Karnataka High Court
Sri K Jagadeesh vs State Of Karnataka on 13 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION No.37326 / 2012 (LB-RES)
BETWEEN:
SRI K. JAGADEESH
S/O R. KAMBANNA
AGED ABOUT 31 YEARS
KANDIKERE VILLAGE,]IMANGALA HOBLI
HIRIYUR TALUK,
CHITRADURGA DISTRICT. ...PETITIONER.
(BY SRI H.K. KENCHEGOWDA, ADV.)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT &
PANCHAYATH RAJ
M.S.BUILDING,
BANGALORE-560001
REPRESENTED BY ITS SECRETARY
2. CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYATH
CHITRADURGA 577 536
3. CHIEF EXECUTIVE OFFICER
HIRIYUR TALUK PANCHAYATH,
HIRIYUR TALUK,
CHITRADURGA DISTRICT 577 536
4. YARABALLI GRAMA PANCHAYAT
PANCHAYATH DEVELOPMENT OFFICER,
HIRIYUR TALUK,
CHITRADURGA DISTRICT 577 536
REP BY ITS SECRETARY ...RESPONDENTS.
(BY SRI R OM KUMAR, AGA)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA WITH A PRAYER TO
DIRECT THE RESPONDENTS TO PROVIDE THE INFORMATIONS
AS WELL AS THE RECORDS IE., FORM NO.32 MEASUREMENT
BOOK NO.12211, 12218, 13387, 21214, 12214 VIDE ANNX-B
AND 12219 DETAILS ABOUT THE PAYMENTS MADE IF ANY,
BOOK ACCOUNT NUMBER, CHEQUE OR VOUCHER NUMBER
ANY OTHER RELEVANT RECORDS TO THE PETITIONER IN
RESPECT OF MATERIALS SUPPLIED BY HIM UNDER THE NREG
SCHEME SOUGHT FOR BY THE EPTITIONER VIDE ANNX-B
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING: -
ORDER
Petitioner in stead of making an application under Right to Information Act to secure the necessary information that he has sought for, from the respondent
- Grama Panchayat has presented this petition for a writ of mandamus to the respondents to furnish the records.
Petition is accordingly rejected.
Sd/-
JUDGE NG*