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[Cites 3, Cited by 0]

Karnataka High Court

Sri Siddareddy vs Smt. Late Guramma on 16 February, 2026

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                              -1-
                                                         NC: 2026:KHC:9590
                                                       WP No. 3698 of 2026


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 16TH DAY OF FEBRUARY, 2026

                                            BEFORE
                      THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
                          WRIT PETITION NO. 3698 OF 2026 (GM-CPC)
               BETWEEN:

               SRI SIDDAREDDY
               S/O LATE. THIMMA REDDY,
               AGED ABOUT 82 YEARS,
               R/ AT MYLASANDRA VILLAGE,
               BEGURU HOBLI,
               BANGALORE SOUTH TALUK,
               BANGALORE DISTRICT-560068.
                                                              ...PETITIONER
               (BY SRI. BALARAJ M. V., ADVOCATE)

               AND:

                      SMT. LATE GURAMMA
                      SINCE DEAD BY LRS.,
Digitally
signed by      1.     SRI SAMPANGI
CHANDANA              S/O LATE MUNISWAMY,
BM                    AGED ABOUT 58 YEARS,
Location:             RESIDING AT NO. 190,
High Court            NEAR ANJANEYA TEMPLE,
of Karnataka          MYLASANDRA VILLAGE,
                      BEGUR HOBLI, BENGALURU 560068.

               2.     SRI. KRISHNA,
                      S/O LATE MUNISWAMY,
                      AGED ABOUT 52 YEARS,
                      RESIDING AT NO. 190,
                      NEAR ANJANEYA TEMPLE,
                      MYLASANDRA VILLAGE,
                      BEGUR HOBLI,
                      BENGALURU 560068.
                              -2-
                                     NC: 2026:KHC:9590
                                   WP No. 3698 of 2026


 HC-KAR




3.    SRI. RAVI M
      S/O LATE MUNISWAMY,
      AGED ABOUT 41 YEARS,
      RESIDING AT NO. 190,
      NEAR ANJANEYA TEMPLE,
      MYLASANDRA VILLAGE,
      BEGUR HOBLI,
      BENGALURU 560068.

4.    SRI. RAMESH Y
      S/O LATE. YELLAPPA,
      AGED ABOUT 52 YEARS,
      RESIDING AT NO. 1,
      BLOCK NO. 9, KHB QUARTERS,
      LALBAGH SIDDAPURA,
      JAYANAGAR 1ST BLOCK,
      BENGALURU 560 011.

5.    SRI. MANJUNATH Y
      S/O LATE YELLAPPA,
      AGED ABOUT 50 YEARS,
      RESIDING AT NO. 135,
      MURALI COLONY,
      LALBAGH SIDDAPURA,
      JAYANAGAR 1ST BLOCK.
      BENGALURU 560 011.

6.    SRI. BABU Y,
      S/O LATE YELLAPPA,
      AGED ABOUT 46 YEARS,
      RESIDING AT NO. 135,
      MURALI COLONY,
      LALBAGH SIDDAPURA,
      JAYANAGAR 1 BLOCK,
      BENGALURU 560011.

7.    SRI. RAVI Y,
      S/O LATE. YELLAPPA,
      AGED ABOUT 45 YEARS,
      RESIDING AT NO.190,
      NEAR ANJANEYA TEMPLE,
                               -3-
                                            NC: 2026:KHC:9590
                                        WP No. 3698 of 2026


 HC-KAR



      MYLASANDRA VILLAGE,
      BEGUR HOBLI,
      BENGALURU 560068.

8.    SRI. NARESH KUMAR
      S/O LATE SURAJ RAY,
      AGED ABOUT 48 YEARS,
      RESIDING AT NO.33/10/B,
      KODICHIKKANAHALLI MAIN ROAD,
      SOMESHWARA TEMPLE,
      SOMESHWARA LAYOUT BILEKAAHALLI,
      BANGALORE-560 076.

9.    SMT. RAJESHWARI. S
      W/O SUNDARMURTHY. S
      AGED ABOUT 51 YEARS.

10.   SMT. CATHERINE ALEXANDER
      W/O BHASKAR S,
      AGED ABOUT 27 YEARS,

11.   SRI. SUNIL KUMAR S
      S/O SUNDARMURTHY.S
      AGED ABOUT 32 YEARS,

      DEFENDANT NOS.10 AND 11 ARE
      R/ AT NO.12, 18TH CROSS,
      SAMPANGIRAMANAGAR,
      BANGALORE-560 027.
                                              ...RESPONDENTS

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TOA). ISSUE WRIT
OF    MANDAMUS    DIRECTING    THE   PRL.   SR.   CIVIL   JUDGE
BANGALORE RURAL DISTRICT AT BANGALORE TO GRANT
TEMPORARY INJUNCTION INFAVOUR OF PLAINTIFFS AS SOUGHT
FOR IN IA NO.1 OF OS NO. 211/2025.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
                                        -4-
                                                      NC: 2026:KHC:9590
                                                   WP No. 3698 of 2026


 HC-KAR



CORAM:               HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR


                                 ORAL ORDER

After arguing the matter for sometime, learned counsel for the petitioner submits that the petition may be disposed of as withdrawn reserving liberty in favour of the petitioner to request the Trial Court to pass appropriate order on the application for temporary injunction filed by the petitioner, in accordance with law.

2. The said submission is placed on record.

3. Accordingly, the petition is disposed of as withdrawn reserving liberty in favour of the petitioner to request the Trial Court to pass appropriate orders on the application for temporary injunction filed by the petitioner. If the petitioner-plaintiff makes such request, the Trial Court shall consider and pass appropriate orders on the said application, in accordance with law, as expeditiously as possible and preferably, within a period of one month from the next date of hearing of the suit, subject to the defendants having appeared before the Trial Court.

Sd/-

(S.R.KRISHNA KUMAR) JUDGE BMC: List No.: 4 Sl No.: 30