Shri.Uday S/O Chintamani Pujari vs The State Of Karntaka on 23 April, 2018

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Karnataka High Court

Shri.Uday S/O Chintamani Pujari vs The State Of Karntaka on 23 April, 2018

Bench: Krishna S Dixit

                                1


            IN THE HIGH COURT OF KARNATAKA,
                DHARWAD BENCH, DHARWAD

             DATED THIS 23RD DAY OF APRIL, 2018

                            BEFORE

           HON'BLE MR. JUSTICE KRISHNA S DIXIT

                  WP NO 103628 OF 2017[S-RES]

BETWEEN

SHRI.UDAY S/O CHINTAMANI PUJARI
AGE:40 YEARS, OCC:NIL
R/O C/O PROF. C B PUJARI
PLOT NO. 7311, SECTOR NO.10,
NEAR NEW SIDNAL BUILDING
M M EXTENSION, BELAGAVI-16

                                                ... PETITIONER

(By Sri./Smt : A S PATIL, ADVOCATE)

AND

1.   THE STATE OF KARNTAKA
     REPRESENTED BY ITS SECRETARY
     TO THE DEPARTMENT OF HEALTH
     VIKASA SOUDHA, BENGALURU-560001

2.   THE DEPUTY COMMISSIONER
     & CHAIRMAN OF REGISTRATION
     COMMITTEE FOR KARNTAKA
     PRIVATE MEDICAL ESTABLISHMENT
     BELAGAVI DISTRICT, BELAGAVI

3.   THE DISTRICT HEALTH
     & FAMILY WELFARE OFFICER
     BELAGAVI DISTRICT, BELAGAVI
                                         2



4.   THE SECRETARY
     INDIAN MEDICAL ASSOCIATION
     BELAGAVI DISTRICT, BELAGAVI

5.   THE DISTRICT SECRETARY
     THE DISTRICT AYUSH OFFICER
     BELAGAVI DISTRICT, BELAGAVI
                                                           ... RESPONDENTS

      This WP is filed under article 226 & 227 of constitution of India praying
to quash the impugned orders dated: 07.09.2016 passed by the respondent no.1
in no. ED 498 SES 2013 (part-1)(3), Bengaluru no. ED 498 SES 2013 (part-
1)(5), Bengaluru and no. ED 498 SES 2013 (part-1)(1), Bengaluru as per
Annexures-P, Q & R) respectively.

      This petition coming on for orders this day, the Court, made the
following;

                                  ORDER

"For the reasons stated in the accompanying affidavits, delay in filing the recalling application is condoned and the order dated 02.11.2017 is recalled subject to payment of Rs. 2,000/- (Rupees Two Thousand only) to the Advocates' Association Library Fund, High Court of Karnataka, Dharwad Bench, Dharwad, within two weeks from today. The petition is restored to Board for disposal on merits.

Finally, six weeks time is granted to comply with the office objections failing which the petition shall stand dismissed without further reference to the Bench."

SD/-

JUDGE.

Note: As per the endorsement made in the order sheet dated 16/07/2018 the Advocate for the Petitioner has not complied with the office objections. Hence, this WP No. 103628/2017 stands dismissed as per the Court order dated: 23/04/2018.

SD/-

ASSISTANT REGISTRAR R- By:-

C- By:-

T- By:- afh

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