Karnataka High Court
Smt Manjula G T vs India Bulls Housing Finance Ltd. on 13 June, 2017
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JUNE, 2017
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
WRIT PETITION Nos.20212-20214/2015 (GM-RES)
BETWEEN:
1. SMT. MANJULA G T
W/O SRI. MANJUNATH B.N
AGED ABOUT 40 YEARS,
R/AT NO.2610 (NEW NO.2621/15)
THIRD FLOOR,
3RD MAIN, V.V. MOHALLA
MYSORE-560 002.
2. SRI. K.M. KALAIAH
S/O LATE SRI. MAGANAIAH
AGED ABOUT 52 YEARS,
R/AT NO.2610 (NEW NO.2621/15)
SECOND FLOOR,
3RD MAIN, V.V. MOHALLA
MYSORE-560 002.
3. SM.T. SUNITHA KRISHNA
W/O LATE SRI. KRISHNA
AGED ABOUT 45 YEARS,
R/AT NO.2610 (NEW NO.2621/15)
FIRST FLOOR,
3RD MAIN, V.V. MOHALLA
MYSORE-560 002.
... PETITIONERS
(BY SRI.C R GOPALASWAMY, ADV.)
AND:
1. INDIA BULLS HOUSING FINANCE LTD.
HAVING ITS REGD. OFFICE
AT NO.M-62-63
FIRST FLOOR,
2
CONNAUGHT PLACE
NEW DELHI-110 001.
2. THE AUTHORISED OFFICER
INDIA BULLS HOUSING FINANCE LTD.
NO.81, PREKSHAK BUILDING
B/W 10TH & 11TH CROSS,
TEMPLE STREET,
MALLESWARAM,
BANGALORE-560 003.
3. THE DEPUTY COMMISSIONER
MYSORE DISTRICT,
MYSORE-570 001.
4. TAHSILDAR
MYSORE TALUK,
MYSORE-570001.
5. SRI. KESHAVAMURTHY K
S/O LATE SRI. M.S. KRISHNAIAH
AGED ABOUT 62 YEARS,
R/AT NO.2610, 3RD MAIN
V.V. MOHALLA,
MYSORE-560002.
... RESPONDENTS
(BY SMT. JAI M PATIL, ADV. FOR C/R1
SRI KIRANKUMAR T.L., AGA. FOR R2 & 3)
THESE PETITIONS ARE FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO QUASH
THE IMPUGNED ORDER DATED 03.03.2015 PASSED BY THE R-3
VIDE ANN-D AS ILLEGAL AND ARBITRARY AND DECLARE
THAT ALL THE ACTIONS TAKEN BY VIRTUE OF ANN-D DATED
03.03.2015 BY THE R-1 TO 4 INCLUDING DISPOSSESSION AS
ILLEGAL AND CONSEQUENTLY RESTORE POSSESSION OF
RESPECTIVE SCHEDULE PREMISES IN FAVOUR OF THE
PETITIONER NOS. 2 AND 3 AND ALSO AWARD DAMAGES.
THESE PETITIONS COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
Learned counsel for the parties agree that the prayer made in these petitions do not survive for consideration.
The petitions are accordingly disposed of as infructuous.
Sd/-
JUDGE akc/bms