant such other similar reliefs as this Hon'ble Court deems fit to grant.
This petition coming on for preliminary hearing this day, the Court made the following:-
PC:
Learned counsel for the petitioner prays for withdrawal of the petition with liberty to the petitioner 3 to approach the concerned court seeking cancellation of arrest warrant issued vide order dated 16.07.11.
2. The petition is disposed of as withdrawn with liberty as prayed.
Sd/-
JUDGE Srl.