Full Judgment Text
NC: 2026:KHC:7490
WP No. 32032 of 2018
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 9 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MS. JUSTICE TARA VITASTA GANJU
WRIT PETITION NO. 32032 OF 2018 (GM-CPC)
BETWEEN:
1. SMT. SUSHEELA POOJARTHI
W/O. LATE. PANJU POOJARY,
AGED ABOUT 59 YEARS,
2.
SMT. RENUKA POOJARTHI
D/O. LATE. PANJU POOJARY,
AGED ABOUT 34 YEARS,
3. SMT. SUJATHA POOJARTHI
D/O. LATE. PANJU POOJARY,
AGED ABOUT 34 YEARS,
4. SMT. GUNU POOJARTHI
D/O. LATE. PANJU POOJARY,
AGED ABOUT 30 YEARS,
5.
SMT. JAYALAXMI POOJARTHI
D/O. LATE. PANJU POOJARY,
AGED ABOUT 28 YEARS,
6. SMT. JAYASHREE
D/O. LATE. PANJU POOJARY,
AGED ABOUT 26 YEARS,
ALL ARE R/AT
DODDAHITHLU OF GANGULLI VILLAGE,
KUNDAPURA TALUK-576 201.
…PETITIONERS
(BY SRI. PRASANNA.K.SHETTY., ADVOCATE)
- 1 -
NC: 2026:KHC:7490
WP No. 32032 of 2018
HC-KAR
AND:
1. SRI. H.RANGANATHA KAMATH
S/O. H.RAMAKRISHNA KAMATH,
AGED ABOUT 82 YEARS,
2. SMT. M.KASTURI MALLYA
D/O. H.RAMAKRISHNA KAMATH,
AGED ABOUT 76 YEARS,
3. SMT. VINODHA PAI
D/O. H.RAMAKRISHNA KAMATH,
AGED ABOUT 73 YEARS,
4. SRI. SURENDRANATH KAMATH
S/O. H.RAMAKRISHNA KAMATH,
AGED ABOUT 69 YEARS,
5.
SRI. RAVINDRA BALIGA
AGED ABOUT 39 YEARS,
S/O. JAYASHREE BALIGA,
6. SRI. NARENDRA BALIGA
AGED ABOUT 47 YEARS,
S/O. JAYASHREE BALIGA,
7. SMT. RAJASHREE UMESH
AGED ABOUT 40 YEARS,
D/O. JAYASHREE BALIGA,
ALL ARE PRESENTLY R/AT
GANGULLI VILLAGE,
KUNDAPURA TALUK-576 201.
…RESPONDENTS
(BY SRI. AJITH ANAND SHETTY., ADVOCATE FOR R1, R3, R4 &
R5, R7)
THIS WP FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO-QUASH THE ORDER
DATED 01.08.2017 PASSED BY THE PRINCIPAL CIVIL JDUGE,
- 2 -
NC: 2026:KHC:7490
WP No. 32032 of 2018
HC-KAR
AND JMFC AT KUNDAPURA, IN EX.CASE NO.43/2014
(ANNEXURE-H); SET ASIDE/QUASH THE ENTIRE PROCEEDINGS
INITIATED BY THE RESPONDENTS HEREIN IN SO FAR AS
'SCHEDULE A' OF THE EXECUTION CASE NO.43/2014; CALL
FOR THE RECORDS IN EX.CASE NO.43/2014, ON THE FILE OF
PRINCIPAL CIVIL JUDGE, AND JMFC AT KUNDAPURA AND ETC.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORAL ORDER
1. Learned counsel for the petitioners submits that he
has filed a memo seeking to withdraw the above petition
with liberty to pursue pending proceedings before the
Tahsildar, Kundapura in LRF.No.3028/1998-99.
2. The memo is taken on record.
dismissed as withdrawn
3. The petition is accordingly
with liberty as prayed for.
4. All pending applications stand closed.
Digitally signed by TARA
VITASTA GANJU
Location: HIGH COURT
OF KARNTAKA
(TARA VITASTA GANJU)
JUDGE
NR
List No.: 1 Sl No.: 32
- 3 -