Karnataka High Court
Dr. C.K. Jayaram vs H. Hanumanthappa on 24 February, 2023
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WP No. 24981 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT PETITION NO. 24981 OF 2016 (GM-CPC)
BETWEEN:
DR. C.K. JAYARAM
S/O. LATE C. KRISHNAPPA,
AGED ABOUT 71 YEARS,
RADIOLOGIST,
R/AT 1ST FLOOR, 2ND MAIN,
SHANKARIPURAM, HASSAN TOWN,
HASSAN DISTRICT-586104.
...PETITIONER
(BY SRI. SHEKARAPPA, ADVCOATE
FOR SRI HARISH H V., ADVOCATE)
AND:
1. H. HANUMANTHAPPA
S/O. HANUMANTHAPPA,
AGED ABOUT 70 YEARS,
Digitally signed by RETIRED SUPERINTENDENT,
VIJAYALAKSHMI B N
Location: HIGH SOCIAL WELFARE OFFICE,
COURT OF R/AT HOUSE IN SITE NO. 29,
KARNATAKA
JAYARAM LAYOUT,
BEHIND RTO OFFICE,
TURUVANOOR ROAD,
CHITRADURGA-577501.
2. B. HANUMANTHAPPA
S/O. OBAIAH,
AGED ABOUT 61 YEARS,
WORKED AS A COOK
IN SOCIAL WELFARE OFFICE,
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WP No. 24981 of 2016
JETPAT NAGARA,
CHITRADURGA-577501.
3. LAKSHMAMMA
W/O. B. HANUMANTHAPPA,
AGED ABOUT 56 YEARS,
R/AT JETPAT NAGARA,
CHITRADURGA -577501.
4. CHITRADURGA CITY MUNICIPAL COUNCIL
BY ITS COMMISSIONER,
CHITRADURGA -577501.
5. CHITRADURGA URBAN DEVELOPMENT
AUTHORITY,
BY ITS COMMISSIONER,
CHITRADURGA -577501.
6. SMT. M.N.ARUNDHATI
W/O HANUMANTHAREDDY,
AGED ABOUT 68 YEARS,
R/AT DODDASIDDAVANAHALLI VILLAGE,
KASABA HOBLI,
CHITRADURGA TALUK,
CHITRADURGA-577501.
7. M.N.ANANDARAREDDY
S/O M.NARAYANAREDDY,
AGED ABOUT 73 YEARS,
RETIRED HIGH SCHOOL TEACHER,
R/AT DR.C.K.JAYARAM LAYOUT,
CHITRADURGA TOWN,
CHITRADURGA-577501.
...RESPONDENTS
(BY SRI. KALEEMULLAH SHARIFF, ADVOCATE FOR R-1,
SRI S.MAHESH, ADVOCATE FOR R-4 AND
SRI M.H.SAWKAR, ADVOCATE FOR R-7)
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WP No. 24981 of 2016
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER
DTD.3.3.2016 PASSED ON IA NO.6 FILED UNDER ORDER VI RULE 17
R/W SEC. 151 OF CPC, TO PERMIT THE PLAINTIFF / PETITIONER TO
AMEND THE PLANT IN O.S.NO.284/2008, APPLICATION FILED BY
THE PETITIONER, ON THE FILE OF 1ST ADDL. CIVIL JUDGE & JMFC
AT CHITRADURGA, VIDE ANNEX-A AND CONSEQUENTLY ALLOW THE
APPLICATION (I.A.NO.6) FILED UNDER ORDER 6 RULE 17 R./W
SECTION 151 OF CPC, AND TO AMEND PLAINT IN O.S.NO.284/2008.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 29.07.2022 seeking dismissal of this petition as having become infructuous.
2. The memo is taken on record. In view of the memo and supporting submission from the learned counsel for the petitioner, the Writ Petition stands dismissed as having become infructuous.
Sd/-
JUDGE BK List No.: 1 Sl No.: 1