Karnataka High Court
Smt.Basamma vs Government Of Karnataka on 26 February, 2024
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NC: 2024:KHC-D:4536
WP No. 66828 of 2009
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 26TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MRS JUSTICE M.G.UMA
WRIT PETITION NO.66828/2009(LR)
BETWEEN:
1. SMT.BASAMMA
D/O LATE MADIGA SOMA.
SINCE DECEASED BY HER LR'S.
1A. SMT. MAREMMA
D/O. MAREPPA,
AGED ABOUT 45 YEARS,
OCC: HOUSEWIFE.
1B. SMT. HULIGAMMA
D/O. MAREPPA,
AGED ABOUT 42 YEARS,
OCC: HOUSE WIFE.
1C. SMT. DEVADASI SHEKAMMA
D/O. MAREPPA,
Digitally
AGED ABOUT 60 YEARS,
signed by
MANJANNA
MANJANNA E
OCC: HOUSE WIFE.
E Date:
2024.03.01
15:05:23
+0530
1D. SMT. MAREMMA
D/O. MALLAPPA,
AGED ABOUT 55 YEARS,
OCC: HOUSE WIFE.
1E. SRI MALLIKARJUN
S/O. MALLAPPA,
AGED ABOUT 52 YEARS,
OCC: AGRICULTURE.
1F. SRI HANUMANTH
S/O. MALLAPA,
AGED ABOUT 49 YEARS,
OC: AGRICULTURE.
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NC: 2024:KHC-D:4536
WP No. 66828 of 2009
1G. SRI SOMAPPA
S/O. MALLAPA
AGED ABOUT 46 YEARS,
OCC: AGRICULTURE.
1H. SRI HULAGAPPA
S/O. MALLAPPA,
AGED ABOUT 43 YEARS,
OCC: AGRICULTURE.
1J. SMT. GOURAMMA
D/O. MALLAPPA,
AGED ABOUT 40 YEARS,
OCC: HOUSEHOLD WORK,
1K. SRI ERESH
S/O. MALLAPPA,
AGED ABOUT 34 YEARS,
OCC: AGRICULTURE.
1L. SMT. SAVITRAMMA
D/O. MALLAPA,
AGED ABOUT 31 YEARS,
OC: AGRICULTURE.
1M. SMT. AMBAMMA
D/O H. BASAMMA,
AGED ABOUT 75 YEARS,
OCC: HOUSEHOLD WORK.
1N. SMT. SANNAMBAMMA
D/O. H.BASAMMA,
AGED ABOUT 72 YEARS,
OCC: HOUSEHOLD WORK.
1O. SMT. MALIAMMA
D/O. H.BASAMMA,
AGED ABOUT 69 YEARS,
OCC: HOUSEHOLD WORK.
1P. SMT. DEVDASI NAGAMMA
D/O. H.BASAMMA,
AGED ABOUT 66 YEARS,
OCC: HOUSEHOLD.
ALL ARE RESIDENTS OF
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NC: 2024:KHC-D:4536
WP No. 66828 of 2009
R/O: KORLAGUNDI,
BELLARI TALUK AND DISTRICT.
...PETITIONERS
[BY SRI T.M.NADAF, ADVOCATE FOR PROPOSED P1(A) TO P1(P)]
AND:
1. THE GOVERNMENT OF KARNATAKA,
REPRESENTED BY THE PRINCIPAL
SCRETARY, REVENUE DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001.
2. THE ASSISTANT COMMISSIONER,
BALLARI SUB-DIVISION,
BALLARI DISTRICT.
3. THE TAHASILDAR,
BALLARI TALUK,
BALLARI DISTRICT.
4. SMT. GANGAMMA,
W/O. SANAN NETTA KALLAPPA
AGED MAJOR,
R/O: KORLAGUNDI,
BALLARI TALUK AND DISTRICT.
...RESPONDENTS
(BY SRI HANUMANTHRAY LAGALI, AGA FOR R1 TO R3;
SRI K. RAGHAVENDRA RAO AND
V, VIDYA, ADVOCARTE FOR R4)
THIS WP FILED IS ARTICLES 26 AND 227 OF THE CONSTITUTION
OF INDIA, PRAYING TO CALL FOR THE RECORDS FROM THE OFFICE
OF THE RESPONDENT NO.2 IN CASE NO. KAM/BHU SU/113/08-09.
TO QUASH THE ORDER PASSED BY THE RESPONDENT NO.2 DATED
01.08.2009, IN CASE NO.KAM/BHU SU/113/08-09, AT ANNEXURE-A
AND ETC.,
THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:4536
WP No. 66828 of 2009
ORDER
Learned counsel for the petitioners is absent. No representation.
The order sheet dated 17.01.2024 and 08.02.2024 disclose that there is no representation on behalf of the petitioners.
Writ petition is of the year 2009. It appears that the petitioners are not interested in prosecuting the petition.
Hence, petition is dismissed.
SD/-
JUDGE BH List No.: 1 Sl No.: 37 CT-ASC