Supreme Court - Daily Orders
The State Of Karnataka vs Peerappa Hanmantha Harijan (D) By Lrs on 13 September, 2018
Author: Chief Justice
Bench: Chief Justice, Ranjan Gogoi, Madan B. Lokur
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No. 291/2017
IN
REVIEW PETITION (CIVIL) No. 1814/2016
IN
CIVIL APPEAL No. 5804/2015
STATE OF KARNATAKA Petitioner
VERSUS
PEERAPPA HANMANTHA HARIJAN (D) BY LRS. & ANR. Respondents
O R D E R
We have gone through the Curative Petition and the
relevant documents. In our opinion, no case is made out
within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388.
Hence, the Curative Petition is dismissed.
...….....................CJI (DIPAK MISRA) ...….....................J. (RANJAN GOGOI) ...….....................J. (MADAN B. LOKUR) New Delhi;
September 13, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.09.13 16:50:42 IST Reason: ITEM NO.1002 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CURATIVE PET(C) No. 291/2017 in R.P.(C) No. 1814/2016 In C.A. No. 5804/2015 STATE OF KARNATAKA Petitioner VERSUS PEERAPPA HANMANTHA HARIJAN (D) BY LRS. & ANR. Respondents (FOR ADMISSION) Date : 13-09-2018 This matter was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE MADAN B. LOKUR By Circulation The Curative Petition is dismissed, in terms of the signed order.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)