Sri Raghunanda vs State Of Karnataka
2022 Latest Caselaw 12575 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF OCTOBER 2022

                        PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. No.511 OF 2021 (S-RES)
                          IN
            W.P. No.13544 OF 2018 (S-RES)

BETWEEN:

SRI. RAGHUNANDA
S/O VENKATESH B.S.
AGED ABOUT 28 YEARS
R/A NO.28/1
6TH TYPE, IST COLONY
AMBIKANAGAR-581363
UTTARKANNADA DISTRICT.
                                         ... APPELLANT
(BY MR. GURU PRASANNA S, ADV.,)

AND:

1.    STATE OF KARNATAKA
      DEPARTMENT OF ENERGY
      VIDHANA SOUDHA
      BENGALURU-560001
      REP. BY ITS PRINCIPAL SECRETARY.

2.    KARNATAKA POWER TRANSMISION
      CORPORATION LIMITED
      A COMPANY REGISTERED UNDER THE
      PROVISIONS OF COMPANIES ACT, 1956
      HAVING REGISTERED OFFICE
                               2



     AT-KAVERI BHAVAN
     K G ROAD, BENGALURU-560009
     REP. BY ITS MANAGING DIRECTOR.

3.   SRI. VINAY N.R.
     S/O SRI. RAJA N
     AGED ABOUT 24 YEARS
     R/A DOOR NO.247
     8TH CROSS, 2ND STAGE
     M BLOCK, KUVEMPUNAGAR
     MYSORE-570023.

                                             ... RESPONDENTS

(BY MR. B. RAJENDRA PRASAD, HCGP FOR R1)

                             ---

      THIS   WRIT   APPEAL    IS    FILED    U/S   4   OF   THE
KARNATAKA HIGH COURT ACT PRAYING TO ADMIT THIS
APPEAL, CALL FOR THE ENTIRE RECORDS IN W.P. NO.
13544/2018    PERUSE    THE        SAME     AND    GRANT    THE
FOLLOWING RELIEF TO THE APPELLANT.            SET ASIDE THE
IMPUGNED ORDER PASSED BY THE LEARNED SINGLE
JUDGE IN W.P. NO.13544/2018, AND ALLOW THE WRIT
PETITION. AND GRANT SUCH OTHER OR FURTHER RELIEF
AS THIS HON BLE COURT MAY DEEM FIT AND PROPER IN
THE FACTS AND CIRCUMSTANCES OF THE CASE.


      THIS W.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                            JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this court to withdraw the appeal.

The memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SS