Ari Brijesh Reddy S/O H Chandra Reddy vs The Commissioner Bangalore ... on 16 October, 2009

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Karnataka High Court

Ari Brijesh Reddy S/O H Chandra Reddy vs The Commissioner Bangalore ... on 16 October, 2009

Bench: Ashok B.Hinchigeri

 

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Tm Writ mission is am under Arﬁclaas  ef
the Catmﬁtution af Itﬁia, praying to quash 
by the imam City cm am! Sessiens Ja:¢:ge%Tkkk(c<:I~I~%1*2:,%

swag-sm, m G.S.2'¥¢.4-2673' 29%    A ezgtea 

13.12.2

m'2.

T133 Wﬁt 113.3 peﬂﬁnﬂwa the nrda', datezi 13.12.2ao7 Czmrt of the xv:

ﬁsﬁﬁﬁzmai a'.3i%i§'s..v.$:§4;§5};A ;;an:é Bangalcra (ccH-12;, an i..:%..§*%z.a§ Q§V3§:."£¥i¥,_.43;ﬁ$§f %

2. mm ﬁn MM are that the agitmt tfw rmpenémis 865ki% tins ﬁzjunctiasn. The Trial £36112: dismissed the ma af mmsaimbmzy. - s ;

by the 3%, ma §.m,.xa.94712m3, This mm by its % _ am.-as. 2*z.0?.2ae5 mowed the mm aW1 by aemng the Trziai Emmi'; juamm Tm Ciaurt maﬁa me mekm t}mTriaI mm with a dirwfwn so pmait the peﬁ&zms as adéuce an xmrim ma éispsse af the hi

-mm «...wm Ur IuumA'I'AxA men <;;:u_gI or KA2NATAKA I-non COURT or KARNATAKA man COURT or KARNATAKA HIGH COURT or-* KARNATAKA I-RGH % p§.iIii:'.s me suit by answeﬁg all the aantcntiaus mum ixxchzﬁﬁrag issue 236.3 in axzxrarclarxam with Iaw.

3. Aim' about an year 3' , tha pcﬁﬁexma mm oufywfgh ':

a 9f the piaurz' . £he%s.a.%;.a LA. Amm by the ianmamtiw.

4. m an ma.

Ends: 1% 6f the dmth at' tbs:

peanaozmﬁ wxm deiay in mm tim rzwamjz; cut' the pkizut. Aecaréjng he Mm? of the R.F'.A., has gxvﬁ mt m the peﬁhlermg and the 9:: awam is no mm' the; petitﬁtznaera tr:

YE: mﬁm' dam mt gem or wmiude tivze from $513 that applicatian far mt sf munaeé aubmim rim': it E 333%;

$163 the petitienwa an always ﬁx: tbs agplimﬂnn fer He alas subm% tlhat take maaanim aﬂnpmd by % mm ma; Csurt. £11 azsmmixag than amendmmt appiicaﬁan 'E ma. 58% .r...r....-. uuuvrl j-vgfianl Ur IEAKNATAKA HIGH COURT OF KARNATAKA I-RGH COLVRT OF KARNATAKA. HIGH COURT OF KARNAYAKA HIGH C

6. Rex' eomra, Sri Emmewda, the mm C%%;$E3;1"3$&l for the rwpmzzdenm submits that the very; cause of actslon and the rzatum af tint the m saught is 'ia;{ petiﬁarm ﬁcea net ecame ms}: A.s:pp.Zji@ﬁibi1 matter was perzﬁim ﬁar ths Ccaﬁrt and ﬂmreaﬁm befam 'Li';.¥x;is was pexﬂing. Only in the mine am with this a?I5l'?1mt.i01'3«;

7' iaaue waa:h% in Baﬁev Sizxglfs case .t fur what it decﬁeas, The (supra) E the wxitten statmerxt. In para Am 5?' the supzm mm»: mm that can be rafmed by the aafmaanas in the aitkmzgh tim 33% may mt be pnerrmasksihk ;¢f'4 ps1ai11'§:. it 55 In-mime if the wriasm atatemmt 3 _ K r be &m&rnie&, it wauid mt cmg tha mum of [' "er the nature at' thc suit. Tha Smart Ems Wﬁﬁﬁ' 'V V ' in whiie aﬂewing the mmzﬁmaana emf firm plwdinga in ths wriiztan smiﬁmmt.

3. It is. prcﬁtabie m refm m the "

Ciaurfa decnkibn in the m af P as am reported in it as hairs: that (1) ma om: am a.pp1az:a' tiara aftm the 'I1t without jurssaicaon am (ii) t1*ia.7i@a'§r.t&'ma_ mg day an whﬁwh the iaaum me ﬁ*at:aﬁ.V

9. refs» as w why 23:1: ma when mm mm was the 'Pr}'ai ﬂour: and Mam this Czourt when the mm mama to be is ﬁiad, I have aha gene filed in mppm $1' I.A.Ho.E, it does: net ﬁfﬁue d,i by the X gs; Aim: all rm afemaﬁ r&aaom,.d&ﬁ£e the 131111' mm at 'A aﬂmxweﬁ by Sri Shm § i am. dinxzﬁsing A _ﬂ"*.is p¢:itinn.

§B3% 3.1. However, 33 reserwd in m ﬁk: frmh suit ptmriﬁeé it 53 apm ta _ AGV.

.u mow. S.<._.<2u3. mo Eaou 1.9+. 5_<__.<2u¢¥ mo .:5ou :2: S_<»<zuS_ mo Enou :9: §S¢z....2 5 .L...L.

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Karnataka High Court