Karnataka High Court
Sri K S Vasudeva vs The Managing Director K S R T C on 25 July, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
1 5 W.P.N0._6342/2008 IX THE HIGH GOURT OF KARHATAKA AT DATED nus THE 25?! DAY or JULY % ~ BEFORE THE 1-roman: nn..ms'r1cI! Fi'.'Gr.----RAW E V "(.19. NO. 634212008 [S T BETWEEN :
SR1 KSVASUDEVA S/O.K.N.SHANKARAPPA GQWi)A, -A AGED ABOUT SSYEARS, ' . -- ' ASS'I'.TRAF'FICiNSPEC'I'OR, " _T A K.S.R.'I'.C., DAVANAGERE DEPOT,' V - a DAVANAGERE Di'Vl$i0N. ' " - PE'l'I'I'!ONER {BY SR1 sa M§342<i::§na1if§A_--;>PA;_~.5i3x(.; if V 1' 1 THEv..mNAG1NG;'a1x»Ecm':a K 3 RT C, CENTRAL OFFICE, :<.:-r.1:2oA;_:>,* V '_ ;
SHAN'I'HINAC'nA.R .
BANGALORE 027.
_ V?i'ziEi"i5:'1i%S1oNAL®N'1'R0LLER gyKs3Tc.°, .;DAVAr€A(3~ERE.«DIVISION, BAVANGERE. RESFONQENTS V (B? Sm H"---i§.RENUKA, ADV.) .. ,'I'HIS'WP FILED UNDER ARTICLES 226 & 227 0? THE 4 GQNVSHTUHON OF' anon». PRAYING T0 QUASH THE IMPUGNED "EN£)Gl?.SEMENT D1'. 4.4.2003 vms ANNEXURE E TO THE
- -wRI':jPE'I'moN1ssUEI> BY THE R2 UNDER THE moms AND = cxgcumsrancas 01:' THE CASE AND ETC. THIS WP COMING ON FOR PRELIMINARY HEARING IN 'E' 3 GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
W. P.NO.6342/'Z008 QRDEQ appearing for the petitioner seeks leave T' V the writ petition. Leave granted. ' _ dismissed as withdrawn.