Karnataka High Court
Munishammappa vs Gopasandra Venkateshappa on 25 April, 2017
-1-
WP Nos.59506-59508/2016 &
WP No.10880/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25THDAY OF APRIL 2017
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WRIT PETITION NOs.59506-59508/2016 &
WRIT PETITION NO.10880/2017 (GM-CPC)
BETWEEN:
1. MUNISHAMMAPPA
S/O MUNIYAPPA
AGED ABOUT 67 YEARS
R/AT JANNAGATTA VILLAGE
KASABA HOBLI
KOLAR TALUK
2. KRISHNAPPA
S/O CHIKKA MUNIYAPPA
SINCE DEAD BY HIS LRs.
a) SMT. LAKSHMAMMA
W/O LATE KRISHNAPPA
AGED ABOUT 49 YEARS
b) SHIVA KUMAR
S/O LATE KRISHNAPPA
AGED ABOUT 27 YEARS
c) MUNEGOWDA
S/O LATE KRISHNAPPA
AGED ABOUT 25 YEARS
d) SUJATHA
D/O LATE KRISHNAPPA
AGED ABOUT 24 YEARS
3. MUNIVENKATE GOWDA
S/O LATE RAMAIAH
AGED ABOUT 74 YEARS
RESPONDENT NOS.2(a) TO (d)
-2-
WP Nos.59506-59508/2016 &
WP No.10880/2017
AND RESPONDENT NO.3 ARE
R/AT BESTHENAHALLI VILLAGE
HOLUR HOBLI, KOLAR TALUK ... PETITIONERS
(BY SRI RAKSHIT K.N FOR M/S.NAG ASSOCIATES, ADVOCATES)
AND:
1. GOPASANDRA VENKATESHAPPA
SINCE DEAD BY LRs.
a) SMT. NASAMMA
W/O LATE MUNISWAMAPPA
AGED ABOUT 74 YEARS
b) B.M.VENKATASWAMY
S/O LATE MUNISWAMAPPA
AGED ABOUT 49 YEARS
BOTH ARE RESIDENTS OF
BESTHENAHALLI VILLAGE
HOLUR HOBLI, KOLAR TALUK ... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER PASSED BY THE LEARNED 2ND ADDL. DISTRICT
SENIOR JUDGE AT KOLAR IN M.A.NO.20/2013 DATED
07.09.2016 ONLY IN RESPECT OF THE REQUEST MADE TO THE
APPELLATE COURT TO CONSIDER THE ORDER PASSED IN
I.A.NOS.2 TO 5 ON MERITS IN REGULAR APPEAL NO.116/1999
VIDE ANNEXURE-B.
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
1. Learned counsel appearing for the petitioners, after arguing the matter for sometime, seeks leave to apply to the Court of II Additional District Judge, Kolar for review of -3- WP Nos.59506-59508/2016 & WP No.10880/2017 the order dated 07.09.2016 on the ground that certain factual errors have crept in the order.
2. Leave sought for is granted. If the petitioners apply for review of the aforesaid order, the aforesaid Court shall consider the same in accordance with law.
Petitions disposed of.
Sd/-
JUDGE LB