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Karnataka High Court

Sri. Amruthesh N.P. vs The Chief Minister on 21 February, 2014

Bench: Chief Justice, B.V.Nagarathna

                             -1-


     IN THE HIGH COURT OF KARNATAKA AT BANGALORE
         DATED THIS THE 21st DAY OF FEBRUARY 2014
                           PRESENT
        THE HON' BLE MR.D.H.WAGHELA, CHIEF JUSTICE
                             AND
         THE HON' BLE MRS.JUSTICE B.V.NAGARATHNA
               WP NO.51049/2012(GM-RES-PIL)
BETWEEN

SRI. AMRUTHESH N.P.
S/O LATE PUTTASWAMY,
AGE: 53 YEARS, OCC: ADVOCATE,
NO.7, I FLOOR,
PARAKAL MUTT BUILDING,
TANK BUND ROAD,
BANGALORE-560 009.
                                                  ... PETITIONER
(By Sri. AMRUTHESH N P, ADV. Party-in-person -absent)

AND

1.     THE CHIEF MINISTER
       GOVERNMENT OF KARNATAKA,
       VIDHANA SOUDHA,
       BANGALORE-560 001.

2.     THE STATE OF KARNATAKA
       BY ITS CHIEF SECRETARY,
       VIDHANASOUDHA,
       BANGALORE-560 001.

3.     UNDER SECRETARY TO GOVERNMENT
       HOME DEPARTMENT (LITIGATIONS),
       GOVERNMENT OF KARNATAKA,
       VIDHANA SOUDHA,
       BANGALORE-560 001.

4.     THE DIRECTOR GENERAL AND
       INSPECTOR GENERAL OF POLICE,
       NRUPATUNGA ROAD,
       GOVERNMENT OF KARNATAKA,
       BANGALORE-560 001.
                            -2-

5.   AKILA BHARATHIYA VIDYARTHI PARISHAT (ABVP)
     STATE HEAD OFFICE,
     KESHVASMURTHI, LINK ROAD,
     SHESHADRIPURAM,
     BANGALORE-560 003,
     REPRESENTED BY ITS GENERAL SECRETARY.

6.   SRI. RAMASWAMY GOWDA
     MAJOR
     MEMBER OF LEGISLATIVE ASSEMBLY,
     LEGISLATURE HOME,
     VIDHANASOUDHA,
     BANGALORE-01.

7.   SRI. SURESH BABU
     MAJOR
     MEMBER OF LEGISLATIVE ASSEMBLY,
     LEGISLATURE HOME,
     VIDHANASOUDHA,
     BANGALORE-01.

                                          ... RESPONDENTS

(By Smt.NILOUFER AKBAR, AGA FOR R1-R4
SRI.D.SRINIVAS MURTHY & ASSTS. FOR R.6
SRI.SHOWRI H.R., ADV. FOR R.5)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R1 TO
R4 HEREIN TO TAKE ACTION ON THE NOTICE ISSUED BY THE
PETITIONER VIDE ANNEXURE-C DATED 15.11.2012 AND DIRECT R1
AND 2 TO WITHDRAW THE CABINET DECISSION TAKEN ON 6TH
SEPTEMBER 2012 AND 06.11.2012 WITH REGARD TO WITHDRAWAL
OF CRIMINAL CASES AGAINST THE R5 TO R7.


     THIS WRIT PETITION COMING ON FOR HEARING ON
INTERLOCUTORY APPLICATION THIS DAY, CHIEF JUSTICE MADE
THE FOLLOWING:
                            -3-



                          ORDER

D.H.WAGHELA, C.J. (Oral) :

None appears for the petitioner. Dismissed.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE mv