R Nanjundappa vs Karnataka State Road
2023 Latest Caselaw 1936 Kant

                                             -1-
                                                     WA No. 1042 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 20TH DAY OF MARCH, 2023

                                         PRESENT
                          THE HON'BLE MR JUSTICE ALOK ARADHE
                                            AND
                     THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                          WRIT APPEAL NO.1042 OF 2021 (L-KSRTC)
                   BETWEEN:

                      R NANJUNDAPPA
                      S/O CHELUR RANGAPPA
                      AGED ABOUT 60 YEARS,
                      R/AT MITTEMARI
                      BAGEPALLE TALUK
                      CHIKKABALLAPUR DISTRICT - 561 207
                                                             ...APPELLANT
                   (BY SRI. SHEKAR L, ADVOCATE)

                   AND:


Digitally signed      KARNATAKA STATE ROAD
by MADHURI S          TRANSPORT CORPORATION
Location: HIGH        CHIKKABALLAPUR DIVISION
COURT OF
KARNATAKA             CHIKKABALLAPUR
                      BY ITS DIVISIONAL CONTROLLER
                      REP BY ITS CHIEF LAW OFFICER
                                                            ...RESPONDENT
                   (BY SRI. HAREESH BHANDARY T, ADVOCATE)

                        THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
                   KARNATAKA HIGH COURT ACT PRAYING TO a) SET-ASIDE THE
                   ORDER DATED 16/04/2021 PASSED BY THE LEARNED SINGLE
                   JUDGE IN WP NO.65754/2016 AND CONSEQUENTIALLY
                   DISMISSED THE WRIT PETITION FILED BY THE RESPONDENT
                   AND; b) PASS SUCH OTHER RELIEF OR RELIEFS AS THIS
                                  -2-
                                        WA No. 1042 of 2021




HON'BLE COURT MAY BE PLEASED TO GRANT IN THE
CIRCUMSTANCES  OF    THE  CASE    INCLUDING COSTS
THROUGHOUT TO MEET THE ENDS OF JUSTICE.

     THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Mr.Shekar L, learned counsel for appellant.

Mr.Hareesh Bhandary T, learned counsel for respondent

This intra Court appeal is filed against order dated

16.04.2021 passed in W.P.No.65754/2016.

For the reasons assigned by a Bench of this Court in its

judgment dated 01.03.2023 as well as to maintain parity,

this appeal is also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RR