Sri. F.H.Lamani vs State Of Karnataka
2021 Latest Caselaw 713 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF JANUARY, 2021

                          PRESENT

       THE HON'BLE Mrs. JUSTICE B.V. NAGARATHNA

                             AND

            THE HON'BLE Mrs. JUSTICE M.G.UMA

        WRIT APPEAL No. 180 OF 2020 (S-RES)

BETWEEN:

Sri. F.H.Lamani,
S/o. Harishchandra,
Aged about 54 years,
Working as Superintending Engineer
On Independent Charge,
Upper Bhadra Project,
Circle No.1, VJNL, BR Project,
Bhadravathi Taluk,
Shivamogga District-577301.
                                              ... Appellant

(By Sri. Dayanand Hegde, Advocate, for
    Sri. Vinayaka B. Vishnu Batta, Advocate)(VC)

AND:

1.     State of Karnataka
       Represented by its
       Principal Secretary,
       Water Resources Department,
       Vikas Soudha, Bengaluru-560001.

2.     The Managing Director,
       Visveswaraiah Jala Nigam Limited
       Gandhinagar, K.G.Road, Bengaluru-560009.
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3.    The Managing Director,
      Karnataka State Finance Corporation,
      KSFC Building, Thimmaiah Road,
      Vasanthnagar, Bengaluru-560052.

4.    Sri. M.Venugopal,
      S/o. Late M.N.Muniswamy Reddy,
      Aged about 59 years,
      Working as Superintending Engineer,
      Upper Bhadra Project,
      Circle NO.1,
      Visveswaraiah Jala Nigam Limited,
      Water Resource Department,
      B.R.Project, Bengaluru,
      R/at HIG-9/4, 9th Cross,
      KHB Colony, 2nd Stage,
      Basaveshwaranagar,
      Bengaluru-560079.
                                                ... Respondents
(By Sri. C.N.Mahadeshwaran, AGA, for R1-(PH),
    Sri. Vijaya Kumar V.B., Advocate, for
    M/s Bajentri Associates, for C/R)

      This Writ Appeal filed under Section 4 of the Karnataka
High Court Act, 1961 praying to allow this writ appeal and
consequently set aside the order dated 13.02.2020 passed by
the Learned Single Judge in Writ Petition No.52350/2019 and
dismiss the same.

      This Writ Appeal coming on for Preliminary Hearing this
day, Nagarathna J., delivered the following:

                     JUDGMENT

Sri Dayanand Hegde, learned counsel appearing for

Sri Vinayaka B Vishnu Batta, submits that the appeal has

been rendered infructuous and therefore the same may be

dismissed as such.

2. Submission of the learned counsel is placed on

record.

3. In view of the submission made by learned

counsel for the appellant that the appeal has been

rendered infructuous, the same is dismissed as

infructuous.

4. In view of the dismissal of the appeal, I.A.1/2020

stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

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