Karnataka High Court
Sri Nantha Adiga vs State Of Karnataka on 22 October, 2008
Author: N.K.Patil
Bench: N.K.Patil
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IN THE; E EECEH COURT OF KARNAT.AK,?:AT BAEEGALGKEZ W.P.}€o.3283 OF 266'?
2 COMMESSIONER
HINDU REUGQOUS AND' CHARiTABL.E
ENDOWMENTS
BANGALORE
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THISWFJT PETFEEON 33 FELED UNDER AZRTKSLES AME} 22? A
THE CONSTITUWON OF WDEA PRAYENG TCigCAi.._L "FOR i*7€E_{JORi3.S"f?RQN§" ._
THE R2 COMMISSWNER, RELATWG TO CASE'N0.A£)NU8fCR:'88~05-%,'lAN£3 '4
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ANNEXURE A AND T0 ALLO'W INS WWI F?£TET%0N; .. .
ms wan PETSTSON comm QNEQR' HEARING." vv?Hl.€$jDAY; THE
comm MADE THE FoLLowm;.V_ ' _ V F' -
Pefitio_né§f$, 'V the impugned
communicafi::ir:5V'.' A' 'is-gbfiuary 209'? bearing
hmmexure A issued by
second reggsandeirzt, presented the imtant writ
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' 'V:::"§AV;f'::§\f¢:'_jheard Seamed counsel appearing for
pe'éitér;:§1e1fg*?: ~:éifi}i3earned Additionai Government Advocate
--- iv « . 3p;§garihg_i*'or respondents.
A Learned ceunsef appearing for bath parties at 1:1?.3.e outset, famy submitted that the subjwt matter /9 %%%%% WM .5 ~ __reeser1_.<;« .§et:ef'edVvtherein,v____A;::cording!y, the writ petition flied "by pet;ifiefie;%e4 dismissed as having become involved in the instant case is directiy covered byfhe erder passed by fiwie Court dated 1 17*" Merczh 2008:%n:
Petition No.5273f200'r' (Sri. Dhenenjeya others Vs. State :3'? Karneteka and another),iffijefefere; ' > they submitted that, the instant wi*ifj:3etétiehe disposed of in terms ef the eaid"'1'::3fr&'er"[
4. The submiseion by veouneei appearing for the pertiA:3t;5;%e_ axe" iepfflaced on record. H Z" I .
5. In the .3912: ifeede by teamed ceuneel for stated! the writ petitien fi£e::i by petiti;>éae.::% of fouowsng the order passed b;,§ the 7."? sea:-ch 2003 in writ Petition Qhanenjaya Shetty and others Vs. State .::;:.a,T.ea:ea and another) and for the fa, 2 - . .
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Judge IN '1'}~1i:' HIGH {§L}l.fK'£' UP' K.ARNA'i'AKA AT HANGALQRE W.RNCt.3283 OF 2%?