Karnataka High Court
Sri.Gangadhar vs Durgadevi Trust, on 20 January, 2017
Author: G.Narendar
Bench: G. Narendar
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 20TH DAY OF JANUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE G. NARENDAR
W.P. NOS.108827/2016 (GM CPC) & 108828/2016
BETWEEN
SRI.GANGADHAR
S/O GURUSIDDAPPA GANJAL
AGE: 44 YEARS, OCC: BUSINESS,
R/O: BYADAGERI ONI,
HUBBALLI,
DIST: DHARWAD.
... PETITIONER
(BY SRI. SRINAND A PACHHAPURE, ADV.)
AND
DURGADEVI TRUST,
REP. BY ITS SURVIVING SOLE TRUSTEE,
SMT.IRAWWA
W/O SHIVAPPA CHOLAGERI @ PUJAR
AGE: 60 YEARS,
OCC: HOUSEHOLD WORK,
R/O: GHANTIKERI ONI,
HUBBALLI, DIST: DHARWAD.
... RESPONDENT
:2:
THESE WPS. ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED:21.10.2016 PASSED ON
I.A.NO.6 & 7 IN E.P.NO.50/2014 BY THE COURT OF
PRINCIPAL DISTRICT JUDGE, DHARWAD MARKED AT
ANNEXURE-A AND CONSEQUENTIALLY ALLOW THE
APPLICATION AT ANNEXURE-G.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:
ORDER
The learned counsel for the petitioner would submit that the petition has been rendered infructuous on account of the execution of warrant and Execution Petition having been closed pursuant to taking over of possession and handing over the same to the respondent.
2. The writ petition having been rendered infructuous is accordingly dismissed.
Sd/-
JUDGE Vmb