Karnataka High Court
The State Of Karnataka vs The Special Deputy Commissioner (Rev.) on 13 January, 2012
Author: B.S.Patil
Bench: B.S.Patil
'payed Yea? fb go OS apiless Sy y ma "baad Pe ooggs lle - Vecthg 'sf ot & acans 2 food gol ya$ expo si "es on t gabe 1D HOIH WIVIVNEY dO LUNOD HOIH WLYNEYSR AO LEOOD HNN WOWVEIVNNVY 40 PNMOS MOD WwW ION YW UO PMA LO ww i oes eS 3S ay Ay ge £ Boog VEN) HET OD DYN As peg} Me EO GAO) Me COV DYNA AO OX AOS Be "es + y el Sagesny eget ay § gel ee) PTY AO AO PALA Le e fecr) as © geting Vy PN Ww > PBA RO ba 4 & Sond Wey VY RTS ro i Lo a 2 4 vy tes : ¥ wage sn a ga | o & soo) oles <a "ee tbe a eos a oe a cal sls pido "ose me | ot . . Be 4] s 8 "tes t : . WO « as ok . 7 Me a ; « Hagen Yod Ke : a - od ey a5 on ae aan a _ we Epa mati ' es Pt . tad yd in| aS eg : . as ~ ; 7 a, ° " 7) . wes, q Oe sh . Yad * po od sot 3 ape iS ed gue apse te ie woe ) ' © Sovesod Rony Rae ao gy etn. Sel ailing oe a ba page seg] x we er yontan) i. foo? Sih ef sng ey spilled Ne gael agalioeg i a gion apyetng ~ dong NHI VPI NA IS IO LENOD HON YYVIVNE YO) AO LENO HOIM YYwLYMNYO 4O LNA OO HMI ~oIWIw NINE Y JO Dro" Ler wre rows us PR Hd OS songs "was '3 on pad < a 3 48k asyous goon Sag Sy as .4
Voted Shee ws gg eS <a aposital G yo sine ee vag ~ .
got paleud ¢ sete Oe oye or § Spek We ges se 7A', FALL WAP EWA GM PMA LIL Wie NN IA PMA MO wwe NNWY 410 INNO HOI YhWLVNNS 40 LYPOS HON WORN YD ol ° wi Nr GVA) UP RARNALARA Pier GU) Ur RAKNALARA NIGH CUUKI OF KAKNAIARA High COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Cé Therefore, the order passed by the Deputy Commissioner cannot be characterized _. suffering from error of ju on the face of the record. devoid of merit
5. Hence, this petition be! gale VER