The Managing Director And Ors vs Chilkuri Yuvateja And Ors
2022 Latest Caselaw 12528 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 17TH DAY OF OCTOBER, 2022

                            PRESENT

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

                               AND

        THE HON'BLE MR. JUSTICE ANIL B. KATTI

       WRIT APPEAL No.200051/2022 (GM-KEB)

BETWEEN:

1.     The Managing Director,
       GESCOM, Corporate Office,
       Station Main Road, Gulbarga,
       Kalaburagi-558102.

2.     The Chief Engineer (Electricity),
       Corporate Planning, GESCOM,
       Station Main Road, Gulbarga,
       Kalaburagi-585102.

3.     The Executive Engineer (Electricity)
       and Information, GESCOM, O & M Division,
       Main Road, Near D.C.Office,
       Yadgir-585129.
                                                  ... Appellants
(By Sri Sudarshan M., Advocate)

AND:

1.     Sri Chilkuri Yuvateja
       S/o Veera Venkata Ram,
       Aged about 74 years, Occ: Agriculture,
       R/o Aikur Village, Tq: Shahapur,
       Dist: Yadgir-585 129.
                                             W.A.No.200051/2022
                                2




2.     The State of Karnataka,
       Represented by its
       Principal Secretary,
       Government of Karnataka,
       Vidhanasoudha,
       Bengaluru-560 001.

3.     The Additional Chief Secretary,
       Energy Department,
       Government of Karnataka,
       Vidhanasoudha,
       Bengaluru-560 001.
                                                 ... Respondents
(By Sri Sharanabasappa M. Patil, Advocate)

      This Writ Appeal is filed under Section 4 of the Karnataka
High Courts Rules, praying to set aside the impugned order
dated 18.12.2021 passed by the learned Single Judge in the WP
No.200863/2021 and etc.
      This appeal coming on for Orders, through physical
hearing/video conference, this day K.S. Mudagal, J., delivered
the following:
                           JUDGMENT

The memo filed by the counsel for the appellants for

withdrawal of the appeal is recorded.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE SBS*