Sri Bakthavachalam vs The Commissioner
2023 Latest Caselaw 769 Kant

                           -1-


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 11TH DAY OF JANUARY, 2023

                       PRESENT

THE HON'BLE MR.PRASANNA B.VARALE, CHIEF JUSTICE

                           AND

       THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

       WRIT APPEAL NO.1206 OF 2022 (LB-BMP)

BETWEEN:
SRI BAKTHAVACHALAM,
AGED ABOUT 66 YEARS,
S/O MUNISWAMY,
NO.8, FIRST CROSS,
KASTURIBAI NAGAR,
PALACE GUTTAHALLI,
BENGALURU - 560 003.
                                         ... APPELLANT

(BY SRI RAMESHCHANDRA, ADVOCATE)


AND:
  1. THE COMMISSIONER,
     BBMP,N R ROAD,
     BENGALURU - 560002.

  2. EXECUTIVE ENGINEER,
     GANDHI NAGAR DIVISION,
     BBMP, T.C.M ROYAN ROAD,
     (GOODSHED ROAD),
     BENGALURU - 560 053.

  3. THE ASSISTANT EXECUTIVE ENGINEER,
     GANDHI NAGAR DIVISION,
     BBMP, T.C.M ROYAN ROAD,
     (GOODSHED ROAD),
     BENGALURU - 560 053.

  4. COMMISSIONER,
     BENGALURU METROPOLITAN
     TASK FORCE,
     BBMP OFFICE BUILDING,
                                 -2-


       N R ROAD SQUARE,
       BENGALURU - 560 002.

     5. SRI R BHARATRAJU K L,
        AGED ABOUT 47 YEARS,
        S/O SRI K.L.K RAJA,
        NO.4/3 1ST CROSS,
        KASTUIBAI NAGARA,
        PALACE GUTTAHALLI,
        BENGALURU - 560 003.
                                            ... RESPONDENTS

(SRI N.K.RAMESH, ADVOCATE FOR RESPONDENT Nos.1 TO 4)
                                ---

       THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO ALLOW THE
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2022 IN WP
13549/2022 AND DIRECT THE RESPONDENTS 1 TO 4 TO TAKE
ACTION IN ACCORDANCE WITH LAW BY ALLOWING WRIT
APPEAL.


       THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THROUGH VIDEO CONFERENCING THIS DAY, CHIEF JUSTICE
DELIVERED THE FOLLOWING:


                        JUDGMENT

Heard the learned counsel appearing for the appellant

at length.

2. The learned Single Judge has considered the factual

aspects brought before the Court and by assigning the

reasons which are reflected in paragraphs 4 to 7 of the

order, has dismissed the petition. We are unable to find

any error committed by the learned Single Judge. The

appeal being devoid of merits is liable to be dismissed and

the same is accordingly dismissed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB