Karnataka High Court
Mr.Lambadi Mallesh Naik vs Mr.T.Nandyappa on 15 February, 2019
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
WP 13517/2015
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF FEBRUARY, 2019
BEFORE
THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA
W.P.No.13517/2015 (GM-CPC)
BETWEEN:
Mr. Lambadi Mallesh Naik,
S/o Mr. Danyanaik,
Aged about 36 years,
Occupation: Agriculture,
Guledahatti Thanda,
Kyarakatti Post,
Harapanahalli - 583 131,
Davangere District. ... PETITIONER
(By Sri K.Shashikanth Prasad, Adv.)
AND:
1. Mr. T.Nandyappa,
S/o late Siddappa,
Aged about 59 years,
Occupation: Agriculture,
Kammattahalli village,
Harpanahalli - 583 131,
Davangere District.
2. Mr. L.Danya Naik,
S/o Mr. Rama Naik,
Aged 68 years,
Guledahatti Thanda,
Kyarakatti Post,
Harapanahalli - 583 131,
Davangere District. ... RESPONDENTS
(By Sri G.S.Balagangadhar, Adv. for R-1)
WP 13517/2015
2
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to quash the further order dated
11.03.2015 passed by Civil Judge (Sr.Dn.), Harapanahalli, in
Ex.Case No.9/2009 (Old No.14/2007) vide Annexure-D.
This petition coming on for Preliminary Hearing 'B'
Group, this day, the Court made the following:
ORDER
1. The judgment-debtor in Execution Case No.9/2009 on the file of the Civil Judge (Sr.Dn.), Harapanahalli, has come up in this writ petition impugning the order dated 11.03.2015.
2. When this matter is taken up for consideration this day, the stage of the proceedings in Execution Case No.9/2009 is looked into in the website of Davangere District Court. It is seen that Execution Case No.9/2009 has already been disposed of vide order dated 07.09.2012. Therefore, nothing survives for consideration in this writ petition as the same has become infructuous. Accordingly, this writ petition is dismissed as having become infructuous.
Sd/-
JUDGE KK