Management Of M/S Shankar Cinema ... vs State Of Karnataka on 30 March, 2012

[Cites 2, Cited by 0]

Karnataka High Court

Management Of M/S Shankar Cinema ... vs State Of Karnataka on 30 March, 2012

Bench: Aravind Kumar

 

IN THE HIGH COURT OF KARNATAKA AT BAN GALQRE

DATED THIS THE 30TH DAY OF MARCH, 3912.
BEFORE: V 

THE HON'BLE MR. JUSTICE ARAVIND   

W.P.Nos.93o0-9804/2012 - = V' "

BETWEEN:

Management of

M / Se Shankar Cinema T211  _ 

Railway Station Road,

Gauribidanur, A   .  V

Chikkaballapur  _ __
Represented by it.S'-.,pa:Et'r1_e1<*v 7

Sri.Sadashiva R5a0,_4.;)'.H:"*'--. .  

Son of Late   ,  " %
Aged ab0ut 49 yeazfs, " '

Residing at 'N0;-38-» if};-_, .. ' "

Bangalore RQ'a,d,'--
Gauribidanurg " _ ' _  " 
Chikkaballaur T33 22  Eristrict.
 'S3::eVP;';f§héi:*:a?:g§$y&, Eﬁéﬁﬁcate}

§§:§:..   V'

 "E; Sz:3.':ek>f §{§;Fi§3"5€3k3§
 4 Regregéﬁiégé 'ﬁy ﬁgs Sesreéaryg
' " "   'Z)é;::a:*%tm€':*:i af ;a%@z.::g
 _ E%£;S{,B::.~i§d:;::g§

j Bgﬁgaiére.

. . .P€iitiQ1"}€I'



SrigG.Af§?ir1C:d Kama}:
San sf Lats Ashwathappa,
Aged about 40 years,
Residing at N{.T.C'CO10f1j;",,
Gauribidanur,
Chikkaballapur District.

Sri.P.Nagappa§

Son of Ramaiahg

Aged about 42 yeara
M / s. Shankar Theatre,
Re: Puttapurlahally
Kalludi Post,

Gauribidanur Ta1uk~56i ':>,o8,_«"%""
Chikkaballapur District' '  '--

Sri.Ba1aji, _  "
Son of Siddappa,  '

Aged about .32 y'e_,_ei£t.s~:;;7_ " '_

Vinayakanag.:1r,--i:_'   ' . V

Gauribidc.-nu:}fTa11iiv::;5€5'}. 

Chikkaballaptit' 7.T?_1)i.s_'t1'I1fC1:.:   . 

shr:Va11e;,z.._ ' _ .
80:: 9f Pya.re"Sab, V '_
Aged ajbsat 52 §?€a:'isg

 ' " 'Ex/If TheéiE:;re::--;« "
 R332' Samiifza .§:Ea,:'dana$

'Ward. 'E'€;Q;'-E',;' .  .. -
£;:1;_;:*:%;:::j::d::rM :§a:':;a:-§§: 2:38;;
Chik;i;aba1}.ap*§:[ Sisirisi.

 E3-:{°§¢§§;*i8h::2é.%

 ' }E1§:: sf Lgﬁishmapggag
 A%ge:§,_3{?-fsﬁut 2? :§E3aE°S;

V. - .93.-'gssésiiaxrli: Gp€§'°aie:;

  §'\s'_'§_,/__E:%a Saﬁirzzagraiaru ariiiaga



 

Bjgchapura Past,
Gauribidanur' Taluk-561 208$
Chikkabailapur District.

Sr£.Narasimha Murthy N,
Son of Narasiyappa,

Aged about 39 years,
Watchman,

M / s. Shankar Theatre,
Res; Jodi Bisalahally,
Hampasandra Post,
Hossur Hobh,
{}auribidanur Talukt, __
Chikkaballapur District;  A_

"M3

8. Deputy Labour Commissiorier,  
Office of the Depu'ty__Coniiiiissiotierv;--__
Division No.2, E;a1':niks1 Bhavansi,    
Bannerghatta"R0ad.,~5:72 "      
Bangalore-»56Q 0:29. " '  ..   ...R<-zspondents

(By Sri.J.;g,gad_§éé;é.iiaV  _A_GA]

THESE  PETi'TIQ»E§§'S_é.RE FILED UNDER ARTICLES
226 AND 227 CE "}i'HE._ C~9NEsT:TUT:0N OF INDEA PRAYENG
TO QUASEi'T3EiE IMPEGNED SHOW CAUSE NOTICE BATES
2.4i';8v._2G§_» §_ wgﬁ AE§':€--;'€:}£URE«J, 2331.333 BY THE 8%
RESEQNSENT mi}; BIKES'? THE 3 ADDITEONAL LABGUR
C{}'{§R7"§; :;!*":?e§:L§'\:*v€,__?v7,:f:EL;{T2_§}E~<iE T0 DESFQSE QB'? ':€;-:E :.g.:\;1:3.3:z 88,

 399 a:2s;.g¢w:> ei;:3"'§{>§'vi;:2::%@9 EX?E§I'fiG1i;i%.LY,

?§E;'$gv%--.j( "W32? PE"§§'I'EGE"~ES $QE§.«'£EE'«§{§ 93; mg:

  f.JAT';?;i%:2.fE;:;{:::,m:;a;::'g*1-ggagﬁég TEES mg: 333% 535%? zvggga "mg
% .;§j'::>:;:;*J;*::1§%:§:"



ORDER

Petitioner-management is seeking for quaSh§.ng cause notice dated 21.08.2011? Anne;§<1.1.r{:--J V' respondent.

2. Heard Sri.P.DhaI1.:;1njay,A..l§€rr1éd_ <:01',1ﬁr'1:';¢:%}V aéppearing fer petitioner and Sri,Jaga<:iisi:1T }V:£L5*:zrned Additienai Government Advocate; fer r{§SpOﬁ§1ey1ti%"1_ 81' 8%; I

8. Res * a dispute befare H Additional in L1D.Nos33?} 38? 39, 40 and 473j2i{)jO9 V'ﬁ;1at they have b€€I} wrongly §§§;§"§I}Ch'%i:£ '§:3'Af\":'i§'£;l;=§I'}€1'V"'vi§1 ihe yeaz' 2GO3¢ Suriéag the §€§}'{i$f"ViQ}_/' €3§ §3I"°t'}{:€€§i3':gS 'a€:f<.>:°§2 Labeu: ﬁazzri 3:; éeaiéen E1 cf Ezzﬁustriai Bispuéeg Ac: was * -«.;i?§Eg?_§_i_5':';:<§€I%ii::g:fi:€:*i§3 raiéaf azkﬁ E0 §a:; fag} wages ie ihﬁm frarzg Said appEig:a€3i:;»:2 £&§2£"3,€ ﬁg $6 :€esi;3i%€§ by 'V;;=<:fL§i§€§;:§€r~managemetai azzﬁ L3})0?;i:" csurt afier adjzzdésaiészi 3 $5"

by erder deiﬁed Q?,ZE,2C!O§ aﬁewed the eppiieaiiee anﬁ. directed the second party management i.e., §3€ﬁtiOi1*L'E'~ .e:he:'eVin ﬁe pay interim relief as mentioned in the said ' dispose} of dispute subject to c0nditiQn...tIi1at \;a?efZ§r:ie':1.Vef4ie.uId 2 eo~ope1*ate for early disposal of the eeisee. eemplianee ef said order, xvorkziierffjled 3311.'_app1i'eafieﬁ'u'hder V section 33(C)(1] cf Industrial. DispL--2:tueSi-.Ae-t befefe'-thei Deputy Labour Commiesiener nazneﬁ herein, who has registered said.vaQp1iCatjef1E cause notice to petitioner ﬁe' ShOW cause as why amount ﬁlée"f'eeovered as arrears of Land revenue' netiee which has been quesiieneei ﬁe Or: reeeipi ef the said s1je.;:%w..V_ea:.;ee §f1QL§.<Zj€; §e*:§i%e::er is said ie have subnzéééeei 3. repE§~.j'e::V:x:h§eh is aé ;§ﬁ§€XL§§§-Kw E2', is ihe aéxééfi-Lfrgeié have :15: eempééeé mi}: ihe eezééiéjee eéipzziaiged E}; § 5%?» E Labour Csumi while granting interim relief sad. as sues}: shes:

cause rmtics is bad, It is far the sighth respondent its take a decision 9:: the said objsctisns filed and pass orders in accordance w:.1;h__ iaxﬁ-9.V'""' petitionsr has not complied with the :§_fdérsTT'~pssse§1 Additional Labour Court daf,éc_i"~-...VQ7.i"1 in-A }{,D.N0s.37' to 40 and 43/20099 3s.I:'s3§héit..LA§'ie§x%'Asffhs matter eighth respendent is at srders as it deems fit namelyv provisions of Industrial needless to state that objection ra>;ss:*i--.§:§y pe::§tion.-sr--- hef¥éiﬁ"VxrJhiCh is said ts have been ﬁled b sfo§'«s_ e:ghths«.:'€Vsp@,:igient {AnneXure~K} would bs éiaksn inis €0I:si';ie:'at;§:5--n Awhiis passing" srdsrs. with iihis sffassrgratiégfg ssfi: ;ss'::':§s::"'s'§;s.::ds désmésssd. mmm»m...mm'..'._

Unlock Advanced Research with PRISMAI

Karnataka High Court