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[Cites 3, Cited by 0]

Karnataka High Court

Arcelor Mittal India Private Limited vs K Ranganatha Raja S/O Late Sannappa on 23 August, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC-D:12082
                                                         WP No. 103851 of 2024
                                                     C/W WP No. 103852 of 2024
                                                         WP No. 103854 of 2024
                                                                 AND 6 OTHERS


                             IN THE HIGH COURT OF KARNATAKA,
                                       DHARWAD BENCH
                         DATED THIS THE 23RD DAY OF AUGUST, 2024
                                            BEFORE
                            THE HON'BLE MR. JUSTICE H.P.SANDESH
                        WRIT PETITION NO. 103851 OF 2024 (GM-CPC)
                                              C/W
                             WRIT PETITION NO. 103852 OF 2024
                             WRIT PETITION NO. 103854 OF 2024
                             WRIT PETITION NO. 103855 OF 2024
                             WRIT PETITION NO. 103857 OF 2024
                             WRIT PETITION NO. 103859 OF 2024
                             WRIT PETITION NO. 103860 OF 2024
                             WRIT PETITION NO. 103862 OF 2024
                             WRIT PETITION NO. 103863 OF 2024

                 IN WRIT PETITION NO.103851/2024

                 BETWEEN:

                 ARCELORMITTAL INDIA PRIVATE LIMITED,
GIRIJA A
BYAHATTI         A COMPANY REGISTERED UNDER THE COMPANIES ACT,
                 1956 AND HAVING ITS REGISTERED OFFICER AT.
Location: HIGH
COURT OF         REGUS BUSINESS CENTRE, OFFICE NO. 317,
KARANTAKA
DHARWAD
BENCH
                 2 AND 3 FLOOR, PAVILION BLOCK B 202,
                 203 AND 204, EAST WING, NA, SARKHEJ-GANDHINAGAR,
                 HIGHWAYS, AHMEDABAD 380054.

                 ALSO AT.
                 NO. 15, SRI BALAJI NILAYA,
                 Y NAGESH SHASTRI NAGAR,
                 BALLARI 583101
                 REPRESENTED BY HEREIN
                 BY ITS AUTHORISED REPRESENTATIVE
                 MR.K. RAMESH.
                                                                    ...PETITIONER
                 (BY SRI. H.R. KAMBIYAVAR, ADVOCATE)
                               -2-
                                          NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


AND:

1.   K. RANGANATHA RAJA S/O LATE SANNAPPA
     AGED MAJOR,
     RESIDING AT WARD NO.5,
     KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT 583115.

2.   SPECIAL LAND ACQUISITION OFFICER,
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P B ROAD, DAVANAGERE 577006.
                                                ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R2,
R1-SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO, I) STAY ALL FURTHER
PROCEEDINGS IN EX. C. NO.230/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DT. 01-06-2024 WHERE BY THE EXECUTION COURT REFUSED
TO DEFER PROCEEDINGS PENDING DISPOSAL OF R.P NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.


IN WRIT PETITION NO.103852 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE,
OFFICE NO.317, 2 & 3 FLOOR,
PAVILION BLOCK B 202, 203 AND 204,
EAST WING, NA, SARKHEJ-GANDHINAGAR HIGHWAY,
AHMEDABAD-380054.
ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR, BALLARI-583101.
REPRESENTED HEREIN BY ITS AUTHORISED
REPRESENTATIVE MR. K. RAMESH.
                                                   ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)
                               -3-
                                          NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


AND:

1.   P. PARVATHAMMA,
     AGED MAJOR,
     WIFE OF LATE PANDU RANGAPPA,

2.   P. SESHAPPA,
     AGED MAJOR,
     FATHER'S NAME NOT KNOWN,

3.   R. NAGARAJ
     AGED MAJOR,
     FATHER'S NAME NOT KNOWN,

4.   P. VIRUPAKSHAPPA,
     AGED MAJOR,
     FATHER'S NAME NOT KNOWN,
     RESPONDENTS NOS.1 TO 4 ARE
     ALL R/O. KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT-583115.

5.   SPECIAL LAND ACQUISITION OFFICER,
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P.B. ROAD, DAVANAGERE-577006.

6.   KAMAKSHAMMA WIFE OF LATE P. HANUMESH,
     AGED ABOUT 46 YEARS,
     RSIDING AT INDIRA NAGAR,
     KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT.

7.   P. VIJAYA WIFE OF GIRISH,
     AGED ABOUT 22 YEARS,
     RESIDING AT PARVATHI NAGAR,
     SIRUGUPPA, BALLARI DISTRICT.

8.   DEEPIKA DAUGHTER OF HANUMESH,
     RESIDING AT INDIRA NAGAR,
     KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT.
                                                ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R5;
    R1-R4 & R6, R8 ARE SERVED)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO STAY ALL FURTHER
PROCEEDINGS IN EX. C. NO.295/2023 (ANNEXURE-E) FURTHER TO THE
                               -4-
                                          NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


ORDER DT. 01-06-2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDING PENDING DISPOSAL OF R.P NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.

IN WRIT PETITION NO.103854 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT
REGUS BUSINESS CENTRE, OFFICE NO.317,
2 AND 3 FLOOR, PAVILION BLOCK B 202, 203,
AND 204, EAST WING, NA,
SARKHEJ - GANDHINAGAR, HIGHWAY,
AHMEDABAD 380054.

ALSO AT.
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR,
BALLARI 583101,
REPRESENTED HEREIN
BY ITS AUTHORIZED REPRESENTATIVE
MR. K. RAMESH
                                                     ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:
1. B. NAGALINGAPPA ACHARI
   SON OF LATE GURAPPA
   AGED MAJOR,
   RESIDING AT NEAR BADIGERA KATTE,
   WARD NO.3, KUDUTHINI VILLAGE,
   BALLARI TALUK AND DISTRICT 583115.

2.   SPECIAL LAND ACQUISITION OFFICER
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P B ROAD, DAVANAGERE 577006.
                                                   ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R2,R1-SERVED)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO, STAY ALL FURTHER
PROCEEDINGS IN EX.C.NO.298/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DTD. 01.06.2024 WHERE BY THE EXECUTING COURT REFUSHED
                                -5-
                                           NC: 2024:KHC-D:12082
                                         WP No. 103851 of 2024
                                     C/W WP No. 103852 of 2024
                                         WP No. 103854 of 2024
                                                 AND 6 OTHERS


TO DEFER PROCEEDING PENDING DISPOSAL OF R.P. NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.

IN WRIT PETITION NO. 103855 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE,
OFFICE NO.317, 2 & 3 FLOOR,
PAVILION BLOCK B 202, 203 AND 204,
EAST WING, NA, SARKHEJ-GANDHINAGAR HIGHWAY,
AHMEDABAD-380054.
ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR, BALLARI-583101.
REPRESENTED HEREIN BY ITS AUTHORISED
REPRESENTATIVE MR. K. RAMESH.
                                                    ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   J. NAGAPPA SON OF J. HONNURAPPA,
     AGED ABOUT 43 YEARS,
     RESIDING AT KUDUTHINI VILLAGE,
     BALLARI TALUK AND DISTRICT-583115.

2.   PADMAVATHI WIFE OF SANKARAPPA,
     AGED ABOUT 67 YEARS,
     RESIDING SRIRAMAMRANGAPURAM,
     BALLARI DISTRICT-583129.

3.   JADEMMA ESHWARAMMA
     WIFE OF LATE THIPPANNA,
     RESIDING VIDUPANAKAL,
     ANDRA PRADESH-515870.

4.   LINGAMMA HONNURAMMA
     WIFE OF LATE HONNURSWAMY,
     AGED ABOUT 40 YEARS,
     RESIDING AT URVOKONDA,
     ANDHRA PRADESH-515812.
                               -6-
                                          NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


5.   RATHNAMMA WIFE OF SRINIVAS,
     AGED MAJOR,
     RESIDING AT KAMPLI,
     HOSAPETE TALUK,
     BALLARI DISTRICT-583201.

6.   HONNURAMMA WIFE OF HANUMANTHAPPA,
     AGED ABOUT 43 YEARS,
     RESIDING AT UNTHAKAL,
     BOMMANAHAL MANDALAM,
     ANANTAPUR DISTRICT,
     ANDHRA PRADESH.

7.   J. SRINIVAS SON OF HONNURAPPA,
     AGED ABOUT 63 YEARS,
     RESIDING AT KUDUTHINI VILLAGE,
     BALLARI TALUK AND DISTRICT-583115.

8.   SPECIAL LAND ACQUSITION OFFICER,
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P B ROAD, DAVANAGERE-577006.
                                                ...RESPONDENTS
(BY SRI. PRAVEEN UPPAR, AGA FOR R8;
    NOTICE TO R1-SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE STAY ALL FURTHER
PROCEEDINGS IN EX. C. NO.296/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DT. 01-06-2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDING PENDING DISPOSAL OF R.P NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.


IN WRIT PETITION NO.103857 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMIED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT
REGUS BUSINES CENTRE, OFFICE NO. 317,
2 AND 3 FLOOR PAVILION BLOCK B 202,
203 AND 204, EAST WING, NA,
SARKHEJ-GANDHINAGAR, HIGHWAY,
AHMEDABAD-380054
                                -7-
                                           NC: 2024:KHC-D:12082
                                         WP No. 103851 of 2024
                                     C/W WP No. 103852 of 2024
                                         WP No. 103854 of 2024
                                                 AND 6 OTHERS



ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y NAGESH SHASTRI NAGAR,
BALLARI-583101,
REPRESENTED HEREIN BY ITS
AUTHORISED REPRESENTATIVE
MR. K. RAMESH
                                                    ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   M.R. ANURADHAKUMARI
     DAUGHTER OF RANGASWAMY
     AGED MAJOR

2.   M.S. ARNUKUMARI
     WIFE OF D. RAVINDRARAJU

     RESPONDENT NOS.1 AND 2 ARE
     RESIDING AT NEAR POST OFFICE,
     WARD NO.5, KUDUTHINI VILLAGE,
     BALLARI TALUK AND DISTRICT 583115.

3.   SPECIAL LAND ACQUISITION OFFICER
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P B ROAD, DAVANAGERE 577006.
                                                 ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R3,
NOTICE TO R1 & R2 SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO, STAY ALL FURTHER
PROCEEDINGS IN EX.C.NO.297/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DT. 01-06-2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDINGS PENDING DISPOSAL OF R.P NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.

IN WRIT PETITION NO.103859 OF 2024

BETWEEN:

ARCELOR MITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 AND
                               -8-
                                          NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE, OFFICE NO.317,
2 AND 3 FLOOR, PAVILION BLOCK B 202, 203 AND 204,
EAST WING, NA, SARKHEJ-GANDHINAGAR, HIGHWAY,
AHMEDABAD 380054.

ALSO AT:
NO.15, SRI BALAJI NILAYA
Y. NAGESH SHASTRI NAGAR,
BALLARI 583101.
R/BY HERE IN BY ITS AUTHORISED
REPRESENTATIVE MR.K. RAMESH
                                                    ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   D. NAGARAJ
     AGED MAJOR
     SON OF LATE MALEPPA
     RESIDING AT WARD NO.3,
     NEAR WATER TANK,
     KUDITHINI VILLAGE,
     BALLARI TALUK & DISTRICT 583115.

2.   SPECIAL LAND ACQUISITION OFFICER
     DAVANAGERE, KARURU INDUSTRIAL AREA,
     P.B ROAD, DAVANAGERE 577006.
                                                 ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R2)
      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO, STAY ALL FURTHER
PROCEEDINGS IN EX. C. NO. 234/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DT. 01-06-2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDINGS PENDING DISPOSAL OF R.P NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.

IN WRIT PETITION NO.103860 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE,
                               -9-
                                           NC: 2024:KHC-D:12082
                                        WP No. 103851 of 2024
                                    C/W WP No. 103852 of 2024
                                        WP No. 103854 of 2024
                                                AND 6 OTHERS


OFFICE NO.317, 2 & 3 FLOOR,
PAVILION BLOCK B 202, 203 AND 204,
EAST WING, NA, SARKHEJ-GANDHINAGAR HIGHWAY,
AHMEDABAD-380054.
ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR, BALLARI-583101.
REPRESENTED HEREIN BY ITS AUTHORISED
REPRESENTATIVE MR. K. RAMESH.
                                                    ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   D. NAGARAJ,
     AGED MAJOR,
     SON OF LATE MALEPPA
     RESIDING AT WARD NO.3,
     NEAR WATER TANK, KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT-583115.

2.   SPECIAL LAND ACQUISITION OFFICER,
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P.B. ROAD, DAVANAGERE-577006.
                                              ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R2;
   NOTICE TO R1 IS SERVED)
      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE STAY ALL FURTHER
PROCEEDINGS IN EX.C.NO.231/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DTD. 01.06.2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDING PENDING DISPOSAL OF R.P. NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.


IN WRIT PETITION NO.103862 OF 2024

BETWEEN:

ARCELORMITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
1956 AND HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE,
OFFICE NO.317, 2 & 3 FLOOR,
PAVILION BLOCK B 202, 203 AND 204,
                                 - 10 -
                                               NC: 2024:KHC-D:12082
                                             WP No. 103851 of 2024
                                         C/W WP No. 103852 of 2024
                                             WP No. 103854 of 2024
                                                     AND 6 OTHERS


EAST WING, NA, SARKHEJ-GANDHINAGAR HIGHWAY,
AHMEDABAD-380054.
ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR, BALLARI-583101.
REPRESENTED HEREIN BY ITS AUTHORISED
REPRESENTATIVE MR. K. RAMESH.
                                                        ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   VENKATA SEETHARAMAIAH,
     AGED ABOUT 45 YEARS,
     SON OF K. VENKATESH RAO.

2.   K. SHIVARAM KRISHNA,
     AGED ABOUT 50 YEARS,
     SON OF K. VENKATESH RAO.

3.   K. RAVI SHANKAR,
     AGED ABOUT 48 YEARS,
     SON OF K. VENKATESH RAO,

     RESPONDENT NOS.1 TO 3
     ALL RESIDING AT VARSHA NILAYA,
     1ST CROSS, KUVEMPU NAGAR,
     3RD LANE, BALLARI-583104.

4.   SPECIAL LAND ACQUISITION OFFICER,
     DAVANAGERE, KARURU INDUSTRIAL AREA,
     P.B ROAD, DAVABAGERE-577006.
                                                     ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R4;
   NOTICE TO R1TO R3 SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE STAY ALL FURTHER
PROCEEDINGS IN EX.C.NO.232/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DT. 01.06.2024 WHEREBY THE EXECUTING COURT REFUSED TO
DETER PROCEEDING PENDING DISPOSAL OF R.P.NOS.1334-1413/2023,
1414-1428/2023, 1429-1508/2023, 1509-1523/2023, 1604-1618/2023
AND 1524-1603/2023 PENDING BEFORE THE HON'BLE SUPREME
COURT.
                               - 11 -
                                             NC: 2024:KHC-D:12082
                                           WP No. 103851 of 2024
                                       C/W WP No. 103852 of 2024
                                           WP No. 103854 of 2024
                                                   AND 6 OTHERS



IN WRIT PETITION NO. 103863 OF 2024

BETWEEN:

ARCELOR MITTAL INDIA PRIVATE LIMITED,
A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 AND
HAVING ITS REGISTERED OFFICE AT:
REGUS BUSINESS CENTRE, OFFICE NO.317,
2 AND 3 FLOOR, PAVILION BLOCK B 202, 203 AND 204
EAST WING, NA, SARKHEJ-GANDHINAGAR HIGHWAY,
AHMEDABAD 380054.

ALSO AT:
NO.15, SRI BALAJI NILAYA,
Y. NAGESH SHASTRI NAGAR,
BALLARI 583101.
R/BY HEREIN BY ITS AUTHORISED
REPRESENTATIVE MR.K. RAMESH
                                                      ...PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)

AND:

1.   RAMADURGAM DODDA HANUMANTHAPPA
     S/O BHEEMAPPA
     AGED ABOUT 72 YEARS,
     RESIDING AT WARD NO.2,
     OPP. VIJAYA TALKIES,
     KUDITHINI VILLAGE,
     BALLARI TALUK AND DISTRICT 583115.

2.   SPECIAL LAND ACQUISITION OFFICER
     DAVANAGERE, KARUR INDUSTRIAL AREA,
     P.B ROAD, DAVANAGERE 577006.
                                                   ...RESPONDENTS
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R2,
NOTICE TO R1 SERVED)

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO, STAY ALL FURTHER
PROCEEDINGS IN EX.C.NO.233/2023 (ANNEXURE-E) FURTHER TO THE
ORDER DTD. 01.06.2024 WHERE BY THE EXECUTING COURT REFUSED
TO DEFER PROCEEDING PENDING DISPOSAL OF R.P. NOS. 1334-
1413/2023, 1414-1428/2023, 1429-1508/2023, 1509-1523/2023,
1604-1618/2023 AND 1524-1603/2023 PENDING BEFORE THE HON'BLE
SUPREME COURT.
                                - 12 -
                                              NC: 2024:KHC-D:12082
                                            WP No. 103851 of 2024
                                        C/W WP No. 103852 of 2024
                                            WP No. 103854 of 2024
                                                    AND 6 OTHERS



     THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE H.P.SANDESH) Learned counsel for the petitioner has filed a memo stating that the petitioner has paid the decretal amount to the concerned respondents and the present writ petitions have become infructuous. The dismissal of the petitions is required to facilitate disposal of the underlying Execution Cases.

Memo is taken on record.

In view of the memo filed by the learned counsel for the petitioner and also the reasons assigned in the memo, writ petitions are dismissed as having become infructuous.

Sd/-

(H.P.SANDESH) JUDGE PMP List No.: 3 Sl No.: 2