Prathapgiri vs L T Humnabad & Ors on 7 July, 2010

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Karnataka High Court

Prathapgiri vs L T Humnabad & Ors on 7 July, 2010

Bench: A.N.Venugopala Gowda

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA

DATED THIS THE 7"' DAY OF JULY 2010

BIZCFO RE

THE HONBL1: MR. JUSTICE AN. vENUGoPALAjGOi§§rDA  "  

W.P.NO.12796 0Ié:A199.SO j;  'I
C/W   "
W.P.NO.23396.0F 1993 (LR)

in W.P.N0. 12796/1998

BETWEEN:

sR1_PRATHAPG1RI"*--.. ' _ v__ _
s/0 LATE PRAsiAD(3i1=;.I' 
AGE MAJOR  _ "  ":;,__ 
R/O NIRNA VILLAGE  I
I-HJMNABAAD TALU K' * ff -~ ._ "
BIDAR D1sTR:_CT._ ' '
' PETITIONER. ..

" (BY  '}1E_GDEI_Assd': 'Sp.-----E3"\/[T.PR.Ai\/I.ILA NELARGI, ADV. ABSENT}

 V I 

  :. I!.,4A\ND.TI?IO:$U'NAL

;A1'UM:\I.ABAD BY rrs CHAIRMAN

I 'TSRLGIJNDAREDDY
._ " --s/C) NARSAREDDY
 MAJOR
A R/0 AKHELI v11,,1.,Ac;I::.
NIRNA



DA  mm

R2(!).

R2(2)

1312(3)

R2(4)

R2(5)

[NJ

HUMNABAD TALUK.
(SINCE DEAD BY LRS)

GOPAL REDDY EKHELLL
S/O SHANKAR REDDY.
AGED ABOUT 29 YEARS

JANARDHAN REDDY EKHELLI,

S/O SHANKAR REDDY,
AGED ABOUT 27 YEARS

SANJEEV REDDY EKHELLI,
s/0 SHANKAR REDD'{,_"'V-._ .
AGED ABOUT 25 YEARS ' -V - '-
SATiSH REDD.'.{:3KHE:;Li}:' 
s/0 SHANKAR r<;;3»DDY,3 '

AGED      ' I

V!SH*NUVA1{EDiDY V}éf"A1}1E'L1 
S/O G_UN_DA. RE'-i>D_y';A _   ._
AGED' ABOUT --48'Y:E~ARS__&DA"  

ALI. RESIDING AT:
\m:,LAc3E NIRNA 

' ' D T*ALUi»K'AHUMNABA'D"'D

   R2(6)._

SMT.MAN§AMMA
vwo B...AK1zA REDYY
VILLAG:3i NGWAR,

 A }3l_.DAR"TA.LUK AND DiST.

-'SAM? PADMAVATI,
Fw/0 RANGA REDDY.

H RES. AT. BUD}?/\D VILLACE,



ZAHEERABAD TALUK.
DIST.:ME£DAK.
ANDRA PRADESH.

112(8) SMT. SUSHEELAMMA
W/O ZHARANAREDDY,
RESIDENT AT VILLAGE. U-DBAL.
TALUK HUMNABAD,
DIST. BIDAR.   -

3. SR1'. PRAHLADGIR1
S/O LATE PRASADGIRI
MANOR R/O NIRNA
HUMNABAD TALUK
BIDAR. .   .  1' V 
(DELETE As PER. ORD}33?%«'DA"fE[i)b:';Z] .03.;2r30{;)

4. SR1. PAT=T4EG,TRI """:'~V._b     --

s/0 LATE R A'M';¢..g1Ia CHELI,A.  
RAD/ICH2X'I'{f.JT;fR_A    
MA}QR--.' " f  

R/O GOS/'4.£MATH' R'AM'D.AvAL. CHITGUPPA
HUMN/5{B_AD.V'F/X.LUi<. " "

BIIEAIR I)1s*i'.., v  "

 , "THEE"f?§?i»S'1L'DAR "" "

'  "HUAIvIvNAB'AD'TALIJK
._ '*;EiLI;\z1Ai'A.:.3_A';jV-w"
A B1'DAR.D1$fI>R1'c'I'.
   

 'rfgy "3RL._1<.U A/IA1{, AGA FOR R1 AND R5, SR1. 13.3. MAN}UNA'1""H AND
"SACf11.N_.M.MAHAJAN-- ADV. FOR R2(I»5), R2(()~8) ARIE5 SISRVFSD. R3 IS

 '--D'ELE,TED we 2I..{)8.2()()6. SRIPRAVEEEN KUMAR RAR<<m.=;, ADV.
jj f?f)I2..i2:i)



AND:

";{'H.1S WRIT PETITION 1S FILED UNDER A.RT1'cLEs zzévié-27

 

OF CON'ST1TUT1ON OF INDIA PRAYING TO {A} ISSL}--{-3§._A4W1'{'§7E;  
CER'r_:ORAR1 AND QUASH THE ORDER DATED ;>_r.'.>S..n;%1j.wV<)R.T.:}?A,SSE1>--.S 

BY THE 1" RESPONDENT IN NO.BIvIU.'SAU/CR/'I3.3/75 ? 62';:9(O"\<'1:51:

ANNEXURE B. (B) GRANT sum 2:_">mER*~.

CONSEQUENTAIL RE-LIEFS.

in W.P.NO.23396/1998

BETWEEN:

SRIFAT}EG1R _ « S/O RAMGIR _.

AGE MAJOR, » R/O CH1TAGUP{?A'~- :i,_ - ' }1UMNAEAD"TAL1§r:K "

BIDAR Dis-jrR}_CT.V '

4. AV ...PETITIONER [BY SR1 PRAVEEN KUMAR RARKOTE, ADW STATE: O_F"~KARNATAI{A 03 E _:§Ds7' .

BY REfjI'-ASRY DE.P'1'I'. oF':;AND REFORMS M.S;"SU::_;bIN«O, BANGALORE-1 ' TRIBUNAL "Hui;/11\1AABAO4 SHJAR D1STR1CT _S1-2?: OuNOARm31)Y " S /O NARASAR1«:,OOY Y1i«:KKA1--1A1.1,:

MAJOR. OCC:AGRL. R/O NIRNA VILLAGE HUMNABAD TALUK BIDAR DISTRICT

4. SR1 PRASADAGIR SINCE DECECASTED BY HIS LRS

a) PRAHLADAGIR S/O PRASADGIR, MAJOR OCC:AGRL.

R/O CHYITAGUPPA, _ HUMNABAD TQ ' ' BIDAR DISTRICT b] PRATAPGIR __ _ s/0 IIIQASADLER, .

AGE MA;JCI¢;..VCC~*I*;__:AG_=5L _ * R/O NIRI~I.A':IInL,I.ACrE<.. I HUIv1'NABA:'2 TAIE-;UK ~ . I BIDAR D1:sfI':I2.ICfI*'»I .

. C ...RESPONDENTS (BY SR1 KUMAR, AGA "I?oR*--R1--R2, M/s.1v1.N.PRAMILA 3; A/S ADV FOR_R4A, 'R3'AN1) R-;LB'ARE SERVED) WRIT P'E:*I'I*-FICN IS FILED UNDER ARTICLES 226 AN1D; "2I27' ..V_vC)I1"«.TI*II1_3 CONSTITUITION OF INDIA PRAYING TO QU.a.S}1".VAV'1:j'EV' }XI'éIQEX.B DT 20.03.98 AND TO FURTHER REJECf_l' THE 'Ag->I3LICATIoN FILED BY R-3 IN FORM NO.7 AND _, . V. _»"_i"'4I"§E}33SE3 WRIT PETITIONS ARE COMING ON FOR ORIDPZRS ___"'FII--IIS; DAY, THE COURT MADE 'I'HE3 I-'CI.I,0wINC:

0 RD ER None appears for the petitioner even in the se<:()1'id:VCa'1:'},e.V' Petition stands dismissed for n0r1~pr0seCL1ti.0--ﬁ." 1UDGE e sb

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