Karnataka High Court
Sri Vinod Kumar vs Sri Mahadevu on 17 December, 2025
Author: V Srishananda
Bench: V Srishananda
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NC: 2025:KHC:53742
CRP No. 869 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL REVISION PETITION NO. 869 OF 2024 (IO)
BETWEEN:
1. SRI. VINOD KUMAR
S/O LATE SIDDAPPA.
AGED ABOUT 30 YEARS
RESIDENT OF THARIPURA VILLAGE,
KASABA HOBLI, SRIRANGAPATNA TALUK,
MANDYA DISTRICT,
KARNATAKA - 571 477.
...PETITIONER
(BY SRI. H MOHAN KUMAR, ADVOCATE)
AND:
1. SRI. MAHADEVU
S/O LATE SRI. TIMMEGOWDA @ MUGAPPA
AGED ABOUT 58 YEARS
Digitally RESIDENT OF #PAMPINA HOSAHALLI,
signed by BELAGOLA HOBLI,
MALATESH SRIRANGAPATNA TALUK,
KC MANDYA DISTRICT,
Location: KARNATAKA - 571 606.
HIGH
COURT OF
KARNATAKA 2. SMT. NINGAMMA.
W/O LATE SIDDAPPA.
AGED ABOUT 58 YEARS
3. SMT. SIDDAMMA.
W/O LATE SIDDAPPA.
AGED ABOUT 48 YEARS
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NC: 2025:KHC:53742
CRP No. 869 of 2024
HC-KAR
4. SMT. YASHODHAMMA
W/O LATE SIDDAPPA.
AGED ABOUT 56 YEARS
5. SMT. THEJASWINI.
D/O LATE SIDDAPPA.
AGED ABOUT 28 YEARS.
6. SMT. SWETHA.
D/O LATE SIDDAPPA.
AGED ABOUT 23 YEARS
7. SMT. S. SUMALATHA.
D/O LATE SIDDAPPA.
AGED ABOUT 33 YEARS
RESPONDENTS NO.2 TO 7 ARE
ALL RESIDENTS OF:
THARIPURA VILLAGE, KASABA HOBLI,
SRIRANGAPATNA TALUK,
MANDYA DISTRICT, KARNATAKA-571 477.
...RESPONDENTS
(BY SRI. SRINIVAS V, ADVOCATE AND
SRI. KRISHNEGOWDA, ADVOCATE FOR R1)
THIS CRP IS FILED UNDER SEC.115 OF CPC., PRAYING
TO CALL FOR THE ENTIRE RECORDS OF O.S.NO.162/2021 ON
THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AT
SRIRANGAPATNA, MADYA AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
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NC: 2025:KHC:53742
CRP No. 869 of 2024
HC-KAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo, which reads as under:
"The Petitioner most respectfully submits that, the petitioner has sought to challenge the order passed by the Addl. Senior Civil Judge at Srirangapatna dated 27/09/2024 on application under Order VII Rule 11 of CPC. The petitioner is pursuing his remedy before the Revenue Authority under the provisions of Karnataka SC/ST (PTCL) Act, 1978. Therefore, the petitioner respectfully prays that, this Hon'ble Court be pleased to permit him to withdraw the petition, in the interest of justice and equity."
2. Placing the memo on record, the petition is dismissed as withdrawn.
Pending application, if any, does not survive for consideration and the same is disposed of.
Sd/-
(V SRISHANANDA) JUDGE BSS List No.: 1 Sl No.: 13