Uma Shivapa Angadi vs The Assistant Executive Engineer ...
2023 Latest Caselaw 7816 Kant

                                        -1-
                                                NC: 2023:KHC-D:13468
                                                  WP No. 106311 of 2015




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                    DATED THIS THE 18TH DAY OF NOVEMBER, 2023
                                      BEFORE
                         THE HON'BLE MR JUSTICE M.I.ARUN
                    WRIT PETITION NO. 106311 OF 2015 (GM-RES)
            BETWEEN:
            SMT. UMA SHIVAPPA ANGADI,
            AGE: 35 YEARS, OCC: AGRICULTURE &
            HOUSEHOLD WORK,
            R/O: BATAKURKI, TQ: RAMDURG,
            NOW AT: RAMDURG, DIST: BELAGAVI.
                                                             ...PETITIONER
            (BY SRI R.K. KULKARNI, ADVOCATE)
            AND:
            1.   THE ASSISTANT EXECUTIVE ENGINEER (ELE),
                 O & M DIVISION, HESCOM, RAMDURG,
                 TQ: RAMDURG, DIST: BELAGAVI.

            2.   THE MANAGING DIRECTOR,
                 HESCOM, EUREKHA TOWER,
                 HUBLI, DIST: DHARWAD.

            3.   SECTION OFFICER,
                 HESCOM, KATAKOL,
                 TQ: RAMDURG, DIST: BELAGAVI.
ROHAN                                                      ...RESPONDENTS
HADIMANI
T           (BY SRI B.S. KAMATE, ADVOCATE)

Digitally
signed by        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
ROHAN
HADIMANI    OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE
T           NATURE OF CERTIORARI TO QUASH THE IMPUGNED JUDGMENT
            DATED    27.09.2014  AND    AWARD   DATED    09.10.2014  IN
            O.P.NO.109/2012, PASSED BY THE PERMANENT LOK ADALAT,
            BELAGAVI, VIDE ANNEXURE-A. AND MODIFY THE JUDGMENT AND
            AWARD BY ENHANCING THE COMPENSATION.

                 THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE
            COURT MADE THE FOLLOWING:
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                                      NC: 2023:KHC-D:13468
                                          WP No. 106311 of 2015




                               ORDER

Aggrieved by the order passed by the Permanent Lok

Adalat in O.P.No.109/2012 dated 27.09.2014, the

petitioner therein has preferred this writ petition.

2. Due to friction in high tension electric wires

passing above the lands of the petitioner, there was a

spark which resulted in portion of the sugarcane grown by

the petitioner being burnt. The accident happened due to

negligence on the part of the respondent-Authorities.

However, the petitioner supplied the sugarcane grown on

his land including the burnt sugarcane to the sugar

factory, wherein after verification it was found that about

25% of the sugarcane supplied was burnt, because of

which, he has been paid the rate at 75% for the sugarcane

supplied, by the factory. The said fact is not in dispute.

The Permanent Lok Adalat has calculated the

compensation payable to the petitioner to the remaining

25% and awarded a compensation of Rs.25,800/-, which

is said to have been paid by respondent-Authorities.

NC: 2023:KHC-D:13468 WP No. 106311 of 2015

3. The petitioner during the course of his

arguments or his pleadings has failed to demonstrate any

error in the order passed by the Permanent Lok Adalat.

4. For the aforementioned reasons, the writ

petition is hereby, dismissed.

Sd/-

JUDGE

RH