REGENT COMPUTRONICS PVT. LTD.

TOWN MUNICIPAL COUNCIL Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
P J IRANI VS. STATE OF MADRAS [REFERRED TO]
MOHAMMAD HUSSAIN GULAM MOHAMMAD VS. STATE OF BOMBAY [REFERRED TO]
HARI CHAND SHARDA VS. MIZO DISTRICT COUNCIL [REFERRED TO]
SATWANT SINGH SAWHNEY ASSISTANT OM PRAKASH KAPUR VS. D RAMARATHNAM PASSPORT OFFICER NEW DELHI:CHIEF PASSPORT OFFICER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
REGISTRAR OF CO OPERATIVE SOCIETIES TRIVANDRUM VS. K KUNJABMU [REFERRED TO]
TULSIPUR SUGAR COMPANY LIMITED VS. NOTIFIED AREA COMMITTEE TULSIPUR [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA MUNICIPAL CORPORATION OF GREATER BOMBAY MUNICIPAL CORPORATION OF GREATER BOMBAY VS. KAMAL SUKUMAR DURGULE:SHRI RAM SHIROMAN KAWALESHWAR:SAIFUDDIN FIDAHUSEIN RETIWALA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) IN W.P. 1602 86 the petitioner No. 1 is a Municipal Council and petitioner No. 2 claims to be an Ex -Municipal Councillor. In W.P. 1879/86 the petitioner claims to be a resident of Koppa Town in Chickmagalur Dist. The petitioner in W.P. 2280/86 are citizens of India and they also claim to be rate -payers of Town Municipalities of Krishnarajapet and Bellur in Mandya Dist.

(2.) IN W.P. 1602/86 there is an application filed by the petitioners seeking an amendment to the Writ Petition. By the amendment the petitioners want to add a prayer regarding the validity of Section 128 of Karnataka Act No. 20 of 1985 as amended by Karnataka Ordinance No. 19 of 1985 and also for issue of a writ in the nature of mandamus directing the Respondents not to implement the notifications issued pursuant thereto.

(3.) IN all these petitions, the respondents have put in appearance through Sri Somayaji, learned Government Pleader, on the direction of the Court.

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TOWN MUNICIPAL COUNCIL Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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