Karnataka High Court
Sri. Anjaneyaswamy Temple Trust vs The Managing Director on 9 September, 2022
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO.15479 OF 2020 (GM-KEB)
BETWEEN:
SRI.ANJANEYASWAMY TEMPLE TRUST
ANJANEYASWAMY TEMPLE STREET
NO.49, NARAYANASETTYPET
BANGALORE - 560 002
REPRESENTED BY ITS SECRETARY
SRI.R.SHIVANNA
AGED ABOUT 79 YEARS.
...PETITIONER
(BY SRI.G.V.DAYANANDA., ADVOCATE)
AND:
1. THE MANAGING DIRECTOR
BANGALORE ELECTRICY SUPPLY
COMPANY LIMITED., (BESCOM)
K.R.CIRCLE
BANGALORE - 560 001.
2. THE ASSISTANT EXECUTIVE ENGINEER (E)
BESCOM WEST, 5TH SUB DIVISION
BESCOM, 2ND FLOOR, KRISHI BHAVANA
HUDSON CIRCLE, BANGALORE - 560 001.
... RESPONDENTS
(BY SRI.H.SHANTHI BHUSHAN., ASG)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.
2
THIS WRIT PETITION COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri.G.V.Dayananda., learned counsel for petitioner and Sri.H.Shanthi Bhushan, learned counsel for respondents 1 and 2 have appeared in person.
The captioned writ petition is filed seeking a writ in the nature of Certiorari to quash the notice issued by the Assistant Executive Engineer (E), BESCOM in NO.AEE (E) 5/2020-21/1351 dated 26.11.2020 towards RR No.W5LG11166 to W5LG11174 to the Premises No.49, Anjaneyaswamy Temple Street, Narayanasetty pet, Bangalore vide Annexure-P. Learned counsel for petitioner and respondents have urged several contentions. Heard the contentions urged on behalf of respective parties and perused the writ papers with care.
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Sri.G.V.Dayananda., learned counsel for petitioner in presenting his argument, submitted that a representation is submitted on 01.12.2020 to the Assistant Executive Engineer (E) and an appropriate direction may be issued to the Assistant Executive Engineer (E) to consider the same and act in accordance with law.
Learned counsel for respondent submits that appropriate order may be passed.
Taking into consideration of the submission made on behalf of petitioner and respondents this court deem it appropriate to dispose of the writ petition directing the Assistant Executive Engineer (E) to consider the representation/reply at Annexure-Q and pass appropriate orders thereon.
Resultantly, the writ petition is disposed off Sd/-
JUDGE TKN