Karnataka High Court
Indian Oil Corporation Ltd vs The Defence Estate Officer on 17 February, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC-D:3124
WP No. 111029 of 2014
C/W WP No. 111028 of 2014
WP No. 111030 of 2014
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 17TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.111029 OF 2014 (GM-PP)
C/W
WRIT PETITION NO.111028 OF 2014
WRIT PETITION NO.111030 OF 2014
W.P.NO.111029/2024:
BETWEEN:
INDIAN OIL CORPORATION LTD.,
RPTD.BY GENERAL POWER OF
ATTORNEY HOLDER AND
THE SENIOR DIVISIONAL
RETAIL SALES MANAGER,
MR. SACHIN SHARMA AT INDIAN OIL
CORPORATION LTD., MARKETING DIVISION,
RETAIL SALES MANAGER,
KHANAPUR ROAD, TILAKWADI,
BELAGAVI.
...PETITIONER
(BY SRI C. V. ANGADI, ADVOCATE)
VISHAL
NINGAPPA
PATTIHAL AND:
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
THE DEFENCE ESTATE OFFICER,
Location: High Court of
Karnataka Dharwad Bench
Date: 2025.02.18 11:21:56
+0530
KARNATAKA AND GOA CIRCLE,
K.KAMARAJ ROAD,
BANGALORE - 560 042.
...RESPONDENT
(BY SRI M.B.KANAVI, CGSC)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN M.A.NO.33/2013 DISPOSED ON 26.09.2014 ON THE
FILE OF III ADDL. DISTRICT JUDGE BELAGAVI (ANNEXURE-A). TO
ISSUE WRIT IN THE NATURE OF CERTIORARI OR SUCH OTHER
ORDER THEREBY QUASHING THE JUDGMENT PASSED IN
M.A.NO.33/2013 DISPOSED ON 26.09.2014 ON THE FILE OF III
-2-
NC: 2025:KHC-D:3124
WP No. 111029 of 2014
C/W WP No. 111028 of 2014
WP No. 111030 of 2014
ADDL. DISTRICT JUDGE BELAGAVI (ANNEXURE-A), BY ALLOWING
THE APPEAL IN MA 33/2013. TO ISSUE WRIT IN THE NATURE OF
CERTIORARI OR SUCH OTHER ORDER THEREBY QUASHING THE
ORDER OF EVICTION DATE 24.05.2013 PASSED BY THE
RESPONDENT (ANNEXURE-E) AND ETC.,
W.P.NO.111028/2024:
BETWEEN:
INDIAN OIL CORPORATION LTD.,
RPTD. BY GENERAL POWER OF
ATTORNEY HOLDER AND
THE SENIOR DIVISIONAL
RETAIL SALES MANAGER,
MR. SACHIN SHARMA AT INDIAN OIL
CORPORATION LTD.,
MARKETING DIVISION,
RETAIL SALES MANAGER,
KHANAPUR ROAD, TILAKWADI,
BELAGAVI.
...PETITIONER
(BY SRI C. V. ANGADI, ADVOCATE)
AND:
THE DEFENCE ESTATE OFFICER,
KARNATAKA AND GOA CIRCLE,
K. KAMARAJ ROAD,
BANGALORE - 560 042.
...RESPONDENT
(BY SRI M.B.KANAVI, CGSC)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN M.A.NO.32/2013 DISPOSED ON 26.09.2014 ON THE
FILE OF III ADDL. DISTRICT JUDGE BELAGAVI. TO ISSUE WRIT IN
THE NATURE OF CERTIORARI OR SUCH OTHER ORDER THEREBY
QUASHING THE JUDGMENT PASSED IN M.A.NO.32/2013 DISMISSED
ON 26.09.2014 ON THE FILE OF III ADDL. DISTRICT JUDGE
BELAGAVI (ANNEXURE-A), BY ALLOWING THE APPEAL IN MA
32/2013. TO ISSUE WRIT IN THE NATURE OF CERTIORARI OR SUCH
OTHER ORDER THEREBY QUASHING THE ORDER OF EVICTION DATE
24.05.2013 PASSED BY THE RESPONDENT (ANNEXURE-E) AND ETC.,
-3-
NC: 2025:KHC-D:3124
WP No. 111029 of 2014
C/W WP No. 111028 of 2014
WP No. 111030 of 2014
W.P.NO.111030/2024:
BETWEEN:
INDIAN OIL CORPORATION LTD.,
RPTD. BY GENERAL POWER OF
ATTORNEY HOLDER AND
THE SENIOR DIVISIONAL
RETAIL SALES MANAGER,
MR. SACHIN SHARMA AT INDIAN OIL
CORPORATION LTD.,
MARKETING DIVISION,
RETAIL SALES MANAGER,
KHANAPUR ROAD, TILAKWADI,
BELAGAVI.
...PETITIONER
(BY SRI C. V. ANGADI, ADVOCATE)
AND:
THE DEFENCE ESTATE OFFICER,
KARNATAKA AND GOA CIRCLE,
K .KAMARAJ ROAD,
BANGALORE - 560 042.
...RESPONDENT
(BY SRI M.B.KANAVI, CGC)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN M.A.NO.34/2013 DISPOSED ON 26.09.2014 ON THE
FILE OF III ADDL. DISTRICT JUDGE BELAGAVI (ANNEXURE-A). TO
ISSUE WRIT IN THE NATURE OF CERTIORARI OR SUCH OTHER
ORDER THEREBY QUASHING THE JUDGMENT PASSED IN
M.A.NO.34/2013 DISPOSED ON 26.09.2014 ON THE FILE OF III
ADDL. DISTRICT JUDGE BELAGAVI (ANNEXURE-A), BY ALLOWING
THE APPEAL IN MA 34/2013. TO ISSUE WRIT IN THE NATURE OF
CERTIORARI OR SUCH OTHER ORDER THEREBY QUASHING THE
ORDER OF EVICTION DATE 24.05.2013 PASSED BY THE
RESPONDENT (ANNEXURE-E) AND ETC.,
THESE WRIT PETITIONS, COMING ON FOR PRELIMINARY
HEARING B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
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NC: 2025:KHC-D:3124
WP No. 111029 of 2014
C/W WP No. 111028 of 2014
WP No. 111030 of 2014
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. The petitioner, in all these cases, is the Indian
Oil Corporation Limited.
2. Learned counsel appearing for the petitioner
Sri.C.V.Angadi, would submit that the petitions have
rendered infructuous, on the score that the lease itself has
come to an end on 31.12.2021 and also submits that the
damages have been paid by the Corporation to the
Defence Estate Officer, the respondent herein.
3. The submission of the counsel is placed on
record.
4. The petitions are disposed as having become
infructuous.
Sd/-
(M.NAGAPRASANNA)
JUDGE
KGK/CT-ASC
