Karnataka High Court
H P Satish Kumar vs The Deputy Commissioner on 11 March, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN '1'H{':Z HIGH Comm' 0:9 KARNATAKA. BANGALORIC.
DATED THIS ON 'F1-{E 1 W DAY 0;? MARCH 2010
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WRE'1'PE3Tl'"{'ION NOS. 7698-7701 OF 2010 (;t;{¥£:I'§1.é:1;-'-..iE
BETWEEN:
1. 11.0. SA'F1SH KUMAR
AG ED ABOUT 32 YEARS
S/O PUT'I'A1AH
SADSHIVANA KOPPALU ~
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2. K.P. KR1sHNAcr1ARi~«. --«
AG-ED ABOUT 44 YEARS" _
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AND:
1. "I'HE€ DFZPUTY COMMISSIONER
MYSORE I)IS'I'RICT
I\/IYSORE ~ 570 001
2. H .N. CIkIAN{)RASI'"iI5KAR
AGED ABOUT 47 YEARS
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HUNSUR ~ 571.105 .
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AGED ABOUT 62 YEARS "
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'1~m:s1«:' ' ~ .wI21T*:_ i?Ei'"IiI_'I'IONS ARE: FILED UNDER
ARTICLEJS 226 .3: :».'27 "OF'C_0§\1ST'I'i'UION OF INDIA PRAYING
TO QUASH "I-'HEOF{UE2I{'--~I)"i7. .~-19.2.1.0 PASSED BY THE R1
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ORDER
W pé'{.it.Ai(>;1ers a.1"1"aigr1ed ass I'E3S}i)(}{1(il&'.1'}'[,S in case *-.__LA.No.Em.é9/Qooamog Cit. 19.2.2mo before the Deputy "«CO;"niT:1ssiOne1~ and Ilistrictt; Magistrate. Mysore district ... "in fie; p1'0<;:eedi1'1g ur1deI' Se(':.4[2) Of the Karnataka Local fAu1:hOrities {P1*Ohibi'£.iOn Of I)cf€t:tiOn) Act. 1967 LA ,3"
agg1'ie\-Fed by the order dt. 19.2.2010, Armexure 'F' 1'e_jeet.i1'1g I.A. No.3 filed by Elle eerllple-li1h1amt.s a-lncl cl1'reeti11g_g issue of sun'1mo1'1s to the wiulesses to appeal' before the Court. at 3.30 p.m. on 23*" FCbI't1§1fy:
have presemed this Writ Petition. Although lhe leal9i'3l%d.',: e0L1r1sel for the petliticmers feei"1't.eudes .3 1ha.t;_ _"t.l'1e complainants having shown no :nteres.: in pu;:j's'ulz'1g V complaint, that the 1'esp011def'1ts*had defeetled frenl the party, the Deputy C"omr11ission~ei41"Vnland the "District, Magistrate in a quasi gjrifnlrizil.-'«..vpf§)e_e'edi1*1gs were I'equired"i5 "seee;3t"1:'fVt§l1e:'requesiilllel' the eomplainemts to withdraw--.the c:0~n1p.l;a.i1:iE'--.;lhd.-'€l1'op the pmeeeclinggs. I am a'1c)t in) p_resse'<:l i;.h--aI sulblmissiorl.
. Lelaerhied counsel submits that the pe'titi0r1 is listed.__ t.(_).:nQlf':'tm~* on 12.03.2010 for 1'ee0rdi1'1g '"4,":vlciTenc.:e._.bf the Witl'l&*.SSf3S. if that is s, no useful _«pu0rp0se would be servecl by stalling the proceedings befo1'e the Deputy Cmnmissiorler. If the petitioners are " aggrieved by the lllléll order. 1'1. is open for them to question the orcier impugn:-rd, A1'111exur(:* 'F' alcmg_..with finai order. Rese1'vi1'ag su<'i'1 a }ibe1'1,y. pe%1.itio:1i's:. "e1;'eu acc.e:>rdir1g}y re} <3c:t.ed.