Karnataka High Court
S.B. Ramaiah vs The Deputy Commissioner on 21 September, 2022
Author: R Devdas
Bench: R Devdas
-1-
WP No. 5752 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 5752 OF 2021 (KLR-RES)
BETWEEN:
1. S.B. RAMAIAH
AGED ABOUT 70 YEARS
S/O LATE BAJJAPPA
2. S.B. RAJA
AGED ABOUT 60 YEARS
S/O LATE BAJAPPA
3. RATHNAMMA
AGED ABOUT 50 YEARS
D/O LATE PAPANNA
4. S.P. RAJAPPA
AGED ABOUT 49 YEARS
S/O LATE CHIKKAPPAIAH
5. S.P. RAMASWAMY
AGED ABOUT 45 YEARS
S/O LATE CHIKKAPPAIAH
6. S.P. LOKESH
AGED ABOUT 39 YEARS
S/O LATE CHIKKAPPAIAH
7. S.P. KRISHNA
AGED ABOUT 37 YEARS
S/O LATE CHIKKAIAH
SL.NO. 1 TO 7 ARE
REP BY THE PETITIONER NO.8
AS A GPA HOLDER
8. R. SUBRAMANI
S/O S B RAMAIAH
AGED ABOUT 38 YEARS
ALL ARE R/AT CHANNAKESHAVANAGARA
BEGUR HOBLI
BENGALURU SOUTH TALUK
BENGALURU-560 100.
...PETITIONERS
(BY SRI. MANIVANNAN G, ADVOCATE)
-2-
WP No. 5752 of 2021
AND:
1. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT
K.G. ROAD, BENGALURU-560 009.
2. THE ASSISTANT COMMISSIONER
BENGALURU SOUTH SUB-DIVISION
K.G. ROAD, BENGALURU-560 009.
3. THE TAHSILAR
BENGALURU SOUTH TALUK
K.G. ROAD, BENGALURU-560 009.
4. SMT. MUNINANJAMMA
AGED ABOUT 90 YEARS
W/O NARSAREDDY
5. NAGARAJA REDDY
AGED ABOUT 74 YEARS
S/O NARASAREDDY
6. VASUDEVABABU
AGED ABOUT 52 YEARS
S/O MUNINANJAMMA
7. SMT GOVINDAMMA
AGED ABOUT 68 YEARS
W/O NAGARAJA REDDY
RESPONDENTS 4 TO 7 ARE
R/A NO.540, IST FLOOR
16TH 'A' CROSS, 3RD MAIN
6TH SECTOR, HSR LAYOUT
BENGALURU-560 102.
...RESPONDENTS
(BY SRI. MADESHWARAN C.N., AGA FOR R1 TO R3;
SRI. M.B. RAYAKHA, ADVOCATE FOR R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS AND SET ASIDE THE ORDER DTD. 27.10.2020 PASSED
BY THE R-1 IN R.P.NO.169/2014-15 AT ANNX-A WITH RESPECT
TO THE SUBJECT PROPERTY MEASURING 25 GUNTAS IN
SY.NO.122/3 OF SINGASANDRA VILLAGE, BEGUR HOBLI,
BANGALORE SOUTH TALUK TO MEET THE ENDS OF JUSTICE AND
ETC.
-3-
WP No. 5752 of 2021
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING.
ORDER
R.DEVDAS J., (ORAL):
Learned Counsel for the petitioners has filed a memo dated 27.08.2022 stating that the dispute between the parties to the writ petition has been settled out of court and hence the writ petition may be disposed of.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the writ petition stands dismissed as withdrawn.
4. However, as rightly submitted by the learned Additional Government Advocate, if there is any entry made in column No.11 of the RTC regarding the interim order of stay passed by this Court, the same shall be deleted in view of the disposal of the writ petition.
SD/-
JUDGE DL