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Udupi Jilla Hoige Dhoni Karmikara ... vs The Deputy Commissioner/ Chairman ... on 6 April, 2023

Bench: Surya Kant, J.K. Maheshwari

                                                          1

     ITEM NO.43                                  COURT NO.9                      SECTION XVII

                                       S U P R E M E C O U R T O F            I N D I A
                                               RECORD OF PROCEEDINGS

                                          Civil Appeal   No(s).      7316/2022

     UDUPI JILLA HOIGE DHONI KARMIKARA SANGHA (R.)                                   Appellant(s)

                                                         VERSUS

     THE DEPUTY COMMISSIONER/ CHAIRMAN DISTRICT SAND                                 Respondent(s)
     MONITORING COMMITTEE & ORS.

     (IA   No.142677/2022­CONDONATION                         OF    DELAY IN   FILING  and   IA
     No.142679/2022­STAY APPLICATION                          and   IA No.142678/2022­EXEMPTION
     FROM FILING O.T.)

     Date : 06­04­2023 This appeal was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE SURYA KANT
                               HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Appellant(s)
                                          Mr. Mahesh Thakur, AOR
                                          Ms. Shivani, Adv.
                                          Mrs. Vipasha Singh, Adv.
     For Respondent(s)
                                          Mr. Prince Isac, Adv.
                                          Mr. Omanakuttan K. K., AOR

                                          Mr. V.N. Raghupathy, AOR
                                          Mr. Manendra Pal Gupta, Adv.
                                          Mr. Varun Verma, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. V.N. Raghupathy, learned counsel for the State of Karnataka seeks and is granted two weeks’ time to file Vakalatnama and counter affidavit.

It appears to us that the view point of Union of India would Digitally signed by VISHAL ANAND also be extremely relevant to resolve the controversy. Date: 2023.04.08 12:00:03 IST Reason:

Let Respondent No.5 be again served through the Office of Learned Attorney General for India.

Meanwhile, necessary steps to effect service on Respondent Nos. 3 and 7 be also taken within two weeks. List the Appeal on 24­04­2023.

  (VISHAL ANAND)                                (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                         COURT MASTER (NSH)