Karnataka High Court
Ashok S/O Shivashankarappa Jewargi vs The State Of Karnataka on 9 June, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
,1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE QT" DAY OF JUNE 201 1
PRESENT
TI-IE HONYBLE MR. J.S.KHEI-JAR, CHIEF %
AND
THE HQNBLE MR. JUSTICE'
WRIT PETITION No. i26381A1"«ZO.-i_i'v( G M;.§Qr I"'3..*5:.e:.) "
BETWEEN:
ASHOK S/O SHIXIASMNKARAPPA..JE'wA:2§;1
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-2 W
ORD E R
J.S.KHEH.AR, C.J. (Oral):
Notice to the r€$p0nd€r1"£$. On Mr.R.G.K<3fi€. Isarmié Additisnal Governm€?{fi' accepis notice on behaif of the respendéentgm ' "
2. Learned counsel for the rivai 'partie,.<§7.a:é 'ag§:eéd, "
that the instant writ petiti0n'V'VLb§.§'d.i_spQVéc<'i 'of;j irfiiterms of the order passed by:_'fhTis .'_xCQ_1:1fE.__irj'*--.XZenkc{fe;€h.K. and others vs. State of [Writ Petition Nos.555~563[~'2L?J_G*, ::'§llO{;"lg."; matters. decided c>:"é'8..3-I2_(fi?'I '*9- Ir1"Vvji€W";;Qf $1-bcixve, t"h€:~"instant Writ petition is disposézi (if, in larder passed by this; Court in Venkatesfi'$_VMCase {_sV:i,,%:%"c:,»g.~~»}' V f %%%%% Qhéei Eaatace 3%/Q EEESQEZ