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Karnataka High Court

H J Rajashekara vs Smt Sharadamma on 8 February, 2013

Author: N.Ananda

Bench: N.Ananda

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IN THE HIGH COURT OF KARNATAKA AT BANGALORE

     DATED THIS THE 8TH DAY OF FEBRUARY 2013

                      BEFORE

        THE HON'BLE MR.JUSTICE N.ANANDA

        WRIT PETITION NO.47975/2012 (GM-CPC)

BETWEEN:

1.   H J RAJASHEKARA
     AGED ABOUT 40 YEARS,
     S/O OF H.T.JAYARAMA REDDY,
     RESIDING AT NO.230,
     HOODY VILLAGE,
     MAHADEVAPURA POST,
     BANGALORE-560 048

2.   H.J.NARENDRA BABU
     AGED ABOUT 38 YEARS,
     S/O OF H.T.JAYARAMA REDDY,
     RESIDING AT NO.230
     HOODY VILLAGE,
     MAHADEVAPURA POST,
     BANGALORE-560 048

3.   SMT H.J.ROOPAVATHI
     AGED ABOUT 34 YEARS,
     D/O OF H.T.JAYARAMA REDDY,
     RESIDING AT NO.230
     HOODY VILLAGE
     MAHADEVAPURA POST
     BANGALORE-560 048
                                    ... PETITIONERS
(BY SRI: M S VARADARAJAN & SANTHOSH, ADVS.)

AND:

1.   SMT SHARADAMMA
     W/O LATE KRISHNA REDDY,
     AGED ABOUT 71 YEARS,
     RESIDING AT HOODY VILLAGE,
                       -   2   -


     MAHADEVAPURA POST,
     BANGALORE-560 048

2.   H T NARAYANA REDDY
     SON OF DODDATHAYAPPA REDDY
     AGED ABOUT 70 YEARS
     RESIDING AT HOODY VILLAGE,
     MAHADEVAPURA POST,
     BANGALORE-560 048

3.   MOHAN
     S/O H.T.NARAYANA REDDY,
     AGED ABOUT 40 YEARS,
     RESIDING AT HOODY VILLAGE,
     MAHADEVAPURA POST,
     BANGALORE-560 048

4.   SURESH
     SON OF H T NARAYANA REDDY
     AGED ABOUT 37 YEARS
     RESIDING AT HOODY VILLAGE
     MAHADEVAPURA POST
     BANGALORE-560 048

5.   RAMESH
     S/O H.T.NARAYANA REDDY,
     AGED ABOAUT 34 YEARS,
     RESIDING AT HOODY VILLAGE,
     MAHADEVAPURA POST
     BANGALORE-560 048

6.   NAIDU CHANDRASHEKARA REDDY
     S/O SUBBARAMA REDDY,
     MAJOR IN AGE,
     THOTAPALLI VILLAGE,
     UDURU MANGAL,
     NELLORE DISTRICT-589 109
     ANDHRA PRADESH.

7.   NAIDU VENKATANARASA REDDY,
     MAJOR IN AGE,
     MACHARA LAVARIPARAM VILLAGE,
     THOTAPALLI UDURU MANGAL,
     NELLORE DIST-589 109
     ANDHRA PRADESH.
                          -   3   -


8.     MADHABUSHI SARASWATHAMMA
       MAJOR IN AGE,
       NELLORE DISTRICT-589 109
       ANDHRA PRADESH.

9.     GANDAVARAPU ADISHESHA REDDY,
       MAJOR IN AGE,
       NELLORE DISTRICT-589 109
       ANDHARA PRADESH.
                                  ... RESPONDENTS

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND  OF THE CONSTITUTION OF INDIA WITH A
PRAYER TO QUASH THE IMPUGNED ORDER DT.23.9.2011
PASSED IN O.S.NO.5139/1996 ON THE FILE OF THE I
ADDL. CITY CIVIL JUDGE AT BANGALORE (ANNEXURE-A)
AND PASS FURTHER ORDERS AS THIS HON'BLE COURT
MAY DEEM FIT, IN THE FACTS AND CIRCUMSTANCES OF
THE CASE, IN THE INTEREST OF JUSTICE.

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:


                        ORDER

The learned Counsel for petitioners submits that the petition may be dismissed as withdrawn.

2. The submission is taken on record.

3. The petition is dismissed as withdrawn.

Sd/-

JUDGE nas.