The Executive Engineer vs The State And Ors
2024 Latest Caselaw 10004 Kant

Karnataka High Court

The Executive Engineer vs The State And Ors on 5 April, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                    NC: 2024:KHC-K:2920
                                                     WP No. 222746 of 2020




                           IN THE HIGH COURT OF KARNATAKA

                                   KALABURAGI BENCH

                         DATED THIS THE 5TH DAY OF APRIL, 2024

                                         BEFORE
                        THE HON'BLE MR JUSTICE V SRISHANANDA
                       WRIT PETITION NO.222746 OF 2020 (LA-RES)

                BETWEEN:

                THE EXECUTIVE ENGINEER
                KNNL, BNT PROJECT,
                HEBBAL VILLAGE-585312,
                TALUKA: CHITTAPUR,
                DIST: KALABURAGI

                                                              ...PETITIONER
                (BY SRI GOURISH S. KHASHAMPUR, ADVOCATE)

                AND:


                1.    THE STATE THROUGH
Digitally signed      ASSISTANT COMMISSIONER & LAO,
by RENUKA             SEDAM-585222.
Location: High        DIST: KALABURAGI
Court Of
Karnataka        2.   THE DEPUTY COMMISSIONER,
                      MINI VIDHANA SOUDHA,
                      KALABURAGI-585102.

                3.    MALLESHAPPA
                      S/O MAHALINGAPPA TENGLI
                      SINCE DECESEAD BY HIS LRS.,

                I)    NAGENDRAPPA
                      S/O LATE MAHALINGAPPA TENGLI,
                      AGE: 69 YEARS, OCC: AGRICULTURE.
                              -2-
                                   NC: 2024:KHC-K:2920
                                     WP No. 222746 of 2020




II)   VAIJANATH
      S/O MAHALINGAPPA TENGLI
      AGE: 61 YEARS, OCC: AGRICULTURE.

III) SHIVASHARANAPPA
     S/O LATE MAHALINGAPPA TENGLI
     AGE: 59 YEARS, OCC: AGRICULTURE.

      ALL ARE R/O HERUR (K)
      TQ: CHITTAPUR,
      DIST: KALABURAGI-585211

                                             ...RESPONDENTS

(BY SRI VEERANAGOUDA MALIPATIL, HCGP FOR R1 AND R2;
SRI A.M. BIRADAR, ADVOCATE FOR R3(I) TO R3(III))

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI QUASHING THE JUDGMENT
AND AWARD DATED 31.05.2017 PASSED BY THE I ADDL. DIST.
JUDGE, KALABURAGI, IN LACA NO.629/2016 PRODUCED AT
ANNEXURE-A.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                          ORDER

None present on behalf of the petitioner. Hence, the

petition is dismissed for non-prosecution.

Sd/-

JUDGE