B R SURENDRANATH SINGH Vs. DEPUTY DIRECTOR DEPARTMENT OF MINES AND GEOLOGY
LAWS(SC)-2011-4-82
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
April 11,2011
B.R.SURENDRANATH SINGH
Appellant
VERSUS
DEPUTY DIRECTOR, DEPARTMENT OF MINES AND GEOLOGY
Respondents
JUDGEMENT
Dalveer Bhandari, J. -
(1.) Leave granted.
(2.) Since the common questions of law arise in these appeals, they are being disposed of by a common judgment.
(3.) These appeals emanate from the order dated 25.06.2009 passed in Writ Petition No. 27521 of 2005, order dated 12.04.2010 passed in Review Petition No. 418 of 2009 in Writ Petition No. 27521 of 2005 and interim order dated 29.04.2010 passed in Writ Petition No. 15079 of 2010 by Division Bench of the High Court of Karnatka at Bangalore.;
(2.) Since the common questions of law arise in these appeals, they are being disposed of by a common judgment.
(3.) These appeals emanate from the order dated 25.06.2009 passed in Writ Petition No. 27521 of 2005, order dated 12.04.2010 passed in Review Petition No. 418 of 2009 in Writ Petition No. 27521 of 2005 and interim order dated 29.04.2010 passed in Writ Petition No. 15079 of 2010 by Division Bench of the High Court of Karnatka at Bangalore.;
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