REGENT COMPUTRONICS PVT. LTD.

Prabhu Chavan Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

NEKKANTI RAMA LAKSHMI VS. STATE OF KARNATAKA [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
STATE OF KERALA VS. M K KUNHIKANNAN NAMBIAR MANJERI MANIKOTH NADUVIL DEAD [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
V K MAJOTRA VS. UNION OF INDIA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
UNION OF INDIA VS. RAMESH GANDHI [REFERRED TO]
REAL ESTATE AGENCIES VS. GOVT. OF GOA [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BHARATI REDDY VS. THE STATE OF KARNATAKA [REFERRED TO]
J. CHITRA VS. DISTRICT COLLECTOR AND CHAIRMAN STATE LEVEL VIGILANCE COMMITTEE, TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) These appeals arise out of the common order dtd. 1/2/2022 passed by the learned Single Judge in W.P.No.225917/2020 c/w W.P.No.226907/2020 (GM-CC).

(2.) By the impugned order, the learned Single Judge quashed the order dtd. 20/11/2017 passed by the District Caste Verification Committee, Bidar (for short 'DCVC') and the order dtd. 31/3/2020/10/4/2020 passed by the Deputy Commissioner, Bidar rejecting the revision petition of Ravindraswamy. Further the learned Single Judge has remanded the matter to DCVC to adjudicate case No.C & V/CR-98/2016-17 afresh.

(3.) The petitioner in W.P.No.225917/2020(GM-CC) has filed W.A.Cross objection No.200001/2022 assailing the order of remand.

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PRABHU CHAVAN Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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