Karnataka High Court
Malkanna S/O Shamray Alias Sharnappa vs Deputy Commissioner (Food) on 24 July, 2009
Author: H.G.Ramesh
Bench: H.G.Ramesh
W. P. No. 82208[ 2009
I
IN TEE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULSARGA
DATED THIS THE 24": DA'! on' JULY 20997.. " ' ' *'
BEFORE
THE HOIFBLE MR.JUs'r1cE. '
W.P.No. 32293 or ¢(Vi'§'1':'&-'V1-'*.'..'I§J*
BETWEEN:
MALKANNA _
$/0 SHAMRAY ALIAe:3 SvHARNAPPA.: .4 , .
AGED AB0u'?5o&f'EA;§rs; * _
OCCU PA'I'iON s*.A~.;§e,P£;\.:c_1;:: L§CEN'C,EE--._" V
R/O BANAMI, iv " .
'i'Q:JEWARG§, , 1, g ~
DIST: GUm3;AE2'C:AV.'i:, 'ii: WPETITIONER'
{BY SR1 aEiE_PA;{, ;°.::>\'?I'11*c§1~2»:§R1_."V'§fiEREsH B PATIL, FOR
PETR3 ~u-%% ._ ,'.'x_"*
AND:
_ :35;-éimf1.Lco.MMzséI'o--r:~3R (@009;
G?}LBAR'(§£ DESTRICT,
' GU1.;E%A'£?_..G§a
:2; '1'A§:»:;ILDA§é';:--. V'
JE%¥_ARGI.~ _ ..;RES_PONDENTS
. ._(;3.fz' SR: S;'SxKi3JMMAN, AGA}
A' '@113 WRIT PETITION FILED UNDER ARTICLES 226 AND
C--."3w'CON3TITUTI{}N OF' INDEA PRAYING TO QUASH THE
'~I«M?UGNED ORDER PASSED BY THE £3'? RESPONBENT EN
Vf..3R_{}'ER NO.131:O8~E)9 D'E"i.'?'g2009? AS PER &NNEX§}RE--Cl AND
";E7T'C1.
TPIES PETETEQN CEDMING GN VOR PRL. HEARING, TPSS
{BAY THE C{")UR"'F MAQE THE FOLLOWING:
W'. P. No. 822085 2009
ORDER
Learneil Counsel app€:az'ing,",Vf{;r tE3é"'pé'_t§ti'01f:€:;' summits that the petitionez' does ncjt: A. Ijetition. Accord iagly, t1*3<_:f' '=- ._writ A ' ~ pz-;ti?;it»,-,:g' { st:a,mis dismissed as not pressed.
Petitien dismissed. A VN