Moulappa S/O Balojappa Kalal vs N.W.K.R.T.C
2022 Latest Caselaw 1577 Kant

                             :1:


            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 2ND DAY OF FEBRUARY, 2022

                            BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

         WRIT PETITION NO.105337 OF 2018 (S-R)

BETWEEN:

   MOULAPPA S/O BALOJAPPA KALAL
   AGE 63 YEARS,
   OCC: RETIRED DRIVER,
   R/O: SHETTER COLONY,
   LINGARAJ NAGAR,
   VIDYANAGAR, HUBBALLI,
   DIST: DHARWAD.

                                              ...PETITIONER

(BY SRI DINESH M KULKARNI, ADVOCATE)

AND :

1 . N.W.K.R.T.C.
    CENTRAL OFFICE,
    GOKUL ROAD, HUBBALLI,
    DIST: DHARWAD,
    REPRESENTED BY ITS
    MANAGING DIRECTOR.

2 . THE DIVISIONAL CONTROLLER
    N.W.K.R.T.C.,
    HUBBALLI DIVISION,
    CENTRAL OFFICE,
    GOKUL ROAD, HUBBALLI,
    DIST: DHARWAD.

                                            ...RESPONDENTS

(BY SRI SHIVAKUMAR S BADAWADAGI, ADVOCATE FOR R1;
NOTICE TO R2 IS DISPENSED WITH)
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     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER AND PASS APPROPRIATE ORDRS ON
THE     REPRESENTATION       SUBMITTED     BY     PETITIONER
DATED:03.01.2017 VIDE ANNEURE-"H".

    THIS PETITION COMING ON FOR PRELIMINARY HEARING IN 'B'
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

The petitioner has sought for a writ in the nature of

mandamus to direct the respondents to consider and pass

appropriate orders on the representation submitted by him on

03.01.2017. Apparently the relief sought for by the petitioner is

based upon the judgment of Co-ordinate Bench of this Court in

W.P. Nos.67313-67329 of 2011 connected with W.P. No.66136 of

2011.

2. It is stated at the bar that the respondents have

challenged the order of the learned Single Judge in the aforesaid

writ petitions before the Division Bench in W.A. No.100195 of

2015 and that the order of the learned Single Judge was

modified in terms of the order dated 23.07.2019.

3. The learned counsel for the petitioner submits that

the order of the Division Bench in W.A. No.100195 of 2015 is

now challenged before the Apex Court and the same is pending

consideration.

4. In that view of the matter, until the Special Leave

Petition before the Hon'ble Supreme Court is considered and

disposed off, no orders can be passed in this writ petition.

Hence, this writ petition is dismissed.

5. However, it is open for the petitioner to renew his

request for consideration of his representation after conclusion of

the proceedings before the Hon'ble Supreme Court.

Sd/-

JUDGE

hnm