Sri B Kempanna Gowda Ifs (Retired) vs The Deputy Registrar on 20 January, 2011

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Karnataka High Court

Sri B Kempanna Gowda Ifs (Retired) vs The Deputy Registrar on 20 January, 2011

Bench: B.S.Patil

WP 33995/201.0
1

IN "rm: HIGH cjreum 0:: E{ARNA'ITA}§A AT BAI'€GAI,{) RE
13m':+:13 "§'£~£.IS ';'1TTa{1:-: 2<:m--i my 0:: JANUARY. 201 .1 V. 
I:":'»E:3I-"OR1E:1  T
"F1--IE I~~10:x1'I31;E; MR.JIjS'['ICI:1 E3,s.pAm; '
W.P.No.33996/2o1ov .{Gh5¢RE€_§' "  V [F '
BETWEEN: V  A' '

Srl B.Ke1n}).*:11*1:*121 Gowda IFS {Re'L1'réd_).
S/0 Kabbaiappa,  
Aged abeut 75 years,   
R/at E\§0.159/2. Mara1g0xxr1ieq1ah21i1.i, "  j 
Halagur Habit. i\/Ialavalll T211131,'  if v   'A _

Mandya District.   " LT'-«,"._'...vP};*_frI'rIoN1«:R

{By Sri Jayakumar. !'ASv.'l"-"-atil, §_ Sr,v(»3'(5.1V1r1s:céi~ L'  V__

for Sri M.Shivapirak§shV. At'£v.)€  _  ' 

AND:

I. The Dce;5v.._t.j§r Re'g,{iVs'Lr:3;;*',  .
E1'1quiry--IV,--._V - V _  
Ka1in'at321ka £.()%<g13,'tI'kt.h2?,,

 . ¢_ MV_;'S;Bp1_i'£<iiv;)g, B€:;1g_2_1Eore.

.12; Tfgss V 133p L1ty.Cemmissioiaer.

 V?\&_a.nC1).»iéi"«.I)is;1,j;ic§t~,
'MaI.1'dya'. . -- .. 

 3. Thé '1"z1}1;1Siicia31
,_ ' Ma1ax?':11_1i. T 3111};
 T-.!'ia41_21vz:111i.. Mandya E)i:st:ri(:i.

._  2' AS1.1p€}"§Z1i.{:EZ3d cm, of Politic;

Maiiaciyzi. I)is;t.;*ic:i2

VV " "M21z'1dyz1,

' 5. '31:: §z'1s;p:;::::: £:<)1'" Gf .E.3c:£i:?E:.,

K.MI){>dcii iiixﬂe,



'V V' the ri;_ --13f1z;.»:_ie the f'o§--3--3

'W? 3399{3{2O 10

K,M.D0ddi.
Mamdya E)isaei1~ict.

6. Thﬁf S11b--I11$p€~.(:'im* of P{)3i{?.€',.
I>{a1}e1ggr:r IE'<}§§{:¢:r Sidiiotl.
I*4£a1e1gz.:r. Mandya Diss*i:ri.<%1..

7*'. The I)e;3uiy T3.h:»:1si.1ciar.
¥~ia§agt.:r, Manciya I')1'si.1*I(:t:.   ._

8. Sri C . M . Dwa1"a.kax1211h,

W"/'0 C.V_M':.1rthy.

Major,

R/at Nc>.1.1.13/A, 513* Siagge, 
BFZML L.ay0z.11, R2-1jeshwariI1aga__1f_,     
B;,mga_10m,    *   - RESPONDENTS

(Bf Sudhakar Pai. Adv. for    
Smt.M.C.Nagas}u:ee.._ HCGP.fr;r_i2.2 'us 7, , = 
Sri S.Shekar She_tt-y, A_dv.:_forVR§3;}   '  '

'l'h.§s wrﬂAf§€%'Lif;j_c5:1=) is é._m_'-:ie1* Arizicies 226 631 2.27 01' the
Coxlstituﬁon' 'of' f'I1{3~i £3;-,  p1j3.y:E:n"g__ to quagh the c0mmu'r1i(:ati0.r1
issued fro1i,._1,hf.:i 0f.ffiVc<: '~Qi'-- 1.§de.__1*é:e'§po11dent Noql to the respondent.
No.3, T€i11£iSi€}1£:1}',_».£1E". A_n11_eXu}5e.-A deﬁed 25.8.2010 and (--:'§.C.

 .;3e1.i1.i{§;11V_ <V:VcV}1111'r1 g on for preliminary hearirlg this day,

Wm%RDER

  in .,fL.E.V';;i:s'«._vi?;"i.__1 p<-;7i.iii0r1. ;3ei::"{.i()ner is calling in qL1_£:S':.i0n

;§%1I_1é}<:_p«.1*é'4Kfr  <1.'-;1's(':r:E 25.08.2010 issued by the ()f£',i<:e mi'

 the K21Vrz1aajé£*E<;1 E.,<:)§:;a1y1t}:tE'1a and also 1-\1111ex.ure~B

  V{?f;}I111I11.1I"1}._('fﬁ~1:i0§'} {.1.zri.e£i 15.09.2600 e1dci.1'ess€<i by the "i'21%1si1da1',

V~i'§!ia§ai§£'e?;.{1.i., ﬁe {ha-3 :.>ff'§:;?<;'-2 of £315: IT,<:»i<:1y':2kt:§12I1,
35 ~  

  



'W'? 339€}6f'2O .1 O
3

2. The {'l<i?}'1(i§I' of A.11I1é:xL.11'e.--A }'}O1.i('€  fhai {he (>i"fE(:e of the

L0kayL.1R1.ha had received .21 c(J1'n;31ain'i ﬁ'()m    one

OM,Dwarak.:1n:;1i'h ~ ressp()1'1de11t. No.8 herei11 'to \'»§*.VE"t1E'<: E4i;'--.T ii.I1e:

'"i'21hsi1dar. M.:=.1iav8.11.i and the Sub»En:-*.pect.0:r of Pc:-'.E i€ée, -E{2il':ig1i_i'T. 
had to send their r:3s1T)c311Se/(3E3je:cE:i<m's;;----if 2'-1:1}-i.'  E.1§c._fs2ii:i
Compiaim. on or before 16.09.2010. K Ii'2_ (fase"--1:_hc.y f:'211} é\~:'E_ 'Lo.

fum1'sh the reply, Em: Lokzzyzﬂﬁi;ﬁvé;~V..wi11  }ii:'()__(?t:tC§i1'-i_nV"'.f;}i€v~1Tﬁa1;i.e:i'"VV

treating that they had 119. fﬁply,_'1;.£%:A-SL}b"Q"%iT. ihﬁ" 1,171.? 1)>}e1i.{e1'. In
r€:sp0n$e to this. n0t1'.(:e   Lhxe Tahsildar
hag sent AI'1I]€XLl'1'"C.':~13 A  that hf? had
1001/{ed imo     in ctorlnection with
the. L".O}'I1}'%1..'L1'iHI'1E':  wilich revezaled that.
as per  {:ﬁ"dé:*  the: Upa Lokayuktha had

di.1'ec1.e.d to £1116:VEa11CI'~.VE$e:;1I:i11g Sy. N0.1.59/213 measured .21r1d

» ..bour2e:§:i1ry S1,01'.1es; i'i,xec£_ 2-xnasl 21<:(:()rd§11g}.y" the clan: of rne21sumn'1ent

.A (311AW..vl2.}.1.2007 and w1't11 the help of police,

m<~:21s;u :*én:r.V1 6»:;«1.'1f Q*f'. .E.=.11'1<3§ was carried <.>1.1t. anci E': rep<3r1. was

S1,1b11'.1_'i1Vi:s2dv.  flllis rega1'C§ on 13..I1..20€)'}"". However. on

 ?g8'O'f.2{.}C39;_ U'1€i S2.:§3--1t1sgp:%(:1.0'1' :31' I-"'c11:'(~.€_>., E'1a(i w1"i£.i.e1'3 to %:h{:

;'13T;1§1S1'.1-.{}.21}" 5-;'1.a-1I:ir1g than 0:31;: })If:'i.i1"1.1 was _g§iv'€.:'1 by-*

=C[M.'}).}£€*2zm};2:r1.a§E1'1. R1: {Z914-:-'. poiicte 2zi1£%§g§z':g télai. the péffIi'(.§'{}I'1€§'

" '=§*?;s::~::"ir:?§':': was i..E11fs:tz1§.é:z':§:':_g.;§ .':1m"1 W2' {:13 {Eire <:*,<ms3<:éq_u<::1'1e:t£a$ if be

u u 1;

 .

?i we 33998/20.10 4 a{,'{em.p1'.ed 2:0 e1"1Le1" {he larzd bearimé, Sy. N0.159,/28 of M'21rag0wd21mihall:3 \-"i}}21_\;§e and that he had 21330 requesfe-d for poﬁee pr<:rt.e,C.t,io1': for §e.nei11g_g the mud Sy. No. 159/21} 'R21' €f}'}j()yi"11CI1'[ of the ::;£1iI'I}.€?. He had aiso 1'equeSEe(i_'f.0Vse§idd z.:4;"e Surveyor to 1der11.iE'y the betmdary s{.Que$'~o.f the 1ar.'1d'.:.'4f€V1&a_fa1éo eomn1'uniea1,eci vide A1'1nex'1.1re-B -- iefierbihat _r'e--q,uesied._.b'y( the Sub~I11spee.io1i on eﬁiee' arranged for 1'33ea~.3.sm1'e1'ne11.{j.{sf 'by the "SL1.I_TV'€§,;OI' in the presence of the }.)('.)}i€i.'(;' <>1'I.:f'c:e"rs., owners had objection st2ztir1g'_ie1*2:}1. wi'ijh0u:i¥ to them, the meas'L1remen1,_ accordingly, the Sum?e}r01':?_ha1r:§' and reported the same. The Tahsiidar H.434'E';.x1'E;}}'1ef 'fihat as per the fetter addressed by the_-0fi'iceL '£:21j,5'{;11<t:hz1, for the purpose of taking 2x:g::t:jo:<13 f"'1'1{,"H if.':'"e:p1'it'.y Tahsiidai', Viliage /-Xeeourmant and dd'l:h@,V'SLJ.ilfV'i?:y".$&1ﬁ€f1f\FiSOI' 'véeiédeszi the land on 15.09.2010 and ec$r\_di::.§:ted'«s§'p.Q1_.'~i;é"1és1:)e<::£.ic>1'1. As per the spot inepeetien report. _Sy. N'o...15s3' t.<=:.1 £1,113.-F £..:(}1'1Sif>"l.S of 299 acres 5 gzmtas. out of which jNc).if5}£§/21:3 §.I'1é:*.2-1SuE.'(f.*S 23 acres Elfld to re--1'den1ify the bd:.1';3d,«:;3;i"y 1na:"1»;s:;; of me ssaid 2.3 acres; S{E'fﬁCi€I1T. s1.11'vejg offimzais V were: ne<:es+;55;f:1"'j; z.::':(:1 poiiee p:'(?:iee1.it:}z: was 21.1550 I'eq1.rired. The "'fE'2ihsiI<:i21:', in ;"':2':.:':e:a;z24%;?-~I'3, §'32i$ E115-§{} éafézzited ihald simte he had E '.-VI" 33998 /20 IO ass1.11'11ed the office 0? the 'I'21}1sik1:e1z' on 05.08.2010. in t.h"c'--.--..»1ig11t. of the 3'e'p0;'1, s11bmii:?;c?.d by {her E.)epu1Ly '1'e1}'1si1d§:i*-, ":S1;Iﬂ*%:.}>"

Sup<:1'vi.sor zmcl ¥;.hc~? V"ii1g1ge, A«::couni.zmi.. he wouid '*i._zj{ke 's.ci'isr1-- "

geii the sm*vey :::0nciuc.:£.ed and 1'c:%vids.::i"'i'§'y"t'i1e;t3<>11"sti's:'y s1i:11é::§ and submit: 21 fins} 're;>0ri. if 20 days ttiine wfzis gix.-?<':2r_; 1;aVh.ir§~*':'~\,,..

3. It is in this bE1(_',kgI'{)L1f"td §;«1T1Vé1i the 'p.ei.itiQ::1e1?:» mélkes «:1 grieva11ce bef01'<:'. this C()LJ.£'r,,3hat3ih€"'Té1}"1£5,'iid211' has'; in the guise of the I101-ice issued by 01'?fiéIe" Qi '1i?;;&i Xzokayuktha vide Anm-:x11revA 112:sV.*-ﬁn-.i,'_L1I'<:§i gijjgxn ._.f1':>~:.§i'n._:_g 't1*§re'b0u1'1d21ry' stoiaes extending gtyqkiéitc?' ~.}:3i*ai;%;;:7t§i01j;..___ 1"é:spQrIVcis11t' No.8. It' is also contexlricd 13y"'*i}ji»§§ ;)éti'i.io£'1:§Ai* i'ha_E""i.he s.i:te111pt made by the officers is-in 4e.['fee:--'IV '1zifL€3:i<itj.€i'in:-~ disturb the possession of the p€3titi01"1e_r.

3}: & V"'1,»c;%a5:*':':e:€1" $611,101' C£$1111s@1 Mr. Jayakurnax' S.Psti} taking me 'thrE;;;.g;11' _ssye§ra'1._ '_:1r.c)cmne1s1't.s produced along with the writ peiiiimzx. Cil-31'1I}'t"::1,7lAC'§S 'chat. the dispuie 1'ega1'd1'r1g boundary" of the Viélrlﬁi ir1\?c:}v?;:cI in {his pari.ic1,1ia1" sun-'ey r.1u1"11ber has been the ' "&;i_1§i,{§¢(ti'j_«ma'i.fer c'1f'111,igz211.i<)':'T: in sevem} :::e1sc*s. H's: has r€I'"e:'rec1 to z'-\I1.1f=.ex1,x;"e~cl M e*.211'Ii%:~r <):'(i'e1* passcrzé by Lila Ups Loke1yukt.h21 on ' *2"?.C!242i){}L?>. Eshrz <}'z'ci<-T-.*.1' in W.:"i.N0n51E%2 / '1 9'E3"? side: AI'1I1sx:L11'r:%~G §3E1$S€%{§ cm 2E}.1{},.§.€}Q§$ é3.£'1.(§ i..E1.€: :°<;i;3:_>;*£. {i221¥;e:::1 09.032919 X/%»=~ E xv? 1313996/20 I 0 6 SubI1'"1ii,f.eci by the i')epm:'y C01'nmE:ssi()'ne1', 1\f£andy2i If}iSi'.ri(:rt' vicie Ar111ex1.11.'e--§{, Pie h:.41:'~:. also r:::omend<%ci that seve1'a.}'-.__(:iv1'] p1'<)(%ee{iin;{s are». §3&*.:1e:i1'11g where %.")<3i1'1 the pt?E][i,}'.C*ITE'1' 'gafld r€:sp()nde'r11 N(i>.8 2-137:2 ;_)211't.ies;s. Ref€I'e11C6i is {Made £4his'1=.?§g;H'ti "

£0 O.S.N<)s.80/2004» and 93/2004. }";T;":~i:E1e;'eﬁ)'r;€ {fti';:it;¢ﬁ(}s§,'_j§i"1§;:.1. 'V when such is the dispuée and \vh«c.n7__tT1'1é. iiizaflrgr acijudica1:i0'r1 by the Civil C0LzI'I reegzarci to f.itEe* and iniemst. emd 21.130 i.he__21e::tuaI_;3_d:$'S¢_€:ss§(:s11 01' t.h§_3 pgirt:i€S. the ime1'vem"'.i()1'1 <31" ihegt p01i.c:€ "z1~*-3 .i:s7s;1c:?:}-b1'1'V i'fE>{:12A A;1neX131"e~B - repiy submii;1(~:ci to Eher 0i1'ice""oI fI,6i<a;yuk.ih;i'§' 2"i:a.m;aIn0L1nt,s to interfe1"e'1'1(:e w_'i.1:~E_1 13(§:5s€sSio11 pf' t:hé' ' petitiomzr without aL1thorit,y1.._()t' }.a'w. V

5. Mr. S::':'~.h.€r.1.<;ar._SE'1§ti1;}{_..T'leamed Counsel 'appearing for

-v..resp<)11%§e11f.'No.8 :%t;:131p_i#.s that. the petﬁjoner cannot rnziintain '.2tI*:.§:; 'w_1'iT14..p(t1,ii;i()i'1 as 1':€i1.her A:1§1<3>;u1'e~A nor AnneXu1'e~B has 21I13j; éfi7::"r'(?'r V()';'£"_'i-.11£V>;j;;£"igh't.s <T>f1'.I1::z §:><:*.'1'it,i011er« They are only internal

--LEQWE:sf:0r1'Eic1itr4é5a 13121516 I%3e?.'.wc:c:11 ﬁghts: <)fi'i(te of the L()kayL1ii1h21 'ems: 15516 'E"2§i'l1si1(:ia.1". Ht? 2'1,1;"i..hr.-*,r di"€}.WS ifhe E1?.,1'€11T'ji()I'1 of 'ihfj Court __ *1.0'"V.Ai'115ic>«:'1.11"<:%~E3sZ5 --~ (wcier passctci by the U93 L<)k21yukt.h21.

-«_4VVWh€r1'<%ir1 it Wz':1.<~; £:Ei;"<:z:1ec§. I'..ha1'£. I..h<:*. '.12-,1Ir'1si.1d2a.If ar"1r.§ {ht-3 IE-md I"8CC)E'{1 ' <)fi"ic'ri2;1§s; :'::;}'":a2;iE§ £"i:=< '£'§'"§£i' '::>:.;:.;1'1ciz>;1*§; :<;f[{>n€:-.:~3 in 1'c?s;:3(r(:é. <2? 'E.h€-: .'£aI:'1«::§ of 3 V.-'I3 339236/2{3 E O 7 I'€S§)()I}d€}}§. No.8 wi1.I'1i:'1 s3<:W<::'r1 days i'r(>m the Ciatﬁf of the Qrder passed on 06.1 1.Q,0O'?'. xx-*it.I'1 {.116 Izeip of the. Pcalice of E:'i£z1ag1:r P'c>11'(:e E3L21I:§ora as well as CEa'(.'.}t3 §nspect.0.":" <)H'()1ic:c. £yZ.;§1';-1x?a11'i.T, "E1 is (?0nE€:2de(i 'ahai baseci. D11 {his (}I"d€*1' of the Up217.L0i{2:§gii}{'t'i*;21: V' £116 b<):.m.cia1'y f§5i()I'3€,'_-_"- was fixed. '£3111, £554 I)lt','.Tif{.i"L'}f1t';f'.<" haéii illegaliy mmoved the b011r1da1'y SLOIIGS and \v21VSVt:h!._"€z1{e11i:1.Lg§ 'res«.p€§: C}e1ii._ No.8 f1'0.n'1 e11j<)yi11g the p1'()pe:rty'.s,§,?I'1i(:§%1 Wm: es3.1frf1a1'l=;'§:i:i "£153 ORE?' Corning; wi%:.hi1'1 t:he 12111d,-- ()\v12ed"" hiin a§{eI1:'v--..SuVi'\fey and thr:trctfc)1*<::, he lzdd med co1§1';>;21ii':i;._vfb«:;§f()1§é:=police: cancterned and had :1}-s() b1'0ugh1.__it. the ~j:.e7ven1,1.e auLh01'1'.t.ies.

But 1111f0r'£"u1'1;:<i:e'i:(? ii._(s_'f.aC:ii.:c;::j1<.y21s:.§'té}§;e.x1 by the police and the rev:-:r11.1€ 7;§u.:'t;_EmrVi'i.i'é:;:=._r<:su1t'., he was c:011.stra,i'ned ta approach 't;}1'e3_I',uk213?uE<5;1h'a1.-a§;:3.ii:1 cornp1aini:1g about the 1'r1ac1.i0n V on '{.h§'>§ I'5E:E~2Tij 0i""i,11§4._'. :§_.)o1iC'é: and {he 'I'a}.1siidar. I1, is in this the in1pugnec§ n0't'.i(:e AI'1i"t€XL1I'(;3MA and the ré:5;)C':_;Sé 't§jrv.é;.'11c% 'Fz;1hs1']da1' hzwe been C1-:(3ha1:2ged b€i.VVE3€2I] the c31'£i(:<:% ,__t)f I,()}{z-1y11.k§,}121 and the 'I'a11sildaI' and t:herti~ibr(:*., ' "-._1V}'*13A pei.iti01:.1ée1* not. e11':i'i.1ed to QLIGSUOFI this before {his Court. 1\jzT1'. E3t.1dI'1a.k2:1* E--'ai. 1r:.=2;1r§1€.d C{)E.E1}.E3f31 z~1p§)ez.1.i"iI1g fer i'.h<3

-._ 12:3ké:y1.1}i1I1a f%3i:?)f.E'1i'lf§~S i'.}"1e1%'. the 1'10t:iC€ 57§1'11'1€:X'L1z'e--A is ESSLISC1 "pL,11's11z:~:.2"1i. its ﬂit? <%c:m1pEz1im'. ;g,>;iv::*.':"; 'r:r:: 1'«:':s;p(>1'1.:%e,:'1i. §\3a.€.%§ eillegizzg xv? 33995/2<> E 0 8 that E11362 Tahsilclz-11' amd the Sub+I1'1s9'pec:§:c):' of Poli<:<;=. haw-3 not"

iaker1 a-my 2:z(:ii.c);1. in 'c§C(.".(}}"dE'3.1'1C€:' \,vith law in the .z11z1t,t.e--;".--._ Pie i'L11"tIr1e1' s;L:i31':'1it.:s E.h2:1i in i'21('fE' {he ;3ef:i1.i<)ne1' has E'-3.1£SL§4~>I{1"£.'ﬁ:L'},§"."'«':1 corxlplami. 21;,->;2::i1'1e31' ﬁle T21E1si1da1'. 211101' :°:r1I1ErX1,11*é¥i?3 V rfzsgvdaksfé "

was g§ve1:1 by mm 011 15.09.201G'""a'nci T: 11£1'{'.' AbV{'iihVV'Ehf3{§(:

eoznplainis are clubbed and are beixlg E;-x3.h1E§";eci."-- --. '?.

Counssel for [1116 par1.§es4 What 'ihglt 1.i'1€i"€é' 21 dispute between {he }3a1'E:ies with fovfhia ]2u>1d 'i.x1"questian and the p<3tit.io:n.er i11ie11d§i~:~tg) "-<3,:1§1ir(:e_, dVi}'"e'(j:ét'_iQr'1s':'issued by the Upa L0l<aj;L1kf_1V1121 0i'1'~ His. ggfievaxlce Es that the police have 11(3tVi.;1l{<i:_1'1 ':«1t1}?*~.;i'C£.i'0J1"thtiaqgh ha had Iodged. a C0mp}.:1in'£. alleging thai'L}fcs:p<)iiciéV1':t had removed boundary stones V and }.1c)Id1'11§,.? .. _()V1V.it 21' threai to him. »4]ﬂl€ action of the 1;:s1;ay:;'m'=;':a i1i~i.$sL1i13g A:111exure--A notfécéz cannot be f0L1nC1 .fau}'( 'i>»?_i_t1iVa.'é' :§e1.i.(5E:..1§()1ice, the L0kay'uki,h.a has only craﬁed upon i.he"1'e1:I'is.i1£1ai"L-£31.51 'i'1'1&*, Sub--E11SpeC.t'or of Po1.1'(:e to 1'€'.Sp()I1Sf3 to the 'C()mpE2ii1'}ts"gi\?t:1'; i9}? }'f3Sp()'1'1dEé1'11, No.8. N0 rights of {he pc1,1'ti0I1er i.v:2.ifriz1;§e(i 2:5; '£.he2":': 1'10 §i:i1'<::L:t,.:'.01'1 to {he "E'z~1h&;i}da1:' 0:' '{1h.f;', _ »E3tfr.?}V--E::;s§;;}e<:.T't:e:3;" £5: do 2:1:';};* 2'-mi' w}"1i<?h r";'1a§,-' a..ft'ec;tt the i:';'£;c%re;~;t: of 2.1%: M .p<:'1__i31'4i:m<;*;::

ig Jfy"

'K in U16 EiggI1%; of the 1'espec1i.ix«f,§§'=t:0nter1t.i§$:;1'§"by {he WP £33996/12010 ICE ReveI1L.1e Acti. if s2..:ic}3 a g§'i<:=,Va;*1C,c:? is made by }.'€¥S[_)O}.'IdE,'.}'}E. No.8 21i§e3§.§i2:1g 1'<:3.1'11<.:>v:.1§ of the b{)LlI'}d&l2'}-' si.0;1¢:'.s and tflzit" E'.l"1»'3 Tahs_'1idar 11122.3: m'1.de1"£:z211<:e s:s12('%§'1 33.11 exe1*e::1ss€:~ in actcrcnrciatice Vv-']'I}1' IV.é17';?é"',§}.ii'S Writ peti£'i02'; is pazrtiy a.1.1owed. It is made L?-Eégit' .1TEV"i£*J,', €,,h{C "

Tahsiidm wit.§'1o1..1t. f"<')§§.<3Wiz'1 Y due .):'<3(:.+_:'€iu»:f:: ):.f0\J-'idé'€3 .ur1€E€:I'yt.h€:

provisioxls <31' 1.1%? Le11'1ci. R(:'%v<':11t3e T "L:z»1rmo{ , i1tA1(1§v§'I'{.{3'i]'&§¥f refixzliion of 1i)L11:;';(i211'§f 31.01193 V1f1_ E.1}€ gm-26 cf (;fK7?'f17i}'.):§.}9"'i'3'iﬁ.'g§":With' ggtgeiwa z1miC:c3 issmcd by the__ office _L0_}:e1yu}:"i.i*1a,.

9. With ihc eabeve o1)sefvé1£.i0Ii:s_,fiiilﬁis {V-f_iﬁ.pt-i«iti0n is disposed.

of.

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