Karnataka High Court
Gadag Transmission Ltd And Anr vs The State Of Karnataka And Ors on 22 April, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
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WA No.200096 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 22ND DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE K V ARAVIND
WRIT APPEAL NO.200096 OF 2024 (GM-RES)
BETWEEN:
1. GADAG NARENDRA TRANSMISSION LTD.,
THROUGH ITS GENERAL MANAGER
(TRANSMISSION), REGD. OFFICE
OFFICE/AT NO. 138
ANSAL CHAMBER-II
BHIKAJICAM PLACE
NEW DELHI - 110 066.
AND ALSO AT CORPORATE OFFICE
AT RE NEW HUB, COMMERCIAL BLOCK-1
Digitally signed by
VARSHA N
RASALKAR
ZONE-6, GULF COURSE ROAD DLF CITY
Location: HIGH
COURT OF
PHASE-V, GURAGRAM - 122 009.
KARNATAKA
2. PROJECT MANAGER
GADAG TRANSMISSION LTD.
R/AT H.NO.38 RENUKADEVINILAYA
REVANSIDDESHWARA NAGAR
GAJENDRAGAD
GADAG DISTRICT
KARNATAKA - 582 114.
...APPELLANTS
(BY SRI SANKEETH VITHAL AND SRI SHARANABASAPPA
M. PATIL, ADVOCATES)
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WA No.200096 of 2024
AND:
1. THE STATE OF KARNATAKA
THROUGH DEPUTY COMMISSIONER
AND EX-OFFICIO DISTRICT MAGISTRATE
VIJAYAPURA DISTRICT - 586 101.
2. BASAPPA ALIAS CHANDRASHEKHAR
S/O SANGAPPAGONAL
AGED ABOUT 64 YEARS
R/AT NIDAGUNDI TOWN
NIDAGUNDI TALUK
VIJAYAPURA DISTRICT - 586 213.
3. ADIVEPPA ALIAS ASHOK
S/O SANGAPPAGONAL
AGED ABOUT 55 YEARS
C/O MADASINGH
R/AT: F-153/A4
IIND FLOOR, LADOSARAI
NEAR HANUMAN MANDIR
NEW DELHI - 110 030.
4. RUDRAPPA
S/O SANGAPPAGONAL
AGED ABOUT 52 YEARS
R/AT NIDAGUNDI TOWN
NIDAGUNDI TALUKA
VIJAYAPURA DISTRICT - 586 213.
5. SHANKARAPPA
S/O SANGAPPAGONAL
AGED ABOUT 49 YEARS
R/AT NO.130, DARAKE ROAD
SOMERSET, NJ 08873, U.S.A.
6. MUTTAPPA
S/O SANGAPPAGONAL
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WA No.200096 of 2024
AGED ABOUT 45 YEARS
R/AT NIDAGUNDI TOWN
NIDAGUNDI TALUK
VIJAYAPURA DISTRICT - 586 213.
7. THE TAHSILDAR
NIDAGUNDI
NIDAGUNDI TALUKA
VIJAYAPURA DISTRICT - 586 213.
8. THE CIRCLE INSPECTOR
NIDAGUNDI
NIDAGUNDI TALUKA
VIJAYAPURA DISTRICT - 586 213.
9. CENTRAL ELECTRICITY
REGULATORY COMMISSION
REP. BY ITS CHAIRPERSON
3RD AND 4TH CHANDERLOK BUILDING
36 JANPATH ROAD
NEW DELHI - 110 001.
10. THE UNION OF INDIA
REP. BY ITS SECRETARY
DEPARTMENT OF POWER
SHRAM SHAKTHI BHAVAN
RAFI MARG, NEW DELHI - 110 001.
...RESPONDENTS
(BY SRI MALLIKARJUN C. BASAREDDY, GOVT. ADV., FOR
R1, R7 AND R8;
SRI SUDHIRSING R. VIJAPUR, D.S.G.I., FOR R9 AND R10;
SRI SANGANABASAVA B. PATIL, ADVOCATE FOR C/R-2 TO
R6)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, PRAYING TO SET
ASIDE THE ORDER DATED 03.04.2024 IN
W.P.NO.200910/2024 PASSED BY THE LEARNED SINGLE
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WA No.200096 of 2024
JUDGE OR PASS ANY APPROPRIATE ORDERS /
DIRECTIONS, IN THE INTEREST OF JUSTICE AND EQUITY.
THIS WRIT APPEAL COMING ON FOR ADMISSION
THIS DAY H.T.NARENDRA PRASAD J., DELIVERED THE
FOLLOWING:
JUDGMENT
In this writ appeal what is challenged is only ad
interim order passed by the learned Single Judge vide
order dated 03.04.2024.
It is submitted at the Bar that the writ petition
wherein the interim order was granted itself has been
heard on main petition and reserved for orders. This
being the situation, the present writ appeal no more
survives for consideration. Hence, the writ appeal is
disposed of.
Sd/-
JUDGE
Sd/-
JUDGE
BL
