B P Bhuvaneshwari vs Karnataka State Road Transport ...
2022 Latest Caselaw 10595 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 8TH DAY OF JULY 2022

                       PRESENT

           THE HON'BLE MR. ALOK ARADHE
               ACTING CHIEF JUSTICE

                         AND

THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

                 R.P.No.459 OF 2022
                         IN
           W.A.No.4064 OF 2019 (L-KSRTC)
                         IN
           W.P.No.16572 OF 2017 (L-KSRTC)

BETWEEN:

1.   B.P. BHUVANESHWARI
     W/O LATE G.S. HARISH
     AGED ABOUT 45 YEARS.

2.   B.H. VIJAY
     S/O LATE B.S. HARISH
     AGED ABOUT 27 YEARS.

3.   MISS. B.H. MAHALAKSHMI
     D/O LATE B.S. HARISH
     AGED ABOUT 26 YEARS.

     ALL ARE R/O NO.43, 23RD CROSS
     GOVINDARAJANAGAR
     NAGARBHAVI MAIN ROAD
     BENGLAURU-560079.

                                           ... PETITIONERS
(BY SRI. BALAPPA M. IRALLI, ADV., (ABSENT))
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AND:

1.     KARNATAKA STATE ROAD TRANSPORT CORPORATION
       BANGALORE CENTRAL DIVISION
       BANGALORE-560027
       BY ITS DIVISIONAL CONTROLLER
       REPRESENTED BY CHIEF LAW OFFICER.

2.     THE ASSISTANT LABOUR COMMISSIONER AND
       AUTHORITY FOR PAYMENT OF SUBSISTANCE
       ALLOWANCE ACT 1988
       DIVISION 4, KARMIKA BHAVAN
       BANNERGHATTA ROAD
       BANGALORE-560026.


                                      ... RESPONDENTS

       THIS REVIEW PETITION IS FILED UNDER SECTION 114

R/W ORDER 47 RULE 1 OF CPC, PRAYING TO CALL FOR

RECORDS AND REVIEW THE JUDGMENT AND THE ORDER

DATED 8.12.2021 IN W.A.NO.4064/2019 ON THE FILE OF

THIS HON'BLE COURT BY REVIEWING THE ORDER IN WRIT

APPEAL OR ALTERNATIVELY HEAR THE CASE ON MERITS

BY GIVING AN OPPORTUNITY TO THE PETITIONERS IN THE

INTEREST OF JUSTICE AND EQUITY.


       THIS R.P. COMING ON FOR HEARING, THIS DAY,

ACTING CHIEF JUSTICE MADE THE FOLLOWING:
                        3



                    ORDER

None for the petitioner even when the

matter is called in the second round. It appears

the petitioner is not interested in prosecuting

the petition, the same is dismissed for non

prosecution.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

SS