M/S Siddeshwara International vs State Of Karnataka on 28 August, 2008

[Cites 0, Cited by 0]

Karnataka High Court

M/S Siddeshwara International vs State Of Karnataka on 28 August, 2008

Equivalent citations: 2009 (4) AIR KANT HCR 367, 2009 A I H C 2612 2009 (3) KCCR SN 99 (KAR), 2009 (3) KCCR SN 99 (KAR)

Author: N.Kumar

Bench: N.Kumar

 wvwn: vr nmmvwammn nan-in  OF KARNATAKA HEGH COURT OF KARNATAKA I-HGH COURT OF KMNAMKA Hlﬁ-I COUET OF KARNNAKA PHGH O

Q.,,,...;

3"?

 

mxrm ms mm ma 3%? :3? gmauggr 2@;:>;a _
aamag %   A

 

 

EETWER:

ms $m$Bs§§@a.w,g§ :§i%F;RT§§fg%T:€}Na:'  
3-zmammzev 

    
 

gmmégg .   

 

:33;   am;
F!v:ga%§§;T%$i:%:$I--§<%f:*§2'#5§;%§e@£.,?;§:;%§4 .%ﬁTE=$§

é.I*¥I§:

 -    v-3i'3ﬁE-E?:'_§s,R  =

A  A :&i£»T:?%%.s1%§J Yma:

S'Tﬁ§TE  5:? V 
ggésia .3"? gm ..i$aE.ﬁE';%'}¥;"&E§.*'
. ﬁg?

       

 . A''Bg§ar§'G~£5§L%£3[Vl!¢;€5,~5ée§ am

 ER:  

 - .M;3.EUE.«EG
 mxsawm-55$ mg;

$5; Rfrg§¥§a§@vmr:mH'§
"  ' .  E'? %E%'' §'§EE§E

  
      

  saw 'Ws'r2.E3%" a-ream 1a%m*f3:[email protected]'?

ﬁﬁfﬁﬁﬁﬂlﬁfﬁ
 R §I$'TEIﬁT
%§RE-SE»I*3"'7§}%§ 3? F23

  
   

     
   



$3..

   

2, '}{k  £3 3;    ﬁrm gagged Q,

the htzszirxms af  it wag grmxtaé 3 

ﬁatml 3.331 ajszneg

 

 

 far a fZ1ﬁI"iQ(i Q1' 261 :;:y:a;if'§:fuvé§ii;~ 

mtam af 1113 am% is: $§rJ%'ﬁ.1.i2§ mi' 

mam "§'a1u§£, mm Hggm *m%*%

 

kg, zszwagi. 

 

seam gm  22$  :§ft;"'::::€=

  

mm: vzaf whémh t%1:_2':  
Eianumm gzags  tftmir mm
mm 3%:    éctrasent go: the

   

uasiab   '  

mpg    §vap§2t_§* ﬁamﬁmm' af

   

E'mrm13f',;« Eff  333% 

  ﬁx }:k%3.1%f§  

   

  ﬁaﬁirxg am thﬁ gaﬁ mpgrtg {ha

OF KAINATAKA HIGH COURT OF KAWJARKA HIGH COURT OF KARNATAKA HIGH COIKFOF KRRNAMKA HiGH C!

 

 ~ rmmmasmled far ism}: <3? mi:m?1g base.

 tk paﬁﬁmnar agpéiﬁ firm' Emwimnmmuiraﬁ

.' ' -. An " Q:  

uwvrl MVUKI U? h%NNHlﬂKA H15" C§3U_RT

 

in at: 231%  §' :2r3{3.§ ax pm"

 



 *  iﬁﬁﬂgﬁét,  33$   

 

"gm

 ,§ 120635 as ya" éxwxazxswié Em?::'1*'m'1mgz':taE

   

C$mnm
mﬁcrzs tlm

 

a::.:;%:m2im§Ema wag  . _ A

awmmminatﬁ Ea 1%  § mm 

 

 §ﬂﬂa3    

ma  
sham  ta   

 

 

 m"%an ﬁgs 'hm 

 

Eeasaﬁ. prewrgru 3%  
am 1%    wag ma
   Vim aéajwé ﬁg: am
«mg mg 122%  E maﬁa 2%? which ia
§¢9&wﬁ ﬁg  m §'1m aha mm,

    rwrmmsiatizagzz, éaéﬁﬁ 

 

  mam m  T 

 

 

V'   names: 3% be pazmaii Eajgtﬁrzg ﬁw said

 

 

 

A  3uw&;u£=ﬁig%': Emma}. {»

  %&: pxﬁéiamg m ﬁaﬁiﬁékﬁ rm mm  § ﬁe

 ...........'. 'WI .....m.....,....-. ruwn ug_.--;;. ur mmmmm mun COURT or KARNATAKA HIGH COURT or xAamAw<A ms:-1 oomror KARNATAKA HIGH co

 



COUKF OF KARNA"£'AlCA I-"G4 CW3! OF KARNATAKA MGR CC

   wag

nun uvulu Ur !\m*<NA:A!S.A Hitiﬂ  GP K&RNA'TAi(A HIGH COURT OF KARNATAKA HIGH

..$._

ptwacluow Elm oamamt leétaf aﬁgtairiﬁ unﬂar water

{Pnevermcm mg ﬁanﬁﬁl {sf %11u:{imnj ﬁn: 
iirmmzm-Q arid Air {Praia-antwn aw 

 

Folhztion} Am E5 per     

Ensrimrxmexma}. Clerasranm   

the aﬁresaﬁ aasﬂmé. ktigm  2

 

E '  ﬁg   _ 

   

  rm': ms

 
 
 

 

 lﬁifiﬁﬁ  "iiiﬁ-'£3§Qﬁﬂ' R83»

 

amﬁmz ::f_t}1ea ~  

3. A  _   mm gawk E3": the wiﬁ

 _ am: aigjmmm wag}: haﬁ  gmrited bf;

    &W"ﬁ at thug

 

 the §¢ti$§£;r1c:* zxheaa mi $$ mks

Qmmmigwlmwmf

 

"  mi' ihia writ giitrism, tfftua Tmmt gm an

 

"   ﬁr §mp , w}:u7$ wag 
  and mﬁﬁra, thg am armyaé as. rmganﬂmita-3

arzrié.

H:   



V  ~\  .df%ﬁiﬂg tm 
 M.

'V ﬁht, :9 wimﬁaw Em §§'i:i'{;§%ﬁ mﬁ 'aim ﬁsmft

nun Luum Ur KAMNAEAKA 1~lEGH  OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH, COURT OF KARNATAKA HIGH CC

4.?"

3 Wkgﬁ {Ema

 

kaeping téw mzﬁxaéa in 

 vmarne  tém y$¥t:i.$:mz2m* mag a 

  

tapywantatimkn sap     

Em ymﬁaa at the aim ﬁf ﬁnquig'-1 ﬁe  -A 

gtzxdzme tha imgaeet aszsmamriiéi   *a?fE;ii;»:??Ei,4' 

 

 

aymrturxiigpr send $3. m:w:i§mat£a,:*3. $5?'  ezsifa 

 

2% impuwﬁ      '

m xziahhismn €."?§   gzmxm wd

 

 ﬂ;      "

 $2" ﬁg 3"? fmpfanﬁmﬁ Egg

 

 £33: we éaya,

 

 

  :::';u1me1 far ﬁg    that the

V' V'  Wﬁﬁiﬁ $3 w§§*.;hdg~$;w 'him pamtm' ' :1.

9.'I"E1emrt§*'w%@%$3ap§maah%th5 $:aﬁr't%&a

-' 

 

    

 



 ..     V

V'  "azsagm  .. 

#lv: -5

 ﬁw win} ﬁfmmﬁéms *%%%s:;. ''s% giitimsgﬁr iaaarxta Em
withdraw thﬁ wrﬁ ﬁﬁﬁmn? :3:  f ha 

 

1:3" am  in   

mattm? §hr 'ma ﬁagsm af%r='a::a23=gmi::i§ia~;ra.§'§;:*»s1e 

 

aspmt 3% éxnéﬁﬁ  xi  ﬁg 4é:'1§3%&s.3&§'   Wkﬂﬁ

ﬁne Cam mﬁcﬁ    smﬁ' $3 Fmmz

 

*  it .g1'1§'§_     Q   '2.

hmaa      mad man:

 

;:1ﬂ:Ea.f§€§2é::*§;?;vw%3:_'£;:"$S:js'* whiﬁx wax tbs mama

$1"  mm $2-mtaa is $5 faﬁz

   

   

 

ﬁmlai sf EEEE5

      

rwcmeaaarjz   {ha ab

 
 

f~:s.rag: 'tfiiﬁﬁ ataiﬁtmrgs arzarzéwaiaim

£21 iﬁa  ::;3f'th.e law ﬂaalayﬁ

  Eﬁ ?£'éi;G§c:iwwm:m"£ mm mid

  ca 5% w%% 3% gag gm 3% the ma wwh

   %&ﬂ  

   mmrﬁzg at am ﬁﬁm-wzmt 13%!

...,... .......... .... ....W...Wm niwn «..,..;_.;. W nnnnntnnn 2-nu:-I count or KARNATAKA HIGH COURT or KARNATAKA HIGH com? 09 KARNATAKA HIGH cc

  ﬁg iifaa a'3ﬁ&}$

 

kq/,4



man Luau: Ur ixmcwnamﬂﬂ Hiﬁ.-EH  OF KARNAYAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAMKA FRGH CC

..§i...

13), It 22% in thfg mﬁtéxt it is rawxit ta miim aha

iawanﬁw §ai:'1t.ag§ai§ dawhyﬁxe S'§.§,p   in

 

tha new 3%'       

awmaregmm in zzgéwg 322:: #332  K 

rm pewm afthe
wlzﬁwtw

 

 

*"I§~m $29  .- .f.;§;g  ,'§;:g§;s~z'
mam 31% V ._  is-:A  " £5: »  '  
 Q.   = "A   
ﬁaa uwgrict 42?? V'  pawl;
    ﬁg 

 

 

 %%%%    ,
      my: my
 gséiismészz :'£§¥m ﬁf ﬁae

 

    

  ff;  a 

 

  
 

~   mm-:  asiigig 2»:%¢_§%A::% gsj 



  M 213% aﬁim mid  

.. u.."...,.... ..,. ...............m nnvn ...,..3.. u.- nnnmtunna mum L'uuI:T or mmAm<A HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH cc

..§g.,

wad grﬁxzmfgr ﬁg ﬁxes mart ﬁf ﬁw §§§:@"$

 
 
     
 

 

. __  £3 mmﬁ §r$9§ﬁ§§;s.é{_}g:, :' 
" %  ﬁg Es:-srﬁgz. £2 :2; L.
=  may   
  aw a4£§3_§£'¥.§t:3m§'r93FV}m,  

.j  9.3:' gimuxgsm    '§t§§;a%*

1 - zf 

 

  

Erxm ﬁw

 

122 Kt  
pmﬁﬁﬁsmg    ﬁim way; :11:

    12% @§1W$§" E3 gszwtmt,

 

wwwm am am:.g§A%:agﬁa»A%m fmlimal iﬁ  
mar smm a;r;.»1%%»a::aa:e§'%%:%hg am ma aam by the

 €3¢:z?E.§f'f._ En  'éf an all-mi: eﬁert %;.s 2% am;

  farmt in 2% ﬁ§'ﬂI"1ﬁ"}:" %r' 35% fixture

 'V'vgmar.s:?§_;cr:§.-§:?. "§';w:§V ia aaaeﬁmrmé gttmpt %ﬁ tlm @111, sf

 

A  sail} rm ﬁﬂﬁiﬁii ﬁg 

 

 



  'z:e$ﬁ"¢a3" wmﬁ 3.3

 is ti: agpiy fa? a ::

W33-

3.3:': The smmimi €13: rmﬁrﬁ ﬁiasaiasm 

 

i€a;*r1a'£aa% ,. 'Yhg  % Emﬁ ﬁafmﬁn  -« 

a nan-@im1;1mr1M frem  j:.:i:§ hi 

 

inmmc: {mm a aaﬂrm ﬁﬁhgg-'v' >"~'_xf%ﬁ.¥E:3E1   je E 13113

éxmzm ?$ mzsm  tar t% §aj.r

  
 
 

 

ca:m¢"¥;i   Vﬁ    
  " "m t'% §°::s?'iat.a sf'

  mmh  "'

 

  mm mm 32$ 29% the am mm

'  Maﬁa Ea 22835.

  Wﬁﬁ 

 

 tiara: &.pp§i%t$:3g €232" 

firm gugghaasﬁ t}f;z*a~' %

4      

  51% mm 33% éuéy mm;

nun uuum wr wmm'mI'Ai£A ﬁitﬂ-I C:O'U.l':i¥ OF K&ﬂNATAKA I-H65-I CGURT OF KARNATAKA HIGH COURT OF KARNATAKA HKGH COURY OF KARNATAKA HIGH CC

 

% %     §'é.r1ﬁe& mags}: Jwm, 2&5 fw a pm a ﬁg' 2:3 gmﬁ. it fa

{Ea  sf t}1?m ﬁmm ﬁkat whenem 3 

 



our vTIIl'II\I'I I

....... ..3._...,_... W nnnnaiann usury;-uuxr or mmamm HIGH COUKF or xmmA1mcA man count or KARNAIAKA men at

...g,.g$-

 

hmse: 13 awiimd §9r;  am   § wan

ah: &%m§ tha miﬁ appiiwﬁzam ara mt &:§.spua%a'éA'iT 3%'.

Exam ii} ewes whmsz 121% Sam. Ehasa 
 us§ 3E. tainaa jgmm ﬁr wmiés§a;€L%ﬁ' V'

 

apylimﬁﬁmsga fax      

 

apike at? the 

 

wmﬁmﬁnt an pmimiz thg 
paw and w& '_   3&5
 ' m: aﬁiw%. '    mid Q§13a;§Eﬁ
Emse %a a

 

%5&W*eﬁ    J   '  
ism,  ms: miitiﬁi §';ss;u Tm
   g

 

..   V--§}¢§;2:§§:1¢r ' gxgmﬁuzﬁﬁ glazgzg wﬁﬁa 1:113

 Ear mm Zaaﬁag what £5 &i}?'3£§ as.
 gian'    - '

 

    at  M an §m~.%. 
j &  he hag "méwﬁy zxmram gm £$p%1r2aphyw'1d
VT   pality aw Imméfmim gwlagy ﬁf  
Y mﬁcpssit ﬁcﬁﬁdﬁg agagxmg paitam  s

 

uzrzzimzw

"thg   

 



-mun uuun! ur nmszwatnltn I-I16!-I (: €}£.!..:RT BF KARNATAKA HIGH COUK!' OF KARNHAKA HGH COURT OF KARNATAKA HIGH CO¥Jﬁ'l'OF KARNA'i'A§(A HIGH CC

wig-

 

 

tswarﬁs maﬁa and ms': __ax2ﬁ__ §§€i..ieia*§.%;.::V'_?f;3"£'éte;*'_"A.V   V
BE; m*§m.t'ci3 Wmt 31$  ~    7]'

arm ia a Ema §a$1£<.¥a; 33,:§& séiﬁg  

with mzxmnmemg faz:*§eva;%;';1m.i'.dﬂ§:t:3."§;A mriﬁee
piantaﬁem I    gram ,
ahruba ax:-.:i__  arm.

 

A  Sawn fmm smzégﬁf  

 

2  3ta'émr'.z paint fa; Iamﬁﬁ

H   ﬁx smxatémm ﬁeumiazy af $5 mas

arm with an alﬁmﬁe af' 5%? mm abzrve

 

RISE». 'I".h.e apgﬁﬁ arm Ema aw i''_  '

hrsrﬁm lﬁﬁii mag 'Q éﬁﬁl 

 --~ "f'}'2g apgiﬁ arm 

 



.  V   .§1mr1 %:%'§k:§m

 'aha

,. --..... ... ...m..m........ mm gww Ur Mmamm :-mm cmm or KARNATAKA was comm" or KARNATAKA max COURT or KARNATAKA HIGH cc

wig-

Tima 3% arm aauraﬁ rgf wam' if: thaa agepiisai

 

 
 

     E   % $2

 

311d mm aux-im wi;~;§:§r,"i%1L_%»:  

  

A  T

  

 ' E¢»'35%'a.'.i"?&;ﬁ;:a.:%e:3. '§f%"'Qu§ «   V

.    witk qmrm~

  
 

 

gﬁummm  3%

,1;    Eﬁ

 



Hum Luulu Ur ﬂA%NATAKA MGR  OF KARNATAKA I-{£6-I-3 COURT OF KARNATAKA HIGH COURV OF KARNAINCA HIGH COMET OF KARNWKA HIGH CC

-33..

alsﬁtick q%§ %ﬁ ﬁg ﬁﬁﬂﬁiﬁﬁfﬁ eta mi": ﬁf' gha

Bﬁaeat mzmpiw 3:? xmim éawaiteé in a sta§'.}.é~ 

Gfﬂtﬁiﬁ mﬁmnmmt.

   'mm    

 

nmrgin sf 3%  

inwo" rtani mhmé ﬁﬁit   V'

 

ghnk gzwwga in  ._

 

  ﬁbrrm mt

      5 .

 

 _ amvaﬁgm am mw %mn reaha%§ita§ad aﬁ aié

      '

 

k



'£a '§.%su?E 'Ea:1¥§:$:"énm&nta_§ §.:§£'$1ﬁ.,%§§;'§ $32" 2:11:  4.-.

....... W..." Va' ......-..~..um..». nlun uumsu Ur Imlmamlm man COURT as MMMAKA man com? or KARNATAKA HIGH COURT or KARNATAKA men cc

  ﬁg }§§'$%hz§'f£§  itlm

 

ﬁﬂﬁnt :2? the apt-ax ﬂauri. it ig in thm: 

petétixmaar wught far

 

granmég

lﬁg Thﬁ m&  am'   

22,gg2:::@5 mm 5%  awaga Fm:
Eavirwnmarltai   imr: ﬁm in $3

scmﬁuﬁe   -"."§§..'£.T': «  af ﬁiﬁﬁﬂiﬁ

 

  E   gist:  as?   he    

 

$2.  ﬁitsrmammr rsf

 

 ---¥::§s*'E':§§:% ﬁg ﬁgs ﬁtrafiﬁ ﬁmi iﬁa

Eand in   '4 Va  af ax im%%§'%"§: mm my 3'?

 

 V.          

 

 

  E1: Em ai 'aka': aﬁagg the 35 rmpgndm

  thg   1

  

af  § 



 ~   ma, Ekwa 

HUN CUUKX U? KM'£NA{§'ﬁKA HSGH  OF KARNATAKA H§GH COURT OF KARNAYAKA HIGH COURT OF KARNATAKA HIGR COURT OF KARNATAKA HIGH CC

'ﬁg...

aj '1"ZE13 arw ia 435% ﬁg aéésituéﬁ, 2% a 3g ha,

with ma xamﬁfaxg if  :3 daxmz, s§m§.§'"» 
farwta aaé yéw m*ig?1rm Wiﬁ ha   A' 
133 'Tim  arm :35 aurtmnﬁad  Z T

 

hﬁ   

 

am gm':  

Yemmsedeﬁéi   ms

 

V H A.   iﬁérﬁmwmm
  amﬁ $3 §£n§5

 

ﬁnd    n  E      

 $3  %gask%§?.v g:¢: fmm thia ha and

 

   5 Km mad in fwmi

  



  ' '1f;9f,1V§£:Z3£,3§

W... ...W... W nnnwnlnnn nu.-in uqgvgcl ur mung-mm 2-luau «mun: or KARNATAKA HtGl-% COURT or KARNATAKA Hm-I COURT or KARNATAKA HIGH cc

-2a»«

021 ibw Ema:u% af tlim aaiﬁ §epr%&1€£at3"::~z"1§ aim Fexmi

 

 1:? §&%ma m-'sﬁ gmmg; ﬁemmentg 
State Peﬁutimﬁ cmamz.    k 

 
 

  ané saymra. Sm  

 

113' W&'%  .V 

the Kaxmtaka Emte ?3I1u§fs:ﬁ ﬁaiiﬁeéi  >

tha éfﬁmm sssvf am1;2@w1'  'ya    th:
.   '  1?.  4 "E15

 

grﬂgﬁéti .32:
?"5t§ti£3ﬁm" was   by tlm
Emu:-9'   gm   mm" mm

mt1?ﬁm§1f:§§  1: -f~i'«.':: émgm-ma arm, mama

 

 mg  it was mt dmpamhevﬁ ﬁg

 _ *s:ima's'§5::a§' aha  =3§§2j_§g%:i§r:. ﬁg wﬁtit-$m* was  

 
 

 e:}5a'*é$§%', aa W Eetm ﬁawﬁ :§.:2.;2a<:5. T1123

  
    
 



V   
 133 mg gm
   by am 

mann uuulu U!' KAKNﬂh"i'RKA HEGH  OF ICARNATAKA H163 COURT OF KAWHAMKA HIGH COURT OF KARNATAKA HIGHCOUKT OF KARNAVLKA men CC

$21..

ﬁirwmrﬁ &§i2'1¢'$ $5» gwlaggg
Q'w%I'H-£3 Q g&lu$ ﬁﬁ gimp ﬁﬁ 

 

 

mm aréma. Tllé
 =fI:'i=:sii Qxﬁar ﬁﬂiﬁ 3a3.Q§$!§H

    

 

mmpriﬁzig af   
Call}, Em:}::3§r mad 3

 

  

Pulhzbimi iilifontmi    r3f;§§%§§mmg

 

 ﬁizwzik      ta
'km ﬁauaes xmw hi; 3%.   mpsrt.

  

The ﬁayuty $:)i£.€;§3m&:i5:t:r1:& *ﬁ.¢;A:€;'
2.2.2

€}% mgr': Exam £3434 MW?" " Img %% % 13¢ 1.3 3:? '..'$-t':&:~:'V mmmr af §§'ax&ﬁ.-:4 ﬁg émw , gmmg 'Z3;;::%1*m.§ ' = L V Eﬁgaﬁ 5% pa .. .... -. ...,....,.......... ....... ..5.¢...W UPI" Iwmmp-tinna mu:-I mun or I(ARNA'i'AKA HIGH COURT or KARNA'W(A i-IGH couxror KARNAMKA HIGH cc WEE"

mnatlimméi $3; iﬁﬁ ﬁx tegm gswtaci ﬁhm aitze an %3.3§32{K% E221: éiﬁ mt aﬁzéy $15 ﬂaw srcaé' tbs arm. Theyafamg Ea mag aggsizz vséﬁigﬂi $312 5.4. ané Em 3mg m'1£1%":*-

$1 Em aim % mm? .v &; aimzuxamim M553 <2: "The mﬁ zit ﬁg aawilﬁﬁﬁt 1% phinm.

33¢ giw.

f n £3' éagﬁ ﬁt ﬁnsrgm grmzuéjw $3,r.$¥a:g1R3. sf £3 . K j, , .4 " $§ﬂ'1ﬁ mm» OF KARNATAKA HIGH COURT OF KAHVIKIAKA HIGH COUR¥' OF KARNAKKA HEGH COUIEOF KARNAVAKA HIGH C1 Emmsﬁﬁm mm, --_ nuvri uvwru ur nnvsmninﬁﬂ ﬂlﬁﬂ CQHARY 'Q3- iﬂé swtuazy. "me Emtzira life yrapsmnaé 2% ﬁm méiua ﬁﬁm $3 ~ ' sag E;;.t,%t5¥a:%'5&;§;'=$ii;i'sm;' mm ma mg :1-1: E-EV' ti.'-'f Ems ﬁx ﬁzwm gsxﬂmaiuya, ha ﬁnes mm:

33; % :::a rm gmm am; we ympmea its iaasme m'§..§ﬁm2§g:?:--:1 "amﬁmg af paﬁawaﬁ ﬁat, :*:%§ mad Ewmﬁﬁmnt Ealw Eéﬁﬁ rm tlrza yew Em mmé V A' ﬁﬁadmz ﬁﬁﬁd L.-ﬁg aamtuaw as Em- és glam gnwssaﬁ Ea Egg 3;. mm :§ 33% §{:=$-aamiééw wag. the __..... ..,. .................. mm w.,g... vr nnnntnzmxn mm calm? or KARNATAKA men COURT or xAmA'mm men comer :cAmA'rAxA HIGH cc The Exmrt C$?%n.m'E§§£ H -- ..gg..

ﬁfw Ewwmiﬁm g agmpt far witcd mld ?iﬁ1fE myth in '% "

ﬂaw: @eé $11 {$3 5&3:

ymzagwaed thai rm *' $31 slaga =~. __ sf"

an -$35.-2 »g§g:*§:ia=3:ié=; 9 "

%:;1 'A am an 1:3,;3£%f;?a:I:é§ L __:z:%3$mra%}$ %m}m ma ugm a wmpia arid mat Ekrg, 'Eh: gspssw ugs hﬁ §%m %§$:u,aa 'I113 mm 31% gufmﬁﬂﬁaﬁ, Egg Wwtsm Qham.

Eﬁ $t'a§ed §'§§t§E.i,$m2amrt$§?'$§m't;&mﬁ%t$. Igﬁﬁﬁﬂ nun s...vu-urn ur RMKNAIAKA HIGH OF KKRNATAKA HIGH COURY OF KARNATAKA H%GH COVE!' OF KARNATAKA HIGH COURT Of XARNATAKA HIGH CC am

-25..

%?a€::*.:2* as gm" zgiggaaémé. W33 ﬁrm" m Tmk. $313; 13333 mar %:.2.réam 2% aims anrzi Lg}. I gmpmeﬁ site

-.;-«ii away a': wry" $%%h nu &}3§}.13%§$ﬁ $3»? 1%;

md :33 §§& giéé, pmgswmv __ yaxmi.

__V.E,Tr1damf§l:'%~s3':miu$£::mivVv' mgr': aiama rim ﬁxmsmzd §§¢as:§eaz§§:;g; 235.3% 1 ii': rm gmpmam 3: the: mﬁiﬁ aéitsd giiai. £21 thaa 13$ §.;m:imnmmm,%:=; mung with mndmnm ﬁg §a&m__..5:'V;A'gg%":V 15:33..

ﬂﬁnﬂiﬁiﬁﬂﬁ.

31..0m@m. Ha mngamaa sag $33 :32' Wﬁtﬁﬁ Ghamy It $5 -- 5%" mﬁ h&I1m§ {ha mum' ' maxmbe E233 aim" mm W am ﬁf gm gmm and 'Em Q15 .

in ééamd ﬁmi: thaa arm 33- may ﬂiiitiﬁ a ' 2 V ﬂ-wizié' ﬁhe Ealamh .- -

fﬁspmt: ;"§..rs Mam Ea' mnmm -T ;

aﬁjamzﬁ. Ea $115 r:- 93% thé arm has get ahala =._ t§' gaing Em mid § uﬁfﬁ wag Ea tim Iﬁ3'%1$ij¢" im tim mm the peﬁﬁnm ataﬁﬁ ﬁx?

nan vuun: ur nnnmmumn mun h§J,§.H_§I Ur KAKNAIAIEA HIGH CDUKI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO

- .. '" . $3.: _ u ... ....,..... ..A..i_..._... ur mmmnm mun noun or mmA'rAxA I-ilGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH ct _ '}"}5V.;é;V'§s;*a;§1ea*t€c' 53335; .--

... -

abmxt 2341 mm 3:: aaﬁtg mﬁh arzé ﬁaamm £5» 93.: aémuttjﬁﬁﬁﬂ miﬁﬁ a§Q"'§§£: fﬁgls ﬁiﬂd $11, ﬁhag. 2;-ufﬁ rag 1%: ma mm' .55 yaiia 193% mﬁ *§;:%m ympmed Emmi mam' anﬁ .f§3Eﬁ" ':';';§_ is .. - mr;:&ze:§'m%a jam. _ izzéiataﬁimns . V - = $§_aéﬂa;1i;£if'a g:;%a::e ﬁg tam 'ta ' A agar ﬁg mm}: 52:? 3 tﬁea §::t~ejw€. arm an rim ' §é}l ané smasﬂﬁ it 5% 3. geatta E;-i1@e.. ﬁn ﬂaw ska ik gujmt gmpmnm has §';%!fi$ aﬁewn '€§5m}. pita mm abmzt ii) ﬁat: 3.5 HIV!!! ........... W .w..m..mm nzun wugu ur mmamm mun couxr or KARNATAKA may COURT or-' KARNATAKA HIGH mun: oz: KAENATAKA HIGH cc ..3@..

wharewr aﬁfﬁ iﬁ asmﬁabéa. am wad.--«.§za$ ﬂ my the mag tn intense V. gmm 3:3 3.3 ms $331: héﬁéﬁﬁ meta '§§%;1§£?é?§§i "¥a2:{f the hwy aisgm.

4: Haga:"<::@;1*1g:r5i %§.1s5x:21§ :;»;;ii' 'V L are sxtua' aw u E915 tiii §is£nm'""ja'nn :31' ' ~ mag Tm peﬁtkxﬁm' ~;as5ia~s, m§iéeé:;£'f§};~ gg 23.m..2§m. They fa3£e& :_.':£:- Eiﬁg' the indian. :;«.s.z5L:z;@%%¢:: gii"-5-:7'i$.€?:®§§ wiﬁwh gm ware gmhﬁ ESQ E 'h€?_§___$'£1 aaﬁaﬁeratisaxa af {Em afnrmid ths mntxantiaﬁ, mi' tbs patitianer is m: a part 35 Wmmm ﬁham fer zmmﬁat ﬁll aim mmhaﬁ 3f :;'51& ma mam? "wizzé harm visimﬁ %& gmpﬁsaﬁ Sj,xE§s3.121 sf haw gwfbmiﬁaci mgaart ﬁmt éﬁg said arm ia \.x/ ..3j_., ﬁrs: beam Y%f :3 '£%& mpari af mdémgauféﬁilgg 3 saﬁ zhm: $3515 s%ammmﬁ '€E4i2atJ_ﬁ*;e af %§@~$£m*1"1_ .t'{'_§-%&t.§;----.. ' izf ﬁg Fmwst ma K £353': 3. gart $17 ¥J¢;%i&m"%;"§';§35;e3;Lf$ $3 The Canwrmmf K Shara' ma ._V_%i;;a?:i3;d *2';4+2La% baa ciemgy is very mg £; Tm Eiesan §§ Vhiﬁ 83.} 'aha aids cf """ éiia $3 iamamtﬁé ia Wei} aver 1;'?a${} mm. of Hﬁgmﬁfmﬁ mag: the Eamrn af am is mm inf Eiadsszz 1% mléw af time rﬁgaav J maﬁa: taswartis Wﬁt '5f . Q. and mwmﬁs Q23 ' - ma ix: .

£5 3 gm»: af the 3352:; range ...... Wu... vr ...-..m..m~. ruun uquagi ur uwmamm I-nun comﬂ or xAmAm(A HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA I-£iGl-i co \$s«*?1i:.:;:}3~;. §:s .%:m@':&é is %e ﬁalzrsa Bu hill Rangem is wﬁgrit ﬁﬁm $323 i§s§$%%@ ti: \ KAWNAKA HIGH COURT OF KARNATAKA I-IGH COURT OF KAHQATAKA Him'! COURT OF KARNATAKA HIGH Cl

-32..

shmt sf the Sufvwg af' India. We Bé$Lcfbt11s 12573.1 mtg ﬁg awn m 2-Ema 2;? m ﬁﬂﬁﬁnt pkwsa aaﬁ ma fad} A kratmhﬁa (sf chumh - As» 'V V per arm .§e!PEE; ~24? FGL 23932, ét. §'?%V}..~:'ﬁ§i.;*'fv~'§'i'.::i::i::1fl::#*.:7:::'§:*.%}11rV"' Taiuk is a is uf T g sf' thm hm ranga " cf $59 ";§Jmte'm gimm and 2 mag wmﬁﬁ '£9 {Em entire ngiigﬁlzes , ﬁﬁ fw tha rmsan Bnﬁm Eiadur Taluk $5 :Eaa»siﬁ$ aa V' 933.3% in 2313 mid ﬁewmsnt . % f ; % % gm;

wvn uwunl Ur ﬂﬂﬁﬁmﬂiﬂhﬂ H35" Ci'-.}:..3_RT £§":3:£:if1caﬁa-:1 was ﬁaueé aa T ' 2. sf ﬁat Prwarzt Vakm are-$3. Had this zwﬁfzcamn éaalt with wise Ear dmawtimn 3? Eastern mun uwunl Ur nmnmnxnlxn nun": V-.sU.£,'!'(l U?' ﬂﬂltﬂﬂiﬂﬂh HIGH (SOUR? OF KARNATAKA H§GH COURT OF KARNAYAKA. HIGH COURT OF KARNATAKA HIGH CO #33", plaém am} "wmtam {3%wEa £2: Weulﬁ ham:

dmrly cahgaﬁeé {Em izmtam Sykﬂaa, sf mama' 1% R mid ihazw thx;-: Wtﬁﬁﬁfﬂ s;£:3_.&"¢;f the ;; ~ '~ n K rﬁg' am? {Em saw Eﬁﬁ. T6f. .= «V mam Gmm am: ¥,hé: ' rm wf the hm mag Waatsm ei:E".

' of 1'3 é ﬁifmmrn ﬁfﬁ.

Frm; '£1123: af tiw Wad @3215? he mt':

' gag 53 wag mtg ..

T%m¢ farm a pm gr gm Ba?:mbu& * ma ﬁaii witizézz 12$ ju.:r%ﬁaii£*:£imn czf Rﬁﬁﬁcaﬁagz Sigma it 2% a $11 af rim ~ vizzagms mrtéfﬁfeatcrrz Gmm. AL ' aﬁﬁ gﬁam aw Eﬁi hﬁé my Q? '£325 ﬁmtarn {mi §1$§%2' "--.. b€ cIa5a~i% 95 Eastarn -h V Eﬁﬁﬁcaﬁsza $3, mg arm:

smmi    Vwatatinn
at    Aﬁeﬁiﬁuaua fzsrwt

""" H $33.3 enﬁﬁﬁ pyayzmgd mgrm " gmpssneniis eﬁgm 2&5; the A % é ;E$§v',gg;gA3O;ig;1"%§rﬁ; ma am tim ma man: af 2331. mum-ux2d%xg §E'$§$$$§ 'i.}'r:é¢r I " ~ 1 Eb?

"' ;:.=~.: 2.:mdca§:§m:€§§3r the . E7'$z¥%%3 .

aféa, mﬁaﬁaratiagz 3% § ma? embgimﬁyv atﬁtuéeg higiz :

EGH COURT 0?' MRNATAKA MG?! OF KARNATAXA HIGH COURT OF KARNATAKA H363 COURT OF !(ARNA'l'AKA Hit'-3|-I COURT OF KARNATAKA HIGH CO 2% izxzzrprﬁtgm' Eliza saéﬁ VV

2. Phyﬁizcaﬁy the §§"¢;$§$é3§~;3§.§;«s;z£$ 3'33 ;m.g::.aa%; "gape V ,..3§.~ am: ﬁmmammagawéy gamgitixm '§'?T%:;_f@a sharacaamg 353,: Sam? $v% ﬁg farm: § ﬁaéaﬁwétiuaus farégéégﬁ %we.z* §1 §§aa§ 243:.' high mirgaa, % tygimal vizéimaéa of 'V t§mWe$t&r§3;:{}§§t§';' _ ~: ' ' Tile gampsmﬁ éﬁﬁga' ﬁr: sf time ﬁifaii 5&3} §.'$.1'¥$ is &§§'%1ﬁ'§'§1 Bag ﬁf m:;¢£a%s:aﬁ1y 3 gr: as am hﬁﬁﬂ iii thﬁ £3;

NEH . « COURT OF KAKNATAKA HIGH OF KARNATAKA HIGH COSJRT OF KARNAYAKA HIGH COURT OF KAKNATAXA HIGH COURT OF KRRNATAKA HIGH C0 ﬁts!-.~i %:::.:;.;E£;____é§g".§;§,% mmans Whﬁﬁh 21$ _ 1?'. & maimaé aiaariy ﬁﬁﬁﬁhﬁﬁﬁéﬁ that in 31% ﬁamﬁnrﬁan af ﬁg yetiiimnser V. pmémi; aim $3 :33: & ﬁr: sf Wwégm ﬁhats. a.Esm'1L1.§}J§' " has @113 alazmg mf?..'m jmﬁiisner thai Em was '£3? '£9 ﬂﬁ 3% haé 11$ H.951 CQURT CH' i(ARNATAKA HIGH OF KRRNATAKA H%Gl'i COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH. COURT OF KARNATAKA HIGH C0 -33- anythim mntmfnﬁﬁ in wig' Qtimr may féf ﬁg awn in ﬁn-m in & Siam; gm State auﬁwrﬁy aimll maézm wzmgst Wifgh "aim pzimg" K ﬁwa ﬂaazciwai .. agrtay rmersaueé famat C11' 9&5; gﬂfiifagﬁ the rmwwd ﬁmtr ﬁxxy V tlxeraef may 3% meﬁ v;'z'<Z~§.:::§:'V- guﬁﬁaévé. Tlrmi any mm Eamd 3;» 311;?' he asaigneé by way sf imsgg gamma 3:' ﬁzz:

agrxy autﬁc;    gr ﬁzzy mhﬂ
 "  er mﬁﬂﬁﬁﬁ by

farm: laﬁ £3: azzy paritiam tlmarggéf ef aw w§i$ Etxmm gram ia "" M ' H w wfﬁmis, Eh? 1% §Z1§%' $6 sf 331$ ﬁtpiaﬁirinra ta ﬁw ma §§1I"$§$ "nian-fareﬁt purwge"

V 28, in that :::;:";:Ew€., iiza ﬁzzpmma Qieurt. $2: ﬁm _<:::as¢ India aand mm :m ma 5;: am 1%? * the am am aw: with 22m &agsr§g:ig;; ;?%%{e:ié»§§_;%az'.k« x garagzaph-3 8% 4: 133% mzéar:- _ w is 3. ' qmtam akﬁut --.;f;If -ﬁgrﬁiat Cammmﬁmn §s[.cVt;- . u ":1 sf ﬁm Ward 'f;i:s_3:'%'§:' is; aim as, wﬁ. sf grim' €;'~5§_r:tr*é$,._§ G;3&% £, as £7' in mégmci: at' "'»*;§m tésrmt arm whémiﬁ am mum. it is witémna :FQ'I'%s?. é§;$'I3&ri§&ﬁﬂ§1 §sct§ Eiﬁﬁ was m azhmk mm Jgggrmmgm niammxg,» rmzzém in 9:323; m; '£233 _ ' thﬁraﬁi far 'aim mnaaﬁatﬁn anﬁ fax" magma cemmatéé V' mm: aggﬁg % 33% farmia . .fg~réa{§®tisr3 £5 ﬁx mamr: ﬁg' awmmhﬁ $3' '"=%>_4"'z2}a:é"s§i':r;ra£?z§n §s Tbs ward 'f<;:*&$.' mast !£Gi-i COURT OF KARNATAKA MESH OF KARNATAKA HIGH CQURT OF KARNATAKA i-HG!-I COURT OF KARNATAKA HIGH COURY OF KARNATAKA HIGH CG mﬁamtaaé amzﬁirg in 31% éiaiiaxaaty Tﬁxia éﬁavxégstimn mwm a3} :v<l'I of any Staiﬁ 'éuﬁmzﬁy, "§§$ Ema Ewma &m§? aim I Wvwn: 'urn I\I_':II'M\r1!£rIuB'\4'"§ I"N\7l'"l£ 'Jr ﬁ§§KWVa§-"RH I1"?-3'! _.§_l..

statzztmﬁy dwignatgé. as nt&z-wake $3' ﬁm yurwaa zaf Smﬁinn tfw Form: S3zz.&m*mﬁm"i Am. 'formt. laﬁﬁ mmammkg in I 6%}? include "ﬁarmt" 3,5 dictizenary mama, but as ftsxwt in aha r':m$ 2:c1 sf i3 it lms 'an be: u.:<§¢§~%a.%;i:§.e~;§%%%:§g: '§'§.'3.;..'§°_'§a$,«¢ ef' sectim 2 gr»: am a¢t;% saacw. in the gm the *s% wttmés r:3mr*}y an aﬁ $12'-'mtg; af 'rim ﬁwﬁﬁﬁﬁfiiﬁ {sf iizeszrmf. 3% *m1% mm abumanmy cm in ¥éha=1%«s:1ac=:w%wz:Es; mm if: ﬁmbfm A V' " ~ ' aj' g, ' ta mama rims gamed wmti mm the ﬁmiaiarm as am ,,.n..-

aim»: €33 dimpei am ﬁmukig if M3; gag the Q37 bmazzm af tha sand mkm ma State sf Ra3'a%t11m§ am at théw Eat: stagﬁ, 'ad fmmts, whe*;§"iary'=._ gmtwtm

-42..

daeisimm cut' this Ceurt. It Fm rerasnnable in aamzms that any 3Za€ﬁ Gevﬁmmmt has mm 333 appmﬁm the mm:

7m iaw so far? W133. faﬁhwiih mrxmt img % ﬁﬂﬁ take thﬁ :-. .':-='-vii:

wixrmmny ﬁmher aezayx"

3&2? Iii1m§t.§.3m V Thm the Supremr: Zmshﬁaﬁ' 'V V directium:

"Ir: view .5: the in the ﬁat? $2: isv«.a'a~g§%.¥£§§$_ﬂ%;i:;§t«:;$x§%r zmmmi sf the .__«iVgj far' gay nan-foiwusi-. arm sf 3&3; LL33; Smtian 2 G? ms Aaifg, égiﬂzin any fa-gwﬁz 331 any 'Stab. ﬁw muggy, igitézaui V, upr£e3r af thg Carztrai Gamtamarit, % .

as: {arms gs ta remam in &!3% xvii}: {$23 35 {Em gem _V thsa ﬂank-al ﬁt. E3 the 93? any?' %?'sr1% Em iﬁ am Siam? suck as ﬁ:c*1msh& ?md:mh, the Wm': ayatam 5-§§§i3{3§ thé fmilm' thﬁ 161-'5 COURT 0!' KARNATAKA HIGH OF KARNATAKA HSGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KAKNAIAIKA mun luv $&§§§§ﬁ§$m:t3ﬁ3y'E$"'§2}1$ ....>§3..

_ if '§'§'$ Siﬁiﬁ air 3% Status Fsrﬁt Sargfaéécsn, Each Siam Gﬂ ﬁﬁi was éimwéeéi ' A mmtimte a Exmrt ﬁémmtflzas tr)' i6;é§:1*§1§f;%7:;§*3.é' A as:-mg wﬁﬁmh am a i"f"-..

wktlrzer they am as u

-::§amii"1a& under me mwﬁgnd the zzzwnemhip iaéﬂtéw §f__g*s1¢}:é{ 'i'é§re:%'£, idanﬁfy arm hut stand ﬁ«asgra&$,_.2;§.e:§?,ﬁ2;;s;~é"§z§; arid ﬁrm ma thsse ~

23. tirm wage? af :-:- j 'Stabs Aﬁma"'F:%i.§$a;§ ea::§€§ amé aﬁlma irégarteﬁ Em {gm with fazmi wﬁ farm: End at p§:*za1§'gé*eeA1@}i: VZu.;'2;§} ggggm $3. m§m---

.. .,. ....,...........'., unrn ..W_;.. Ur nnatnnaann mam comm or KARNATAKA men COURT or xAmAmcA Rica own: or KARNATAKA HIGH cc A " .___ **'32Qw Tim weréa "ﬁmymig at "fﬁymt hm mt hwy; éefirzsed in tile gap. as:

43:4 gm Smxﬁai Farm': am. in iraaim Ewiish T E3??? E§.:1,} tha wvaré; gfatrmtﬁ has bwn daﬁzm at p.558 $3 "a Ema wzmdﬁi arm havim a %i: grswm $1' gag am} piants, the arm af gush an amag .. «§j"I¥"Q?rm't the difwmi 2 Hum LUUIH Ur KAKNKIAKA Hit-EH OF KARNATAKA HIGH COURT 0!' KAWATNM I-IGH COURT OF KARNATAKA HIGH COURT OF KAINATAKA HIGH CC ...§g%.,.

rmmblﬁg & lags Egasidﬁi arw aﬁgwiaﬂy ix; éemity". 'Fm Sfzwwr Qxﬁrxi E2@i§..s%:.:

gfﬁémi as "an '-- I want cef laﬁ wmmé miﬁh ur3;:i,ef§¢:sw't§3k§ an .. mm". In wemsmrig L. ﬁ@aﬂﬁf1'y at "farm? has ham siicﬁzicfls» *3. 1aéz%g¢9"*§:%iam§tv;:a£f ianci mvaraﬁ Wiiﬁa {if and ux1&crb:msh;'-- §:;e@;a§gk%%k;g;§r ma gamrally t$Ia .:'§3. €,,E::§ €§'%¥'¢§2§j§;§; Rap: far am §:'*§;"a':$.?:,Zaaz:3; mi" gmgm; % Tm, G1' sﬁvmﬁgsrmd farmt $§"i '33::.e A' _"'tha sazm 'catai sf herbs;

"ii'ééf1¢:* agf Eaves; branchm". = larsé $3: &$iﬁ;$ $3' % §+%::= pyezmém 311$ suiiivatiﬁiz". is ﬁaéig ﬁéaﬁaamavy iﬁiﬁ VQEQ at pﬁﬁié "fsgmfﬁ maam 4% gaiam %y myal auﬁwriiy Q?' by ' "g3rmm*?$1:2wz1 far aim wammhk zmuxisizmnt 5? the &asta {gr Eirﬁg 3? Elm f fer mam af Ki%; 3. suﬁjwt may mg a farm: %: ggant ﬁmm % ﬁréwn; ﬁg the grant 6%' fmémt $1: 3.. mwfs am: gmmﬁg 2%: l\/' nun W... W mmmmm I-Hurt t..q.5..-a_u ur mxum-Am mm»: COURT or KARNATAKA I-HGH COURT as xAmAmcA HIGH COURT or KARNATAKA HIGH co ,_,4§-

. bu: 33$ lama itaaif pas$%;,-'--. w~:th:':;§:e mmzgg and wizmzz mg Biwisé LL33' ﬁﬁﬁiaraaﬁ {$5 §2§§:,§ j ----. : . "farm? at E3.%% £5 3% 213:1: ﬁf _ with um mttﬁ awe wtmxzt". Sﬁmzyzhem % gammy aﬁm mg %m;%at% was as "a. was zraeta' iaggd mvemzé with ééaéﬁy gremtd azﬁ; rude ' ' After Eirwanwmt Pmt:ac't:m:n' mvém the Wvﬂaart Ewﬁ gm: m

- fem: and Pnﬁ af ibzmt wait}: 3? 1:133 £".£&'f.'.:l$1'§ ézzvimmngmt ané amiagf.

22; -fhwefow, ﬁw wamzé "§'$::e5:£" must 'cg &$i«:":r"ipﬁen mama aﬁ stamiagy mmgtxiwé farmts, V U The ward, 'Fara? wcezﬁd izmiuﬁa 3, iaga wswﬁé arm 3 ﬁﬁﬂk mf ﬁ% argﬁ piazgm, an &i£'%i¥E kw {i'epur'£:ed in am 2%? m 359;, as SSH COURT 0F i(AﬁNATAi(A HIGH 0? KARNATKKA HIGH CGURT 0? KARNATAKA HIGH COURT OF KARNATAKA HIGH COURY OF KARNATAKA RIGH C0 ..,§§..

Enact :31' lamﬂ; mwraé wits}: 35% anti 2 rem: 133$ sat mm %=* as ymtwffmn mﬁ acuitivaﬁmm mid a,°¥:i'Va.k::t gff wim mm and am ar%*m%:§iae:sh2¢% Thmeibre, tkre mmmt im the V Gamma: Fermi mg «iias ax' Formt with sf the matter af wiwkaﬂmmt Act, 1939 was % m aahmk mm mmtﬁggﬂ ssgmztsa 13:: mzagxé.-ax gm' arﬁ' pvmvimians maﬁa thmein £62' :33 faémzst mﬁ far wgttam gagzxmteé.

" th¢I' zﬁugt aﬁ farmts irrmgpmﬁw {::=E' riatara 1 is $31 ilzis mmmt ﬁne iipm Smsrt has dac m % as: tim a task whixzﬁ mm; arzigg with. paﬁﬁura mgﬁ .

;. -% 3 " "fs9%' "'_4'T M "

& » miﬁ jam £3 _ wat$~ s:it:a;z}a3t;§§; Aaé. Eriegmaimzglfi. The ..

AT raizzs thmugh ' U Hagarahaﬁi mﬁ Yam K531 noun? OF KARNATAKA W62'-f OF KARNATAKA i-HGH COURY OF KARN.ﬂTAKA H36?! COURT OF KARNATAKA HIGH COURT OF XARNATAKA HIGH C0 wég-

ea? $.t'f;it13.€§$ in the ﬁwiiﬁf af sf"=._tI*1$ 3'33. "§'ha maimimé $3; zwsgrzzi éiigéfiasﬁx 3&3 'V in qtmgtiwn Km %wm&a Eizfi ' raxzg.-2:, 1%: 7% Farwt mwards Sczuﬁz Farm";

iiaewaréa 33¢ '$.f¢..a.:VV§$'3urm§3nd¢ﬁ by Ehadra Q3333 with ' mﬁm §}aa*£at::'m1.

gfhﬂ mg. ;s::.~ «tjhtf-é "gage fifﬁﬁ, $@uﬁ:§§. éﬁ zzarthg B331 'ihﬁﬁ amsxm ﬁf ' égﬁiisg €113 H u afwatar af; §§$ga% iﬁ {ﬁr = damﬁtiﬁ gtngmsm, £3} "aim mg; @9353" kwig ' gain ﬁm mnk at mg: 3::

aiming ﬁn arm is mg ﬂ.

altittzda E a 'ﬁg § Wiﬁi high E5 :.

ting $m};§g§::¢§§_.... _ 3 «.§g_ ahala fezmm mg ﬁzﬁar ' §?§3. E33 $;e$::*$§9=*:§ --"'-..pﬁE mm whicﬁ wsmzlé; get waéer imm. gm M: u éewnziaﬁ an ﬁma 'w:::3;:£$ ha aﬁm:m:.%%'%%%L/[[% A ' % 24* mass 3 sigma ::1f_§$1.i§"i;f$ﬁ11§§ttf§g%»'.§$.'§£'ai3.z3£.%JSe;:§. "~.L' abmzt the scuziai ahiizgaﬁﬁmg férﬁéf win are enwlsyeé fer ﬁlxaﬂsaié mﬁ :9 gmfmt tlw fasrwaé. are tk ckar V . graﬁmi 1:

an 5 wvunl vr nnmmnlnvd-I mun hﬁiwfsl ur IKAKNAIAKA I156?! SOUR? OF KARNATAKA PRGH COURT OF KARNATAKA HIGH COURT OF XARNATAKA HEGH CO "';'§f'?'::,§i:fa3x§t:?'A* "ii 'E.'-.I%£Z'i&'*£.1$i£'.§ as? 'me Eiw ﬁarmt am:u~:.ma;T% _}m:ﬁ in q"§:a$tim"; $333; gm faflwithm iZ*;_r§43asst arm' mt éhrm paﬁ af Véiagtem Ghamgi' "aim 'V c;%.EaeV::*" & an auch Sign gawk: far, But.

ﬁoiﬂ 9% 5. §amgm% :m 39% r%p$::{i¢z2%;, th.§§'$ W63 no __ 555:? mmiizm' ﬂue asaizi mmmmmiaﬁsn. fﬁiégéirﬁicly, ﬁzeazgha a ﬁﬁﬁiﬁiﬁﬂ wigs mica: is gafani $3116: T " it Waa gm: agttzgahy awmmzgzrzkaﬁgaﬁ m 333:3 ipcﬁtirzzmarﬁ ﬁgiﬁa {Em gfﬁtiﬁﬁigﬁf rwm 3% 'aha gaid z*&::a:xm'm:z"1{§a§m22. in kg ii mmmt be saiﬁ ﬁmt 3.11}; \x/ ma COURY or KARNATAKA HIGH cougar or KARNATAKA men coma or mmnmm mum wmn ur l\.:-tluvnu-uxn mm W URI VI' l\¢P'|l\IIl"l!l"||\l"I Iilwil 'awn {5} "ﬁlm timiir stem 5-ind "€%°'if.§'1ﬁf&%%'f: {Egg '- aim: g§*$;::'t@§ 5&2"

g%a@j"r.;8*t:?ﬁ&%3% mawxm ﬂﬁ E.:it§.1:r3a:a§y§ ix': mm: Eﬁnsssg I gags thg fzzﬂlmgizg €§3:§;&3':- (:2; 'me Kmasxmizza Sémﬁ V' mm sag farﬁi" ;;§;§;:f§zz;g aémi of Tfaraqt"

Saar? ihgm wider ﬁam ﬁme tn:

fa ckggk ﬁg: A. §:':: g?;_%§*§':.rri.e' €?Ii?:§"i}§f§?2E§:E§ "

'ﬂze ? ' affﬁmsi far aﬁﬁﬁms 'm ﬁze ieﬁss" meg ss.4§;2m.s:. iav Em Wrii ?Eﬁ5§i{§?3; where i: is VT : . .'g~z;a:aa am $323 pmgaaz 2&3 £9 mi gwgf Qfihe? Q!-I COURT OF KARNATAKA HIGH OF KARNATAKA HIGH COURT G KARNATAKA HEGH COURT OF KARNATAXA HIGH COURT OF KARNATAKA HIGHUUI £'G§ wﬁz-

demaa ﬁmsxg %.i?§£.§£'}.§'é :23 the rm: fejajgii ﬁ1mpra§§m:s_ T' T cg' gm arsiw 2:; f§:§ S'&?mea$' &t§1- srggg gag $ § mpmm' T ' A 9fE€m:z3a§:s;__;%:* uéa';§I?m:§" ' ' ... 3d/'3 Iuddé L

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court