Karnataka High Court
Ramachandra R vs Sri Guru Raghavendra Swamy Trust on 8 February, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2024:KHC:5516
WP No. 3877 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 3877 OF 2024 (GM-CPC)
BETWEEN:
RAMACHANDRA R
S/O LATE RAMACHANDRA RAO
AGED ABOUT 28 YEARS
R/O BAILUJADDU HOUSE
NEAR INDUSTRIAL AREA
KARKALA TALUK
UDUPI DISRICT-574104
...PETITIONER
(BY SRI. SRIKANTH V K.,ADVOCATE)
AND:
1. SRI GURU RAGHAVENDRA SWAMY TRUST
REPRESENTED BY ITS PRESIDENT
KARKALA TALUK
UDUPI DISTRICT-574 104.
2. SRI P SADASHIVA BHAT
S/O LATE P RAMANNA BHAT
Digitally AGED ABOUT 79 YEARS
signed by R/O PUCHIBETTU HOUSE
VANDANA S
DODDAMANE, PERVAJE
Location:
HIGH KARKALA TALUK
COURT OF UDUPI DISTRICT-574 104.
KARNATAKA
3. SRI V V UPADHYAYA
AGED ABOUT 60 YEARS
ADVOCATE, 777 IIM LAYOUT
R T NAGAR,
BANGALORE-560 032.
4. SUBRAMANYA P
AGED ABOUT 32 YEARS
CLERK AT SRI GURU RAGHAVENDRA SWAMY TRUST,
KARKALA, UDUPI-574104.
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NC: 2024:KHC:5516
WP No. 3877 of 2024
5. SRI GURU RAGHAVENDRA SWAMY TRUST
REP BY ITS MANAGING TRUSTEE
HIS HOLINESS VISHWESHA
THIRTA SWAMIJI PEJAVAR MUTT
TELLAR ROAD, KARKALA TALUK
UDUPI DISTRICT-574104.
6. SRI K RAGHAVENDRA ACHAR
AGED ABOUT 47 YEARS
S/O LATE VITTAL ACHAR
R/O ACHARYA COMPOUND
TELLAR ROAD, KARKALA TALUK
UDPUI DISTRICT-574 104.
7. SRI P SADHASHIVA BHAT
S/O LATE P NARAYANA BHAT
AGED ABOUT 86 YEARS
R/O PUCHHIBETTU GUTHU
DODAMANE, PERVAJJE
KARKALA TALUK
UDUPI DISTRICT-574104.
8. SRI P VITTAL BHAT
AGED ABOUT 62 YEARS
R/O PUCHHIBETTU GUTHU
DODAMANE, PERVAJJE
KARKALA TALUK
UDUPI DISTRICT-574104.
9. SRI L G BHAT
AGED ABOUT 85 YEARS
R/O PUCHHIBETTU GUTHU
DODAMANE, PERVAJJE
KARKALA TALUK
UDUPI DISTRICT-574104.
10. SRI SRIRAMANA ACHAR
AGED ABOUT 41 YEARS
R/O RAGHAVENDRAPURA
TELLAR ROAD, KARKALA TALUK
UDUPI DISTRICT-574104.
11. SRI PRASANNA ACHAR
AGED ABOUT 45 YEARS
R/O SRI DURGAPARAMESHWARI
TEMPLE ROAD, KEMMANU
NITTE VILLAGE, KARKALA TALUK
UDUPI DISTRICT-574104.
...RESPONDENTS
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NC: 2024:KHC:5516
WP No. 3877 of 2024
THIS W.P IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE QUASH THE
ANNEXURE-B VIDE ORDER IN RA NO. 56/2013 PASSED BY THE 2ND
ADDL. DISTRICT AND SESSIONS JUDGE, UDUPI, DATED 17/10/2022 AND
TO RESTORE THE SUIT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo stating that the present Writ Petition may be converted into Regular Second Appeal.
2. The aforesaid memo is placed on record.
3. Registry is directed to convert this Writ Petition into a Regular Second Appeal and permit the learned counsel for petitioner to carry out necessary corrections in the writ papers for the purpose of conversion of the same into a Regular Second Appeal.
4. Accordingly, the writ petition is disposed of for statistical purpose.
Sd/-
JUDGE Srl.