Karnataka High Court
Sri Ravishankar vs Sri V Shankar Bhat on 22 March, 2016
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF MARCH, 2016
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION No.54662/2015 (GM-CPC)
BETWEEN:
1. SRI. RAVISHANKAR,
AGED ABOUT 46 YEARS,
S/O LATE V.RAMA BHAT
R/O NO.1043A, HIGH POINT I
NO.45, PALACE ROAD,
BANGALORE - 560 001.
2. SMT.LAKSHMI
AGED ABOUT 51 YEARS,
D/O LATE V.RAMA BHAT
R/O NO.1043A, HIGH POINT I
NO.45, PALACE ROAD,
BANGALORE - 560 001.
3. SMT.SHYAMALA
AGED ABOUT 49 YEARS,
D/O LATE V.RAMA BHAT
R/O NO.1043A, HIGH POINT I
NO.45, PALACE ROAD,
BANGALORE - 560 001.
4. SMT.SHOBHA
AGED ABOUT 48 YEARS,
D/O LATE V.RAMA BHAT
R/O NO.1043A, HIGH POINT I
NO.45, PALACE ROAD,
2
BANGALORE-560001
...
PETITIONERS
(BY SRI. N. SHANKARAANARAYANA BHAT, ADV.)
AND:
1. SRI. V. SHANKAR BHAT
AGED ABOUT 65 YEARS,
S/O LATE V.KRISHNA BHAT
RESIDING AT RENT FORT HOUSE,
KEPU VILLAGE, P.O.NURKAJE
BANTWAL TALUK, VIA VITTAL
DAKSHINA KANNADA DISTRICT,
PIN-574 243.
2. SRI.V.ISHWARA BHAT
AGED ABOUT 63 YEARS,
S/O LATE V.KRISHNA BHAT
AJJINADKA, P.O.PUNACHA
KEPU VILLAGE, VIA VITTAL
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN - 574 243.
3. SRI.V.VENKATA KRISHNA BHAT,
AGED ABOUT 60 YEARS,
S/O. LATE V.KRISHNA BHAT
AJJINADKA, P.O.PUNACHA
KEPU VILLAGE, VIA VITTAL
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN - 574 243.
4. SMT.V.SEETHA BHAT
AGED ABOUT 70 YEARS,
W/O LATE V.RAMA BHAT
3
NO.45, PALACE ROAD,
BANGALORE - 560 001.
5. SRI.KRISHNA PRASAD
AGED ABOUT 34 YEARS,
S/O SRI.V.ISHWARA BHAT
RESIDING AT AJJINADKA
KEPU VILLAGE, POST PUNACHA
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN - 574 243.
6. KUM. SHYLAJA
AGED ABOUT 37 YEARS,
D/O V.ISHWARA BHAT
RESIDING AT AJJINADKA
KEPU VILLAGE, POST PUNACHA
BANTWAL TALUK
DAKSHINA KANNADA DISTRICT
PIN - 574 243.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA CALL FOR RELEVANT
RECORDS AND QUASH THE ORDER OF THE COURT OF
THE PRINCIPAL SENIOR CIVIL JUDGE & JMFC, BANTWAL,
D.K. IN FDP NO.1/2006 DT.18.8.2015 VIDE ANNX-Q BY THE
ISSUE OF WRIT OF CERTIORARI OR ANY OTHER WRIT,
ORDER OR DIRECTION AS THE CASE MAY BE AND
FURTHER BE PLEASED TO GRANT THE PETITIONERS
SUCH OTHER RELIEFS AS DEEMED FIT IN THE FACTS &
CIRCUMSTANCES OF THE CASE AND ALLOW THIS WRIT
PETITION WITH COSTS.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
4
ORDER
Learned counsel appearing for the petitioners has filed a memo seeking withdrawal of the writ petition with liberty to question the impugned order in the appeal.
Said memo is placed on record. In view of the same, writ petition stands dismissed as withdrawn. Petitioners would be at liberty to raise all grounds in the appeal in the event of petitioners not succeeding in the suit.
SD/-
JUDGE DR