Karnataka High Court
The Common Concern Ngo vs The Union Of India on 23 February, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
1
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PRESENT
"ma: I-1()N"BLE:-Z MR. J, S. KHEHAR, CIHEEF JU::{r:I (:T{:
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THE HfON'BLE1 JUSTICE A. S. 1%
WP. NO. 24533/2005"(GM;RE«s-m;,)% _
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The Common C0r1<;?e1"n NGO
Rep. by its Chairmarl
Dr. S}/ed. ML1kh'Lar Ahm*'e.d '
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Aged about 60 years :
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ORDER
J.S.KHEH.AR, C.J. (Oral):
I,<=:ar11ec1 c01411'1se} for 1_;h£;_ ;.)ti:1' i'[4i_Qf1f-31' $t;21i.&§:~:,_1:'ha1:;t the instant writ: pe1'.if:i0n has '('§'.ndt5f1"f3d .iI1fif§L'l(7'EE,1()l,1S, masnlucrh as the '1V\«I.{:.1i'i'3b€']" §:}L1'c1i_t:iM2i£)M_ to the Raiiway Claims Tribunai .1215; $s'.3L:";~C;E§'v1i)€811=,£1}j150i1:i'C§;d. In \1i.¢W_ i:he...:¥11*3c}v_e, jthjef. Vir1Sf.;éih€. writ petition is
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