Karnataka High Court
Sri S A Soodi vs S.V.Ranganath The State Of Karnataka on 19 December, 2011
Bench: N.Kumar, H.S.Kempanna
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2 i398. S.MWIAL AGED 83 YEA) THE STATE OF} z HAT AEA AEP EY THE SECRETARY -- DEPARTMENT OF HOME, VIDEANA SOUDHA, ORE 01 ORE. E. i. SHIVARU THE DEPARTMENT OF URUAN 'DEVELOPMENT GOVT CF KARHATASA, oe fe SOUDEA, , .
BANGALORE aL we a REP BY TRE BHCRE , STARY -
eae & SRE NEEL ACHYUTA RAO AGEL ABOUT P4S YEARS THE DIRECTOR GENERAL AND INSPECTOR GENERAL OF POLICE, STATE OF KARNATARA, NOd, NRUPATHUNGA ROAD, : BANGALOER E:
.. ACCUSED (BY SRL V.2.HEGDE, AGA FOR Al TO A4j uf/S i] & 12 of the COC'. ere _ Contempt of Court Act praying te puniah the ecoused . for disobey f tee order aed by the Hon'ble High PuNe 2123 7- 2128/2011 d dated 22.06.2011 3-18072/ 2010 (GM) dated 19.11.9010 Court it mace the inlowing:
ee a nat Bese Zz get < o™ % C RT i MH COL one at AKA Mi oe CHP RAR ILAT. "
werk SUR € ty 4a NE ad EA e © 4b i & 4g PRUE ALAS GSK, Bde BE Shahi He sted, fg, haet a Au RB yall he allotted % the petifioners within ove months, if Ln 3 re a oe i eS eeks a . . 4d. bon secihe rh, coed _ . eid a " me iMO86 peliiona are fled complaini ing ciache adler a 2 of the order dated 22.06.2011 -- rauaed in W.P.Nos.21237¢212905/2011. By orter Uue petitions ia squarely oo wrered by ine Judgment of this Court in WP Nos. 1 2% 24 Curses eZ 7 3 IS.1L@01O. Her 6, these. writ } relating ic quashing of Armexure-J dated "LPO AOLG ie ré rej iscoted. The order at Armesxurce-J ia held to be walid. "However, gites an per their eligibility shall Bad ca c vailaise as of mew. It aleo further directed at whet rate it should be granted, how the allotment ahould be