Karnataka High Court
N.S. Gangemane S/O. Subbaiah Gangemane vs The State Of Karnataka on 3 April, 2013
Author: Dilip B Bhosale
Bench: Dilip B Bhosale
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 3RD DAY OF APRIL 2013
PRESENT
THE HON'BLE MR.JUSTICE DILIP B BHOSALE
AND
THE HON'BLE MR.JUSTICE K.N.KESHAVANARAYANA
WRIT PETITION NO.75407/2013 [S-KAT]
BETWEEN
1. N.S. GANGEMANE,
S/O. SUBBAIAH GANGEMANE
AGE: 60 YEARS,
ASSISTANT DIRECTOR OF
STATISTICS (RETIRED)
R./AT: KARKI, POST: KARKI,
TQ:HONNAVAR, U.K. DIST.
... PETITIONER
[BY SRI. HANAMANT R LATUR, ADVOCATE (ABSENT)]
AND
1. THE STATE OF KARNATAKA
R/BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT
(PLANNING AND STATISTICAL WING)
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI
BANGALORE- 560 001.
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2. THE DIRECTOR OF
ECONOMICS AND STATISTICS
M.S. BUILDING, BANGALORE- 560 001.
3. THE REGIONAL COMMISSIONER
(FORMERLY DIVISIONAL COMMISSIONER)
BELGAUM REGION,
BELGAUM .
..... RESPONDENTS
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE RECORDS AND ISSUE A WRIT OF CERTIORARI AND QUASH THE ORDER DATED:29/02/2012 PASSED BY THE HON'BLE KARNATAKA ADMINISTRATIVE TRIBUNAL IN APPLICATION NO.3952/2001 i.e. ANNEXURE-A AND ALLOW THE APPLICATION NO.3952/2001 i.e. ANNEXURE-H, AS PRAYED THEREIN, ETC..
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, DILIP B BHOSALE J., MADE THE FOLLOWING: -
PC:
On 18.03.2013, we granted time till today to comply office objections. Today, none appears for the petitioner. We are informed that the office objections have not been complied with till this date. In the :3: circumstances, we are constrained to dismiss the petition for non-prosecution. Ordered accordingly.
Sd/-
JUDGE Sd/-
JUDGE KGR*