Karnataka High Court
Smt. Sharada Bai W/O Sahibanna Ukli vs The State Of Karnataka Ors on 21 June, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 21ST DAY OF JUNE 2012
BEFORE
THE HON'BLE MItJUSTICE A.NNENUGOPALA GOWDA
BETWEEN:
1 5541'. SIIARADA SAl W/ ) C3'f{ BANNA RI•'
AGE 40 O( ( HR \4ORK GR1CLL1LRE
R/O UKEI. TQ: SINDAGI
DIST: 13144 PIJR 580 128.
:MT, H.USAIN BEE W/O EA.NIELGI SAB MAKANDAR
AD E: 58 OCR F3H 511)f(V 543151 C RUT/i RE
R/O 5154141. EARL TO: SINDAGI
1)154': 1313413515 58(3128. -
\r/)
NEELAMMA I4ALKAYYA SR'ARAMATL
- ( -- \
10'0 BINJAL 1354/1 IQ: LNOAGI .
131ST: 5I54P 586128 -
4 SAN GAMMA RI/O SANGANNA VANAL1,J
AGE 50 0(0 HR WORE 51 54G11[ IURI
1
R/O BINJA.L RI/RI, TQ: SIN L)i\Gl
1)1ST: BIJA.LTIR 580 .28.
/3, Ml] 1545:17 54 ,/ 515 IL/EN 001]
-- -' 'Ii r
ii ' 54)7
it 7T '.Q:
1)150 71 'p 125.
I1AKU NRA W / 0 AMOGAPLA I .3 ELI
AGE: 58. OR. : RB WORK. .AGRICUEIT1RE,
.15/0 BINJAL. (315511. TQ: SIN 135401
DIRE BIJAPGF54 586125 PE/RIONFE'
(BY SRI 52.551EV A. P2351 1.,, ADVOCATIIE
AND:
1 BY ED. SD!) IDE. OF KAE.NATA]HEA. PT ITS
SECRETARY TO
PRO HAS El PA) EN!) RURAL DEE) CLOBYLN
DEPARTMENT, I.E. S I.IIE...J ILDlNC S 1.3A.NC.A.LCYRE- I.
L . 'i N
1i5L1jR11j[ 51'DDACI I'Ll
C-.i' 1(i
L)iJ ' N )
3 ADD HYAESHARU, OIEAM PANCLAYAT
KALI.EEI, SI NDACI.
1)1ST: SIJAPIIU5SS 125
ItNz\cIjIAl O I)Lv LtlJJt'YItA\ I Ut' t ICcU (F'LJUI
IC\ fl\ r-- 'LU,,-- "--'C i
D15.t: BDAPU EIDSS6 I 25.
S. METE EXECUTIVE OEFEC ER
I ' E K PANE ORAl SINDACI
01ST: BIJAPLI IA 5S6 128
-'
(BY S:.R1 MANS LA IDEA El' .DUY, Cxx, i. OR. K.! A
S.MT PATNA .SEI I. VAYOCI MAIDIDI ADS FOR RB IT) ES)
'31 IESE WRIT PEEITTIONS LI .LED EL) DEER ARi'l CLES 22(3 &
i V
1
'ç
223" T ( T'\ 'N x cc
N
N: '7 IA I 1Y!'7.1 7' AI' I 1)--U' I cc 7'f) 57' '771.
A'i'P'.li 717 (IS '25 1
to s':' (*5(52715 PlEA') '5 IIEDIDL.1I\ IN IPP:C'C L'h,LIIN7xS:NU: IS
:
Anum octane Sai Sac: 5(251.3555 5, 5' TIlE AN 15 IXCRE-O AND Et(',
ITIESE WRIT PET1T!O.NS COMINC ON ROE PRELIMINARY
IEAP,I NC IN 'El' CR01.11 PHIS DAY, 'F
"L C OUR) MAT) ED '11*18.
t
3
ORDER
Sri Sanjay A. Path, learned counsel, appearing for the petitioners. noticing that the beneficiaries named in Annexure-O has not been inipleaded as the respondents, seeks leave to wIthdraw the writ petitions with liberty being reserved to the petitioners to file fresh writ petitions after impleading necessary parties.
2. SubmissIon of the learned counsel stands recorded. Writ petitions are dismissed as withdrawn. reserving liberty to the petitioners to file fresh petitions, if they choose to do so, by Impleading the necessary parties.
Contentions raised against list at Annexure-O is kept open for consideration.
Sd! JUDGE NB'