Karnataka High Court
Sri R Srinivasan vs Karnataka Lokayukta on 24 February, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
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Sri.T.i\/1.Bheeitnaizih,
Proprietor,
M/s.Shakthi Bar and Restaurant,
St.J0hns Church Road.
Bangalore.
Residing at N0.G.M~«4_._ 045,
"Kaveri Niiaya"
H.R.B.R.Lay0ut,
Kaiyaiia Niigm,
B'¢U1giJ.i()1'6-560 043.
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4. Bangaiore Water Suppiyiind.:SeWei'z1ge 13m.-:tr.;i,,5:
By' its Chairman.' ' _ V.
('.1-'1t:v'ei'y Blizu-'a1i, _
B;;1ngalm'e--5_6() i_i<j)9_,
5. Sri.B.i§iéi't1y§iii1zi;_ppa£a. 2
Deputy S_,.=L:"pei'itzwte.,nd--ejri.tA irf. I?-oiitgegi'
Kiiijiizitit. '"'L:<;: a;1y:1_k'ti1_f " i
M.S.Bt:A.i.iV{i_i1igf§_i _ .
B_'g1£1g3i(11'é?~5if§5) i h RESPGVIXENTS
(By Sh1'i..Gi>wt.I1.;ini Advocate for Respondent No. I -2
and » V' A_ Shiji;.f*Jfi')t_ig;i,"Ativi"5caLe.__fbi' Re.s'p0ndent No.4} ._ '.;I"ii'i:§"_*\iy'I'i~i;.'i3i€itiEi()I] is filed under Articles 226 and 227 of the C0i1__stitutvi_r.)n'"tiffnciia praying to sail for the records of the enquiry p:'()eeedi"ngS" in enquiry N0.LOK/ARE--3/Ei\i'Q-- I/2004-05 on the W.fi}_e of Re__:~5pi):1de1it.2 and ete.,
-- T Z * fTiiis Writ Petition coming on for firial hearing this day, the ' Coat': made the f0li()w%ng: --
being incoiisisteiit with the pl'(_)ViSi(_)11S of Section 7 of the Act. A copy of the saiici order is produced at A11I]€XLl1'6-.5".fi)'«.._[ii-£3 writ pc"titi0n.
LII that in View of the decision 1'L;'v[1Ci61'(:.:iliiLiV_'iT):$*i'~i_ii;liS pf' smumgwuyummumiufiéflfikmgwgafimfifiymcmfix and ambit of Section hgis Iiliéiiiipfihhselli case on hand is squarely have iiiterpreted Section 7.
Ti]61'(i3f_(')1'i..'»..,i;':fi'lC ii'.7i/i°--1'.EiZA'{i.i.'it",'I'l:fi()il] allowed. Amlt'-XLl1'c'-A is c[LlaSi1dLi. :H(;x~=év+§i"-., lib,cii'ty_i"i:; i"c'servc:d._ if' the law so pa-rrmits. to the 1'CSp()l"tii(;i€4_11i[v.E(_) i.i1iii.aic«ficsii p1'(I)L'C("3dil}gS in ztccsmdzmce with i.imwgiii, fiR!/ Sd/-
EEEXSE aw ; L The Counstei for the pctil-'i(")'i1€.l.T'W(-iilici'iih'€§f€f()1'€:iiwSlii'EJI]1iEf ii