Karnataka High Court
Quazi Mohd. Qumroddin Ors vs Quazi Sana Ulla Haroni Ors on 29 November, 2011
Author: N.Ananda
Bench: N.Ananda
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA DATED THIS THE 297 DAY OF NOVEMBER: 2011 a BEFORE Sen THE HON'BLE MR.JUSTICE N.ANANDA = W.P.No.84584/2011 (GM-Cpc) BETWEEN 1. Quazi Mohd. Qumroddin -- oo S/o Quazi Mohd Gouse | Age: 73 Years Occ: Agriculture ~ 2. Quazi Mohd. Mazhr uddin © S/o Quazi Mohd Gouse- Age: 56 Years Oce: Pens sioner 3. Quazi. Mohd. 'Riyazoddin. S/o Quazi Mohd Gouse Age: 51 Years. ~ . Occ: Agriculture 4. -Quazi Mohd. Sayeeduddin S/o ¢ Quazi Mehd.Gouse " Age: 5S-Years ~~. Oce: Pensioner -Iftekarunnisa Begum | ». W/o-late Syed Khaleel-ur-Rehman AgE:, 60 Years _ Azimunissa Begum W/o Mohammad Aousuddin Age: 47 Years ho 7. Najmunnissa Begum W/o Quazi Habeebbodin Ahmad Siddiqui Since deceased through LRs., a} Mujjeb Ahanad S/o Quazi Habeebboddin Ahamad Age: 31 Years b) Najeeb Ahamad S/o Quazi Habeebboddin Ahaimac c) Merajunnissa Begun: i D/o Habeebboddin Ahamad All are R/o H.No.17-8- 459/27" Behind Dabeer Pura Ral vay: Station Shah Colony re Hydrabed (A. P)e oo mo ~ Petitioners [ By Sri. Iqbal Ahraed Khan, Adv. ] _ AND So 1. Quazi Sara Haroni » . S/o Late Atiaull Har oni. Age: 55 Years. * Occ: 'Government Servant -R/o GDA layout Santras Wadi : "Dare a Road; Gulbarga. we os 7 Solie la. Sultana ». W/o Guazi Amanulla Harooni _ -..R/o GDA: layout Santra Wadi o Darga Road, Gulbarga. Se 3. Asst. Commissioner, Land Acquisition 7 Officer, Sedam. _ 4. 'Divisional Engineer (Construction) ~ South Central Railway Vikharabad (A.P) .. Respondents
This Writ Petition is filed under Articles 226 and 227 of the Constitution of India, praying to issue a writ) of certiorari for quashing the order passed by the Civil- Judge (Sr.Dn.,) at Sedam, in E.P.No.33/2006 for releasing uf fixed deposit amount in favour of the Respondent No.1. as' per. Annexure-M' & etc. This Writ Petition coming on-for. Preliminary Hearing this day, the Court made the following: Ce ORDER. | The petitioners have filed RA.89/204 i before the District court and sought for stay of execution" of decree impugned therein.
The petitioners without pursuing "tne application in R.A.No.89/ 20! 1 pending belore the District Court, Gulbarga have approached this court for stay of the order made in E.P.No.33/2068, | ee The petitioners carinot take recourse of parallel proceedings:. The petitioners are at liberty to pursue their remedies. in R.A:No.89/ 2011 pending on the file of District | Court, Gulbarga, _ TI he. petition is dismissed as not maintainable. Sd/-