Karnataka High Court
Kareppagouda S/O Bhimrayagouda ... vs The State Of Karnataka, By Its ... on 26 February, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
.,§,.
ii? ?HE BEIGE $333? $17' KAR2~TATAI(A __ CIRCUIT BEE?!-I AT GHLEARGA ' ' E}.;%fIi'"EE} '£'§~E':'S mzé: zwi my <3? §r%:8R§;A.§a:?%,_« :é{}€§.r:;f BE§?'{}E€E '§'.'%§E£ %;A§<:";:»e**E§:JE: %viR.JZ§S'E'ECE:'§!%%.§\}§'%§€§3%i%N §E}E%}:7Y. WEE'? 1~"E'§'E"i'°}ZGE*i §<:;;4§2:5;'fi{>o3zG@yi.$ES} % ; V( EETWEEN:
'§<:ar€ppagQ_:}:ia ggga iE%§;i;15:ara7g?é:cu;§:3:.:<i;;*{"§~{a1a@5, gégad about fiesidant, "Sj}'f;5Esiii;é:;": sf £§<r§%t5E*{:Zg;§1e1f.??ri1*saar§; S€thGf}i,m§.'ILE;':iga.1§:ii}' Vii};-fe;g€§ '?_'a'_E1_1§«< <}f3'%§«'3E'§, Bismict ;_C--1;1E§::é;2fg3_;'f,' ~z'*§:':-si_ci'i;zg,* 33:. Mumganzxr vfiiage, '§.'a;1u}:V';.§{%2r;%a:"g§.§ f}i'$%.:§.s:t:"€}L:'E§3a§gag
- . .a.PE"T*§'I"§{}§*§EE€ (B}?'.;: S3*i; EG. C'£3.ég &$%%:ii§, ,§{£*a.} .3;-%%.%§fi;*e% §x"az':1atai~:a, "83: $33 ;':'§§i;frfita:j§.g "§f}@;;g:'§g::{:§§zi sf §3a§:<cha§;a€}"; Raj, §v§;S._.£3:1§§:ii::g:, E%a;§ga;i$re~55€} £391 Eimk E€'i'a1a'.:a%;iaz3 Gfiieer, Qifewargi taluk, Gulbarga disuict- ' The £ssi:-E§u<:a?::i0r: Gffimz', éivaiagundaga 'Fa§u2< Jmvargi, Eégirigé Gaiibarga.
J K V1 sing w '§'h€: §%€:«;=;{§ Master, Gmst. Ifighfir P:"r£11a§':;' Schael, Muragazim', Tq: Jawargi, District Gulba;\g&.
Siééamia sfs Sa%1abgc>'ii€1;3:V§{3fi;i13o §,V Iviagar, Prasidéntg SD!v1€?; 0§ '€;'}<w"{:. Higher Primary Schaczi, ' ?;\riuraganur, Tq: t.§éi:aa;"e{:'gé'; Digtriai G"z::i%:2aI'g3g"'- - "
S:11t.Mai}av~.;r5: 'éfzfif <3 "S'i{i:§5 j23z1:;3};,_ _ Major, P:es:;;:¢;:z;t, :s:>Mx:: {if Eiéghazff Scifiwi, Muraga;1z;r',_,. "Fqi* »}s.§:;é;:.'@7_; V SE53.'-;:".i(:jt="{Z251"1§T?r:és3':fga--;__' ' A Sz'i~-njajgappa; :%;.;a1 §Z}4ér'va;:g:§1.{}d€jy?a, Ea!§:5g§i;:gj§ ?:%.s£ sm7(£}€t::* , ' -8 {EMS "ércxvf Cyeyt E"Eigha:;'=-- ':;T§€7h{':%"G§, ?§EL:.§5.ga:1;5:', Tag: §,,§€%.s:argi, 'iéfiisgzicvt Gufibafiga'.
" sfa Sizivaznfirthaiaii, ' _§§8§*?§E'}_}§v§$£7£3:b€f? Sfifiiii <35 Qem.
§§ig§'1€}%:"'- $33190;
zafagaiéur, "§'q: éaxxfargé, Eéésiiféai =i__"§~ui%ai"ga.
_. %?:'§,S§:afi}<a;'a.p:3a aga fiafiaiapfia, " Maggy, ?*£€Efi§3}€§', SQMQE Gffievi.
fiighar Prixzéary $833092, Muraganug", Tq: Jewargéf Siszrici Gvuibarga, "K § T :~-. 7/ P w E 3:}. S§*é.§€;a:€{£%;ap§3si 3/'G §i3:;:a,$fi":§}:;<§:'a {'fih<,*r=5.-?k2::"_%,v Kadakaéiag mgar, "$31!:-:z::_'i3t3:', S§_}E\:'E{3 sf}? §G¥ffiI..... ~ Efigfzfiz' E3'"E'§§;1aI"§; Schaaé, §v§zsra:ga:i§_;:*; Tq: Jev;2::"g§, ii"}is:ir§<::: %f:u§%;arga.
E3. SI;:'?'.E%31::z\a§1bi'%5¢-"fa§%ash2::§a'%;:; 3 A gfifiéajar, Evismbsirg S§_}Eie'i{Z of QEQVE, Sigh:-tr P:¥'imaz3: Sche3:0?}',.~.._ ' ' Murgzgafiur? Tq: i.f€;.xva:"'gi§;;"
éstrici G11%f5aI'ga. _ _» V 1 2. 81%. €}::ram'1a sjfiifiassva rifhi 35335;. §~T§:3sa3"1r:3;}§., §vF;a._§0z; Evismber,'SBEe€é3_€;»f:'{}::§i;i.n _ Higiafir P:fii'§zar§; 'SVc§1<:'3;;0E,__ ' Eng u.z'ag az1}a£g_ a}€§¥:'2:u'gi ' -- ._ . §3§.SEz"i<if_§ 3:3, *.$r;,$;<§:%.;>:n;:as;.g"@§f:tseppa, :':«§a§:>:;f 3?ész3:i'h€:',._S{}MS 5?.' Gav:
fiighsy PI'%m'e:%§'f§v'.. $133160}, §s*§z§:*:>:*;..ga§; :11; 'E15: gjf-:2wa:'§§ ' "§j3%.8ir§s%; .§~ij}{ii'§a:%ga.
" 11111 .,,§'€EZSP{3E'é'{3E3§€'i'S :g=%§§L£?'!4"3£4vé?:';.E:L';€5§;*":a5} Siéeja, ;a§v.} *§§i:5_Sff--é;s:§€§*;' §§:;*:z':a:}:=: Efi §?%§,E:';§§3 :;:~zm~:§ AR'§'§iZ':E.,E$:=>*? 22$ &. i;§2?'*--G§«" 'mg {':8§'%8'E'§'i"E§'§'§{}E'€ 3? Eféijéifl ?R§§':'§E*€G TQ €}{}AS§§1~'%."§i%: iE*«§Pi;}{"fl'€E2§ {3®§'é§*'E'§"§'E,ETE{}§a* ms gegsag 33%;:
*E"3;~¥;§'§ii}1':"';2€n{}'?','3G{}8 BY THE 4% RES§~=>(>§'+~§.{)E.i§\§'§' PRSDEEQEB Afr ';_ar~mExa§RE~g Am T8 mgs ms QRQEZE? cg? §'§'z%'r'; ".S'E"E:'%'§?éG mg Q?E;§~?:,%'i"§$§€ Aim ALL §'UR'E"§~§EE-3 §?>§G€3E;E§E?J{%S ?¥}RS§}£:N'%' 'Fifi '$33 CQNSTETQTEON 0?' " -'REW $§.?%§C: %}A'§"E{} 2%-.¥3?".2£§Q8 BY 'E'§%E 4?-3 REti%§3G§'§E}Ef~§T PRGQSCES ;%'§' §§§'€;?'%EiX§§§€E§~8§ * -4- THIS WRIT PETITION COMING ON FOR' (B-GROUP) THIS DAY, THE The:
F0 LL()WI N G:
oR:nEz~fg « Relief sought for writ petition "i..:§"'rerfde1'ing' infructuous. I, so, the ofiice of President of ve,'«);e"titjo11er was for a period of three' If that is so, the 't.C"'oonti1'1ue to held the post of.Pres1fdeft1t_:oi' after the expiry of the term} reason why this Court on
2 1.0 1 .09 ejleufed' 1$fise§N'.Nesoo 18/ 09 and vacated the m::efi11i* Order 'ofstayv.
a result, the writ petition is accordingly rej-ectefi.' , Sd/-
JUDGE Srl.