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Karnataka High Court

Ramgad Minerals And Mining Ltd., vs Praveen S/O Hamappa Lamani on 28 March, 2019

Author: G.Narendar

Bench: G.Narendar

                         -1-

        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

     DATED THIS THE 28TH DAY OF MARCH, 2019

                       BEFORE

       THE HON'BLE MR.JUSTICE G.NARENDAR

     WRIT PETITION No.104747/2018 (GM-CPC)

BETWEEN:

RAMGAD MINERALS & MINING LTD.,
REGD. OFFICE, BALDOTA ENCLAVE
ABHERAJ BALDOTA ROAD,
HOSAPETE-583203,
BY ITS AUTHORISED SIGNATORY,
SRI.MEDA VENKATAIAH S/O OBAYYA
AGED ABOUT: 72 YEARS.               ...PETITIONER

(BY SRI G.K.HIREGOUDAR, ADVOCATE)

AND:

1.   PRAVEEN S/O HAMAPPA LAMANI,
     AGE: 24 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.

2.   MEERABAI W/O SOMAPPA LAMANI,
     AGE: 25 YEARS, OCC: AGRICULTURE,
     R/O: ADAVISOMAPURTANDA,
     TQ/DIST: GADAG.

3.   DEVAPPA S/O HAMAPPA LAMANI,
     AGE: 34 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.

4.   SAKKUBAI D/O HAMAPPA LAMANI,
     AGE: 28 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.
                            -2-

5.   SONAWWA W/O HAMAPPA LAMANI,
     AGE: 60 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.

6.   HAMAPPA S/O DEVYANAYAK LAMANI,
     AGE:67 YEARS, OCC:AGRICULTURE,
     R/O ATTIKKATTI, TQ:MUNDARGI,
     DIST:GADAG.

7.   SHANTAVVA D/O HAMAPPA LAMANI,
     AGE: 32 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.

8.   NEELAWWA D/O HAMAPPA LAMANI,
     AGE: 30 YEARS, OCC: AGRICULTURE,
     R/O: ATTIKKATTI, TQ: MUNDARGI,
     DIST: GADAG.

9.   RAMAKRISHNAREDDI S/O HEMAPPA SAHUKAR,
     AGE: 80 YEARS, OCC: AGRICULTURE,
     R/O: MAGALA, TQ: HUVINAHADAGALI,
     DIST: BALLARI.                ...RESPONDENTS

(BY SRI H.N.GULAREDDY, ADV. FOR R3)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED:04.06.2018 AT ANNEXURE-"J" ONLY IS SO FAR
IA 17/18 PASSED BY THE LEARNED CIVIL JUDGE COURT AT
MUNDARGI,    IN   O.S.NO.29/2013,   BY   ALLOWING    THE
APPLICATION UNDER I.A.NO. XVII FILED BY THE PETITIONER
AND ETC.,

      THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

The extract of the case details placed before the Court reveals that the suit itself has been disposed of on 07.02.2019. In that view of the matter, the writ petition -3- has rendered infructuous. Accordingly, petition is dismissed as having been rendered infructuous.

(Sd/-) JUDGE jm/-