P Gopal Raju vs The Secretary To Govt. Of India
2022 Latest Caselaw 3728 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 4TH DAY OF MARCH, 2022

                          PRESENT

             THE HON'BLE MRS.JUSTICE S.SUJATHA

                             AND

             THE HON'BLE MR. JUSTICE K.NATARAJAN

                       R.P.No.234/2019
                   IN W.A.No.5585/2018 (AA)

BETWEEN :

P.GOPAL RAJU
AGED 74 YEARS
SENIOR CITIZEN
NO.56 [R-11], 2ND FLOOR
GUTTAHALLI MAIN ROAD
MALLESWARAM, BENGALURU-560003.                ...PETITIONER

      (BY SRI.P.GOPAL RAJU, (PARTY-IN-PERSON - ABSENT))


AND:
1.     THE SECRETARY TO GOVT OF INDIA
       MINISTRY OF URBAN DEVELOPMENT
       NIRMAN BHAVAN
       NEW DELHI-110001.

2.     THE EXECUTIVE ENGINEER
       BCD II, CPWD, 'C' WING
       KENDRIYA SADAN
       KORAMANGALA, BENGALURU-560034.

3.     [A]     SRI K.K.MUTREJA
       [B]     SRI RAJIVE KUMAR

       BOTH ARBITRATORS
                         -2-

     4TH FLOOR, OLD C.G.O BUILDING
     101, M.K. ROAD, MUMBAI-400020.

4.   SHRI N.S.NARAYAN
     EXECUTIVE ENGINEER [MIS]
     O/O THE CHIEF ENGINEER
     SOUTHERN ZONE III, CPWD
     1ST FLOOR, 'A' WING
     KENDRIYASADAN, KORAMANGALA
     BENGALURU-560034.

5.   THE CHIEF ENGINEER,
     SOUTHERN ZONE III
     CPWD, IST FLOOR, 'A' WING,
     KENDRIYASADAN, KORAMANGALA
     BANGALURU 560034.                   ... RESPONDENTS

     (BY SRI.ADITYA SINGH, CGC FOR R-1, 4-2 & R-5)

     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W SECTION 151 OF CPC, PRAYING TO REVIEW AND
MODIFY THE JUDGMENT AND ORDERS DATED 29.05.2019 IN
MFA NO.5585/2018 PASSED BY THIS HON'BLE COURT IN
TERMS OF JUDGMENT AND ORDERS DATED 21.08.2006 IN
MFA NO.7458/2003N IN THE INTEREST OF PRINCIPLES OF
NATURAL JUSTICE.

     THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
S.SUJATHA, J., MADE THE FOLLOWING:

                       ORDER

None appears for the petitioner.

Learned counsel for the respondent Nos.1, 2 and 5

is present.

It appears the petitioner is not serious in

prosecuting the matter.

Review Petition stands dismissed for non-

prosecution.

SD/-

JUDGE

SD/-

JUDGE

NC.