K H Mahabaleshwar Naik vs Karnataka Lokayukta on 11 March, 2008

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Karnataka High Court

K H Mahabaleshwar Naik vs Karnataka Lokayukta on 11 March, 2008

Author: A.S.Bopanna

Bench: A.S.Bopanna

IN THE man mum or KARNATAKA,    ~

DATED THIS THE 11TH DAY< GI-T'.   

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1 g ~ KARNATAKADOKAYUKTA
~  vMULTI--S'T\*'JR,E?iF3D BU-iLﬁIN<3
*DR.B..R.AMBEDKAR VEEDHIT
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A - ms? I-3'A§Z_I'-'ifs REGISTRAR

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. D_R.B.R.AMBEDKAR V_EEDHI- %
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" =  THE Annmorm. REGISTRAR.

0l~'-'ENQUIRIES no 4 L ~
KARNATAKA LOKAYUKTA ~ %
MUL.T1- STOREYED BUILIDNG
DR;B.R..A'M_BEDK_AR VEEDI-'II
BANGALORE-1



4 THE STATE OF KARNATAKA
RE'!E!'!UF.- DEPART.M.ENT{i3ER.V1CES}
REP BY ITS DEPUTY SECRETARY». 
MUL =-%REYED BUILDING : 0 '
_DR.B.R. AMBEDKAR VEEDHI '

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{BY SEE H M ANJUNAT . HCGKFQR R4, V. ' -- "

SR1 M.SUDI-IAKAR PM, ADV Fcagzzg TO 'R3100 

J

THIS wm 1>b:'r1'r1bN.1s F'I.i..E00"L'ltJ.[.5'ER AIWIVCLEVS 226 AND
- -27' 0? THE C0r€STITUTE'0E*€ .913I:~.¥%.DzA '2'-'.*§;'0.A..'.'1a.I~.*..= TO QUASH 

RDER OF 121 UNDER THE jor.=.1ca1_.:~1_ALi acre: AN-NEX.B. DT.
- 6.8.1.2005 as 11.1.-'.a.<~...-.1. ;..*.:v=.3.:.:1.r:~R.'~._\.:;1=.~E:=.   AND 

>0

 'PE3'I'1'i'i("f£\E \'3(}Ivii:'i'x'.'r 03% E='GR"RRELll'v1INARY HEIIREMG

IN 'B' GROI:JP'T'§~!I'S'~D£.Y. T213 'CQU_RT_:MADE TI-I FOLLOWING:

The pciitionsbfr %is..be:'p:y:  @1111 see""'_"g fa" iss'-e sf

writ._c_§f ccftioraxiﬁo  the onier dated 26.08.20 '

an .
   Pfﬁﬁclps 0f""Charges dated 18.10.2003 which are

   'B' and 'C' mapcctively.

2 .. ""2.  shave heard Sri M.Raviprakash. learned counsel

2 V»   ﬁrlg for the pctitioner, Sri Sudhakar F_'ai, learned

".m'.:nsc1 ap"..ear£.'.1g for n=.---..pe._d,entg 1 to 3 and Sri



3. Having heard the respective leanled   

perused the writ papers.

4! The only grievance  pefi't1Tqneru in t"i3_;is"px.-;i;ition"' V

is +1-gnf l-'I-an nnﬁip Irulrnirn *1'

uncut. ...... l.I\-I-I4 ... .~.,.,... ..,..1__A.._ ..... .....  _,:.____ t___.
jmisdieiion it) pass    V' .
to such order, 't.hev__Enq1ii1jf  framed the
Articles of     the order dated
 empowering the holding
of  with the speciﬁc cntrustnlent
to the }'i«0ng"bleV  

  1.

-g_ -313. _._ht_.nt_ions have been advanced, I 'h b--fcr"

to;44._si1;s:e .t.his question had arisen for mnsideiﬁﬁ _ this 'em-éirt in W.P.No.8105/05 an identical facts and this was of the View that the Hon'ble Lokayukta could not éhavc assumed the jurisdiction during the absence of the Holfble Upa Lokayukta and as such, from the stage at which A e ' uiﬁ 3.1;.

such action was by the Hon'b1e 'T "

same would be vitiated and app:rQp1'.i&teA K u have to be initiated afresh by the Hawk

6. In ...... -f t.1=...:__s.=.tI_a.I_11_..5Astl1-V*V:.:A"-_v1_"Ii;'s;f . 2003 at which are at." be sustained and the The matter is remittsgi to consider initiation as indicated in the order dated

23.o9.2tm.. ' . assse observations, this petition stands """' " .956 en..e1'aBm""-......3tS.

3.'

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Karnataka High Court

K H Mahabaleshwar Naik vs Karnataka Lokayukta on 11 March, 2008

Author: A.S.Bopanna

Bench: A.S.Bopanna