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SIDDANNA v. HANUMAPPA AND ORS
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NC: 2024:KHC-K:7298 WP No. 202550 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 24THDAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO. 202550 OF 2024 (GM-CPC)
BETWEEN:
SIDDANNA
S/O DURGAPPA,
AGE ABOUT 34 YEARS,
OCC: AGRICULTURE,
RESIDENCE OF VANDALIHOSUR,
TALUKA LINGASUGURU,
DISTRICT RAICHUR-584122. …PETITIONER
(BY SRI. MANJUNATH MALLAYYA SHETTY &
SRI. B V JALDE.,ADVOCATES)
AND:
1. HANUMAPPA
S/O HANUMAPPA,
AGE ABOUT 54 YEARS,
OCC: AGRICULTURE,
2. NAGAPPA
S/O BALAPPA,
AGE ABOUT 79 YEARS,
OCC: AGRICULTURE,
3. DURUGAPPA
S/O NAGAPPA,
AGE ABOUT 59 YEARS,
OCC: AGRICULTURE,
4. HANUMANTH
S/O NAGAPPA,
AGE ABOUT 54 YEARS,
OCC: AGRICULTURE,
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5. SHIVUMANYA
S/O DURUGAPPA,
AGE ABOUT 34 YEARS,
OCC: AGRICULTURE,
6. AMBHAYYA
S/O NAGAPPA,
AGE ABOUT 49 YEARS,
OCC: AGRICULTURE,
7. HANUMANTHARAYA
S/O NAGAPPA,
AGE ABOUT 44 YEARS,
OCC: AGRICULTURE,
ALL ARE RESIDENCE OF VANDALIHOSUR,
TALUKA LINGASUGURU,
DISTRICT RAICHUR-584122. …RESPONDENTS
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO SET-ASIDE THE
ORDER AT ANNEXURE-A DATED 22-08-2024 PASSED ON I.A NO. VI ON OS. NO. 58/2020 BY THE CIVIL JUDGE AND JMFC, AT
LINGASUGUR AND CONSEQUENTLY ALLOW THE APPLICATION I.A
NO. VI FILED UNDER SECTION 33 OF THE KARNATAKA STAMP ACT,
READ WITH SECTION 151 OF CPC AS PER ANNEXURE-D AS PRAYED
FOR AND ETC.
THIS WRIT PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
(PER: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1. The petitioner is before this Court seeking for the following reliefs:
1. To set-aside the order at Annexure-A dated 22.08.2024 passed on I.A.No.VI in O.S.No.58/2020 by the Civil Judge and JMFC at Lingasugar and
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consequently allow the application I.A.No.VI filed under the Section 33 of the Karnataka Stamp Act, read with Section 151 of CPC as per Annexure-D as prayed for.
2. Pass such other order or direction, as this Hon'ble Court deems fit in the circumstances of the case.
2. Learned counsel for the petitioner has filed a memo dated 24.9.2024 signed by the learned counsel for the petitioner, which reads as under:
Memo for withdrawal
In the above case, on the instruction of petitioner, kindly permitted to withdraw the petition. In the interest of justice and equity.
3. Accepting the said memo and submission of the learned counsel for the petitioner, the petition is dismissed as withdrawn.
Sd/-
(SURAJ GOVINDARAJ)
JUDGE
SR
List No.: 2 Sl No.: 32
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