Karnataka High Court
Sri Hazrath Aali @ Hazrath Alli vs Sri Saiyad Abdul Gaffar Sab on 25 September, 2024
Author: R Devdas
Bench: R Devdas
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NC: 2024:KHC:39880
WP No. 18819 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 18819 OF 2023 (GM-CPC)
BETWEEN:
SRI HAZRATH AALI @ HAZRATH ALLI
S/O BHABHA SAB HUBBALLI,
AGED ABOUT 50 YEARS,
R/O DURGAMBHA TEMPLE ROAD,
MATADA GADDE EXTENSION,
SHIRALAKOPPA TOWN,
SHIKARIPURA TALUK-577428,
SHIVAMOGGA DISTRICT.
REP. BY GPA HOLDER.
SRI HABEEBULLA,
S/O BHABHA SAB HUBBALLI,
AGED ABOUT 43 YEARS
R/O DURGAMBHA TEMPLE ROAD,
MATADA GADDE EXTENSION,
SHIRALAKOPPA TOWN,
Digitally signed by SHIKARIPURA TALUK-577138,
DHARMALINGAM SHIVAMOGGA DISTRICT.
Location: HIGH
COURT OF ...PETITIONER
KARNATAKA (BY SRI. V B SIDDARAMAIAH., ADVOCATE-ABSENT)
AND:
1. SRI SAIYAD ABDUL GAFFAR SAB
S/O UMMAR SAB,
AGED ABOUT 61 YEARS,
R/O DODDA BYAND KERI (DB ROAD),
SHIRALAKOPPA TOWN,
SHIKARIPURA TALUK-577428,
SHIVAMOGGA DISTRICT.
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NC: 2024:KHC:39880
WP No. 18819 of 2023
2. SRI MA. NI. PRA. SIDDESHWARA SWAMY
VEERAKTHA MATT(VERAKTHA MATA),
AGED ABOUT 58 YEARS,
R/O H K ROAD, NEAR URDU GIRLS SCHOOL,
SHIRALAKOPPA TOWN,
SHIKARIPURA TALUK-577428,
SHIVAMOGGA DISTRICT.
...RESPONDENTS
(BY SRI. P N HARISH., ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD 03.12.2022, PASSED BY THE COURT OF THE II
ADDL. CIVIL JUDGE AND JMFC, AT SHIKARIPURA, PASSED IN
OS.NO.25/2018, DIRECTING TO PAY STAMP DUTY ON
RS.39,490/- PASSED IN THE ORDER SHEET, VIDE ANNEXURE-L
AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Learned Counsel for the respondents submits that the original suit from out of which the present writ petition arises viz., O.S.No.25/2018 has been disposed of on 12.03.2024 and therefore, the prayer made in the petition has become infructuous.
2. The submission of the learned Counsel for the respondents is placed on record. -3-
NC: 2024:KHC:39880 WP No. 18819 of 2023
3. Consequently, the writ petition stands disposed of for the reasons stated above.
Sd/-
(R DEVDAS) JUDGE DL CT: JL