Karnataka High Court
Adi Dravida Viddya Samsthe (R) vs The State Of Karnataka on 20 March, 2009
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
an THE men coum or KARNATAKA AT
DATED mus THE 20" *3m'oF
*
THE HON'BLE MR. Jusracrg MOHAR sHANTA&:aé1¢uné:z wan' ngrmow No. a REgp) Adi Dravida Viddya Samsthe (R) Sasuveham, Honnali Taluk, . Davanagere District.
Rwrwented by its Sri. t-Ls. rcri-.-.hnam::ruu_.s"%.j% " % PETITION ER (By Shri, Kukkaje"R$rr}ak;i:§%vna:"Bhét. Advocéae and srm, Vijaya Krishna Bhat, }\_dvQcatev--'fe;.. 'AND;
The State of Ka2rfiataka_ AA Represented by its Secretary, ;Départm.ei1t9f Edgscatioti,' """
M.StBui£a'ing,V..
Bangafigzré 2--_ V " _1 , ,«The bmtér, Q Pm-univemay Eaucafion Board, « « . i 35 8" -Cross, Maiieshwamm,
-33¥'~*9&'°'9. H g Director of Pubiic instmctians.
' Eayéfiaaere District' ' Manohar, Additianal Government Advocate for the RESPONDENTS State.) iii-ii This Writ Petition is filed under amipzzieqftne Constitution pf indie praying to direct theta:-'oand .té>= consiar the representation sutiifiitied by the ._pei§ti{§ne4_" "dated 'j 29.10.2000? vide Annexure --- B andgrant necessary. ' to the petitioner to run a PU_coi!ege..Aas--soughtrpiggv "
This Writ Petition for preiisiriinaéfii nearing this day, the Court made the foIk:nnfingv;_--«.. Since the petitioner is already considered and on 0130122007. the writ the same is dismissed ep
2. it isggopen to file an appropriate '_ respondents as per Rules for getting if such an appimtion is filed, the TV shaliizrep in aooerdenee with iaw and merits. Sd/-
Judge