MUNIYAPPA S. Vs. KALAPPA S/O LATE MUNIYAPPA

JUDGEMENT

(1.) The Writ Petition No.19009/2023 is filed by the petitioners under Articles 226 and 227 of the Constitution of India, praying to issue a writ of certiorari or any other writ or order quashing the orders in the case of KSCST.No.78/2011-12 dtd. 22/12/2014, passed by the respondent No.2 and in the case of KSCST(A).No.132/2016-17 dtd. 23/6/2023, passed by the respondent No.1.

(2.) The MFA.No.746/2025 is filed by the appellants / defendants No.1 and 2 under Order 43 Rule 1 (r) of CPC , praying to set aside the order dtd. 24/10/2024 on I.A.No.I, which is filed under Order 39 Rule 1 and 2 of CPC , in O.S.No.1068/2024, on the file of the Senior Civil Judge and JMFC at Devanahalli.

(3.) Heard the learned counsel for the petitioners, appellants and the respondents in both the cases.