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Karnataka High Court

Sri K C Ramachandraiah vs Sri K C Hanumanthrayappa on 3 September, 2024

Author: R Devdas

Bench: R Devdas

                                          -1-
                                                        NC: 2024:KHC:35988
                                                   WP No. 3972 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                      BEFORE
                         THE HON'BLE MR JUSTICE R DEVDAS
                      WRIT PETITION NO. 3972 OF 2022 (GM-CPC)
              BETWEEN:

              SRI K C RAMACHANDRAIAH
              S/O LATE CHANNAIAH
              AGED ABOUT 64 YEARS
              REPRESENTED BY HIS GENERAL POWER OF
              ATRTORNEY HOLDER AND HIS SON
              MR K R SURESH
              BOTH ARE RESIDING AT DOR NO.218
              SPG COLONY
              MAGADI MAIN ROAD
              TAVAREKERE BENGALURU-562130.


                                                             ...PETITIONER
                 (BY SRI.S.Y. KUMBAR .,ADVOCATE)
Digitally signed
by JUANITA       AND:
THEJESWINI
Location: HIGH
COURT OF         1. SRI K C HANUMANTHRAYAPPA
KARNATAKA            S/O LATE CHANNAIAH
                     AGED ABOUT 67 YEARS
                     RESIDING AT KOLIGERE VILLAGE
                     DODDABELAVANGALA HOBLI
                     DODDABALLAPURA TALUK
                     BENGALURU RURAL DISTRICT-561204.

              2.    SMT K C MAHALAKSHMI
                    D/O LATE CHANNAIAH
                            -2-
                                        NC: 2024:KHC:35988
                                     WP No. 3972 of 2022




    AGED ABOUT 50 YEARS
    RESIDING AT SONNENAHALLI VILLAGE
    KOLIGERE POST
    DODDABELAVANGALA HOBLI
    DODDABALLAPURA TALUK
    BENGALURU RURAL DISTRICT-561204.


                                           ...RESPONDENTS
(BY SRI. MURALI B S.,ADVOCATE FOR R1;
  R2 SERVED- UNREPRESENTED)
     THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE
IMPUGNED ORDER DATED 08.02.2022 PASSED BY THE
LEARNED SENIOR CIVIL JUDGE, AT DODDABALLAPURA IN
OS.NO.127/2012 ON IA NO.LVIII AT ANNEXURE-A.

     THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM:    HON'BLE MR JUSTICE R DEVDAS


                      ORAL ORDER

Matter is called out. There is no representation for the petitioner.

2. This Court has received information that the original suit case from out of which the present writ petition arises viz., O.S.No.127/2012 has been settled on 19.08.2024, in view of the compromise petition filed by -3- NC: 2024:KHC:35988 WP No. 3972 of 2022 the parties and therefore, the prayer made in the writ petition has become infructuous.

3. Consequently, the writ petition stands disposed of for the reasons stated above.

Sd/-

(R DEVDAS) JUDGE JT/-

CT:SR