NINGAPPA BHARAMAPPA SOGI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No. 9023/2008 is directed against the order dated 27/05/2008 passed by the learned I Additional Civil Judge (Senior Division) Dharwad in O.S. No. 175/2007 as violative of Articles 14, 19(1)(g) of the Constitution of India and has also questioned the constitutional validity of Section 34 of Article 5(e) of the Schedule to Karnataka Stamps Act, 1957 (hereinafter referred to as the 'Act).

(2.) In Writ Petition 64748/2009 Petitioner has called in question the order dated 14th July, 2009 passed on I.A. No. 12 in O.S. No. 398/2007 on the file of the learned Principal Civil Judge (Senior Division), Hubli and also constitutional validity of Section 34 Clause (a) and Article 5(e) of the Act.

(3.) In Writ Petition 67011/2009 Petitioner has called in question the validity of Article 5(e) and Section 34 Clause(a) proviso of the Act as unconstitutional and also order dated 18/11/2009 passed on I.A. No. 5 in O.S. No. 214/2004 on the file of the learned Principal Civil Judge (Senior Division), Hubli.