Karnataka High Court
Smt K Padmavathi W/O H B Boregowda vs The Dy Registrar Of Co-Operative ... on 5 February, 2010
Author: N.K.Patil
Bench: N.K.Patil
'.ieefmed counsei for Tespojdents. IN THE HIGH COURT OF KARNATAKA AT BANGALQRE DATED THIS THE 5TH DAY OF FEBRUARY_'2()'1I'( J; BEFORE % THE HON'BLE MR. JUSTIOE MISC.W.10325 2f)Oi9 IN ._' 4' WRIT PETITION NO.2275o'OFT2oo9'-I, BETVVEEN: SMT. K. PADM/~\VATH§ _ PVETSWONER (By SII : R.R. SOMASHEKH/ARAIAH,AQ§§ICCR;I'E) " _ : 'V. VII". HY} ' V.VV v . ~_ *. . THE DEPUTY CO~OPERAT!VE'SOC_|E'T|E'S._/}I¥§lD.QTHERS' RESPONDENTS **** In. TIIISIvIISO.Vw.AI_o~32sI2_ooe4:53 FILED ev COUNSEL I=OR PETIT§Oi\JER UNDER SECTION" 151. OF"--CPC PRAYING TO D¥RECT THE FIRST RESPONDENT TO ENOU.RE'«I.NTO THE MATTER AND TO SUBMIT RE?ORT WITH -REGARD. TO 'THE' ILLEGAL DEMOLITION OF THE PETITIONER BUILDING FORTH\N!TIfI. _ , '"T}I;SuM:Sc.w.I0325I2o09 COMING ON FOR FINAL DiSPOSAL, TRIS .uDA=Y.,1T'H4E'CQLJARTA/EADE THE FOLLOWING: ORDER
_,.»-4 X _M,,,, 'g I':.have heard learned counsel for petitioner and Since the main writ petition is atiowed arid the matter is remanded for consideration, the prayer' for in this Misc.W, does not survive for c0nsi~.d:eratiT§)"i€."i Hence. this Misc.W. is""idismtis.sed:x»aS h-avifig become infructuous.
IUDQE