B.C. Ramakrishnappa vs M. Ravikumar Since Deceased By His Lrs on 3 January, 2018

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Karnataka High Court

B.C. Ramakrishnappa vs M. Ravikumar Since Deceased By His Lrs on 3 January, 2018

Bench: B. Veerappa

                            1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 3RD DAY OF JANUARY, 2018

                          BEFORE

           THE HON'BLE MR. JUSTICE B. VEERAPPA

          WRIT PETITION No.47696/2014 (GM - CPC)

BETWEEN

B.C. RAMAKRISHNAPPA
S/O DODDAMUNIYAPPA @ CHINNAPPA
AGED 62 YEARS
R/AT BAGALUR VILLAGE
JALA HOBLI
BENGALURU NORTH TALUK
SINCE DECEASED BY LRs.

1(a)   SMT. AKKAYAMMA
       AGED ABOUT 68 YEARS
       W/O LATE B.C. RAMAKRISHNAPPA
       R/AT BAGALUR VILLAGE
       JALA HOBLI
       BENGALURU NORTH TALUK

1(b)   SRI R.SRINIVAS
       AGED ABOUT 49 YEARS
       S/O LATE B.C. RAMAKRISHNAPPA
       R/AT BAGALUR VILLAGE, JALA HOBLI
       BENGALURU NORTH TALUK

1(c)   SRI B.R. RAMACHANDRA
       AGED ABOUT 45 YEARS
       S/O LATE B.C. RAMAKRISHNAPPA
       R/AT BAGALUR VILLAGE, JALA HOBLI
       BENGALURU NORTH TALUK
                                           ...PETITIONERS

(By Smt. SANDHYA U PRABHU, ADVOCATE FOR
LRs OF DECEASED PETITIONER)
                            2


AND

1.    M. RAVIKUMAR
      SINCE DECEASED BY HIS LRs
      MUNIYAMMA
      M/O LATE MUNIMYLARAPPA
      AGED 60 YEARS
      R/AT BAGALUR VILLAGE, JALA HOBLI
      BANGALORE

(Amended vide order dated 31.08.2015
Treating respondent No.2 to 4 as LRs of
Smt. Muniyamma)

2.    USHA
      W/O LATE RAVIKUMAR
      AGED ABOUT 36 YEARS
      R/AT BAGALUR VILLAGE, JALA HOBLI
      BANGALORE

3.    KUM. THEJASWINI
      D/O LATE RAVIKUMAR
      AGED ABOUT 16 YEARS
      R/AT BAGALUR VILLAGE, JALA HOBLI
      BANGALORE

4.    KUM.DIVYA
      D/O LATE RAVIKUMAR
      AGED ABOUT 14 YEARS
      R/AT BAGALUR VILLAGE, JALA HOBLI
      BANGALORE
      REPRESENTED BY MOTHER
      NATURAL GUARDIAN SMT.USHA

5.    SRI LAKSHMAN GOWDA
      WORKING AS SECRETARY OF
      BAGALURU GRAMA PANCHAYAT
      BAGALUR VILLAGE, JALA HOBLI
      BENGALURU RURAL
                                          ...RESPONDENTS
(By Sri SURESH D DESHPANDE, ADVOCATE FOR R2 TO R4;
  VIDE ORDER DATED 31.08.2015 NOTICE TO
                                3


R5 IS DISPENSED WITH
VIDE ORDER DATED 31.08.2015
R2 TO R4 TREATED AS LRs OF R1)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER DATED 06.09.2014 PASSED ON I.A. IN
O.S.NO.216/2005 ON THE FILE OF THE ADDL. CIVIL JUDGE &
JMFC DEVANAHALLI VIDE ANNEXURE - E AND ETC.,

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY THE COURT MADE THE
FOLLOWING:

                           ORDER

Amended cause-title is filed in Court today in terms of the order of this Court dated 02.01.2018. The same is placed on record.

2. Smt. Sandhya U Prabhu, learned counsel representing the legal representatives of the deceased petitioner No.1 namely, petitioners No.1(a), 1(b) and (c), has filed a memo dated 03.01.2018 seeking withdrawal of the writ petition. The said memo is duly signed by all the legal representatives of the deceased petitioner No.1. 4

3. Petitioners No.1(a), 1(b) and (c), who were present before the Court submit in the open Court that they want to withdraw the writ petition.

4. The memo is placed on record.

5. Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

JUDGE mv

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