Dodda Ningaiah vs The Commissioner For Food & Civil ... on 17 December, 2008

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Karnataka High Court

Dodda Ningaiah vs The Commissioner For Food & Civil ... on 17 December, 2008

Bench: N.K.Patil

IN 'I'III:'. EEGII COURT 0? KARNATAKA AT l3.%}IG ALGRE §V.P.NO. 14423 of 2&8
-1-

IN me man counronwma mm ATBANGALOf$EV:':"'.V.
DATED was 'mm mm DA? on'  3'  Vi" 

BEFORE

ms mums we. Jusricﬁmxm m           

W.P.N<_'). 14423 cm 2oo3%ac;M.P1js VV%% = %  X T

BETWEEN

1 poem NENGAIAH
SIONINGMAH  
AGEDABOUT3%\'EARS  VV V V V V
RIOCHiKKEGOV\'DANAKQF?'ALU VILLAGE, v_ V 
iLAVALAMY$QRETALUt§ A    
wsoReaesrR::.';;';:-    '- 

V  .  4  PEYITIONER
(By Sn' sHav'ARTs...ar3vo~::ArEs )"  V  

AND :

1 me co§Jer.<x:s:s:on£2:R%<_3Rs€£:iot> 3. cm suppmes
cL1~,N::qeHA.w:._ RGAD 2
B.3NGALORE1' -  V

  . "11-éé £:'t§P:j1*zVV§;oMMi$é:oNER

_  "{f?0OD}'.  _
=  " V Tmzscag msmscr

  3 A£~?¢VAMv'v'* 

SK} TPAMMEGOWUA
' V  AGED ABOUT 27 YEARS
AA ,0?-C: EUSINESS
" ~ RID BHADREGe0Wi3ANAKOPPAi.U WLLAGE,
'  "  MYSGRE TALUK
= MYSGRE DiSTRiCT
i  RESPONDENT S

» . .  " ~  HT. NARENDRA PRASAD HCGP FOR R-1 AND 2
A ~ sax' H c SHIVARAMU ADVOCATE FOR R3 )

{N THE IIIGII COURT OF KARRATAKA AT DANGALCFRE 'MPNO. 14423 of $08

 



[H "mm men com: or KARNATAKA AT BANGALORE. W.P.N£). mm of 2098
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THiS WP i$ FILED UNDER ARTECLES 226 AND 22? OF THE.
CONSTiTUT¥0N OF MDIA, PRAYING TO OUASH THE ORDER DT.
21.0-3.2£¥08iN APPEAL PA$SED BY THE R1 AS PER ANX---GLAND 'ETC.

This Writ petition coming on for Preiiminary He3~rii3Q_~~.. _

this day, the Court made the following:  ._ ._
:ORDER:

ii The petitioner, being 213' August 2008 passed by the ffst * V' No.CFS:Appeal:135:2007-08, iAn5exQ;e--c,i has presented this writ petititairf hgsinrayed to pass such oﬂ1er:'afder(a3rd%afg°; fit, in the facts including an order as and equity.

2' the resident of Chikkeg9wci'aiuakvo;§:paié«._sviiiége and whereas, the third is.' 'resident of Bhadregowdanakoppaiu distance of 2 Kms form the village of V 'me in pursuance of the nrder passed by the V iiiiiiejiziaxision zﬁéinch of this 0%: in Writ Appeal, me petitioner Z 112% Tim man Comm' 0:? K.£*.RNA.TAKA AT IXANGALGRE w.p.No. 14423 of we in: me men Comm or KARNATAKA AT n;er<3ALem:, wmzo. 244243 of zoos

-3~ being the resident of ﬁre same village, had applied fer. licence or autherization to distribute me commodities through fair price depot in the relevant provisions of the T_ AV, (Public Distribution System) V,Cpntrelr_:erder, application has been censiderederand has been granted in his faveaefhy' tltereeportdent vide Annexure-B Aemiling the correctness in favour of the peﬁtionevr," it has ﬁled an appeal before in proceeding No. _ the said appeal had some up ' before the first respondent on 215* first respondent, after hearing ﬂue V' partiee' after going ﬁtrough the order passed by the . has allowed the appeal by its order iRrwnexure--C. As;-sailing me corrmtnese of ﬁne order greased by the Appellate Authority and seeking [24 THE HIGII COURT (3? KARNATAKA A'? BANGAI.0RIE '&iP,NO. 14423 of 2938 &&&&& Htions, the writ Pétition filed by péﬁtiébé? of.

IN TEES IIIGII COURT OF KARNATAKA AT BANGALOi{I3'.. W.P.NO. 14423 of 2308 -6-

(iii) The matter stands remitted back to the sacend respondent for reconsideration;.~«~ef"

the matter afresh arid to take apprn;5fi%§te:.A.,:j: " ' decision, in accordance with wading J reasonable opportunity third rwpondent afgd relevant Clause oft§;;==-_§é§asq-rgniialﬂcﬁﬁzmodiﬁes 4 /»(v (Public 0isn«';m%tao.,Lkkgys-g:e:m:A%%céntzﬁgys order, 1992 expecmaousy as fgeriod of eight ca' :3 copy of ﬂis Sd/~ Iudq IN TIIE {II€}'iICO@ OF KARERTAKA AT BANGALORE \-V1P.N{). 14423 of 28%

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