Karnataka High Court
Dyamappa vs The Deputy Commissioner on 13 October, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
2 EEE ERENCES MNO MIT MEE ASEAN EERE TTT VUURI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT THE HON' BLE MR.JUSTICE RAM MOHAN REDDY WRIT PET! TION NO. 17438/2009(8-DIs} byamappa s/o. Ticukappa | 47 years, ¢ EB. Davanagere oo. (By Sci BUM.Hala Swamy, Aciv.,) 1. The Deputy Loner Se gop = oa gu mg an SCLPLLIABDY AULROFL ty oe . wi a a Davaenadeate District Davanagere me oy pa . rs * s a . ge The Réeqional Commissioner and Appellate Authority Hangalora Division Bangalore oe .-. Respondents This writ petition is filed under Articles 226 and 227 ef tha Censtitution of India, praying to set aside the order dated 7.8.2007 passed by R-2 in CCA Appeal Ne.4/67-G8 vide Annexure-C and etc., This writ petition coming on for preliminary hearing this day, the Court made the following: the Red wad o ca : is ' _ be _ 4 ap 'oe os vee} 0 op A as a a) : cae & h vied a 3 a & bs a het i. nN a . re 4 ah ce ra . uo 6B ad i tA of "4 a i a3 ak =
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