Mr Anush Gowda V vs The Karnataka Examination ...
2023 Latest Caselaw 60 Kant

                                            -1-
                                                        R.P. No.872 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 2ND DAY OF JANUARY 2023
                                          PRESENT
                           THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                        THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
                              REVIEW PETITION NO.872 OF 2022
                   BETWEEN:

                   1.    MR. ANUSH GOWDA V
                         S/O VIVEKANANDA M
Digitally signed         AGED ABOUT 18 YEARS
by RUPA V                NO.7, KAVERI LAYOUT, C BLOCK
Location: High           VIJAYANAGARA III STAGE
Court of
Karnataka                BEHIND HERITAGE CLUB
                         MYSURU-570 027.

                                                             ...PETITIONER
                   (BY SRI. SRIKANTH M P, ADV.,)
                   AND:

                   1.    THE KARNATAKA EXAMINATION AUTHORITY
                         18TH CROSS, SAMPIGE ROAD
                         MALLESWARAM, BENGALURU-560 012
                         REPRESENTED BY ITS.

                   2.    YOUTH SERVICES AND SPORTS DEPARTMENT
                         YAVANIKA, K.R.CIRCLE
                         BENGALURU-560 001
                         REPRESENTED BY ITS COMMISSIONER.
                          -2-
                                    R.P. No.872 of 2022




3.   MR. SATHWIK SHIVANAND
     (CET NO.SW 412)
     PATAJE FARMS POST
     BELLARE, SULLIA
     MANGALURU-574 212.

4.   MS. PRANITHA S.R.
     (CET NO.DQ280)
     1484, 3RD CROSS
     JAIN COLONY, ASHOK NAGAR
     MANDYA-571 401.

5.   MS. KHUSHI M. HOMBAL
     (CET NO.WR257)
     LAXMI VENKATESWARA NILAYA
     SIDDARUDHA NAGAR
     5TH CROSS, NEW BRIDGE ROAD
     BHADRAVATHI-577 301.

                                      ...RESPONDENTS
     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO REVIEW ORDER DATED
14.12.2022 PASSED ON W.P.NO.24950/2022 (EDN-MED-
ADM) VIDE ANNEXURE-B AND RESTORE THE SAME TO
ITS FILE IN THE LIGHT OF THE ORDER DATED 13.12.2022
PASSED ON W.P.NO.23265/2022 VIDE ANNEXURE-A IN
THE ENDS OF JUSTICE.

    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:

                       ORDER

This petition has been filed seeking review of the

order dated 14.12.2022 passed in W.P.No.24950/2022.

R.P. No.872 of 2022

2. After hearing the learned counsel for the

petitioner, in our considered opinion, the judgment

neither suffers from any error apparent on the face of

the record nor any jurisdictional infirmity warranting

interference of this Court in exercise of review

jurisdiction.

In the result, the appeal fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV