Karnataka High Court
Sri Bandi Ningaiah vs State Of Karnataka on 15 September, 2022
Author: R Devdas
Bench: R Devdas
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WP No. 5991 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 5991 OF 2020 (KLR-RES)
BETWEEN:
1. SRI BANDI NINGAIAH
SON OF LATE BANDI NINGAIAH
AGE ABOUT 67 YEARS
2. SMT GOWRAMMA
W/O LATE PUTTASWAMY
AGE ABOUT 51 YEARS
3. ASHWINI P
Digitally signed by
JUANITA D/O LATE PUTTASWAMY
THEJESWINI
Location: HIGH
COURT OF
AGE ABOUT 31 YEARS
KARNATAKA
4. SRI KUMAR P
S/O LATE PUTTASWAMY
AGE ABOUT 29 YEARS
5. SRI KRISHNA P
S/O LATE PUTTASWAMY
AGE ABOUT 28 YEARS
PETITIONER RESIDING AT NO 2591
5TH CROSS, 2ND MAIN
K G KOPPAL
MYSORE CITY - 570008
...PETITIONERS
(BY MISS. PRAKRUTHI H.A., ADVOCATE FOR
SRI. IRFZNA NAZEER., ADVOCATE)
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WP No. 5991 of 2020
AND:
1. STATE OF KARNATAKA
REVENUE DEPARTMENT
VIKAS SOUDHA
AMBEDKAR VEEDHI
BENGALURU - 560001
2. THE DEPUTY COMMISSIONER
D C OFFICE
KRISHNARAJA BLVD ROAD
K G KOPPAL
KAJJIHUNDI
MYSURU - 570001
3. THE TAHASHILDAR
TALUK OFFICE
MINI VIDHANA SOUDHA
NAZAR BAD
MYSURU - 570010
...RESPONDENTS
(BY SRI. SESHU V., HCGP FOR R1 TO R3;
SRI. M.B. CHANDRACHOODA, ADVOCATE FOR
IMPLEADING APPLICANTS/RESPONDENTS 4 TO 8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS TO CONSIDER THE REPRESENTATION
MADE BY THE PETITIONERS AT ANNEXURE-L AND TRANSFER
OF KATHA OF THE DISPUTED PROPERTY IN THEIR NAMES AND
ETC.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
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WP No. 5991 of 2020
ORDER
R.DEVDAS J., (ORAL):
The prayer made in this writ petition is to consider the representation given by the petitioners at Annexure-L dated 21.09.2017. In Annexure-L, the petitioners are seeking mutation entry to be carried out in the land records in terms of the judgment and decree passed in R.F.A.No.339/2013 connected with R.F.A.No.249/2013.
2. On the last occasion, learned Counsel Sri.M.V.Chandrachooda, appearing for the impleading applicant in I.A.No.1/2022 has brought to the notice of this Court that the judgment and decree passed in R.F.A.No.339/2013 c/w R.F.A.No.249/2013 was recalled by this Court by order dated 13.11.2020. Therefore, it was submitted that the prayer made in this writ petition would not survive for consideration. However, at the request of learned Counsel for the petitioners, the matter was adjourned to this day.
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3. In the light of the subsequent development, as rightly submitted by the learned Counsel for the impleading applicant, the prayer made in this writ petition will not survive for consideration. Consequently, the writ petition stands dismissed.
4. Pending I.As., if any, stand disposed of.
Sd/-
JUDGE DL