Karnataka High Court
Anil S/O Narayanasa Baddi vs Karnataka Vikas Grameen Bank on 18 July, 2019
Author: S G Pandit
Bench: S.G. Pandit
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 18 T H DAY OF JULY 2019
BEFORE
THE HON'BLE MR.JUSTICE S.G. PANDIT
W.P.NO.110861/2019 (GM-DRT)
& W.P.No.111895/2019
BETWEEN:
1. ANIL S /O NARAYANASA BADDI
AGED 47 YEARS , OCC: BUS INESS,
R/O H.NO .20, PARASWADI,
2ND S TAGE, KESH WAPUR,
HUBLI, DIS TRICT:DHARWAD-580001.
2. RAMESH S/O LAXMANSA IRAKAL
AGED 44 YEARS , OCC: BUS INESS,
R/O PLOT NO.10, 11, 12/A ,
SUVIDHA COLONY, KESHWAPUR, HUBLI,
DISTRICT DHARWAD-580001.
... PETITIONERS
(BY SRI.V .M.SHEELVANT, SRI V.S.KOUJALGI,
SRI. M.L.VANTI, ADVOCATES )
AND
1. KARNATAKA VIKAS GRAMEEN BANK
A BANK CONS TITU TED AND FUNCTIONING
UNDER THE REGIONAL RURAL BANK ACT 1976,
HAVING ITS HEAD OFFICE A T DHARWAD AND
BRANCHES ALL O VER DHARWAD,
BELGAUM, HAVERI, GADAG,
BIJAPUR, KARWAR, BAGALKO T,
MANGALORE AND UDUPI DIS TRICTS, AND ONE
SUCH BRANCH CA LLED S IRUR PARK BRANCH,
HUBLI, REPRES ENTED BY
ITS BRANCH MANAGER.
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2. C. RAMAKRISHNA REDDY
S/O A. CHANDRANNA
AGED 48 YEARS , OCC:BUSINESS ,
R/O PLOT NO.2+3, 1S T FLOOR,
CHETANA COLONY, JAMATH LAYOUT,
VIDYANAGAR, HUBLI,
DISTRICT DHARWAD-580001.
3. N. RANGANATH S /O VENKA TA NARAS APPA
AGED 54 YEARS , OCC:BUSINESS ,
R/O HOUSE NO.412, MAIN ROAD,
AKSHAYA COLONY, 1S T PHASE,
GOKUL ROAD, HU BBALLI,
DISTRICT DHARWAD-580001.
4. SMT. SUNANDA W/O C.RAMAKKRISH NA REDDY
AGE MAJOR, OCC:HOUSEHOLD WORK,
R/O PLOT NO.2+3, 1S T FLOOR,
CHETANA COLONY, JAMATH LAYOUT,
VIDYANAGAR, HUBLI,
DISTRICT DHARWAD-580001.
5. SMT. GIRIJA W/O N. RANGANATH
AGED MAJOR, OCC:HOUSEHOLD WORK,
R/O HOUSE NO.412, MAIN ROAD,
AKSHAYA COLONY, 1S T PHASE,
GOKUL ROAD, HU BBALLI,
DISTRICT DHARWAD-580001.
6. K. GANGADHAR KINI
AGE MAJOR, OCC:BUSINESS,
PROP:M/S RAMANATH TRADERS,
R/O PLOT NO.12, P B ROAD,
BHAIRIDEVARAKO PPA, HUBBALLI,
DISTRICT DHARWAD-580001.
7. SHIDDALINGAPPA MAHARUDRAPPA HUBLI
AGE MAJOR, OCC:BUSINESS,
R/O NEAR AMRU THESHWARA HIGH SCHOOL,
ANNIGERI, TQ:NAVALGUND,
DISTRICT DHARWAD-580001.
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8. SHIVAYOGAPPA MAHARUDRAPPA HUBLI
AGED MAJOR, OCC:BUSINESS,
R/O NEAR AMRU THESHWARA HIGH SCHOOL,
ANNIGERI, TQ:NAVALGUND,
DISTRICT:DHARWAD-580001.
9. JAGADEESH MAHARUDRAPPA HUBLI
AGED MAJOR, OCC:BUSINESS,
R/O NEAR AMRU THESHWARA HIGH SCHOOL,
ANNIGERI, TQ:NAVALGUND,
DISTRICT:DHARWAD-580001.
10. MOHAN KRISHNA GUPTA
S/O: C C P GUPTA
AGED 70 YEARS ,
R/O 1362, SOU TH END ROAD,
9 T H BLOCK, JAYANAGAR,
BANGALORE-82.
... RESPONDENTS
( BY S RI. C.V.ANG ADI, ADV. FOR R1
NO TICE TO R-2 TO R-10 DISPENS ED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONS TITUTION OF INDIA
PRAYING TO ISSUE A WRIT IN THE NA TURE OF
MANDAMUS OR ANY OTHER APPROPRIA TE WRIT,
ORDER OR DIRECTION DIRECTING THE DEBT
RECOVERY TRIBU NAL, BENGALURU TO DISPOSE OF
THE O.A .740/2013 A T THE EARLIES T AND ETC.
THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLO WING:
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ORDER
The petitioners are before this Court praying for a direction to the Debt Recovery Tribunal to dispose of O.A.No.740/2013 at the earliest.
2. The petitioners are respondent Nos.10 and 11 in O.A.No.740/2013 filed by respondent No.1 Karnataka Vikas Grameen Bank, for recovery of dues from respondents. It is stated that the application is pending before the Debts Recovery Tribunal for the last 5 years.
3. The petitioners have sought for a direction to the Debts Recovery Tribunal, to dispose of the O.A. at the earliest, since the matter is pending for more than five years. It is stated that the O.A. has already reached the stage of arguments. As the O.A. in question is already at the stage of arguments, the Tribunal to make an 5 endeavor to dispose of the O.A. as early as possible. The petitioners and respondent No.1 to co-operate with the Tribunal for early disposal.
Accordingly, the writ petitions are disposed of.
Sd/-
JUDGE msr