Karnataka High Court
M/S Sri Manjunatha Sports And Cultural ... vs The State Of Karnataka on 10 June, 2009
Author: N.K.Patil
Bench: N.K.Patil
IN TIE {£1311 C€3€.,.:"§?.'§' G'? K§\RZ'~§i»';TAK?'~. ASE' E';A2*-JG ?.LQR£ '~35 ii}€}'Z-*4 {Pf 'MES 1 M1...
{N THE W6?-I 608??" GP KARNA TAKA A T BANGALDRE BATES $513 THE. 10TH DA'? :3? JUNE, assess % LL ms scams am. .3113 ms :~:.;<..a-a%1f;%:1 =T{f % _ §K:HfE?EEN 1 was 3:2: WEANJUNATHA SPQR3fS"A{'4D CUi;TFURé§L_ '._'éX853v--'C>Ci&TEQN '§"%~4ifv%§'v1FxS§-iETT';' mess _ '_ AféUGON§AHAi.L%HOBL3 V HGSKOTE TALUK.' 1' V BANGALORE RURAL_Q'Z8TF;.%CT;j » -
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THE3 'w'54"?. {S :"5iLED UMBER ARWCLES 226 END 22? _ OF THE C €'u'ST§TUT§ON C5? i%=é$iA, F'¥?A'{!£'-£{3 TO E}{2"~?EC"? "%"HfE RESPONDEETS NOT TS iN$§8"'£" "FREE E3'E"§%T£'C}NER FQR BJCENCE AND ALSCI N93' '39. _%N'-§E¥?FER'£ WWH THE Sfv$QG"?H RUNNNG OF THE G!%fv'3ES SUCH AS {3} Cr'¥%'3_Q?v1 AND RUMME' SN THE F-'ET€T2ONER'S ¥'RE¥'s;'%i$E$ UMBER «THE.:NAME .A%'=3-D STYLE SF Mfg SRE iV€ANJUNATHR SPGRYS AND SULTURAE, A33» '.'f"'3~ATEQN;. Tifv#\€ASHETT':' CRGSS, HCESAKGTE TALUK; 8AN:'3a_A£.<JR:E RURAL ' DESFRSQT. EECLARE 'H-€AT ?§--%E F'E'{§?E=3NEt~"~'i A3SQ$3A.T%'£}f4"{3QES NO? REQLRRS ANV LSCENCE FROM THE 'i'<Z3 RU§R§ "TH'EiR « "
.5'-.SSOCikT!0NiCLUB mg 'm? ccmzme are 5:03 <:>&aEA§a35 'égfié DAY[f*_HE *:s€é."*a:f--; THE FQLL{'2'e*J!£'~£G: , _ :0RfiER: ' Tine peiitim°:erv§vs...'§he §ir'"+ci_ Cufijfai Vfissaciaiion represented by its Pre§'éid§er§t"§3ét%:§§ifiér '5fi. 'this pefiiion has saught far 3 ci'$;igarf;;tiofa._ ta §;¥e"?é§fiDfidéfiiS not ts #1353? the petifiienef. ta iniézrfare with the smoézih .s=unhi'i*:g'V-éfé:ifie._ga.rr';és such as chess, serum and mmmy "i"r3.__4'c%*:e ffietitigrxezikz premises ursdar the name and s_4:3€jf<e __iAc;f Manjanatha Sparta ans': Czsitumé ~ Timrnasiwetty Crass, Hasakate Taiuk, :'%i__:é:i§av1':;% éi..V_§'§'urai mstricfi and aim to deciare that the petii'-§::srfiier asssciatian dam mi require any fifcence '§F'€}i"I'3 '§§f:é'..?%pafidenfs fa ma their asseciaficfiiciub. Eh? TEE EEESEE =2: 'GET %§£'s.§ }=3?xrf43:K?x Pa'? BP;}é€A§.<'T}z "? ?ieE.P-.:"';{3= §€.}$°'?»'§ eraf EQG8 E34 'TIE {E531} <ZfO{fi11T GET KA§%}€é'aTA%IA AT BA,Z'~2G;«.L<)i7iE.( !é!I?k:N:G\ 1i}()'.---1% sf ?.€}€}8 .3
2. I have heard iearrzeé ccsufisei appearing far pe:titiGne:* and iearrzed Gavernment Pieader appéfi-?'_i:'°1§ for respmdehts.
3. Learned counsei appearing for at the outset, submitted that, t}fjJé"é4.:}i;~j:;at':t n-'séfi;"e'2*_ >7 in this case is direcriiy covesed b5}'thé«..crde:H.;uaésédv taxis }' Caur': dated 13"' March 2é'e.:9 ":n1w.m§b.%.%%?9s§ of 2003 (sree Vinayaka Re§:;§§**e-ati1§§$ni.'§€i§:§_.t§§é"i«ation State 01' Kamataka, fiepaftméhfit and others)"
The:fe'féfe,-- {§iVéf,V'v4§oi%cwing {he said czrder, the isisiérét by petitioner may 3636 E9 déspcsed Q. A' ' ~ A V . m?i'f}$ S'i£bfi'ii$$i{.'Jf'2 made by ieamefi counsei :_Vaa-;z';_;'§"e;2~v.'%f:'r**:.g§ féjflboih the parties, as stated abcrve, is pieced 0i*$--rev::€3fc;'v.""' $33 the fight af 1313: submasion made by ieamed «gV::§§éi}i§=:s:=.2i appearmg far bath the pafiim ag staieé gupra V' é'i1e instant writ petitian fiiefi by tha p€'{§'i'iC¥¥'3&f $3 fiispaseiz' :5' EN TEE E§ISE§*$Q23Z?;'§(}I'§<Z;*~.fZ_§'J "i'.»i'aE§:'i A? '=?e'AF.3\f¢3. 3:€f?%}'.:i€ £95 293:'? 9% TEEIZ IEQH CQEEEH' (3%? K§'%.R'3~3'AT§'lA AT BANG ALGLRE. 'xE'u'4P3,'€<:=' 1€}*€}?:4 Bf 224338 »4~ of; fofiowing the arder passed by finis Court tiatgij 13"' March 2999 in W.P.No. 7934 of 2993 (Sree viajagaxa Recreation Associatian Vs. State fiepartment sf Ha-me am: 0t§7véi??5)"az3é3'_fca%:f}§éf§sEséLfis ' stateé therein, with the fCzi§»9%.§gfir'1g:4f}%{!'ié~:,*A'.£i6':':§i'.7. " V (E) The {s:e'titi0:1é :*L'V:¥j"V&reVV%h 'Es-V.ic:
submit the detaééfi. _:;:z;%$::;:;_";:~V=f'.§§%,v'i'§:§sa#'i-fétfi'~f§pr§%e}ftstian aiefig with' . the :5?" atifioatians Q?' . in simiiar :§.§;§§):%'§é:en€s-2 and 3 within 'ffom the date turf reseipt of ' 3 of é uT'ha--««~raspende:3ta~2 and 3 herein are T. receive the same and pass Qfifi%§.p§§3te Grders, in 3€:CC)¥°§32'T(':e wiih $213: and .'£:} {'ne fight of ihe directions issued by this cm:
in simiiar matters and dispose :3? th& same, as expeditinusiy as p Be, at any rate, wéthirz :3 EN 17%"; E363 CGLRT GE' KARE'wi¥§'.~'sKA A'? ?3?Q?«'G:iL€}R,§ 'é:i',,?3'§0« 1i}€?7% of Zf}°€}1% E24' TEE"; IEGEE CQLTRT G1?' KARNATAKA AT '§e'=P.}€»3' 1O2'_1'?4$ (sf 4 $8 ~5>~ ffiéfifld af four manths fmm ifie date mi' the mpreszentaiican 'to be submitted by fhe peiitictaer with them absewaiiofis, the instant wr%t...p_ e§'tipn flied by petitioner stands; disspsseéé ef.
Leamed Gmzemmeni Pieaderfis ;§éffi:i%%fVe«¢£"'%:i;A.Vfiv§g"
meme :3? appearance for respafidVe§*:ts"~'1 id --x§;ii:i1i9:i"'«f§u:'.
weeks fmm today.
Sd/«é Iudgfi EN '§°'§§.Z EEEGEE Ci:}{3"£?:T GE? ' 9:5? E35-'<£'€$§%'zL.O'RE '§sI?.§€»ts, §{§§'.?'4 cf 2£}{}8