M Papanna vs Karnataka State Road Transport ...
2022 Latest Caselaw 5218 Kant

                                          R.P.No.331/2022

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF MARCH 2022

                        BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

        REVIEW PETITION No.331/2022
                     IN
    WRIT PETITION NO.55911/2017 (L-KSRTC)

BETWEEN:

M. PAPANNA
S/O MUNIPAPAIAH
AGE 45 YEARS
R/O DIBBUR VILLAGE & POST
CHIKKABALLAPUR TALUK
CHIKKABALLAPUR DISTRICT - 562 101        ...PETITIONER
(BY SRI. L.SHEKAR, ADVOCATE [ABSENT])

AND:

KARNATAKA STATE ROAD
TRANSPORT CORPORATION
CHIKKABALLAPURA DIVISION
CHIKKABALLAPUR BY ITS
DIVISIONAL CONTROLLER
REPRESENTED BY ITS
CHIEF LAW OFFICER - 562 101              ...RESPONDENT

(BY SMT. H.R.RENUKA, ADVOCATE)

     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 OF CPC PRAYING TO REVIEW THE JUDGMENT AND ORDER
DATED 13.07.2021 AND FURTHER BE PLEASED TO HEAR THE
WRIT PETITION NO.55911/2017 ON MERITS AND GRANT SUCH
OTHER AND FURTHER RELIEF AS THIS HON'BLE COURT MAY
DEEM FIT AND PRAYS IN THE CIRCUMSTANCES OF THE
PRESENT CASE.
     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, THROUGH VIDEO CONFERENCE, THE COURT MADE
THE FOLLOWING:
                                              R.P.No.331/2022

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                        ORDER

None appears for the petitioner.

2. Learned counsel for the respondent submits

that against the judgment passed in similar matter i.e.

W.P.No.55999/2017 (L-K) very same counsel has filed

W.A.No.966/2020 on the same grounds. She further

submits that W.A.No.966/2020 is still pending.

No error apparent on the face of the record is

pleaded. Under the circumstances, reserving liberty to the

petitioner to take appropriate remedy, this petition is

disposed of.

Sd/-

JUDGE pgg