Karnataka High Court
Sri Murugesh Mudaliar vs Bangalore Development Authority on 3 October, 2008
Bench: Manjula Chellur, Ravi Malimath
EN was mea comm as KARNATAKA, aA:\:sALoR£ 9A'rEn THE 3"" DAY or OCTOBER 2093 PREEENT THE 3-§c>:\:'$LE MRS. JUSTICE MAm.uLA, 4CH§§~ff.LV.'L'._;Li!€--VI. ~«
ma « _ _ é we HOWBLE MR. JL.¥STiCiI?:'_ Ravi ré:AL::v¢A"n§"
ccc No 213 OF 2aeé=@:~»riiV) E BETWEEN :
1 Sri. Murugesh Mudaiiar, aged about 72 ye ;;ar=3_, 2 Sri.Mahan Muéia.I_is;E;..';'--_ % [_ aged abeut years, » 3 Sri sunt:e§%Qe:u%k aged atic;ut'--58 yearfsj-,.._ ' ~ A8 are sons 61' £329 ' _ Chénnaraga Mudaiiar; ..
. fimt. Ancie:£ani:na, &*:esid%r:g"at N?cm8*'; 1*' Grass,' *Mad£va.§.a;._ " ._ 8anga%.a?a_[-- Compiasnants w %'(aV;* 3:: M} Aazwén %é<L§mar, Advocate) _ _ '8;a'ngaiore Seveiopment Authority, V' its Commissicner, T .S§ni<ey Road, 'A aangaktire -~ 20.
$3 -2- 2 Deputy Secretary 4 Bangalore Development Authority; Sankey Road, Bangalore --~ 20.
3 The Commandant, K.S.R.P. 3*" Battalion, Karamangaia, I Bangaknre -~ 560034. ' coo fi¥ed ms 11 a 12 of the CV3«'.%:I:1'terfi':ptAbf._CeuArf.¢Aé$ivVp'r'ayihg to initiate centempt proceecémgs agaiingt».tI§La_vacciJsedV_AA1 2 for having wzutuuy disobeyed th€--.._§J rder--'_Vd§!eti*«..j~3}'F!2002, passed in w.P.No.3o55a;20vo2. T This C§f.:C"c£#fi§n_g day, Court made the foilowing Ordc:-;r_:" % A é % %%%;0_.§R"%%L;E;3 Finaiij 4 weék~.:a fim§§ granted to compiy with effice o.bjs§:'i ic1}'3s; fa;iv'E:ir*:§g §3}h~§<.:_h the petition stands dismissed without any . referéhcéjhtcr ASS-Est s-5"??? Q". Fggfifffif I 'IE1'! \ ' H N" ;'a ~"'1€3'='§1k¥ ar;'ga§;:>a*e-Sufi E?!' / Q 3/"