Sri Lingappa Hosahalli S/O Ramappa vs The State Of Karnataka Dept Of Rdpr on 14 August, 2008

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Karnataka High Court

Sri Lingappa Hosahalli S/O Ramappa vs The State Of Karnataka Dept Of Rdpr on 14 August, 2008

Bench: Ravi Malimath

3

IN THE ¥~IIGH COURT OF' KARNATAKA
CIRCUIT BENCH AT DHARWAI)
DATED THIS THE 141" DAY OF AUGUST, 2008
BEFORE

THE HON'BLE MRJUSTICE RAVI MALIM53.'.§IV:VV"'

'WRIT PETITION No.16706 OF 2006 (GM-;2fEsx_  "   "

BETWEEN:

Sri.Lingappa Hosahalii,

S / o Ramappa,

Aged about 46 years,

Ciass I FWD Contra(:tor,_   

I-{osahaﬂi Post, Gangavathi Taiuk;  :4 V"  " "
Koppal District.   _   . L".,jjPAE'l7I'I'iONE12

(BY sR1.J;M,AN1I; 

1. The Si£itc"of Karna' - A'  
Deparment ofVR;.D.'P."I~2., ;
M.E3;Bm'1dings_, Baxlgalore,

 '~  _ R.¢jiI*c§§¢1:ted  its...Secreta1y.

V' £2. The  Engheer,

 % 23L'?,E';'D"iv,isi<§n;' z.P.0rﬁce,
F9:-t, B_cf1ia:"y'. . . . . RESPONDENFS

{BY sRLR;:H;HATT1, GOVERNMENT PLEADER FOR R. 1.

M 3 x %T%.sR1;K.G.sHAm'HAP9A, ADVOCATE FOR 12.2.

(ABSENT.)]





This writ petition is ﬁled under Articles 226 and
227 of the Constitution of India praying to direct
respondent No.2 to make the payment for completion__ of

work assigned to the petitioner vide a.gxee1n.en_t No.50 / 2003---O4 dated 12. 1.2004 along with i:1terest"jat-., 12% from the date of completion of ~ _ Annexure~A and etc. This petition coming on the V Court made the following:

__......o R Inspite of sexvioe notiee',V-.ifespondent"'No.2 has remained absent.

2. the petitioner and Advocate appearing for respondent it it In the civil contract work issued by :.i'e.spondent to the petitioner on terms and petitioner having completed the said d"-..«.._'_"work, paid a sum of Rs.2,I6.200/- in the month of i 2005. It is the further ease of the petitioner ' " the second respondent assured that the balance Q/£6"

amount: would be paid shortly. Since the same was not paid, he was constrained to make a representation 27.10.2006 and since the payment has still not ",, received, he has filed this petition.

4. Notice of the mtitioniivasee onthe second respondent by the entered appearance on . no statement of objections View of the averments made the of the fact that has no objection for said amount, I pass the following order:. i it 'respondent is directed to make .Vpsyiiient:'o:i' of Rs.2,83,800/- along with i at fate of 12% per annuin from February, _ upto 1 date. The said amount along with interest paid to the petitioner Within a period of two . ﬁom the date of receipt of a copy of this order. Q/Q5...

Office is directed to send a copy of this order to the second respondent.

Writ petition is disposed off accordingly. . «'V-- . : E H gng/a

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