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Karnataka High Court

Smt Jayaprada vs The State Of Karnataka on 17 November, 2015

Author: Subhro Kamal Mukherjee

Bench: Subhro Kamal Mukherjee

                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17th DAY OF NOVEMBER, 2015

                          PRESENT

         THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE
                   ACTING CHIEF JUSTICE

                             AND

        THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA

            WRIT APPEAL NOS.975 TO 988 OF 2015 (LR)

BETWEEN :

1. SMT JAYAPRADA
   W/O.S.PALANISWAMY,
   AGE: 33 YEARS, R/AT NO.43/13,
   II MAIN MARENAHALLI,
   VIJAYANAGAR, BANGALORE-560040.

2. D DAYALAN
   S/O.DORAISWAMI,
   AGED ABOUT 59 YEARS,
   R/AT C.121/2ND CROSS,
   ROBERTSON BLOCK,
   I MAIN RAOD, R.C.PURAM,
   BANGALORE-560 021.

3. GUNA, W/O.DALAYAN,
   AGED ABOUT 50 YEARS,
   R/AT C.121/2ND CROSS,
   ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560 021.

4. G SHANTA
   W/O.LATE M.PERUMAL,
                                 2



  AGED ABOUT 45 YEARS,
  R/AT 439, 50' ROAD,
  MUNEWSARA BLOCK,
  GEF POST, BANGALORE-560026.

5. K SUBRAMANI
   S/O.LATE KUPPASWAMY,
   AGED ABOUT 55 YEARS,
   R/AT C.136, III CROSS,
   2ND CROSS, ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PRUAM,
   BANGALORE-560021.

6. R VELU
   S/O.LATE RATNAM,
   AGED ABOUT 50 YEARS,
   R/AT 2ND CROSS,
   ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PRUAM,
   BANGALORE-560021.

7. GUNASHEKAR
   S/O.R.VELU,
   AGED ABOUT 24 YEARS,
   R/AT C.136, 2ND CROSS,
   ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560021.

8. M. KANNAGI
   W/O.R.MOHAN,
   AGED ABOUT 40 YEARS,
   NO.7/1 II MAIN 2ND CROSS,
   ROBERTSON BLOCK, I MAIN ROAD,
   R.C.PURAM, BANGALORE-560021.

9. TRIVENI, W/O.JAYARAMAN,
   AGED ABOUT 42 YEARS,
   NO.136, 2ND CROSS, ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560021.
                                 3




10.SMT UNNAMALLEAMMA
   W/O.JAYARAMAMUDALIAR,
   AGED ABOUT 60 YEARS,
   REPRESENTED BY MR.VIJAYKUMAR,
   S/O JAYARAMA MUDALIAR
   AGED 40 YEARS,
   NO.55, 2ND MAIN ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560021.

11.CHANDRAMMA
   W/O K.SUBRAMANI,
   AGED ABOUT 55 YEARS,
   NO.C136, 2ND CROSS, ROBERTSON BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560021.

12.K BHASKAR
   S/O.K.SUBRAMANIAN,
   AGED ABOUT 40 YEARS,
   NO.10/1, 2ND NEW KALAPPA BLOCK,
   I MAIN ROAD, R.C.PURAM,
   BANGALORE-560021

13.SHOBARANI
   W/O V.RADHAKRISHNA,
   AGED ABOUT 38 YEARS,
   NO.17, 2ND CROSS,
   SAI BABA NAGAR, SRIRAMPURAM
   BANGALORE-560021.

14.SRI M MOHAN
   S/O MUNIRATHENAM,
   AGED ABOUT 34 YEARS,
   R/AT 43/13, II MAIN MARENAHALLI,
   VIJAYANAGAR,
   BANGALORE-560040.                    ... APPELLANTS

(BY SRI.R.P.SOMASHEKARAIAH, ADVOCATE)
                                 4



AND :

1. THE STATE OF KARNATAKA
   REPRESENTED BY ITS SECRETARY,
   REVENUE DEPARTMENT,
   M.S.BUILDING, BANGALORE - 9

2. THE DEPUTY COMMISSIONER
   BANGALORE DISTRICT
   KHANDAYA BHAVANA
   K.G.ROAD, BANGALORE - 9

3. THE ASSISTANT COMMISSIONER
   BANGALORE NORTH TALUK
   KHANDAYA BHAVANA
   K.G.ROAD, BANGALORE - 9

4. THE TAHASILDAR
   BANGALORE NORTH TALUK,
   KHANDAYA BHAVANA
   K.G.ROAD, BANGALORE - 9

5. LAND TRIBUNAL
   BANGALORE NORTH
   REPRESENTED BY ITS SECRETARY.
   D C COMPOUND, KHANDAYA BHAVANA
   K.G.ROAD, BANGALORE - 9

6. SRI VENKATARAMANAPPA
   S/O LATE SRI MARIVENKATARAMANAPPA,
   AGED ABOUT 80 YEARS, R/AT NO.26,
   LAGGERE VILLAGE, YESHWANTHPUR HOBLI,
   BANGALORE-560058                     ... RESPONDENTS

(BY MISS NILOUFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE
FOR R1 TO R5)
                              ---

      These Writ Appeals are filed under Section 4 of the
Karnataka High Court Act, praying to set aside the order passed
in W.P.Nos.49482 to 49495 of 2014 dated January 5, 2015.
                                    5




    These appeals coming on for Orders this day, THE
ACTING CHIEF JUSTICE delivered the following:


                          JUDGMENT

Mr.R.P.Somashekaraiah, learned advocate for the appellants appears and submits, on instructions, that he has been instructed not to press the appeals.

He, further, informs that the appellants have filed Original Suit No.7538 of 2015, in the city civil court at Bengaluru. He prays for a direction on the learned Trial Judge for expeditious disposal of the suit.

2. As prayed for, the appeals are dismissed as withdrawn. However, we request the learned Trial Judge to dispose of the suit in accordance with law.

There will be no order as to costs.

Sd/-

ACTING CHIEF JUSTICE Sd/-

JUDGE RV