Smt. Venkatalakshmamma vs State Of Karnataka on 8 July, 2019

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Karnataka High Court

Smt. Venkatalakshmamma vs State Of Karnataka on 8 July, 2019

Bench: Alok Aradhe

                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 8TH DAY OF JULY, 2019

                         BEFORE
         THE HON'BLE MR. JUSTICE ALOK ARADHE

      WRIT PETITION NOs. 17917-19 OF 2019(GM-TEL)

BETWEEN:

1.     SMT. VENKATALAKSHMAMMA
       W/O LATE ASHWATHAPPA
       AGED ABOUT 68 YEARS.

2.     SRI. GOVINDAPPA
       S/O LATE ASHWATHAPPA.
       AGED ABOUT 45 YEARS.

3.     SRI. MURALI
       S/O LATE ASHWATHAPPA
       AGED ABOUT 39 YEARS.

       ALL ARE RESIDENTS OF
       CHIKKASAGARAHALLI VILLAGE,
       NANDI HOBLI,
       CHIKKABALLAPURA TALUK,
       CHIKKABALLAPURA DISTRICT - 562 101.
                                        ... PETITIONERS
(BY SRI. G. A. SRIKANTE GOWDA, ADVOCATE - ABSENT)

AND :

1.     STATE OF KARNATAKA
       REP. BY ITS PRINCIPAL SECRETARY
       DEPARTMENT OF ENERGY
       VIKASA SOUDHA
       BENGALURU - 560 001.

2.     THE DEPUTY COMMISSIONER
       CHIKKABALLAPURA DISTRICT
                              2



     CHIKABALLAPURA - 562 101.

3.   M/S POWER GRID CORPORATION
     OF INDIA LTD., REPRESENTED BY ITS
     DY. GENERAL MANAGER
     (A GOVERNMENT OF INDIA ENTERPRISE)
     YELAHANKA 400,
     GIS 220 KV (AIS) CONSTRUCTION AREA OFFICE,
     NEAR R.T.O. TRAINING TEST TRACK
     SINGANAYAKANAHALLI POST,
     OFF: YELAHANKA
     DODDABALLAPURA TALUK
     BENGALURU - 560 064.
                                       ... RESPONDENTS

(BY SRI.VIJAY KUMAR A. PATIL, AGA FOR R-1 & R-2)

     THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT R-2 AND 3 TO CONSIDER THE REPRESENTATION
DATED 23.11.2018 VIDE ANNEXURE-E AND TO DETERMINE
THE COMPENSATION AS PER LAW.

     THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-

                           ORDER

Sri G.A. Srinkate Gowda, learned counsel for the petitioners.

Sri Vijay Kumar A. Patil, learned Additional Government Advocate for respondent Nos.1 and 2. 3

2. Taking into account the order which this Court proposes to pass, it is not necessary to issue notice to respondent No.3.

3. The petitions are admitted for hearing. With the consent of learned counsel for the petitioner and learned AGA for respondent Nos.1 and 2, the same are heard finally.

4. In these petitions, the petitioners inter alia seek a direction to respondent Nos.2 and 3 to consider the representations submitted by the petitioners vide Annexure-E dated 23.11.2018.

5. When the matters were taken up today, learned counsel for the petitioners submitted that the writ petition may be disposed of with a direction to respondent No.3 to consider and decide the representations submitted by the petitioners by a speaking order within a time frame. 4

6. Learned Additional Government Advocate submits that suitable action shall be taken in accordance with law.

7. In view of the submission made and in the facts of the case, the writ petitions are disposed of with a direction to respondent No.3 to consider and decide the representations submitted by the petitioners by a speaking order within a period of three months from the date of receipt of certified copy of the order passed today.

8. It is made clear that this Court has not expressed any opinion on the merits of the case.

Accordingly, writ petitions are disposed of.

Sd/-

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