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Karnataka High Court

Ms. Pushpalalitha vs The State By The Ministry For Law And ... on 25 October, 2010

Author: A.S.Bopanna

Bench: A.S.Bopanna

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. (By Sri-ySmt : V RENUITH SHANKAR & ASS"

-- i THE STATE BY THE MINISTRY FOR LAW AN USTICE

ATH FLOOR, A-WING, SHASTRI BHAWAN
NEW DELHI-110 001



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VES Q ss BANG THE STATE SY THE MINISTRY OF HOME APFAIRS NORTH BLOCK, CENTRAL SECRETARIAT NEW DELHI-110 001 THE STATE BY me THE MINISTRY OF HUMAN RESOUR CES-AND DEVELOPMENT oo ROOM NO-302 C, SHASTRI BHAY 'AN ee GATE NOW| CONNAUGHT PLACE NEW | DELHI, DELHI -110 001, THE STATE BY THE MINI Spe RY AP CIVIL AN ATION RAJTIV GANDHI] BHAVAN .. mo SAPDARIUNG AIRPORT, NEW DELHI-116 Gas LINEA mS ae 4 CHAIRMAN AND} [ANAG! NG DIRECTOR NA/INDIAN AIRLINES, AIRLINES HO USE, iis, GURUDWAS RA, RAL K ABGA NUL ROAD EW DE LEE C ceil +B BAECUTIVE OFFICER LINES LIMITED UB ANCH IMOND ROAD THE CHA AIRMAN-

ET AIRWAYS (INDIA) LTD , pe 2 BNDHERL- KURLA ROAD T}, MUMBAI ; RA 4 18 8) OS9 MAR ARAS s CHAIR VIAN ser LTD 20M MPLEX, TERMINAL 1-8 INTERNATIONAL AIRPORT ATNAL, THE CHAIRMAN, INDIGO AIRLINES LEVEL 1, TOW? RC, GLOBAL BUSINESS PARK MEH RAULI-GURGAON ROAD, GURGAON HARYANA. 122 002 wane) 10 THE CHAIRMAN ao M/S. GO AIRLINES (INDIA) PVE LID ; PAPER BOX HOUSE, OFF MAHAKALI CAVES ROAD. ANDHERI (E], MUMBAI-400 093. -

Il, THE CHAIRMAN a M/S. PARAMOUNT AIRWAYS (PI LED ALEXANDER SQUARE S55, - SARDAR PATEL RAOD GUINDY, CHENNAI-690 032

1. THE DIRECTOR GENE RAL os DIRECTORATE GENERAL OF Iva AVI ' TECHNICAL CENTRE, OPE: SAFDURIUNC A AS IR TORT AUROBINDO MARG, NEWLI RELHE s, i3. THE DEPUTY INSPEC "TOR SENERAL OF POLICE AIRPORT SECURI _ So INDIRA GANDHI INTERNATIONAL AIRPORT NEW DELHI me |

4. THE SENIOR COMMANDANT BANGALORE AIRPORT. AIRPORT SECURITY. GN NPE CISF Oe MOPS LAL DEVANAHALLI BANGALORE Tine Writ -Petition is filed under Articles 236 & 297 of the Constitution of India praying to direct the Resporidents to assess thé actual-situation, and after the same enact laws, if necessary to protect'the needs of Children / / persons with special needs.

a a This Writ. Petition coming on for orders On. this day the court inade the following order, :

CRDER Even though Rs.2,500 /- es : costs were imposed on the petitioner, still the same, have not besi deposited. Even the office objections have ne , been complied re ithe This is 4 time the main case has: been ed before, 'the Bench OFL account of non- compliar.ce of office. object: Hons. 2, in the interest of justice, however, one further Opportunity is | granted to the petitioner to remove the office objections, Same be, positively reipoved within four weeks from today. Costs as levied vide ofder. dated 22.9.2010 be also deposited. In case of non-
- compliance ' within the time stipulated hereinabove, the instant writ petition will stand dismissed summarily, without further reference to the Bench.
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3. In case, office objections are complied and COSLS are post for consideration on 29.11.20 om HR « Sdf-

SHUEF JUSTICE Sd/-

JUDGE T By AMB i By: fe #. oo ee Assistans Reg : ifely igh Cowes ef Karuata piees60 af paid,