Karnataka High Court
Karnataka Rajya Vijnana Parishat vs Smt B S Chudamani on 8 August, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA, BANGALORE DATED THIS THE 87 DAY OF AUGUST, 2011. BEFORE | | THE HON'BLE MR.JUSTICE RAM MORAN sEpoy WRIT PETITION No. 4575 OF 201 1b RES) & MISC.W.No. 8250 OF 20 - BETWEEN ; KARNATAKA RAJYA Vk INANE PARISE tat. VIUNANA BHAVAN, No.24/2 ~ 2187 MAIN ROAD _ BANASHANKARI 28) STAGE BANGALORE-560 O70, 4. REP. BY ITS SEC RE' r ARY. . PETINONER es, . mo : COMMON (BY SRI BM (RISHAD: AHMED, ADVOCATE) ANT : I SM' P 3 S.CHU 'DAMANL. No, 1865, IND CROSS " 6TH.MAIN R¢ JAD, DI 3LOCK _ FRAJASINAGAR 28° STAGE . "BEM END- AMBHABEIAV ANI TEMPLE _ BAN GALO RE-SG0 O10. Qo. THE STATE OF KARNATAKA _ REP. BY? TS SECRETARY "LABOU R DEPARTMENT VIKASA SOQUDHA, BANGALORE-S60 OGL. "DHE STATE OF KARNATAKA UEP GY TPS PRINCIPAL SECRETRY DEPT. OP INFORMATION TECHNOLOGY BIOTECHNOLOGY AND SCIENCE & TECHNOLOGY, VI FLOOR, 5° STAGE MS BUILDING, AMBEDKAR VEEDHI BANGALORE. S60 O01, RESPONDENTS COMMON fo . GS Cat THIS WRIT PETITION IS FILED UNDER ARTICLES 296 AND 227 OF THE CONSTITUTION OF INDIA PRAYING 'TO QUASH 'THE IMPUGNED ORDER ANN-A MADE IN REFERENCE No. 26/2009 DATED 18.09.2010 PASSED BY THE 38> ADDL LABOU is co OUR BANGALORE: AND ETC. MISC. Ww FTL A D UNDER SECTION isi Qe CPC: Ry we THIS MISC.AW. AND PETITION COMING . ON "FOR PRL.HEARING THIS DAY, THE COW RT M ADE THES POL de f OW ENG: ORDER. Heard. For the ease oratea Wren default order dt. 14.7201 } is recalled. "Writ Petition restored to file. Application Is ordered accontingly. Learned. coin ase for the. petitioner seeks leave of the cou et to withdraw line petition on the premise that there are Several primary defects with liberty to file a 7 fresh petition without detects. Be Petition i& accordingly rejected. Sd/- pe LP ] et da eee " tet oo .
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