Karnataka High Court
The Managing Director Hassan District vs B L Chandrashekar on 21 July, 2008
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
AG_
' {B}? _Shashid}1a,ra 35 Kesvy 85 Co, Adv]
BETWEEN
1
IN THE HIGH coum' or KARNATAi%';:A_V_
AT BANGALORE V
Dated this the 215: day omuiy, 200$' "
BEFORE: ' V'
THE HON'BLE MR JUS"£'§CE Iixv }:§ I{irLéH1§RA
Writ Petition No 9015'c-.f20é6»!Q§!:[eCP§}: "
'THE MANAGENG DIRECTOR ;
HASSAN DISTRICT <::<:a-T<:>PE12A':"Iv;».'?:._ "
BANK LID, BANGALORE. msoras '
ROAD, HAs$AN.-57;3102 _ " =
BY L,JA¥AR,egMV _ 4_ '
AGED:.A1:30<I;'3*..5:2 YEAQ_s"~._V '
THE mep.%NCH'MAN=2:;:GER--_
HASSAN DIS'i'i?iCT CIENTRAL
co op}3:RA--_'mrr: BANK' .. '
BANAVARA BRANCE-J '~ _ '__
ARASIKERE TM,u':»z5:% ,.
573103, HASSAPI DES'I'E€--IC'F--"
BY Ski" I<;RISHN-AMI) ma?
_ B L"€.HA.NDHAsHEKAR
s/0 B;L.I;;!NGAPPA
, V AGED ABOUT 38 YEARS
V. » R /AT. BYRANGONDANAHALL1
- J ' 1.3';-mrag-VAR HOBLI ARASIKEEQE
'I*.ALUK«573 :03
massam DISTRICT
:39 A30L;T 52 YEARS'
PETITIONERS
3
of 2005 in terms of order dated 14-2-2006 [Arznexeure-A].
it is aggrieved by this order the present writ -4
3. Appearing on behalf of the
Shashidhara, learned counsel,
Person had earlier filed a like suit,14"bntnor.1ade a
withdrawal of the suit with to file on'
the same cause of ordered on
2o--3..2oo1 on Lagrv in thereafter,
without even the netice of the
court :;":a11"per- zfiisccnaneous No 12 of 2002,
under {Drder " 'CPO; that the trial court
thoug'r_1_v"nit, in appeal the appellate court
V' ~--a1}o'ééed erroneous reason. and therefore
to be set aside etc.
4. do counsel for the petitioners would also
Vd*.,.,_'<submit that the order is prejudicial to the interest of the
":di'evetii_ae of the State and therefore it should be set aside
Q/o
4
5. Irrespective of the merits of the impugned order, 1 do
not find this is a fit case for irlterference i1j1m_exe'1'eise-«Vpf
jurisdiction under Article 227 of the
particularly for varyirlg an ' i;1:_ few-wjiur _the T
respondent,-pIaintifl's, permitting 'them toe'.§:revsecu':e"=';§iee'
Sui: as indigent persons. 'I'I'1e "p1_ainti1'35 t-:53 inevitably make good the court :fee'*~eve:fi git of emit and on succeeding the suit. Ne i1itei*fei_je~V'wit11 the matter. Writ; petition