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Karnataka High Court

The Project Administrator vs Sri U B Sheety S/O Late Madayya Shetty on 20 March, 2014

Bench: A.S.Bopanna, B.Sreenivase Gowda

                        :1:




        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

     DATED THIS THE 20 t h DAY OF MARCH, 2014

                     PRESENT

       THE HON'BLE MR. JUSTICE A.S.BOPANNA
                         AND
 THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA

          REVIEW PETITION No.1559 OF 2013

BETWEEN:

1.    THE PROJECT ADMINISTRATOR
      KHSDP, 1ST FLOOR OF STATE FOOD LABORATORY
      P.H.I. BUILDING, SESHADRI ROAD, BANGALORE

2.    THE SUPERINTENDENT ENGINEER
      (POST NOW UPGRADED TO CHIEF ENGINEER)
      KHSDP
      1ST FLOOR OF STATE FOOD LABORATORY
      P.H.I. BUILDING, SESHADRI ROAD
      BANGALORE

3.    THE ASSISTANT EXECUTIVE ENGINEER
      KHSDP, SUB-DIVISION
      MEGAN HOSPITAL COMPOUND
      SHIMOGA

4.   THE ASSISTANT EXECUTIVE ENGINEER
     KHSDP, SUB-DIVISION
     NEAR DISTRICT HOSPITAL, DHARWAD
                                    ... PETITIONERS
(By Sri SADIQ N.GOODWALA ADV. FOR
      M/S.SOUTHERN LAW ASSOCIATES)
                            :2:




AND:

1.   SRI U B SHEETY S/O LATE MADAYYA SHETTY
     AGED ABOUT 49 YEARS
     R/AT BEHIND VITTOBHA MANDIR
     SAPTAPUR, DHARWAD

2.   THE CHIEF SECRETARY
     GOVERNMENT OF KARNATAKA
     VIDHANA SOUDHA
     BANGALORE

3.   THE PRINCIPAL SECRETARY
     DEPARTMENT OF H & FW
     VIKASA SOUDHA, BANGALORE
                                       ... RESPONDENTS

       THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC READ WITH ARTICLES 226 & 227 OF
CONSTITUTION OF INDIA, PRAYING THIS HON'BLE COURT
TO REVIEW THE ORDER DATED 26.11.2012 PASSED IN
W.A. NO.743/2008 (GM-RES), DISMISSING THE WRIT
APPEAL AND CONSEQUENTLY ALLOW THE WRIT APPEAL
NO.743/2008    (GM-RES),   BY    QUASHING   THE   ORDER
DATED 10.04.208, PASSED IN W.P. NO.15783/2006 BY
THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT,
IN THE INTEREST OF JUSTICE AND EQUITY.

       This petition coming on for Hearing on IA this
day, A.S.Bopanna, J., made the following:-
                                 :3:




                            O R D E R

Learned counsel for the petitioners submits that the review petition has rendered itself infructuous, since Writ Petition No.15783/2006 itself has been disposed of.

Therefore, the review petition is disposed of.

In view of disposal of the Petition, I.A. No.1/2013 does not survive for consideration.

Sd/-

JUDGE Sd/-

JUDGE RK/-