Karnataka High Court
Basappa Alias Chandrashekhar And Ors vs State Of Karnataka And Ors on 3 June, 2024
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WA No.200105 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 3RD DAY OF JUNE, 2024
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE RAJESH RAI K
WRIT APPEAL NO.200105 OF 2024 (GM-RES)
BETWEEN:
1. BASAPPA ALIAS CHANDRASHEKHAR
S/O SANGAPPA GONAL,
AGE: 64 YEARS,
OCC: AGRICULTURE
R/O TOWN & TQ: NIDAGUNDI
DIST : VIJAYAPURA - 586 213.
2. ADIVEPPA ALIAS ASHOK
W/O SANGAPPA GONAL,
AGE: 55 YEARS,
Digitally signed by
OCC: ENGINEER
BASALINGAPPA
SHIVARAJ C/O. MADANSINGH,
DHUTTARGAON
Location: HIGH # F-153/A4, IIND FLOOR,
COURT OF
KARNATAKA LADOSARAI, NEAR HANUMAN MANDIR
NEW DELHI - 110 030.
3. RUDRAPPA
S/O SANGAPPA GONAL,
AGE: 52 YEARS,
OCC: AGRICULTURE,
R/O TOWN & TQ: NIDAGUNDI
DIST : VIJAYAPURA - 586 213.
4. SHANKARAPPA
S/O SANGAPPA GONAL,
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WA No.200105 of 2024
AGE: 49 YEARS,
OCC: ENGINEER,
R/O 130, DRAKE ROAD,
SOMERSET, NJ 08873, USA.
5. MUTTAPPA
S/O SANAGAPPA GONAL,
AGE: 45 YEARS
OCC: AGRICULTURE,
R/O: TOWN AND TQ: NIDAGUNDI,
DIST: VIJAYPUR - 586 213.
...APPELLANTS
(BY SRI. ANNARAYA M. PATIL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
THROUGH THE DEPUTY COMMISSIONER,
AND EX-OFFICIO DISTRICT MAGISTRATE,
VIJAYPUR - 586 101.
2. GADAG-NARENDRA TRANSMISSION LTD
THROUGH ITS GENERAL MANAGER
(TRANSMISSION)
REGISTERED OFFICE 138,
ANSAL CHAMBER-II,
BHIKAJI CAMA PLACE,
NEW DELHI - 110 066.
AND ALSO AT:
CORPORATE OFFICE AT:
RE NEW, HUB.
COMMERCIAL BLOCK-1,
ZONE-6, GOLF COURSE ROAD,
DLF CITY PHASE-V,
GURUGRAM - 122 009.
3. PROJECT MANAGER
GADAG-NARENDRA TRANSMISSION LTD
H.NO.38, RENUKADEVI NILAYA,
REVANASIDDESHWARA NAGAR,
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WA No.200105 of 2024
GAJENDRAGADA,
DIST: GADAG - 582 114.
4. THE TAHAISLDAR NIDAGUNDI,
TALUKA NIDAGUNDI,
DIST: VIJAYAPURA - 586 123.
5. THE CIRCLE INSPECTOR NIDAGUNDI,
TALUKA NIDAGUNDI,
DIST: VIJAYAPURA - 586 123.
6. CENTRAL ELECTRICITY REGULATORY COMMISSION,
REPRESENTED BY ITS CHAIRPERSON,
3RD AND 4TH, CHANDERLOK BUILDING,
36 JANPATH ROAD,
NEW DELHI - 110 001.
7. UNION OF INDIA,
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF POWER,
SHRAM SHAKTI BHAVAN,
RAFI MARG, NEW DELHI - 110 001.
...RESPONDENTS
(BY SRI SHIVAKUMAR AND
SRI SHARANABASAPPA M. PATIL, ADV., FOR C/R-2 AND R3;
SRI MALLIKARJUN C. BASAREDDY, A.G.A., FOR R1, R4 & R5;
SRI SUDHEER SINGH R. VIJAPUR, D.S.G.I., FOR R6 AND R7)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
KARNATAKA HIGH COURT ACT, PRAYING TO ALLOW THIS
APPEAL AND TO SET THE JUDGMENT DATED 23.04.2024
PASSED BY THE LEARNED SINGLE JUDGE IN W.P
NO.200910/2024 AND TO PASS ANY OTHER APPROPRIATE
ORDER AS MAY BE DEEMED NECESSARY IN THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE.
THIS WRIT APPEAL COMING ON FOR ADMISSION, THIS
DAY, ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:
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WA No.200105 of 2024
JUDGMENT
Learned counsel for the appellants filed a memo for
withdrawal contending that the appellants and
respondents are settling the matter out of the Court.
Hence, the appellants may be permitted to withdraw the
appeal.
2. Memo is placed on record.
3. Accordingly, the appeal is dismissed as
withdrawn.
Sd/-
JUDGE
Sd/-
JUDGE
SKS
