Karnataka High Court
Basawaraj S/O Sangappa Golapnour And ... vs Annapurana W/O Veerbhadrappa, And Ors on 11 September, 2015
W.P.Nos.202962-202964/2015
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF SEPTEMBER, 2015
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WRIT PETITION NOs.202962-202964/2015 (GM-CPC)
BETWEEN:
1. BASAWARAJ
S/O SANGAPPA GOLAPNOUR
AGE: 56 YEARS
OCC: AGRICULTURE
2. GUNDAPPA
S/O SANGAPPA GOLAPNOUR
AGE: 50 YEARS, OOC: AGRICULTURE
3. AMRUT RAO
S/O SANGAPPA GOLAPNOUR
AGE: 40 YEARS, OCC: AGRICULTURE
4. ANAND KUMAR
S/O GUNDAPPA GOLAPNOUR
AGE: 24 YEARS, OCC: AGRICULTURE
ALL ARE R/O VILLAGE HODE BEERANALLI
TQ: CHINCHOLI, DIST. KALABURAGI - 582 282
... PETITIONERS
(BY SRI N. KRISHNACHARYA, ADVOCATE - ABSENT)
AND:
1. ANNAPURANA W/O VEERBHADRAPPA
AGE: 45 YEARS, OCC: AGRICULTURE
R/O OF GADIKESHWAR, TQ. CHINCHOLI
DIST. KALABURAGI - 582 282
2. SHANTKUMAR S/O VEERBHADRAPPA
W.P.Nos.202962-202964/2015
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AGE: 18 YEARS, OCC: STUDENT
3. BASSAMMA D/O VEERBHADRAPPA
AGE: 16 YEARS, MINOR, OCC: STUDENT
4. BHODEVI D/O VEERBHADRAPPA
AGE: 12 YEARS, MINOR, OCC: STUDENT
5. JAGADISH S/O VEERBHADRAPPA
AGE: 10 YEARS, MINOR, OCC: STUDENT
R3 TO R5 ARE SINCE MINORS
U/G AND NEXT FRIEND NATURAL MOTHER-R1
6. SUVARNA D/O BASAVARAJAPPA
AGE: 40 YEARS, OCC: HOUSEHOLD
R/O GADIKESHWAR, TQ. CHINCHOLI
DIST. KALABURAGI - 582 282
7. SHIVANI D/O BASAVARAJ
AGE: 15 YEARS, MINOR
8. VIJAYALAXMI D/O BASWARAJ
AGE: 12 YEARS, MINOR
9. ASHVINI D/O BASAWARAJ
AGE: 14 YEARS, MINOR
10. REVANSIDD S/O BASWARAJ, MINOR
R7 TO R10 ARE SINCE MINORS ARE
UNDER THE CARE AND GUARDIANSHIP
OF THEIR NATURAL MOTHER AND
NEXT FRIEND-R6 AND ARE ALL
R/O GADIKESHWAR, TQ. CHINCHOLI
DIST. KALABURAGI - 582 282
11. LALITABAI W/O GUNDAPPA
AGE: 54 YEARS, OCC: HOUSEHOLD
R/O SEDAM, DIST. KALABURAGI - 585 222
12. SHANTABAI W/O VISHWANATH
AGE: 50 YEARS, OCC: HOUSEHOLD
R/O KALABURAGI - 585 222
13. SHARANAPPA S/O SHATMALLAPPA
W.P.Nos.202962-202964/2015
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AGE: 45 YEARS, OCC: AGRICULTURE
R/O GADIKESHWAR, TQ. CHINCHOLI
DIST. KALABURAGI - 582 282
... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI QUASHING THE IMPUGNED
ORDER PASSED BY THE SENIOR CIVIL JUDGE CHINCHOLI IN
O.S.NO.4/2009 DATED 20.02.2015 AS PER ANNEXURE-F, BY
ALLOWING THE APPLICATION U/SEC. 144 OF C.P.C.
RESTORING THE POSSESSION OF LAND SY.NO.62 MEASURING
27 ACRES 31 GUNTAS OF VILLAGE GADIKESHWAR,
TQ. CHINCHOLI TO THE PETITIONERS.
THESE WRIT PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J.(Oral):
These petitions are listed for the second time for orders re. non-compliance of office objections. None appears for the petitioners. It appears that the petitioners are not interested in prosecuting these petitions. The writ petitions are accordingly dismissed.
Petitions dismissed.
Sd/-
JUDGE LG