Karnataka High Court
Krishnappa vs K S Lakshmana on 23 July, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN T'H_E HICEH COURT OF §<ARNAT_AK_A AT BANGALORE
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...RESPONDENTS 5 (By Shri. T. Sl'1csh;1gi1'i Rat), ;'5\d\"'()CEl[<:' fur Respondent No.2 and Shri. R. Vijaya Kumauz, ;'\d\=-'L)L';;1{L-3 for R<:sp0nL1c:n': M). 1) Tl1-t$; Writ Petition -« 3.3 -2 filed under Articles z1Vi'1cl '??;'E7 of {he (;7onsti1L1[.i0n 0'1" Endia pmying to quash the _g;-fder"}":2i:ss%ed._._0n memo by the }e;11"ned i'rinL:ipai I')ist1'i<:t .Ft1<.i-g¢, *--._ Bzzngalore Rural {)i;<'.£1*ict. B:.111ga1l()1'e,inRA N<).2'27('2()U8_'passed'. on 2_2..{_}€')9 as ;)C1'A1112c..w1"<3~C and etL;..
This Writ Petition L'.(_)1]1'1.1'IV§'_'":-._§)11 l"d1_<.?1'<21i1nin£1'r'y_H€a1fj;1'1g%thiS. Llzty. the Court ma-ide the '§'c'>liowi1*1'i«,v'~J?
Y Tilc ;3<:l.iIi;"_>':'1c._1_'.~: z11:CW{'iicV.V1c g'i'aAi,?1»'cp1'esc;hi:';.1Eiveg of re.sp0ndent no.-"1. 11'z11i:§p.15;'jcs I31;-1'1 _;=L\._('>1'1 7.i.?§(')(i)9, when the L:0u11s<~:i entered apps'.-11'2111£:;%"F01"'1"4:;_§p.L§iT1£1VC'n_§'":2:jis.2'3 and 5 before the atppeilate L:0u1"!.;.' 'Lhc c<>L11'a.:<_e1"w;1s£1130 ckirected to tztke notice f01" the legal V'1'ep»1'e:..:cfii.§;11i_\-fiesofthc 1"(.>mLl1 respondent. The Counsel u1.1de1'took 't~c')'fi.l:c '\V:"'.LV'1}<C .;,'I.vi5;'_k['Qhlviif t1T1a:1I:21I'1e1'. 1'e:aiis<~:d that the iegai representatives did 1"1</'..lV"\.\4V£.1i']VI to c:1:l;;.',+'fu l'1i.s sc:1-vices. The1'c:f(m-:_ 21 1"nemo was flied Qr1 'z.y sL:b.'scqL:c11L date .see.ki11g permission to withdraw the 5 L1ndc1't.;1kiI1g. The Lt}T)1){3H&1iC court h.:1ving 1'<3fu.<;ed such pern'1i.ss_;iora.. {he ptztitinmel' is i3<=:f'()1"c this cmm.
'2. It rmw t1"a111spi1'cs: than the Cour: has issued z:"}i1i'bS::_q'uent notice to the 165121] r'cp1'c:scn1_z1Iives of n--:sp('mdem z1<.:;-.51'. .I':*..fhai. viéw. of ahc I]Td[t£3-I'. the ])CI'i1i('m is I'cI'1Lie1'c:;i MiAIV1i"1'L'.~->__:nous; .VIN.;;:r:1y"evef1t, the order of the a-tppcliau: uowt was I1()1'_';-LA1S {i..f'.i€d inf'.i'E'1:e'ci)L:r:.se'I~n€)EJ 11z=:.ving filed a1n_\.=' \-"£EI\'L1fL1[. bu: l1aci°'(v1I'Viij,-' i1I'](j(:'3I'-t.'L'1]VV\'Af."I1: t.0 :fiIc. vakalat and su1")sc.qm-3111'! _\e 11;.wing' s_<'S'ught7_ to ,wi'ti".«,<_i':»';jj1'\"2\a'.such an u11c1€.rtai<ing. And now since I'hcé._uppel1;'a.:.s2v.;:t).uI*i---- has '::.ikeri'* {.t0 1'1'ectivc3 me;-tsures, the pc1'f.71i<v11'{"ia:>i:f-Si l1(_:i14'>§!.4l'i;'»'5.i_\q£ for a:onsiderati<.)n. The petition siaillds-clis'pg'>S"cd 0'f.,_ V %j % Sd/-
JUDGE