M/S Orange County Resorts And Hotels ... vs Karnataka Power Transmission ... on 18 November, 2010

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Karnataka High Court

M/S Orange County Resorts And Hotels ... vs Karnataka Power Transmission ... on 18 November, 2010

Bench: S.Abdul Nazeer

I "AND I

 

..}_...

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 18"? DAY OF NOVEMBER, 39" I.':0=  -I

BEFORE

THE ITONELE MRJUSTICE    

WRIT PETITION No.27SS3 OI€'.2GI,10'C(GM:-IIEEI   A

BETWEEN:

M /S ORANGE COUNTY RESORTS 8;. .  --.

HOTELS LIMITED * 'I  \_  ;   
A COMPANY INCORPORA'FED'U_NDER THE " A  
COMPANIES ACT, 1956 I    4 =
HAVING ITS REGI3«._AT1I¥=?LOOR;: , _  =

ST PATRICK'S..EUS§NESS COMPLEXI ' 

No.21,    I  

BANGALORE--.560.Ci25   ._  

REP BY.»I""fS~ MAIEIAGIISEG DI_RE_CTOR. .  .

GEORGE T RAMAPUI?.AIwI.4  .

S/O.LATE  RANTAPURAM,

AGED ABOUT 50- YEARS __    PETITIONER

_(_By S:?I~A S PONNANNA, ADV.)

  If   POWER TRANSMISSION

 CORP'O.RA'IION LIMITED
 (A GOVE,3RNMEN'I' COMPANY REGISTERED
  PROVISIONS OF THE COMPANIES
ACT1956} WITH ITS REGISTERED
..  OPPICE LOCATED AT KAVERI BHAVAN
"BANGALORE 580 009
..=REP BY ITS IVIANAGING DIRECTOR

 ..  HUEIII ELECTRICITY SUPPLY

COMPANY LIMITED [A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 1956)
HAVING ITS REGTD OFFICE AT



.._2_

NAVANAGAR, PB ROAI),HUBLI
REP. BY ITS MANAGING DIRECTOR

3. STATE LOAD DISPATCH FOR KARNATAKA 
KARNATAKA POWER TRANSMISSION CORPORATION 
ANAND RAO CIRCLE, BANGALORE --« 560 009  "
REP. BY ITS CHIEF ENGINEER

4. CHAMUNDESHWARI ELECTRICTIY SUPPLY
SUPPLY CORPORATION LIMITED   .. ._ 
[A GOVT COMPANY INCORPORATED UNDER I '
COMPANIES ACT 1956) HAVING    * *
REGTD OFFICE AT NO. 927, L.J AVENUE
NEW KANTHARAJ URS ROAD, * 
SARASWATHIPURAM, ' 
MYSORE -- 570 009     
(REP BY ITS MANAGING DIRE *IIOR3u  «RESPONDENTS

[By Sri N K GUPTA,'AD*..r. POR   
M/S.JUS'F LAW, ADVS-.  R1)    .

THISt--WRI'T_PET1'_IX_ON_ IS_ FILE-D.._UNDER ARTICLE 226 AND
227 OETHE COVNSTITIITIOI-I OF INDIA, PRAYING TO DECLARE
THAT THE ._IMPUC-.NEDt SOR.D'ER' PASSED BY THE KERC DTD
1.7.10 A COPY OF W1-I:1'CHl._SIPRODUCED AS ANNEX-W AN NULL
AN VIOD, IN SO AS  PROVIDES AN OPTION TO THE
RESPONDENTS  A.DJ~US"I~?"THE AMOUNT PAYABLE TO THE
PE'I'I'I'.T;ONER TO  CHARGES THAT MAY BE PAYABLE BY THE

-vA.&PE'1'1TI.Q1\IEf? EI'I'I4IER..___.T0WARI)S WHEELING AND BANKING
 ORELECTRICITY CHARGES IN FUTURE TO THE
 RES?ONDEN'I.'S.'~. _

 ._ '*'.__TI~iI'S""_wRIT'"PETITION COMING ON FOR ORDERS THIS
D13tY,_'£'f~IE QOLIR1' PASSED THE FOLLOWING:

ORDER

I 'tLeamed Counsei for the petitioner Seeks permission Of thiS Court to withdraw the writ petition with liberty to E

5. '2 A ..~ ...3...

challenge the impugned order before the Appellate Tripliunal for Electricity under Section. ill of the Electricity "

2. The submission of the leaxfriedldﬁeuiasel 'isV:p1a::ed'l"on"'. record. Writ petiton is dismissed a:s.__u}iilAidrau};_2_l.p"

liberty is reserved to the peifitiponef rte S the 'V impugned order as above: If&.:}'1e«..pe1dVtiQ§;er «files appeal within four weeks from appellate authority, the appellate 'eeveeive the same without raisixié' t.c_)V'c'l""1'e::«'1_i;x"'rV1V_i?vted;L=:on and dispose of the matterev eh dceegtjddnee with law. All the contentions are 1§+;p.'g "open, a No 'costs. sdlé...

Judge I

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