Karnataka High Court
Smt. Lakshmamma vs Sri Srinivasappa on 21 March, 2013
Author: A.N.Venugopala Gowda
Bench: A. N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF MARCH 2013
BEFORE
THE HON'BLE MR.JUSTICE A. N.VENUGOPALA GOWDA
WRIT PETITION NO:165/2013(GM-CPC)
BETWEEN:
1. SMT. LAKSHMAMMA
AGED ABOUT 74 YEARS
W/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU-AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
2. SMT NARAYANAMMA
AGED ABOUT 42 YEARS
W/O LATE SRI NARAYANASWAMY
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
3. ARUNA
AGED ABOUT 22 YEARS
D/O LATE SRI NARAYANASWAMY
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
4. VENKATALAKSHMI
AGED ABOUT 23 YEARS
D/O LATE SRI NARAYANASWAMY
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
2
5. SRI NAGESH
AGED ABOUT 44 YEARS
S/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
6. SRI GOPAL
AGED ABOUT 41 YEARS
S/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
7. SMT SAMPANGAMMA
AGED ABOUT 39 YEARS
D/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
8. SRI APPAIAH
AGED ABOUT 37 YEARS
S/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
9. SMT SARASWATHAMMA
AGED ABOUT 32 YEARS
D/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
10. SRI SHIVAPPA
AGED ABOUT 29 YEARS
S/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
3
11. SMT GANGAMMA
AGED ABOUT 25 YEARS
D/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
12. SMT GEETHA
AGED ABOUT 34 YEARS
D/O LATE SRI VENKATESHAPPA
RESIDING AT HORAMAVU - AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
... PETITIONERS
(BY SRI. D L SURESH, ADV.,)
AND:
1. SRI SRINIVASAPPA
AGED ABOUT 60 YEARS
S/O LATE SRI CHIKKAMUNISWAMAPPA
RESIDING AT AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
2. SRI KRISHNAPPA
AGED ABOUT 44 YEARS
S/O LATE SRI CHIKKAMUNISWAMAPPA
RESIDING AT AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
3. SRI MUNISWAMY
AGED ABOUT 35 YEARS
S/O LATE KRISHNAPPA
RESIDING AT AGARA VILLAGE
4
VARAMAVU POST
BANGALORE 560043
4. SMT GANGAMMA
AGED ABOUT 32 YEARS
D/O KRISHNAPPA
RESIDING AT AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
5. SRI MURALI
AGED ABOUT 28 YEARS
S/O KRISHNAPPA
RESIDING AT AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
6. SRI NARAYANAPPA
AGED ABOUT 35 YEARS
S/O ANJINAPPA
RESIDING AT AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
7. SMT PRAMILA
AGED ABOUT 30 YEARS
W/O A VENKATESH
RESIDING AT NO.2150
8TH CROSS, KUVEMPUNAGAR
BANGALORE 560016
8. SRI RAMACHANDRA
AGED ABOUT 42 YEARS
S/O SRI SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
9. SRI SURESH
AGED ABOUT 39 YEARS
S/O SRINIVASAPPA
5
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
10. SRI KUPENDRA
AGED ABOUT 34 YEARS
S/O SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
11. SMT SARASWATHI
AGED ABOUT 32 YEARS
D/O SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
12. SMT SUNANDAMMA
AGED ABOUT 29 YEARS
D/O SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
13. SRI PRAKASH
AGED ABOUT 25 YEARS
S/O SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
VARAMAVU POST
BANGALORE 560043
14. SRI SHIVARAJ
AGED ABOUT 25 YEARS
S/O SRINIVASAPPA
RESIDING AT
VARAMAVU AGARA VILLAGE
6
VARAMAVU POST
BANGALORE 560043
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DT.10/12/2012-ANNX-H PASSED BY
THE LEARNED XVI ADDL. CITY CIVIL JUDGE (CCH 20),
BANGALORE, IN O.S.NO.25993/2008 BY ISSUIN G A WRIT
OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR
ORDER OR DIRECTION.
THIS PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Sri. D.L. Suresh, learned advocate appearing for the petitioners submits that the writ petition may be dismissed as withdrawn.
Submission of the learned counsel is recorded. The writ petition stands dismissed accordingly.
Sd/-
JUDGE PMR*