Karnataka High Court
Karimsab S/O Peerasab Konnur vs Shankarappa & Ors on 14 September, 2017
Author: S.Sujatha
Bench: S.Sujatha
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 14TH DAY OF SEPTEMBER 2017
BEFORE
THE HON'BLE MRS. JUSTICE S.SUJATHA
W.P.No.203314/2017 (GM-CPC)
BETWEEN:
Karimsab S/o Peerasab Konnur
Age: 62 years, Occ: Business
R/o Nalavatwad, Tq. Muddebihal
Dist. Vijayapura
... Petitioner
(By Sri Veeranagouda Malipati, Advocate)
AND:
1. Shankarappa
Adoptive S/o Mahantappa Settar
Age: 47 years, Occ: Business
R/o Gaddankeri Cross, Bagalkot - 587 101
Near bus stand B.B. Chinali Complex
Tq. & Dist. Bagalkot
2. Neelavva
W/o Mahantappa Shettar (Devadasi)
Age: 72 years, Occ: Household
Near Anjuman College
Gulamhusen Galli
R/o Vijayapura - 586 101
3. Pavadshettappa
Age: 37 years, Occ: Business
R/o Near S.M. Totad House
2
Near Kaman Khan Bazar
Sanjeevni Hospital
Vijayapura - 586 101
4. Basappa Shivappa Megalmani
Age: 72 years, Occ: Agriculture
R/o Nalavatwad, Tq. Muddebihal
Dist. Vijayapura - 586 212
... Respondents
***
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to issue a writ of certiorari quashing
the impugned order on I.A.No.XIV dated 29.06.2017 passed by the
Court of Civil Judge (Jr.Dn.), Muddebihal in O.S. No.103/2005 at
Annexure-G to the writ petition and allow the said application
(I.A.No.XIV as prayed for.
This petition coming on for preliminary hearing this day, the
Court made the following:-
ORDER
Learned counsel appearing for the petitioner has tendered a memo, seeking permission to withdraw the writ petition with liberty to file fresh application before the Court below in view of RSA No.200136/2017 pending before this Court.
The memo is placed on record. 3 Writ petition is dismissed as withdrawn with liberty as sought for.
Sd/-
JUDGE LG