Karnataka High Court
Sri C Nithyananda vs The State Of Karnataka on 2 January, 2020
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 02ND DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO.19842/2007(KLR-RR/SUR)
BETWEEN:
SRI C. NITHYANANDA
S/O LATE SRI C HANUMANTHA SETTY
AGED ABOUT 68 YEARS
R/AT NO 8, WARD NO 4, M.R. TEMPLE LANE,
BRAHMIN STREET, BELLARY.
PETITIONER
(BY SRI. B.K. MALLIGAWAD, ADV.)
AND:
1. THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5th FLOOR, M S BUILDING,
VIDHANA VEEDHI,
BANGALORE -560001,
REP. BY ITS SECRETARY.
2. THE JOINT DIRECTOR OF LAND RECORDS
NORTH RANGE, BELGAUM
BELGAUM DISTRICT.
3. THE DEPUTY DIRECTOR OF LAND RECORDS
OFFICE OF THE DEPUTY DIRECTOR OF LAND
RECORDS, D C OFFICE COMPOUND,
BELLARY.
4. THE ASSISTANT DIRECTOR OF LAND RECORDS
CITY SURVEY, D C OFFICE COMPOUND
BELLARY.
2
5. SRI C MANJUNATH
S/O LATE C. HANUMANTHA SETTY
AGED ABOUT 45 YEARS
NO.11th WARD,MANJUNATH TRADERS,
CAR STREET, BELLARY.
...RESPONDENTS
(By Smt : VEENA HEDGE, AGA FOR R1 - R4
SRI. GODE NAGARAJ, ADV. FOR R5)
THIS PETITION IS FILED UNDER ARTICLE 226 AND 227 OF
CONSTITUTION OF INDIA PRAYING TO (1) QUASH THE IMPUGNED
ORDER DT. 27.2.2007 (ANNEXURE A) PASSED BY THE R2 BY
UPHOLDING THE ORDERS PASSED BY THE R3 DDLR DT. 5.12.2006 IN
APPEAL NO.8/06-07 AS PER ANNEXURE D (2) GRANT INTERIM ORDER
TO STAY THE ORDER DT. 27.2.2007 PASSED BY THE R2 VIDE
ANNEXURE A AND ALL FURTHER PROCEEDINGS PURSUANT THERETO
BY DISPENSING WITH PRIOR NOTICE TO THE RESPONDENTS.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Respondent No.5 has filed a memo on 11.12.2019 stating that the sole petitioner had expired on 03.06.2013, subsequent thereof none have appeared as legal heirs of the petitioner.
The death certificate confirms the fact that sole petitioner has expired on 03.06.2013. In view thereof the petition is dismissed.
Sd/-
JUDGE MNS/