Karnataka High Court
Sri G Chinnaiah @ Channaiah G vs Executive Officer on 10 March, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE P. KRISHNA BHAT
WRIT PETITION NO.50850/2014 (GM PP)
BETWEEN:
SRI.G.CHINNAIAH
@ CHANNAIAH.G
S/O DANAIAH
AGED ABOUT 74 YEARS
SRI.SUNDERANJANEYA SWAMY TEMPLE
INDIA NAGAR
BANGALORE - 560 038. ... PETITIONER
(BY SRI. RAMESH CHANDRA, ADVOCATE)
AND:
1. EXECUTIVE OFFICER
SRI.SUNDERANJANEYA SWAMY TEMPLE
INDIRA NAGAR
BANGALORE - 560 038.
2. HEAD QUARTER ASSISTANT
OFFICE OF THE DEPUTY COMMISSIONER
D.C. COMPOUND
BANGALORE - 560 009. ...RESPONDENTS
(BY SRI. MADHUKAR DESHPANDE, ADVOCATE FOR C/R-1
SRI.BALAJI.N. AGA FOR R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
ORDER AT ANN-A1 AN ORDER PASSED BY THE R2 IN MA.66/06
DT.17TH DAY OF SEPTEMBER 2014 PASSED BY THE XLI ADDL.
CITY CIVIL JUDGE AT BANGALORE & ON REVERSAL OF THE
ORDER SET ASIDE THE ORDER DT.7.11.2006 OF THE HEAD
2
QUARTER ASSISTANT OFFICER OF THE DEPUTY
COMMISSIONER, BANGALORE, THE R2, HEREIN ORDERING
EVICTION OF THE APPELLANT U/S.5 OF "THE KARNATAKA
PUBLIC PREMISES [EVICTION OF UNAUTHORISED OCCUPANTS,
ACT 1974" IN CASE NO.PPA/CR-05-2005-06 AS PER ANN-A.
THIS WP COMING ON FOR FINAL HEARING, THIS DAY
THROUGH VIDEO CONFERENCING/PHYSICAL HEARING, THE
COURT MADE THE FOLLOWING:
ORDER
Sri.Ramesh chandra, learned counsel for the petitioner submits that the petitioner has died two years ago. Hence, the petition abates.
2. The submission of the learned counsel is placed on record. Accordingly, the writ petition is dismissed as having abated.
De-link this petition from Writ Petition No.51936/2014 (GM PP).
Sd/-
JUDGE GVP