Sri Lokesh Babu M vs The State Of Karnataka
2023 Latest Caselaw 1937 Kant

                                              -1-
                                                        WA No. 323 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 20TH DAY OF MARCH, 2023
                                           PRESENT
                    THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                             AND
                            THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                           WRIT APPEAL NO. 323 OF 2023 (S-RES)
                   BETWEEN:

                   SRI. LOKESH BABU M
                   S/O LATE K. MAHADEVE GOWDA
                   AGED ABOUT 54 YEARS
                   WORKING AS SUPERINTENDING ENGINEER
                   (ELECTRICAL)
                   OPERATION AND MAINTENANCE
                   EAST CIRCLE, BMAZ NORTH
                   BANGALORE ELECTRICITY SUPPLY COMPANY
                   LIMITED, BANASWADI
                   BANGALORE-560043.
                                                                  ...APPELLANT
                   (BY SRI. M.S. BHAGAWAT, SR. ADVOCATE FOR
                       SRI. SATISH K., ADVOCATE)
Digitally signed
by R DEEPA         AND:
Location: High
Court of
Karnataka          1.    THE STATE OF KARNATAKA
                         DEPARTMENT OF ENERGY
                         REPRESENTED BY ITS PRINCIPAL SECRETARY
                         VIKASA SOUDHA, DR. B R AMBEDKAR VEEDHI
                         BANGALORE-560001

                   2.    THE MANAGING DIRECTOR
                         KARNATAKA POWER TRANSMISSION
                         CORPORATION LIMITED
                         CAUVERY BHAVAN, K G ROAD
                         BANGALORE-560009
                           -2-
                                    WA No. 323 of 2023




3.   THE DIRECTOR
     (ADMINISTRATION AND HUMAN RESOURCES)
     KARNATAKA POWER TRANSMISSION CORPORATION
     LIMITED, CAUVERY BHAVAN
     K G ROAD, BENGALURU-560009

4.   THE MANAGING DIRECTOR
     CORPORATE OFFICE
     BANGALORE ELECTRICITY SUPPLY COMPANY
     LIMITED, K R CIRCLE, BANGALORE-560001

5.   THE GENERAL MANAGER
     ADMINISTRATION AND HUMAN RESOURCES
     CORPORATE OFFICE
     BANGALORE ELECTRICITY SUPPLY COMPANY
     LIMITED, K R CIRCLE
     BANGALORE-560001

6.   SRI MALATESH N KODLIYAVAR
     S/O NEELAPPA N KODLIYAVAR
     AGED ABOUT 57 EYARS
     WORKING AS SUPERINTENDING
     ENGINEER(ELECTRICAL)
     OPERATIONS AND MAINTENANCE
     BMAZ NORTH OFFICE
     BANGALORE ELECTRICITY SUPPLY COMPANY
     LIMITED, NANDIDURGA ROAD
     BANGALORE-560046
                                       ...RESPONDENTS

(BY SRI. A. CHANDRA CHOOD, ADVOCATE FOR R2 TO R5
    SRI. PROF. RAVIVARMA KUMAR, SR. ADVOCATE FOR
    SRI. V.B. SIDDARAMAIAH, ADVOCATE FOR C/R-6)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET ASIDE
THE IMPUGNED INTERIM ORDER DATED 10/03/2023 PASSED
BY THE LEARNED SINGLE JUDGE IN WP NO.5572/2023 FILED
BY THE 6TH RESPONDENT AND CONSEQUENTLY REJECT THE
INTERIM PRAYER AS SOUGHT FOR IN WP NO.5572/2023 BY
THE 6TH RESPONDENT AND ETC.
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                                            WA No. 323 of 2023




     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE, DELIVERED THE
FOLLOWING:

                          JUDGMENT

Considering the order impugned in the appeal dated

10.03.2023, passed by the learned Single Judge, by way of an

interim order till the next date of hearing, we are of the opinion

that the appeal itself can be disposed of with a request to the

learned Single Judge to decide the writ petition expeditiously.

2. The parties are permitted to request the learned Single

Judge an early hearing or to fix the date of hearing.

3. We further state that this Court has not expressed any

opinion on the merits of the petition and request the learned

Single judge that the petition be decided as early as possible.

Accordingly, the appeal is disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE SSB