KUMARI RAMESH Vs. SUMA @ SUMALATHA

JUDGEMENT

(1.) This writ petition is filed under Articles 226 and 227 of the Constitution of India challenging the order dtd. 18/10/2022 passed by the learned 4th Additional Principal Judge, Family Court, Mysuru ('the Family Court' for short) in Crl.Misc.No.471/2019 in allowing the Sale Warrant directing the P.D.O, Hosalli Gram Panchayath to sell the site property bearing No.299.

(2.) Petitioner before the Family Court/Respondent No.1 before this Court, filed I.A.No.IV under Sec. 421(3) of Cr.P.C., in Crl.Misc.No.471/2019 with a prayer to issue sale warrant.

(3.) Petitioner is the sister of Respondent No.3. Respondent Nos.1 and 2 herein are wife and son of Respondent No.3 herein.