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[Cites 2, Cited by 0]

Karnataka High Court

B Purandara Bhat vs H S Saraswathi on 11 November, 2008

Author: A.S.Bopanna

Bench: A.S.Bopanna

;=;;';:.:«» 5 V IN THE Hjggé <iT.é:3E_§f€T £3? KARNATAKA AT BAN't3}ALQ'_éE' "

mmn THIS THE: 1 1%: :35? 0I?"i'¥0V§3M'BER Z BEI%'{}i~'iEZ § A THE i~iiZ)N"BLE MR, A $3 :3Q9A:§;€;é§ WRIT pg'r1'r;<:>N__:~;Q. 19V:1.497/290?' (G25 C:;*M::;V.Vi BEWWEEN;
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PUT'E'U i{ASfxB;éJ %s:i,f:,:*:.»:::%,* . 'V v ?U'I"{'UR'1~'%ALEJ}{? ma. -. % ' «. -- V * PETETIONER {By an': A ;<§Si&;-.A$J:x.VB;§«:A*:-v_s5' 3:21 Kmsma, ADV, 3 H%s.Ls2%i:;As%w?EwH;*.::%"A W/OH SEE'ff~i'a:'~;%AMA _AGE{) EBGVUT 2:) YEARS 9:0 BAPPALEGE PU'E'T'UR 'mwu ' *E'U'}'f'I'UF3 " .s;;;.x{. "

EEESPCENDENT {By Sri RAHUL RAE FOR 3:2; K M N&TAR&_}, Amt, ; THIS WP, FILED URBER ARTECLES 226 ERIE' 2227 C213' THE CGPESTETUTION OF ififiiii PRAYING TO SET ASEEE THE $ 'J-
._x/,4 / f2t!if5E}GI€ED €}E<EDER DT, :23.=1<>,200? c:::~;_..._.i,;;mg;:j.§.§;;._ f€:f.A.NCJ.43/200? PENDENG ON THE _mL.E4 C)?' (?3§3.DN.), swmniz, {).K. VIBE ANNEXJS. C This Writ Fefition camizzg on j 'B' group, this day, the Court Ixé.ac1:?;:_tI1er ioiievsiijig 0R9§E ;
Tize pefitiengl' vgaé, " fieihndant in <>.s,No,84/Q4, Bjgjzhe sm4%%m, sought rm-
righi: with uifimafeiy came to be is iiaefbres: the LCIWSI under $€C'¥Zi0fl Q6 :31' CIPC-' whic :}; Nz:3.4.3[O?_. In the pending %;;i:€:_vap;)§§iia;f1t V " flied an app}_i€:ai:ion ¥.II}d£32' :_F1:{£i£f 318 .:*3ecki11g £31' iI}Sj{.}€2Cfit311 :31' {ha suit ':,'3>.»{' ..'.t7z:';'V{'§:'l.i.i£'§_ " the {Z0tz1*i: T116 Said appiic-atiozz was mfistgéiééd as'"§3i_-Iii, ' §r;1tii311h.i:i':t:s;mct;
zééizicati that in __ '~j:}1aii.gt{, if is net necezssary far the C3s:'>':,:1*t While cflnsiziezing the rivai cmztenfians (sf the said agplkafien, the Gauri: below the nature: 0%' the relésf smxght in the itscif to visit {.1523 spot ' " ''i1:§§.f¥:ad fhfi zwepart to be stsbmitted by the iCl'0mm:£ssie;3:1er wouid be szlfficient for the sajci purpwzase, }X(T(3i)ItiiI1gl§>", L%~IIJ 1 a €%£¥':E'IL"' JLIa1<3E'v..é iieafjfig V has hem}. ciispascd and the Court has ai .4 Camnfissiazzer. I 1: is :stated that fiiliiis; Stagé,' .« Cxrnmmissianer hag visifcd the: sgrot aI1(i----s1:¥91nific(§'V--A.i'21é :9e1;){e1'I:"A 2' "§'h-tmgll the §i3fi§"iQ_;i:1€1" {iilfifixl at perumi <3)? the oztirsr VA 'V the ma} Ckzzurt itself h.ag_ in ii}: suit with Itgalti 1-2 It which is claiazsci "by the piaizzvfiiif. 20 cerxiis 311:: also has 1:xcrt:i;t:§3c:I '-- n=:1ati11g :0 the same w<:::.13:;i 1:25? file €2{7mmi3$1'o11t:1' and an _ V appmp_;ffiéVate~ 1*€poJ}t" sabinjtted by Eh: Commissioner is '~.3:ifi'l£a::;ie1;:f_i'lcs:r {bk-:3'~-Cgptzxf bififlfi' to mine ta $135: just <:o11»::iusion. Véésnttxtfi the Lower Appcfiate (391311 was of flzic vifiw that prayer magic: in appiicaticm firm' spot " -g;i§pec§i0I1V"'3退1fi net be Izrzadtt 811d the appomuneni caf the " CT£2£;1L:%i3$ionflr wgtlld be jzistjfieeri. }
3. Ccnsidering flit': Izauzre czf the di3p1.:§:4:*..i:§&i1;=s%£:¥:§.{i1«_t1::23L: "

paxfies, {£16 53329 czcmid be I'£:33()IV€€i 3%: .' rz:jpm*i: to be: suimzififici by the» ;{_',f€}II11V¥'1i«S.#I.i€SII1B1". 1 am 9f the View that {ha Lower v#.viI'I'f)(i in coming to such a c;<)nc:1L1_;§.icrr;' .f;i)3;VVj'1:'11'1f;3Vi'J§Iii'€:Il€?€ with fhf: 0112361' dated in this A¢ce11i§1ig§f,.V devoid Cf merit. i$ dispoged cf 7:§7i't.E€":31£} &¥::-§;fi«i:3"'z1»s"to a:r.f:{S£.s; Sd/-é Judgg