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Karnataka High Court

Adarsh V T S/O Thankappan V M vs State Of Karnataka on 17 September, 2010

Author: S.Abdul Nazeer

Bench: S.Abdul Nazeer

IN THE HIGH COURT or KARNATAKA AT  ._

DATED THIS THE 17TH DAY OF sEPT'EMBEr?é..2o  "' it

BEFORE V _

THE HON'BLE MR. JUSTICE  ABDSL IE

WRIT PETITION NO.2953..7./2OViO   

BETWEEN:

Adarsh V.T. _a '  9
S/o. Thankappan V.M.   '

Age: 23 years _: '  j'   
Vettuvelil House," P-a;d.iyoof--.ViiTlage _V  " V
Taliparamba Taltzk  "   ' '
Kannur District j   ' ._  i_  

Kerala  '      PETITIONER

(By Sri. 

AND:

 J V1'; .  Karnataitai A

. ' "D6paI'tH1€fitOf Education
A   VM;S,Vj'B.i;1idi'ngi.~
' ~_ 'Banga'1o're  V
'Rep. by its Secretary

. . V_ . V  '1'he"]\/Iiémber Secretaly

 'A Central Post Graduate Admission
 , Committee [CPAC}
 Visveswaraya Technological University
Jnana Sangarna, Belgavi



3. Visveswaraya Technological University
Juana Sangarna, Be1gaV1'-590 018

Rep. by its Registrar   

[By Sri. M. Keshavareddy, AGA, for 

This writ petition is filed under A;"ti::lies&'i2.'?.6  

the Constitution of India praying to direct the 29*} respondent 

to permit the petitioner to opttiie seat 'for post'gra:dvuation in 2 ' engineering in the counse1ing--v.._under the castegoiy ILA in pursuance to Ann--G and etc. " . " . F This petition corriirtg on for V _ Pretirninrzry Hearing this day. the Court made the foil_;)w1'ng:'~j = Learned'. petitioner seeks permission of this Court toipiwitiladrefiar petiton on the ground that it has become infruetuous, W" --

'The submission of the learned Counsel for the p:etiti,oner'is_p1Ase.ed on record. The Writ petition is dismissed aiccordingiyif"_vNo'p;costs. sat;

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