Karnataka High Court
Sri. Damodara Karkera vs State Of Karnataka on 11 February, 2013
Author: Mohan .M. Shantanagoudar
Bench: Mohan .M. Shantanagoudar
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE MOHAN .M. SHANTANAGOUDAR
W.P.NO.6924 OF 2013 (GM-EC)
BETWEEN:
SRI. DAMODARA KARKERA
S/O. LATE UGANNA PUTHRAN
AGED ABOUT 68 YEARS
R/AT FORT LAND
BHAGATH SINGH ROAD
MANGALORE-575 001.
.....PETITIONER
(BY SRI: NISHI KUMAR SHETTY, ADV., )
AND:-
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
FOOD AND CIVIL SUPPLY DEPARTMENT
MULTISTORIED BUILDING
BANGALORE-560 001.
2. THE DEPUTY COMMISSIONER
D.K. DISTRICT
MANGALORE-575 001.
3. THE SUB-INSPECTOR OF POLICE
(LAW AND ORDER)
MANGALORE SOUTH STATION
MANGALORE-575 001.
...RESPONDENTS
(BY SRI: E.S. INDIRESH, GOVT. PLEADER)
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2
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED ORDER VIDE ANNEXURE-A
DATED 8.1.2012 BY THE 2ND RESPONDENT.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
In view of availability of alternative and efficacious remedy of appeal under Section 6(C) of Essential Commodities Act, 1955, this Court declines to entertain the writ petition. Accordingly, writ petition fails and the same stands dismissed.
Sd/-
JUDGE *mn/-