Karnataka High Court
Sri T S Krishnamurthy vs The Registrar General on 6 August, 2013
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 6TH DAY OF AUGUST, 2013
BEFORE
THE HON'BLE MR.JUSTICE L. NARAYANA SWAMY
WRIT PETITION NO.33597/2013 (S-PRO)
BETWEEN
SRI.T.S.KRISHNAMURTHY
S/O LATE T.S.RAMAIAH
AGED ABOUT 61 YEARS
R/O NO.63, 1ST MAIN ROAD
PALACE GUTTAHALLI
BANGALORE - 560 003
....PETITIONER
(BY SRI.NAGARAJAPPA, ADV.,)
AND
1. THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BANGALORE - 1
2. SRI.N.SUNDAR RAJU
S/O N.MARIAPPA
AGED ABOUT 62 YEARS
R/O NO.410, 6TH MAIN, 3RD BLOCK
HRBR LAYOUT, KALYAN NAGAR
BAGNALORE - 43
3. SRI.K.MUDDUKRISHNA SHASTRY
S/O NOT KNOWN TO THE PETITIONER
AGED ABOUT 61 YEARS
R/O NO.170/2, 2ND MAIN ROAD
2
4TH CROSS, CHAMARAJAPET
BANGALORE - 18
4. SRI. C.G.RAMACHANDRAIAH
S/O NOT KNOWN TO THE PETITIONER
AGED ABOUT 62 YEARS
R/O NO.1198, 9TH CROSS
11TH MAIN, JUDICIAL LAYOUT
GKVK POST, BANGALORE - 560 065
... RESPONDENTS
(BY SRI. RAGHAVENDRA G. GAYATHRI, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO QUASH THE NOTIFICATION DATED
03.04.2013 MARKED AS ANNEXURE-D TO THE WP, IN
SO FAR AS PETITIONER IS CONCERNED AT SL.NO.9.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:-
ORDER
Sri. Raghavendra G.Gayathri, learned Government Advocate is directed to take notice for the respondent No.1.
2. Learned counsel for the petitioner submits that the prayer made by the petitioner in this writ 3 petition is covered by the decision of this Court in W.P.No.19038-41/2013 dated 01.08.2013.
3. In that view of the matter, this petition stands disposed of in terms of the decision of this Court in the above said case and directing the petitioner to file a representation and the same shall be considered by the Committee.
Sri. Raghavendra G.Gayathri, learned Government Advocate is granted six weeks time to file memo of appearance.
Sd/-
JUDGE Bsv