Manjunath S/O Tammanna Aralikatti vs The Hubballi Electricity Supply ...
2026 Latest Caselaw 3487 Kant

Karnataka High Court

Manjunath S/O Tammanna Aralikatti vs The Hubballi Electricity Supply ... on 5 May, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                         -1-
                                                                        NC: 2026:KHC-D:6501
                                                                 WP No. 103030 of 2026


                            HC-KAR



                             IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                     DATED THIS THE 5TH DAY OF MAY, 2026
                                                   BEFORE
                                 THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                                   WRIT PETITION NO.103030 OF 2026 (GM-RES)
                            BETWEEN:
                            MANJUNATH S/O TAMMANNA ARALIKATTI,
                            AGE. 38 YEARS, OCC. BUSINESS,
                            R/O NO.91, CHINCHKHANDI B K, TQ. MUDHOL,
                            DIST. BAGALKOT 587 313.
                            ALSO AT NO.115, MARVEL SIGNATE BUILDING,
                            SHIRUR PARK, VIDYANAGAR, HUBBALLI,
                            DIST. DHARWAD-580 021.
                                                                                ...PETITIONER
                            (BY SRI GIRISH A.YADAWAD, ADVOCATE (VC)

                            AND:
                            1.   THE HUBBALLI ELECTRICITY SUPPLY COMPANY
                                 (HESCOM),
                                 REPRESENTED BY ITS MANAGING DIRECTOR,
                                 HESCOM CORPORATE OFFICE,
                                 VIDYUT BHAVAN, GOPANKOPPA,
                                 HUBBALLI-580023, DIST. DHARWAD.

                            2.   THE EXECUTIVE ENGINEER (V),
CHANDRASHEKAR
LAXMAN
                                 OPERATION AND MAINTENANCE CITY DIVISION-1,
KATTIMANI

Digitally signed by
                                 VIDYAGIRI, HESCOM, DHARWAD,
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.05.05 16:48:08
                                 DIST. DHARWAD-580 004.
+0545




                            3.   THE ASSISTANT EXECUTIVE ENGINEER,
                                 OPERATION AND MAINTENANCE,
                                 CITY DIVISION-01, VIDYAGIRI, HESCOM,
                                 DHARWAD, DIST. DHARWAD-580 008.

                            4.   MOHAMMADALI MULLA S/O HASANSAB,
                                 AGE. 48 YEARS, OCC. BUSINESS,
                                 R/O PATHAN GALLI, NAVALUR,
                                 TQ. AND DIST. DHARWAD-580 008.
                                                                              ...RESPONDENTS
                               -2-
                                          NC: 2026:KHC-D:6501
                                       WP No. 103030 of 2026


HC-KAR



      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA 1950, PRAYING TO ISSUE A WRIT
OF CERTIORARI TO QUASH THE IMPUGNED ENDORSEMENT DATED
31.03.2026 ISSUED BY RESPONDENT NO.3 IN NO.424/DCSC-
1/AEE/AE(T)/2025-26/9273 VIDE ANNEXURE-E, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.

    THIS   WP   COMING    ON  FOR         ORDERS,    THIS   DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:    THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                         ORAL ORDER

Learned counsel for petitioner has filed a memo signed by

petitioner stating that petitioner does not intend to pursue writ

petition and same may be dismissed as withdrawn.

In view of memo, petition is dismissed as withdrawn.

Sd/-

(RAVI V.HOSMANI) JUDGE

SMM / CT:VP LIST NO.: 2 SL NO.: 2