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Karnataka High Court

Sri Nandishappa vs The Chief Secretary on 28 June, 2011

Author: Ravi Malimath

Bench: Ravi Malimath

2

FISHERIES IDEPARTMENT.

GQVT. OF KARNATAKA§

MS. BUILDENG,  
BANGALORE. . . . }E{ESPG?€';§E3_¥'I_'Ei;_

{R} Ti} R3 SERVED,
SR1. ZAHEZER EXHE\/{E11}, ASA FOR R4)

'FHIS WP. FILED UNDER Aliliflcfifigffi  
THE CONSTITUTION OF INDEARVPRAYING TO CAB, FOR "£"'.HE 
RECORDS FROM THE: RESPO';\_EDa¥_3NTS", vA3»;1:'v.TG.__'::RREcT = '

THE 3RD RESPONDENT TO <:<:>i;L}§:<:éf:' THE. RENTALS FOR

mg: GRANT OF LEASE :--§T§)R P.§;'R§--€')_D OR 5 'AS PER THE GRDER OR "m.E';- 2,\H:>, . VR13;:3p<3NDE:NT DATED 29.08.2010 VIDE ANNEXURE THIS REij'1ifiii'e:;';>z "Rx:§R 1?'RELH\/IINARY HEARING IN' *B*'_QR<R;R, T[fH_._L'§._Dz'£Y';Vj'TIiI€ COURT MADE THE F()LL(}WING:__ " » ' in viéw of i:';:-35:10 flied in ihs Court today, " p<3t;¥;__i {:>n;_ £5 disn1ié:Vse--:%--as withdrawn. Q EEERRRE