Karnataka High Court
Smt Thyamuddamma vs Smt Puttamma on 25 November, 2014
Author: Dilip B.Bhosale
Bench: Dilip B Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25th DAY OF NOVEMBER 2014
BEFORE
THE HON'BLE MR. JUSTICE DILIP B BHOSALE
W.P.NO.363/2012 (GM-CPC)
BETWEEN
1. SMT THYAMUDDAMMA
D/O LATE SMT DODDAKKA
AGED ABOUT 32 YEARS
W/O SRI NARASIMHA MURTHY
R/O BARAKA VILLAGE
C N DURGA HOBLI, KORATAGERE TQ
TUMUR DIST
2. SMT SUMITHRAMMA
D/O LATE SMT DODDAKKA
AGED ABOUT 28 YEARS
3. SMT PUTTATHAYAMMA
D/O LATE SMT DODDAKKA
AGED ABOUT 26 YEARS
PETITIONERS 2 & 3 ARE
R/O NAVILUKURIKE VILLAGE
C N DURGA HOBLI, KORATAGERE TALUK
TUMKUR DIST ... PETITIONERS
(BY SRI G B NANDISH GOWDA, ADV., FOR SRI R B
SADASHIVAPPA, ADV.,)
AND
1. SMT PUTTAMMA
W/O SRI KEMPANNA
AGED ABOUT 61 YEARS
R/O VIKKIDI VILLAGE
BELLAVI HOBLI, TUMKUR TQ & DIST
2
2. SRI NARASARAJU
S/O LATE SMT DODDAKKA
AGED ABOUT 41 YEARS
3. SRI SRINIVASA MURTHY
S/O LATE SMT DODDAKKA
AGED ABOUT 30 YEARS
RESPONDENTS 2 & 3 ARE
R/O NAVILUKURIKE VILLAGE C N DURGA HOBLI KORATAGERE TALUK TUMKUR DIST
4. SMT RANGAMMA W/O SRI VENKATARAMAIAH AGED AOUBT 70 YEARS R/O ANCHIMARANAHALLI C N DURGA HOBLI, KORATAGERE TALUK TUMKUR DIST ... RESPONDENTS (BY SRI V B SIDDARAMAIAH, ADV., FOR R4) THIS W.P. FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DTD.10.10.11, PASSED BY THE PRESIDING OFFICER, FAST TRACK COURT-V, MADHUGIRI ON I.A.NO.8 IN R.A. NO.262/2004 VIDE ANNEX-G AND ETC., THIS W.P. COMING ON FOR ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
PC:
Learned counsel for the petitioners submits that respondent No.1 who is the only contesting respondent in the present writ petition, has died in April 2014 and so far 3 he has not received any instructions to bring his legal representatives on record.
In view thereof, the writ petition is dismissed as abated.
Sd/-
JUDGE Ia