Karnataka High Court
Gayatri W/O vs The Totagars Co-Operative Sale on 23 June, 2022
Author: R.Devdas
Bench: R.Devdas
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WP No. 104901 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 23RD DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE R.DEVDAS
WRIT PETITION NO. 104901 OF 2021 (GM-CPC)
BETWEEN:
SMT. GAYATRI W/O VISHWANATH HEGDE,
AGE.64 YRS, OCC. AGRICULTURE,
R/O. TOTADAHALLI, TQ. SIRSI,
UTTARA KANNADA DISTRICT-581402
...PETITIONER
(BY SRI. T M NADAF, ADVOCATE)
AND:
1. THE TOTAGARS CO-OPERATIVE SALE
SOCIETY LTD., SIRSI,
REP. BY ITS GENERAL MANAGER,
MR. RAVEESH A. HEGDE,
SIRSI, DISTRICT. U.K. 581401
2. K.M. SHRIKANT
AGE. 44 YEARS, OCC. AGRICULTURE,
R/O. AT. KEREGADDE, POST. SARKULI, TQ.
Digitally signed
by VINAYAKA B
SIDDAPUR, DIST. U.K.-581402
V
VINAYAKA Location:
BV Dharwad
Date:
2022.06.25
13:12:40 +0530
3. SHRIVARAM MAHABALESHWAR HEGDE
AGE. 55 YRS, OCC. AGRI, R/O. AT. TOTAALLI, POST.
KOORSE, TQ. SIRSI, DIST. U.K.-581402
...RESPONDENTS
(BY SRI. A.P. HEDGE JANMANE &
VIJAY M MALALI, ADVOCATES FOR R1;
R2 AND R3-SERVED.)
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WP No. 104901 of 2021
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 05.10.2021, PASSED BY SENIOR
CIVIL JUDGE, SIRSI, (ITINERARY COURT SIDDAPUR), IN
E.P.NO.2/2017, VIDE ANNEXURE-E BY ISSUING A WRIT IN THE
NATURE OF CERTIORARI OR ANY OTHER WRIT OR WRITS AS
THIS HON BLE COURT MAY DEEMS FIT TO ISSUE IN THE
CIRCUMSTANCES OF THE CASE AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN B-GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner and the petitioner have filed a memo dated 20.06.2022, stating that the 1st respondent-Society has settled the lis with the petitioner and therefore, the petitioner does not wish to pursue the matter.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the writ petition stands dismissed as withdrawn.
SD JUDGE DL