Karnataka High Court
Sri Rangappa vs Smt Sannamane Halappara on 12 August, 2020
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF AUGUST, 2020
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO.51786/2014 (GM-CPC)
BETWEEN:
1. SRI RANGAPPA
AGED ABOUT 72 YEARS,
S/O CHATHRERA NEELAPPA,
AGRICULTURIST,
R/O GOPANAL VILLAGE-577 514,
DAVANAGERE TALUK AND DISTRICT.
2. SRI KENCHAPPA
AGED ABOUT 70 YEARS,
S/O CHATHRERA NEELAPPA,
AGRICULTURIST,
R/O RAMAGONDANAHALLI VILLAGE-577 514,
DAVANAGERE TALUK AND DISTRICT.
3. SRI SHARANAPPA
AGED ABOUT 67 YEARS,
S/O CHATHRERA NEELAPPA,
R/O RAMAGONDANAHALLI VILLAGE-577 514.
DAVANAGERE TALUK AND DISTRICT.
4. SRI GANGADHARA
AGED ABOUT 62 YEARS,
S/O CHATHRERA NEELAPPA,
AGRICULTURIST,
R/O RAMAGONDANAHALLI VILLAGE-577 514,
DAVANAGERE TALUK AND DISTRICT.
...PETITIONERS
2
(BY SRI R. GOPAL, ADVOCATE)
AND:
1. SMT. SANNAMANE HALAPPARA
GANGAMMA (JOGAMMA)
W/O RUDRAPPA,
AGED ABOUT 70 YEARS,
MATTIKAL KERE, KAIDAL POST,
AGRICULTURIST,
R/O MATTIKAL KERE,
KAIDAL POST-577 514,
DAVANAGERE TALUK AND DISTRICT.
2. SMT. KARIYAJJARA SAVITRAMMA
W/O HANUMANTHAPPA,
AGED ABOUT 68 YEARS,
AGRICULTURIST,
R/O MALALKERE POST-577 514,
DAVANAGERE TALUK AND DISTRICT.
3. SRI KARIYAJJARA ASHOK
S/O HANUMANTHAPPA,
AGED ABOUT 40 YEARS,
AGRICULTURIST,
R/O KODIHALLI,
MALALKERE POST-577 514,
DAVANAGERE TALUK AND DISTRICT.
4. SRI RAMAGONDANAHALLI RAMAPPA
S/O RANGAPPA,
AGED ABOUT 60 YEARS,
AGRICULTURIST,
R/O SHAGALE-577 002,
DAVANAGERE TALUK AND DISTRICT.
...RESPONDENTS
(BY SRI K.R. PATIL, ADVOCATE FOR R-1 TO R-3;
SRI D.P. MAHESH, ADVOCATE FOR C/R-1 TO R-4)
3
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
THE RECORDS PERTAINING TO THE IMPUGNED ORDER
PASSED BY THE LEARNED I ADDITIONAL SENIOR CIVIL JUDGE,
DAVANAGERE IN M.A.NO.8/2014 DATED 16.10.2014 VIDE
ANNEXURE-M AND SET ASIDE THE SAME; CONSEQUENTLY,
DISMISS M.A.NO.8/2014 ON THE FILE OF THE LEARNED I
ADDITIONAL SENIOR CIVIL JUDGE, DAVANAGERE BY THUS
CONFIRMING THE ORDER DATED 29.01.2014 PASSED BY THE
ADDITIONAL CIVIL JUDGE AT DAVANAGERE ON I.A.NO.1 IN
O.S.NO.747/2012 VIDE ANNEXURE-K.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
This writ petition which arises out of an order dated 16.10.2014 passed in M.A.No.8/2014 reversing the order dated 29.01.2014 passed by Addl. Civil Judge at Davanagere, on I.A.No.1 in O.S. No.747/2012 does not survive for consideration in view of disposal of the main suit on 16.10.2014.
Writ petition is accordingly dismissed as having become infructuous.
Sd/-
JUDGE HR