Karnataka High Court
Veeranagouda S/O Nanasaheb Patil vs The State Of Karnataka By Bijapur Rural ... on 2 June, 2009
decisiorx of thc: Matillya Prad€:sh High' p01't<%ffi~i.u 2D£_)(f) (4) Crinles page 7.
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-7. I 11ave" CarE:f11Il3-= Corlsidered the sul)missio1'1s ;11adé 323;' tju1C'lfBé&ll'116d rzowlsel for the pamtrs. 8,.v"'F.h€'-3 point: that for Injv c011side1'aIio11 is, K "'w}1et:}'1e1*--f:f16: pef1'tj.one1'r.'an be granted emI;icipator_v E3311?
9. It is I"(i}CVEiI'lfi to 11016, it is alleged in. 11116:
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