Karnataka High Court
Sri Hyder Saheb vs Smt Lakshmamma on 13 July, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
M
IN THE HR'-EH COURT OF KARNATAKA AT BANQALOQE
eaves THIS THE 13"' my 0? JULY, 2012f'=§Fff-.,_
BEFORE
THE HGNBLE MRJUSTICE MOH£'NmSFiAA_N'TA§'«§'£iVG§fJ_U§'?{R
WRIT PETITION No.2e3752%oF2eu (e;m;A§) % k
BETWEEN :
Hyder Saheb V A
Aged about 81 years
S/0 Himam Saheb ._ ~
R/a Kaikere Village '
Chikkathirupatm«Po-st _,
Lakkur Hobfifi Ta.iuk
Koiar Distriet. - ..Pet§tioner
(By Sri .ie;e--'ehe§r;;pka'E:iRedegg--eAdxé.";';W
AND:_ _ _ .
1, Smt. Leks_ hrvnas5nmAe. '
Aged eeaboutv-6:fL'3/ears
W';~f.0;§"r;A*E?F3a _____
- -Agedfeheufie'-6§'i years
" .S;'~'e Suimjeriéiyeppa
L3. $a:"n..gi !§ed:iy
__ _ Ageéebout 46 years
V "fie Erappa
Ex.)
4. E. Lakshminarayana
Aged about 37 years
S/0 Erappa
5, Ramasubbu
Aged aizrout: 35 years
S/'0 Erappa
R€S;}Of'td€3%'2fZS 1 to 5 are
R/aaurugamodugu Viilage
Neeragantapalii Post
Mittemari Hobli
Bagepaiii Taiuk
Kolar District.
6. V; Jayaram "
Aged about 58 years" _
S/0 Veerasw_am__y N{a'idL:'g: _ _ -
R/a E-12,:_E r--':':mr i _
4"' Cros__3',' iM.a';in" Q _ .
Ramachanci_raVpur'am_"5if~ A ~-
Ban.ga.1o'ré~:_56GQ_2_1 ' ..Respondents
This writ under Articles 226 and 227' of the COHStfi'U_ii0vI1VOf_ praying ta quash the impugned ordmfi udafed 2'.€}...2011 passed on LA No.6 passed in EX.
"'NQI2.49é'j;'2ée~.§ on tégé file ai' the MAC? 31 VIII Addh sman _ C'ag1S$SV A3; Bangaisure Anrn:><:ure~M by setting aside the safméanti such other similar reliefs. wrii petit;i<:sn coming on far pmiiminary hearing, K x V' .,£his-.§a§}Nth€ Court made ihe f:21iowir1g:«~ The re!%ef's:--
8) V
5.») 2 petitioner ¥'1esjVsoug':i*é.t "fy:A'>r {f§_e.A"f:x,«.1i{j:g§:'n:
Stay the '4 In EX.~.Ne.24.§5,}120085<_o}"§'"zffz:e{fife of the ;z««z.:;;:e::?:;>V/-:2' :e.m<:e47' 2./3;: Additional ' f§'z'2{2é"I'? a§';Jdge;' ' at Ba-nga/ore v._ xfi/I Eire ':2?/fsp0s5'f'v'Vef: the above writ .,5;'es;'z~;;§;~2.,;"~.__ ._ e é,5e'~~'e}%order dated 2. 5.2010 rhade_____;'r; Ex.No.2496/2008 on the eefize ef the Horfb/e MAC?' and VIII .}§%:fd;':'ionef Smali Causes Judge, at Bangalore til! {he £39053! 9!' the 350 we writ' petit/'0n;
Restreirz the reseondents .2 :0 5 herein frem executing "ff:«e arrest iesued en 20.6.2011 ,5)";
E><.!\Je.2496/2088 on the ff;'e of the Herfiefe ;'»%?AC7'" and VII? Addz':";'eeei warrant V";
9 Smelt Causes Judge, at 5eng3';'ere'-.'..:
and teking the ,oetiti'oeer i{";tfe':"-,3_ei'i::fe i or _;'t2e';'c§e! CUSZ"€}c3'A};/iw:aii{2' 'ease ether neeessery eEzjezi§t'e meet. em:/5 efjustieei
2. The reeordsv re'veait.tt'i'iVet'--r'e'e.eoeciet:--te»A'ihad fiied MVC. No.4o3/1994, wfiieii tiiiii-€??_'.::e'i.i*ewed directing the petitioner « xivmeney tewards eeid award made by the petitioner flied the statutory amejuhtxofR%"2:S,'GtiO/9. 'win the said appeai no interim era__ni:edi """ "According to the petitioner, the Ai"';:ia{3_ei9sv-.gj;'i_i$'i?§f§'xvere missing in the registry of this Cetirt ane"~--he.':.h'e:e made Ce-mpiaint in that regard to the 4""'i.'Aa"'.:t;e:'i:';erh'ee authorities :3? the High Court. In the
-i i:ie'a'hwhiie;. the reependente have fiied "~41:'"EF.i\io.2496/2908 befere the Executing Ceert. The t/'::
'i.
-5_ Executmg Court seems to have issued arr;~':?::tvvs.%'Vav:9r"a§é_i*. ' an 20.5.2911. Same is calfed %;:%*jkquest;om,35:%:n§%sV<.s.:riFr..& pefifiem.
3. If the records sare missing, it is Gpen 'I"i'lVé" fiécessary application before Court for recenstructign'{$5.}.th$1.rfe:_§c;§.%d€;';ff:£?' open for the petitéoner éppfécation seeking these remedies are avaiiabféfixthe.'};jA§§fi'iff'<§'fi§r';'. the petitioner cannot rush to fife' writ' filing a separate writ petition ,AseeF<ia_g? V.afg%'ementioned reiiefs. He:<1§'e§.;'T%h§s Caurt declineg to entertain this writ T ""~.__V"'»g§e:§tiér2.. ' Aamrdingly, the writ setition fafis and the _ " 53 sia ads dismissed.
.5 It is open for refiefs befme the petitxoner to Seek a;:>g."4;vrf.vV;*.'r§3.":';<!;..1V'te MFA.NO.6,7S1/2003.
'5'<:k/r1k~ V ' ' the Cam: deai%_§s'g-- 4' %