Karnataka High Court
Smt Gangalakshmamma vs Bangalore Water Supply on 10 April, 2023
Bench: Alok Aradhe, Vijaykumar A Patil
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WA No.218 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF APRIL 2023
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT APPEAL NO.218 OF 2023 (S-RES)
BETWEEN:
1. SMT. GANGALAKSHMAMMA
D/O LAKSHMAIAH
AGED 48 YEARS
WORKING AS ASSISTANT EXECUTIVE
Digitally ENGINEER BWSSB
signed by R/AT NO.544, 4TH C MAIN
RUPA V
11TH CROSS, WOC ROAD, NAGAPURA
Location: MAHALAKSHMIPURAM, BENGALURU-560 010.
High Court
of Karnataka
2. SRI. RAGHAVENDRA C.R.
S/O LATE A. RAMASWAMY
AGED 40 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER BWSSB
R/AT NO.19, SHOP STREET
BASAVANAGUDI, BENGALURU-04.
3. SRI. JAGDEESH R
S/O K.V. RAJANNA
AGED 48 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER BWSSB
R/AT NO.2369, 12TH MAIN RAJAJINAGAR
BENGALURU-560 010.
...APPELLANTS
(BY SRI. SHIVAPRASAD SHANTANAGOUDA, ADV.,)
-2-
WA No.218 of 2023
AND:
1. BANGALORE WATER SUPPLY
AND SEWERAGE BOARD
REPRESENTED BY ITS CHAIRMAN
AT 1ST FLOOR, CAUVERY BHAVAN
K.G.ROAD, BANGALORE.
2. THE ADDITIONAL CHIEF SECRETARY
URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIKASA SOUDHA
DR. B.R.AMBEDKAR VEEDHI
BANGALORE-560 001.
3. THE CHIEF ADMINISTRATIVE OFFICER
BANGALORE WATER SUPPLY AND
SEWERAGE BOARD
1ST FLOOR, CAUVERY BHAVAN
K.G.ROAD, BANGALORE-560 009.
4. SRI. MOHAN S.V.
S/O LATE VENKATARAVANAPPA S.N.
AGED 36 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
OFFICE OF AEE (K-O AND M ) -4-1.
TIPPAGONDANAHALLI
MAGADI MAIN ROAD
BENGALURU SOUTH-562 130.
5. SRI. HUSSAIN BASHA
S/O MOULASAB
AGED 39 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
OFFICE OF AEE-SW2, BWSSB
BENGALURU-560 027.
6. SRI. SUNIL KUMAR G.S.
S/O SRI. G.S. SIDAPPA
AGED 40 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
OFFICE OF AEE(P)-3-2 BWSSB
KAPILA BHAVAN, AUROBINDO MARG
-3-
WA No.218 of 2023
JAYNAGAR 4TH T BLOCK
BENGALURU-560082.
...RESPONDENTS
(BY SRI. S.S. MAHENDRA, AGA FOR R2
SRI. B.L. SANJEEV, ADV., FOR R1 & R3
SRI. J. PRASHANTH, ADV., FOR R4-R6)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO IN LIGHT OF THE
AFOREMENTIONED GROUNDS AND GROUNDS TO BE URGED
AT THE TIME OF HEARING, IT IS MOST HUMBLY PRAYED THAT
THIS HONBLE COURT MAY BE PLEASED TO SET ASIDE THE
INTERIM ORDER DATED 07.09.2022 PASSED IN WP
No.17601/2022 (S-RES) BY THE LEARNED SINGLE JUDGE IN
THE INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
This intra Court appeal arises from an interim
order dated 07.09.2022 passed by the learned Single
Judge by which the learned Single Judge has granted
an ad interim order.
2. Learned counsel for the appellant submits that
he has filed an application seeking vacation of the
aforesaid interim order on 13.09.2022 before the
learned Single Judge. However, the same has not been
considered till today. Learned counsel for the appellant
WA No.218 of 2023
therefore, submits that this appeal be disposed of with a
direction to the learned Single Judge to pass
appropriate orders on the application seeking vacation
of the interim order filed by the appellant. The aforesaid
prayer has not been fairly opposed by the learned
counsel for the respondents.
3. In view of aforesaid submission, learned Single
Judge is requested to pass appropriate orders on the
application seeking vacation of the interim order filed by
the appellant expeditiously.
Accordingly, the appeal is disposed of.
Consequently, the pending interlocutory
applications are also disposed of.
Sd/-
JUDGE
Sd/-
JUDGE
RV
