N P Krishnamurthy vs The Joint Director Of
2022 Latest Caselaw 304 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 7TH DAY OF JANUARY, 2022

                           BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

              REVIEW PETITION NO.296 OF 2021

BETWEEN:
N.P. KRISHNAMURTHY,
AGED ABOUT 50 YEARS,
S/O LATE S PUTTARANGEGOWDA,
R/AT NO 73, OLD KUREB STREET,
WARD NO 21,
T. NARASIPURA TOWN & TQ - 571 124.
                                             ...PETITIONER
(BY SRI. SHIVARAMU H.C., ADVOCATE)

AND:

1.     THE JOINT DIRECTOR OF
       FOOD AND CIVIL SUPPLIES,
       OFFICE OF DEPUTY COMMISIONER ,
       MYSORE - 570 001.

2.     THE TAHASILDAR,
       T.N. PURA TQ,
       T.N. PURA,
       MYSORE - 571 124.

3.     VEERESH,
       FAIR PRICE DEPOT OWNER
       T NARASIPURA TOWN & TQ
       MYSORE DIST - 571 124.
                                          ...RESPONDENTS
(BY SRI. B.V.KRISHNA, AGA FOR R1 & R2;
   R3 SERVED)

     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 READ WITH SECTION 114 OF THE CODE OF CIVIL
PROCEDURE, 1908 PRAYING TO REVIEW THE ORDER DATED:
01/09/2021 PASSED IN W.P.NO.11625/2021 AND HEAR THE
MATTER ON MERITS AT ANNEXURE-A; AND ETC.
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     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

The Review Petition is allowed on the grounds as urged

in as much as the matter was disposed off on the submission

made on behalf of the respondents which is found to be

incorrect. The judgment dated 01.09.2021 having been

recalled, WP.No.11625/2021 is restored to the Board.

Sd/-

JUDGE

DS/JY