Karnataka High Court
Manglaore Sez Limited vs Karnataka Information Commission on 21 November, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21st DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE MOHAN SHANTANAGOUDAR
R.P.NO.932 OF 2012
IN
W.P. NO.34095 OF 2010 (GM-RES)
BETWEEN:
MANGALORE SEZ LIMITED
3RD FLOOR, MUDA BUILDING
ASHOKNAGAR
URVA STORES
MANGALORE-575006
REDGD OFFICE AT PRANAVA PARK
NO.16, 3RD FLOOR
INFANTRY ROAD
BANGALORE-560001
REPRESENTED BY ITS SENIOR MANAGER ... PETITIONER
(By Sri: P D VISHWANATH, ADV., )
AND
1. KARNATAKA INFORMATION COMMISSION
CONSTITUTED UNDER THE RIGHT TO INFORMATION
ACT
BANGALORE-560001
BY STATE INFORMATION COMMISSIONER
2. SRI B S KARUNAKAR
AGE-MAJOR
NO.-AL-25
NITK CAMPUS
SURATHKAL
SRINIVASANAGAR-575025
2
DAKSHINA KANNADA DISTRICT
3. STATE OF KARNATAKA
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA
BANGALORE-560001
BY ITS SECRETARY
4. UNION OF INDIA
DEPARTMENT OF COMMERCE & INDUSRIES
NEW DELHI
BY ITS SECRETARY
... RESPONDENTS
--------
THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING FOR REVIEW THE ORDER
DATED 14-08-2012 PASSED IN WP NO.34095/2010 (GM-
RES), ON THE FILE OF THE HON'BLE HIGH COURT OF
KARNATAKA, BANGALORE.
THIS RP COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
No grounds to review the order dated:14.8.2012 passed in W.P.No.34095/2010(GM-RES).
2. Accordingly, review petition is dismissed.
Sd/-
JUDGE *mn/-