Lokesh S/O Ganapatirao Sutar vs The Deputy Commissioner on 21 February, 2009

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Karnataka High Court

Lokesh S/O Ganapatirao Sutar vs The Deputy Commissioner on 21 February, 2009

Bench: Mohan Shantanagoudar

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD

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 IDESTRICT.  PETITIONERS

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THE DEFUTY COMMISSIOMER
DIST HAVERI



2. THE DEPUTY ENVIRONMENT OFFICER
POLLUTION CONTROL BOAR1), DAVANGERE.

3. THE PRESIDENT AND SECRETARY 
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4. W3 SHE} ?ADMANANI)A
STGN E CRUSTER
REF BY ITS SUPERVISOR
SHRI KARIBASAPPA HADADI
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R4/O RANABENNUR

5. SURESH s/0 A}~EANE R.A<3_1)IL:..1wALr; " 
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 f.-ctifcion'i3_ tiéeci under Articles 226 and 227 of
the Consstitution ofpraying to quash the impugned
cider dated +1191'-1~'2()O.8 by ﬁrst respondent as per
Annextirc-klu. " V  

  writ  coming on for orders, this day the

 "cam ms;de 'x:h;: folIoWi11g:--

ORDER

'r?;:e ﬁdﬂer dated 11.1 1.2008 at Ar1nexure~»K passed __f.he"*§ep2.1ty Cemmissiener, Haveri, by which, the 'peﬁiyér of respondents 4 and 5 for conversion of the land V' Sy.No.-49/1, situated at Kamdod Village for -5- anything on merits of the matter. Petitioners.§:,_fi§1'_ to tile appeal before the appropriate _ thirty days from this day. If same shall be decided on merits ace:.§rdeIice':';w'ith."" , law, as expeditiously as interim order granted by this wiﬁcenﬁnue to operate for a It is open for the 'aﬁpiicaﬁon before the appellate of accordingly. in view_ of of these writ petitions, i§O€¥9«'does not survive for consideration. §Ai-$c.W.60456/ 2009 is dismissed Sd/-4 Iudgé ~~*e:k/hen»

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Karnataka High Court