Karnataka High Court
Mr. A.K. Abdul Naseer vs Mr. Shail Naseer on 26 March, 2026
-1-
NC: 2026:KHC:17168
WP No. 2589 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO. 2589 OF 2022 (GM-CPC)
BETWEEN:
1. MR. A.K. ABDUL NASEER
S/O LATE A K ABDUL KHALAQ
AGED 60 YEARS
2. MRS. SHAHEEN TAJ
D/O LATE A.K. ABDUL KHALAQ
W/O DR MUKHATAR AHMED
AGED ABOUT 66 YEARS
3. MRS. SHAWAR @ SHATAJ
D/O LATE A.K. ABDUL KHALAQ
W/O M.A.K TAYUB
AGED ABOUT 72 YEARS
Digitally signed
by
SHARADAVANI 4. MRS. SAYEEDA BEGUM @ HASEENA
B
Location: High D/O LATE A.K. ABDUL KHALAQ
Court of
Karnataka AGED ABOUT 67 YEARS
W/O MUNAWAR PASHA
5. MRS. HAJIRA BEGUM
D/O LATE A.K. ABDUL KHALAQ
W/O KHALIM AHMED DEVLI
AGED ABOUT 54 YEARS
6. MRS. SABEEHA
D/O LATE A.K. ABDUL KHALAQ
-2-
NC: 2026:KHC:17168
WP No. 2589 of 2022
HC-KAR
W/O MUNAWAR PASHA
AGED ABOUT 57 YEARS
7. MRS. NASREEN TAJ
D/O LATE A.K. ABDUL KHALAQ
AGED ABOUT 41 YEARS
W/O KATE IQBAL AHMED
8. MRS. SHAMEEM
D/O LATE A.K. ABDUL KHALAQ
W/O MUNAWAR PASHA
AGED ABOUT 68 YEARS
PETITIONERS 1 TO 8 ARE
R/AT NO.44, DAVIS ROAD,
RICHARDS TOWN
BENGALURU - 560 005.
...PETITIONERS
(BY SRI. MAHESH A.S, ADVOCATE)
AND:
1. MRSHAIL NASEER
S/O A.A. DAWOOD
MAJOR,
R/AT NO.4, MOSQUE
COMPLEX, M.M. ROAD,
FRAZER TOWN
BENGALURU - 560 005.
2. MR. RAHMAN SHAREEF
S/O G. SARDAR SHAREEF
MAJOR
R/AT NO.5, RATAN SINGH ROAD,
FRAZER TOWN, BENGALURU - 560 005.
-3-
NC: 2026:KHC:17168
WP No. 2589 of 2022
HC-KAR
3. DR. SANOBER KHAN
D/O DR. HUNAR RASHID
AGED ABOUT 25 YEARS
RESIDING AT NO.44
DAVIS ROAD, RICHARDS TOWN,
BENGALURU - 560 025.
...RESPONDENTS
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER DATED 09.03.21 PASSED ON IA UNDER SECTION 4 OF
THE PARTITION ACT,IN F.D.P NO.5/97 ON THE FILE OF
PRINCIPAL SENIOR CIVIL JUDGE AND CJM,RAMANAGARA VIDE
ANNEXURE-K.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
1. Sri.Mahesh A.S, learned counsel for the petitioners has filed a memo seeking leave of the Court to withdraw the petition.
2. The memo is placed on record. The memo reads as under;
"Petitioners above pray that the above Writ Petition may kindly be dismissed as withdrawn, both the parties have settled their disputes by way of filing a Compromise Petition on 05-06-2025 in -4- NC: 2026:KHC:17168 WP No. 2589 of 2022 HC-KAR W.P. No. 1029/2022 (G.M-C.PC) before the Hon'ble High Court of Karnataka Bengaluru."
3. In view of the aforesaid memo, the petition is dismissed as withdrawn.
Sd/-
(VIJAYKUMAR A. PATIL) JUDGE GH List No.: 1 Sl No.: 10