Karnataka High Court
P Jayaram vs The State Of Karnataka on 14 June, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
mfzmm Jm M 5x«%«~'\afix wmwmm THIS '\VRl'l' PETITION IS FILED UNDER ARTICLES 226 8: 2127 OF THE CONS'I'l'l'UTlON OF INDIA PRAYING TO DIRECT THE? RESPQNDENTS "PO 'l'AKE SUITABLE} ACTION IN ACCORDANCE W'I'l'H LAW' ON Tl#lE REZl3RESEIN'I'A'FlONS OF' THE PEITlTl_O__NERS MARKEID ANNEXURES B 8: C DATEID 0539.200?' "AND 08.09.2010 RESPEZCJTIVEZLY W'l'l'HlN THE Tll'v'lE FlXEI}"BY"«..Tr'§lS HONBLE COURT AND ETC... l ». " THIS WRIT PE'l'l'l'lON COMENG ON FOR DAY, CHIEF' JUSTICE l\/{ADE THE FC}Ll,OVVlNQ:« " » ._ J.S.KI-IEHAR, C.J. (Oral):
The instant writ out for the second time toda3;»._"':'i\fQ1le the eetitioner. Threugh the instant alleges illegal the instant writ V&'L'i?7§'::"V1>lj} '€v.\r'V('.),1'l(_i" of such illegal constf«,1etienS,'7é::3:l"thesewine are responsible for having made unauthoriseclf illegal eorgséftfuctioifi xhavey also not been arrayed as . fee;_:;0:1de.n*;s';'~--. _ 2Q :1«l..v;;¢w' of the above, we are satisfied, {hat the "»i::sta:.i:V__'--$vrit petitien deserves to be dismissed net only A'-.e'12._ae<:euni ef men-garosecuiien, bill. also an aeeeuni «::f V. ..._§i.lée ieelzrxkzal defects ineiieaieel herelzi ebeve. In case the petitioner is interested to pursue the same controversy as has been raised in the instant writ petition, We grant liberty t0 the petitioner to file writ petition on the same cause Qf aetien,.-A4'ii?ith.T:Vpf§p:e'i< V' particulars Eafter those who h:we~-.ear;%fieci"}:fi:fxi11e.géi1 Constructions have been arrayedwas-. r"espd:1:ients." inetant writ petition is aeeQr £fi~i.:1g1y'.d.iSpQs'edV"--ef"iIi the aforesaid terms.
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