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Karnataka High Court

K C Chikkanna vs The State Of Karnataka on 11 December, 2008

Author: N.K.Patil

Bench: N.K.Patil

..........__ yr M.u».m.-ma mun count or KARNATAKA HIGH COURT or KARNAIAKAMHIGH Eldfiifur or KARNA'!"A"l'(l.3L"'.'l~;!..("3. ow vW wi.

1

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... PEEHIQNER {M iSRz%V%':NAféé:3.§Jaf _H mmu, AD'\¥'£3C:"&'I'E I W ;
THE "s'*rA:t}$ "33 mmaamra ' 'aspmsmrzn HE' Ms smcwrmx » 'v::2s=9..:z1;f.:'sm?;H*r 09 commas mm "«.13~'nvs'::'mEs, 24.3. BUIQLIIK3 lJA{Q%mmamm 559 mu = 4: fltm: CQIEFIESSIGNER ._.*BE9ARm~mm OE' mmarmm arms E BGRRB, RISALDAR STREET, §HESHfiflRIPURAH BANGALQRE 23 ..... , ........_... yr mmwununm HIGH COURT or KARNATAKA men COURT or 14:31»; couéf KARNATAKA I-HG!-I con 3 THE CHIEF ENGINEER DEPARTHEN? 02 PANCHAEfiTH RA; » "'"

ENGINEERING ;W__ _ Na 55, RISALBAB. 5T1m.rs*: .. SHESHEDRIPURAH 1 VTV E&HGAL5RE 20 4 THE CHIEE SECRET&RE V ngyanrnnnw 93 A.9,3;:,»_ Bammoag nzzvxszriti " 1' BRHGALDRE " 1 5 THE CHIEF mn$IagER*,;_ % _v DEPARTH£§T a£ HIflGR IREIQATIQN K_R,$5IKCLE~jg ;. 5 (V V aan%eA;e;zs%%%5aa-%%J;:@:k 6 "tax $HIEE{GFE:¢aR 1 Qnxyanrafixw-QE,T;n;£. érfiwn HUHicI23L.cafiHcIL;

::"$HE cagxzsszanzn %%* $EP&RTMEHT"DF B.E.M.P ,, _€RREHfiT BERGALURfl nmsmnhsama PALIKE3 "-Bfifigfifleafi %_a §BE"$$HMI$SIQRER "~ B3§RRTHERT GE BEA v, "£B£NEfiLUBfi EEVELOPHEHT Avrnmnzwzz n:, EENGALRE TRE §OHHISSIGNER ngyanrxguw 93 MHEA T» fg?39RE THE CHIEF EHGIHEER BEEARTKEHT GE P.W.D. RQAD AHB B§IELIfiGS ANNEXURE BUIflLINGK.R. CIRCLE BAKGAIBRE 553 £331 11 mm EXECUTIVE msxmma aaymmm er :<.s.r<.'r,...£.':_.. srmmxmsax % amaazsuaz :53 am A R B.1,.R§,P;l0,B.1l; an A ::;;a;:.aAa,p.PpA'm;; 3:2 & 1-13; saz: B H PPASAE §?;::12._2.*;*; SM §<'."z~:A,z>Uz*rEGmwnA FOR.

R8; SE1 as. 1:0;R'r:$e NATAKA. "I.-Iligfi COURT 6% Ida ATAKA HIGH cou:

mm am». ';:-*1>,;;2x;1¥.*.*_é»:r:+.;.:" nrazacr TI-E REsPorr33Nj:5-15:33 $0 523936;?" 3§1~z1fl.,a.cr3rALTY 39.01%: mm PETITIOHEI1 'R?;f1§II$I3:}I§:?__A'§h'f}'RI€" B1 .:LLs.. _féE:r*:%i§.:;m§* CCSMING an my; PREI;IE£fl*-Tafiifz" I+II%:A3._I?€§ mxs mar, mm cam? mm m %§oLLofie1m;%'% E 9.
R§ 6,i'%iénal Gmvenxment P:.dv:>~::at:e $. G%'c"-L'.-?Q""'VDV"."g.§~ raspsndent nag. l,5,3.G and }-$1. . , ' ' ., Sr:i_._ 1~33.. Ifagarajappa aczcepts mzstiaa far §.'é§:;c;:;1:;§i§3nt no.2. Sri. E:.N. firasadg learned f"-:r:;<§un:=§al aecegts rzatiae for respandant zmff, . ...,_...,_ ._.. ..............-ma. mun noun: or KARNATAKA HIGH COURT or KARI'.-M K.N.Eutteg<}t-efia, learned counsel accaiata E b notice far respamient ms. S, sri . mmmw_as% % ......... ... .................. uuvn ...~..._.....g'r .wmmmm rm.-:1-I wux: or mxnmnm HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA ms:-1 coun Leaxned ASA is yermitted ta file mama ¢f :° appearance far' reapondent n$s.1,§,1Q_ an&w"ii "4 within three weekfi.
The learmed cmunsel ' $gyea:ifig._'£§$ ~m"
Rayanfiant nes.Z,?,B,9 ape permifited t$"£i;ef vaxamt fcsr tzm raspeetivév ;e$p€%n§i§fl?§5» within three waaks. .: .,g . = " « %A311<i9*e Er{-"_