Sri Gurunath Vadde vs The State Of Karnataka
2024 Latest Caselaw 26618 Kant

Karnataka High Court

Sri Gurunath Vadde vs The State Of Karnataka on 7 November, 2024

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                                                   NC: 2024:KHC:45002-DB
                                                    WP No. 1912 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                       PRESENT

                     THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE

                                         AND

                        THE HON'BLE MR JUSTICE K. V. ARAVIND

                     WRIT PETITION NO. 1912 OF 2024 (GM-RES-PIL)

              BETWEEN:

              1.   SRI GURUNATH VADDE
                   S/O VAJINATH VADDE
                   AGED ABOUT 56 YEARS
                   SOCIAL WORKER
                   R/O JANASEVA ASHARAMA
                   BHAVANI BIJALAGAON - 585 443
                   KAMALANAGAR TALUK
                   BIDAR DISTRICT
                                                           ...PETITIONER
              (BY SRI J.R. MOHAN, ADVOCATE)
Digitally
signed by    AND:
AMBIKA H B
Location:    1. THE STATE OF KARNATAKA
High Court       REP. BY ITS PRINCIPAL SECRETARY
of Karnataka     SOCIAL WELFARE DEPARTMENT
                   M.S. BUILDING
                   DR. B.R. AMBEDKAR VEEDHI
                   BANGALORE - 560 001

              2.   THE COMMISSIONER
                   SOCIAL WELFARE DEPARTMENT
                   5TH FLOOR, M.S. BUILDINGS
                   DR B.R. AMBEDKAR VEEDHI
                   BENGALURU - 560 001
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                                       NC: 2024:KHC:45002-DB
                                        WP No. 1912 of 2024




3.   THE CHIEF ENGINEER
     GULBARGA ELECTRICITY SUPPLY
     COMPANY (GESCOM) OPERATIONS
     CORPORATE OFFICE
     STATION MAIN ROAD
     KALABURAGI - 585 102

4.   THE EXECUTIVE ENGINEER (EL)
     O & M DIVISION
     GULBARGA ELECTRICITY
     SUPPLY COMPANY (GESCOM )
     BANK COLONY
     BIDAR - 585 401

5.   THE ASST. EXECUTIVE ENGINEER (EL.)
     GULBARGA ELECTRICITY
     SUPPLY COMPANY (GESCOM )
     AURAD - 585 326
     BIDAR DISTRICT

                                            ...RESPONDENTS

(SMT. NILOUFER AKBAR, ADDITIONAL GOVERNMENT ADVOCATE
 FOR RESPONDENT NOS.1 & 2)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT
IN THE NATURE OF MANDAMUS, DIRECTING THE RESPONDENTS
TO INSTALL ELECTRIC POLES FOR THE PURPOSE OF POWER
SUPPLY TO THE SC/ST COLONY, SAVARAGAON VILLAGE, AURAD
TALUK,    BIDAR    DISTRICT,      BY    CONSIDERING     THE
REPRESENTATION DATED 30.12.2023 MADE BY THE PETITIONER
VIDE ANNEXURE-C.


      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                                NC: 2024:KHC:45002-DB
                                                 WP No. 1912 of 2024




CORAM:      HON'BLE THE CHIEF JUSTICE MR. JUSTICE
            N. V. ANJARIA
            and
            HON'BLE MR JUSTICE K. V. ARAVIND

                             ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned Additional Government Advocate Smt.Niloufer

Akbar places on record work completion report dated 04.11.2024

issued by Gulbarga Electricity Supply Company Limited which

states that the work of electrifying the unelectrified house holds in

SC/ST colony in Sawargaon village, Aurad Taluka has been

completed on 04.11.2024.

2. Learned advocate for the petitioner would submit that

completion of the said work amounts to redressal of the grievance

of the petitioner in this public interest petition.

3. The writ petition is dismissed as not surviving.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE