Jothi N.Sreenivas Gowda vs State Of Karnataka on 29 October, 2009

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Karnataka High Court

Jothi N.Sreenivas Gowda vs State Of Karnataka on 29 October, 2009

Bench: K.Bhakthavatsala

WP N0.65888!2009

1
IN THE HIGH COURT or KARDEATAKA
CIRCIHT BENCH AT EEARWAD .
DATED THIS THE 29th DAY OF OCTOBER, 
BEFORE % 'V 'L 'T %
THE I-ION'BLE DR. JUSTICE K.  3  "
WRIT PETITION No.65Ss::8E/2§§694"EI§ELC§ 4'  ':1, X  E. E Y'
Between: A " 'V '. V A

SMTJOTHI N.SREEN1vAS GowDA.._ ' _

w/0 N. SREENIVAS GOWDA 

AGE:4o YEARS  5 

SREE VENKATESHWARA MANDL  

R/O KOTTUR "  , j'  
DTBELLARY.      I EETITIONEH

(By Sri.(}ang:a1:I'i'tia;_1_r1:AI;I#,;.}_L*_f£.",   if}
And:

1. THE S'1jA*1'E OE KARNATAKA
Rl3_3PRES'['.N'I'ED E'; ITS SECRETARY
.. «DEPARTMENT OF' CO--OPERA'I'ION
._ V.  M.S-H.VBU{LDING; """ '"
' v ., _B.A_NGALO RE.

 ._  frHEi"L\.:REfC§'oR

_  AGRI.CULTURE MARKETING
 BI-IAVAN ROAD
B;§NGALORE--560 001.

A 53. A.  SECRETARY

V  AGRICULTURE PRODUCE MARKETING COMMITTEE
KOTTUR
BELLARY DT.  RESPONDENTS

WP No.65888/2009 (By Smt.I{.Vic1yavathi, AGA for R1 and 2, Sri.Ma1likarjun C.Basareddy, Adv for R3) This petition is ﬁled under articles 226 and 227' Constitution of India praying to issue a writ in th;e"'najtu__re' _»_0I'~. certiorari quash the resolution dt.10.06.2008 videj AnVn.eXure:A'g V' ' issued by 3"' respondent so far as the petitioner _i_'S~.C()"1',1:l.'J\'3._I'I1€d' and etc., -

This petition coming on for pre1i'inin--ary"fVhearing; the Court made the following:

onnrikif e The petitioner is thins ip'r=aying foruvquashing the impugned orderV_dated_1_ "A" on the file of the 3"' in favour of the petitioner; 2 if

2. iearried'oo«unseiIi'--foir...the petitioner submits that the petitioner pure.hased'._sit.e and also executed lease cum sale "Vdeed 1__1/1998'. Since respondent No.3 has not provided "i_nfrastructure inasmuch as road, drainage, water supp1jf'tetc,ithe__ petitioner has not constructed a shop«cum-go- 'down. if £.)nA.;the other hand, respondent No.3 has passed the iiirnpugiatedfiorder forfeiting the site allotted in favour of the lgjfgetitioner. It is contentteithat the impugned order has been

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