Karnataka High Court
S H Sreekantappa S/O S Hanumanthappa vs The Govt Of Karnataka Reptd By Under Secy on 6 August, 2008
Bench: S.R.Bannurmath, A.N.Venugopala Gowda
IR THE H1611 COURT OF KARNATAKA AT aAniGALO RE
Datt-xi this the 6*' day of August, 2008-iv
Present: «V .'
rm; nmrsm an. mafia 4
'rm noxrsns xx. J!38TI¥3$.4_A.fl.§.v'!$ i(?3(iOP.&fiai$.A:'f%'Q§f£§?D¢fiE V
WRIT PETITIO!f"HT:§. évszlejsjftfiaa
BE'rwEE§i: R S
SH. Sreekantappa,
S/o S. Hanumanthaggi}... . :1" V
Aged about »
Prop:
Thyagaiaja-I€ag&r;'»-., ' -
c:sha11akm,._
ChitI'adu1ga fiisfiict . "
{Seam €:ifizensh{pVbefiaafit not claimed} mrnxonm
" Loggsh, Adv.)
ARE'
1.'f11«:=. tC§0'{F€I'I}II1CI1t of Karnataka, AA , LR<:p'1"cs-tzntcd by t.mdz,:.:r-Sccx<::'ca1j«*, V Ham: and 'I'ranspoI1: Department, . "Vidhana Scmdha, % Bangaiorm--1.
2. The KSTA MS. Buildings, V Fit:-or, BaI1ga1<3re--1 rtprcscntcd By its Secretary.
3. The Regional 'I'ransp0I't Authority, Chitradurga by its Secretary.
4. The Regional Trarlsport Aut11a1ivty,1'_'_'T ~ '; Davang-tzrc by its
5. The Rcgonal Transport }3c.1lary by its Scc.1"c.t;:u'y. ..
6. The I~"s£6g'ona1 n * _ Hospet by its V Rmsroxnsxfis.
(133; Sri. 1:;-. smug; (is. 'fo1:" I§*fL1».t:n:A€§) Tiéjs tinder AI'E;1c' lea 226 and 1227 of the censagunon pfaying ta quash the: defective Notification ifiuféd' tiie CR;-vernment éiated '.Z4.'7'.2fJ0:3 bearing V' "fits. i'.§rf§D:,,,i';32'M-TMA Q'? at A:nnex1me»C to the petition.
" petiiion coming on for Iiearing this day, ' .I., made the fo11owi:ug:-
ORBER When the matter is taken up for learned ceunse; for the petitioner .subaaa;;:sjrhg;i;&;;e"'p¢:isicnér;< does not intend '£0 press the Writ "
Accordirigly. the .i$'dismi.sS£xi _aS_.§10t pressad.