Karnataka High Court
Sri Arun Kumar S V vs The Bar Council Of India on 16 July, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION No.42879 OF 2011(EDN-AD)
BETWEEN :
SRI ARUN KUMAR S V
S/O VENKATARAJU K N
AGED ABOUT 32 YEARS
R/AT NO. 434, 2ND MAIN
NEAR HEBBAL FINANCE
BANGALORE-560024. ...PETITIONER
( By Sri. N B KUMAR )
AND :
1 THE BAR COUNCIL OF INDIA
NO.21, ROUSE AVENUE
INSTITUTIONAL AREA
NEW DELHI-110 002
REPRESENTED BY ITS CHAIRMAN
2 KARNATAKA STATE LAW UNIVERSITY
BY ITS SECRETARY
NAVANAGAR, HUBLI-580025.
3 VISVESWARAPURA COLLEGE OF LAW
SRIGANDHADA KAVAL
OUTER RING ROAD
MAGADI MAIN ROAD
BANGALORE-560091.
...RESPONDENTS
2
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
REGULATIONS VIDE ANN-D SO FAR AS IT RELATES TO RULE
5(A) & (B) OF CHAPTER II ISSUED BY R2 AND QUASH THE
ENDORSEMENT DATED 09.06.2011 ISSUED BY THE R3 VIDE
ANN-C AND DIRECT THE RESPONDENT TO ADMIT THE
PETITIONER FOR 3 YEARS LLB COURSE IN THE ACADEMIC
YEAR 201-12.
THIS W.P. IS COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
This petition filed on 15/11/2011, office objections were notified despite which, nothing precious was done. As a result, the petition was listed on 5/3/2012 whence a week's time was granted at request and on 27/6/2012, yet another week's time was granted at request. Until date, nothing is done to clear the objections. Today too learned Counsel seeks time. Time declined. Petition dismissed.
Sd/-
JUDGE rd/-