Karnataka High Court
Sri A Alam Pasha S/O P Ameer Saheb vs Union Of India on 27 May, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
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This Writ Petitien Coming on for hearing __this day.
Chief Justice made the foliewirig: 7
ORDER
J.S.Khehar, C.J. {Oral} Sri Khadri Pathi for Sri for the petitiener.
2. Learned eeiinsei" - .petitt0fi'ei' vjstates. that he had returned all tiie ef te the petitioner and had --a it over to the petitioner; depicted in a memo dated handed over to us in Ceurt behalf of the petitioner. T he petitioner is else .'«r1c$'"é.i present in Court, in person. It is "'~.,4.ti1ef=e:foife ajpparetitfiwthat the pet:it:ioner is not interested to writ petition, em}; further. A for 1"1QH~pI'{}S€Clit'.iOH. safe {ext Chiei Eeseee eeie gtgfififi ékaf Eneiiexi yee / its