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[Cites 3, Cited by 0]

Karnataka High Court

Smt. Lacchakka vs Sri C Narayanappa on 29 June, 2018

Author: S G Pandit

Bench: S.G. Pandit

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 29th DAY OF JUNE, 2018

                          BEFORE

         THE HON' BLE MR. JUSTICE S.G. PANDIT

         WRIT PETITION No.2055/2018 (GM - CPC)


Between:

Smt. Lacchakka,
D/o. Dhobi Narayanappa,
W/o. Narayanappa Swamy,
Aged about 58 years,
R/at Kurubarapet,
Sulibele Village, Hosakote Taluk,
Bangalore Rural District.                  ..Petitioner

(By Sri. Ramamoorthy B.V., Advocate)

And

1.    Sri. C.Narayanappa,
      S/o. Dhobhi Narayanapa,
      Aged about 69 years,
      R/at. Thammenahalli Village,
      Channarayapatna Village,
      Devanahalli Taluk,
      Bangalore Rural District.

2.    Sri. Byrappa,
      S/o. Dhobhi Narayanapa,
      Aged about 66 years,
      R/at. Thammenahalli Village,
      Channarayapatna Village,
      Devanahalli Taluk,
      Bangalore Rural District.
                             2



3.   Sri. Muninarayanappa T.N.,
     S/o. Dhobhi Narayanapa,
     Aged about 64 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.

4.   Smt. Venkatalakshmamma,
     W/o. Byrapa,
     Aged about 56 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.

5.   Smt. Bhagyalakshmamma,
     W/o. T.N.Muninarayanappa,
     Aged about 57 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.

6.   Sri. Amarnath,
     S/o. T.N. Muninarayanappa,
     Aged about 35 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.

7.   Sri. Manjunath,
     S/o. T.N. Muninarayanappa,
     Aged about 32 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.
                             3



8.   Smt. Manjula, C/o. Anand,
     Adopted daughter of Byrappa,
     Aged about 36 years,
     R/at. Thammenahalli Village,
     Channarayapatna Village,
     Devanahalli Taluk,
     Bangalore Rural District.
9.   Smt. Gulabi Bai,
     W/o. Late. Dungarmalji,
     Aged about 84 years,
     R/at. Jain Silk Mills Compound,
     B.B. Road Cross,
     Devanahalli Town,
     Bangalore Rural District.
10. Sri. D.B. Srinivas,
    S/o. Balakrishnappa,
    Aged about 45 years,
    R/at. Beh. Annaiyappa Choultry,
    Maruthi Extension,
    Taluk Office Road,
    Devanahalli Taluk,
    Bangalore Rural District.

11. Sri. D.B.Lakshmikanth,
    S/o. Balakrishnappa,
    Aged about 41 years,
    R/at. Beh. Annaiyappa Choultry,
    Maruthi Extension,
    Taluk Office Road,
    Devanahalli Taluk,
    Bangalore Rural District.

12. Sri. G.Srinivas,
    S/o D.M.Gopalappa,
    Aged about 48 years,
    R/at. Opp Jain Mandira,
    Vijayapura Cross Road,
    Devanahalli Town,
    Bangalore Rural District.
                              4




13. Sri. G.Ganesh,
    S/o D.M.Gopalappa,
    Aged about 46 years,
    R/at. Opp Jain Mandira,
    Vijayapura Cross Road,
    Devanahalli Town,
    Bangalore Rural District.

14. Sri. G.Subramani,
    S/o D.M.Gopalappa,
    Aged about 44 years,
    R/at. Opp Jain Mandira,
    Vijayapura Cross Road,
    Devanahalli Town,
    Bangalore Rural District.                .. Respondents



      This Writ Petition is filed under Articles 226 and 227
of Constitution of India praying to direct the Civil Judge
[Senior Division] and JMFC, Devanahalli, Bangalore Rural
District, Bangalore to dispose O.S.No.487/2008 expeditously
in day to day proceedings which pending on the file of Civil
Judge [Senior Division] and JMFC, Devanahalli, Bangalore
Rural District as per the Annexure-D.

      This Writ Petition coming on for Orders this day, the
Court made the following:

                         ORDER

This Court by order dated 20/03/2018, granted six weeks' time as a final chance to remove office objections. Further it is ordered, failing which to re-list for dismissal of the petition.

5

2. Even to this day, office objections are not complied with. Hence, the writ petition is dismissed for non-compliance of office objections.

Sd/-

JUDGE KG/SJK