Karnataka High Court
K.Suvarna W/O. Janhan Kallakuntla vs Laxman Obayya Channayya Korapati on 15 December, 2021
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 15TH DAY OF DECEMBER 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
WRIT PETITION NO.84096/2013 (LB ELE)
BETWEEN:
K.SUVARNA W/O. JANHAN KALLAKUNTLA
AGED ABOUT 34 YEARS,
OCC: HOUSEHOLD WORK
R/AT: CEMENT CHAWL, GADAG ROAD, HUBLI
..PETITIONER
(BY SRI RAVI G. SABHAHIT, ADVOCATE)
AND
1. LAXMAN OBAYYA CHANNAYYA KORAPATI,
AGED 49 YEARS, OCC: BUSINESS,
R/O. NO. 123, JANATA COLONY,
GADAG ROAD, HUBLI -20.
2. BASAVARAJ S/O. SANJIVAPPA BAJANTRI
AGE: MAJOR, OCC: BUSINESS,
BAJANTRI CHAWL, HABIB MILL ROAD,
VIRAPUR ONI, HUBLI 20.
3. SUVARNALATA W/O. DEVADANAM LUNJALA
AGE: MAJOR, OCC: BUSINESS,
R/O. NO. 88, CHETANA COLONY,
GADAG ROAD, HUBLI -20.
4. THE STATE OF KARNATAKA
R/BY D. C. DHARWAD
:2:
5. THE RETURNING OFFICE
FOR HDMC ELECTION 2013,
FOR WARD NO. 48,
HDMC HUBLI.
..RESPONDENTS
(BY SRI S.S.FAKIRAGOUDAR AND SRI JOGARISHETTAR M.B., ADV.
FOR RESPONDENT NO.3)
(BY SRI ARUNA R.DESHPANDE, ADV. FOR RESPONDENT NO.5)
(BY SMT SHASHIKALA L.DESAI, ADV. FOR RESPONDENT NO.5)
(RESPONDENT NOS.1, 2 AND 4-SERVED AND UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER WRIT, ORDER OR DIRECTION TO
QUASH THE ORDER PASSED BY THE FIRST ADDITIONAL DISTRICT
AND SESSIONS JUDGE AT DHARWAD SITTING AT HUBLI, IN
ELELCTION PETITION NO.5/13 ON I.A.NO.1 FILED UNDER
SECTION 5 OF LIMITATION ACT, DATED 22/08/2013, PRODUCED
AT ANNEXURE-A.
THIS PETITION COMING ON FOR PRELIMINARY HEARING B
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files memo seeking permission for withdrawal of the petition.
Memo is accepted.
Writ petition is dismissed as withdrawn.
SD JUDGE CKK