Karnataka High Court
Moidu vs A.K.Ismail on 18 July, 2018
Author: S G Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JULY 2018
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.12512 OF 2017 (GM-CPC)
BETWEEN:
MOIDU
S/O LATE KUNHAMMADE BEARY
AGED ABOUT 59 YEARS
R/OF INDRAJE
MUPPERIA VILLAGE & POST,
SULLIA TALUK
D.K.DISTRICT-574 212. ... PETITIONER
(BY SRI.K.RAVISHANKAR, ADV.)
AND:
1. A.K. ISMAIL
S/O LATE KUNHAMMADE BEARY
AGED ABOUT 62 YEARS
R/OF INDRAJE
MUPPERIA VILLAGE & POST,
SULLIA TALUK
D.K.DISTRICT-574 212.
2. SMT.BEEPATHU
D/O LATE KUNHAMMADE BEARY
W/O MAHAMMADE
AGED ABOUT 65 YEARS
CHENNAVARA PALTHADY VILLAGE
2
PUTTUR TALUK
D.K.DISTRICT-574 210. ... RESPONDENTS
(BY SRI.PUDIKAI ISHWARA BHAT ADV. FOR R1, R2 IS
SERVED.)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DTD.29.6.2016 PASSED IN FDP
NO.1/2015 VIDE ANNEXURE-A PENDING ON THE FILE OF
CIVIL JUDGE AND JMFC AT SULLIA D.K. AND TO QUASH
THE EXECUTION PETITION BEARING NO.1/2017 VIDE
ANNEXURE-B PENDING ON THE FILE OF CIVIL JUDGE AND
JMFC AT SULLIA D.K.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the parties submit that the Final Decree Proceedings, from which, the present writ petition arises has been disposed of on 29-06-2016. Hence, the writ petition does not survive for consideration. Accordingly, the writ petition is dismissed.
SD/-
JUDGE mpk/-*CT:SK