Karnataka High Court
Sri P Mallappa vs The Bengaluru Electricity Supply on 10 April, 2019
Bench: Ravi Malimath, S G Pandit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 10TH DAY OF APRIL, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE S. G. PANDIT
WRIT APPEAL NOS.6647-6651 OF 2017 (GM-KEB)
BETWEEN:
1. SRI P. MALLAPPA
SON OF LATE SRI MALLAIAH,
AGED ABOUT 52 YEARS,
RESIDING AT NO.48,
VIDYANAGAR, DASARAHALLI POST,
BENGALURU - 560057.
2. SMT. LAKSHMAMMA
WIFE OF SIDDARAJU,
AGED ABOUT 48 YEARS,
RESIDING AT NO.63, 1ST CROSS,
NANJAPPA BUILDING,
OPPOSITE TO OLD CMC, DASARAHALLI POST,
BENGALURU - 560057.
3. SMT. MALA
WIFE OF MUNICHINNAIAH,
AGED ABOUT 46 YEARS,
RESIDING AT BEERAIAHNAPALYA,
KANASAVADI HOBLI,
DODDABALLAPURA TALUK,
2
BENGALURU DISTRICT - 561 203.
4. SMT. SIDDAMMA
WIFE OF BASAVARAJU,
AGED ABOUT 44 YEARS,
RESIDING AT TOTAGERE
HESARAGHATTA HOBLI,
BENGALURU NORTH TALUK,
BENGALURU - 562123.
5. MALAMMA
WIFE OF SRI LATE MALAIAH,
AGED ABOUT 68 YEARS,
RESIDING AT NO.48,
VIDYANAGAR, DASARAHALLI POST,
BENGALURU - 560057.
... APPELLANTS
(BY SRI TANVEER AHMED SHARIFF, ADVOCATE (ABSENT))
AND:
1. THE BENGALURU ELECTRICITY SUPPLY
COMPANY (BESCOM),
K.R. CIRCLE, BENGALURU,
2. REPRESENTED BY ITS MANAGING DIRECTOR,
BENGALURU - 560001.
3. THE ASSISTANT EXECUTIVE
ENGINEER (ELECTRICAL),
NO.4, SUB-DIVISION,
BESCOM, PEENYA,
BENGALURU - 560058.
4. M/S. D.S. MAX PROPERTIES
A REGISTERED COMPANY
UNDER THE COMPANIES ACT HAVING ITS
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OFFICE AT NO.1854,
17TH MAIN, 3RD 'B' CROSS,
HBR LAYOUT, 1ST STAGE, 5TH BLOCK,
BENGALURU - 560043,
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI H.V. DEVARAJU, ADVOCATE FOR R-1;
SRI R.G. NAGARAJA, ADVOCATE FOR R-3;
R-2 IS SERVED AND UNREPRESENTED)
THESE WRIT APPEALS ARE FILED UNDER SECTION 4
OF THE KARNATAKA HIGH COURT ACT, 1996 PRAYING TO
SET ASIDE THE ORDER DATED 16.10.2017 IN WRIT
PETITION NOS.54502-54506 OF 2015 (GM-KEB) PASSED
BY THE LEARNED SINGLE JUDGE AND ALLOW THIS WRIT
APPEAL WITH COSTS AND GRANT SUCH OTHER RELIEFS
AS THIS HON'BLE COURT MAY DEEM FIT IN THE FACTS
AND CIRCUMSTANCES OF THE CASE.
*****
THESE WRIT APPEALS COMING ON FOR ADMISSION
THIS DAY, RAVI MALIMATH J., DELIVERED THE
FOLLOWING:
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JUDGMENT
None appears for the appellants nor any representation is made. Hence, these Writ Appeals are dismissed for non-prosecution.
Sd/- Sd/-
JUDGE JUDGE
rsk/-