Karnataka HC Directs 11 Writs Challenging Refusal To Strike Pleadings Be Registered As Civil Revision Petitions

The petitioners filed eleven connected writ petitions under Articles 226 and 227 of the Constitution, challenging orders dated 2 July 2026 by which the I Additional Civil Judge, Bengaluru Rural District, dismissed their applications under Order VI Rule 16 of the Code of Civil Procedure to strike out pleadings in various suits.

At the preliminary hearing, petitioners’ counsel filed a memo seeking conversion of the writ petitions into civil revision petitions.

The order does not set out or apply a substantive legal test or cite any precedent.

It records acceptance of the petitioners’ memo and directs the Registry to re-scrutinize the papers for compliance with the requirements applicable to civil revision petitions.

Although the challenged orders concerned applications under Order VI Rule 16 CPC, the High Court did not address that provision’s merits.

The Court accepted the petitioners’ request to change the procedural form of the proceedings.

It consequently directed the Registry to register the matters as civil revision petitions and examine the papers for compliance with the requirements for that procedure.

The Court did not consider the merits of the challenged orders or the applications under Order VI Rule 16 CPC.

The Registry was directed to register the writ petitions as civil revision petitions and re-scrutinize the papers for compliance.

The writ petitions were disposed of for statistical purposes; no ruling was made on the merits of the underlying disputes.