Dinesh J Padur S/O Jayaram H Padur vs Assistant Exeuctive Engineer (Elec) on 9 December, 2009

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Karnataka High Court

Dinesh J Padur S/O Jayaram H Padur vs Assistant Exeuctive Engineer (Elec) on 9 December, 2009

Bench: H N Nagamohan Das

IN THE HIGH COURT 0F KARNATAKA AT BANGALORE

DATED THIS THE 09%: DAY cm nmcmnmm 2909  " H' V

BEFORE

THE HOH'BLEMIR.JUS'I'iCE H.NNAGAm;§gA§§'T1:53TT  " V  V

wm PETITION NO. 9547539 :;<:+:m - 
BETWEEN:   

DRIESHJ. PADUR v_  _
$10. JAYARALE. H. PADUR" ~  -.
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_  PETITIONER

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Asézt.  Eisi::;mEER (ELEC)
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  " 'EAI€£3}'-£LQRE~5.6'Kl029.

.. . RESPONDENT

' 'iSRi.«'-N;AI§.' ~§IA3FrA Ami} 115!-I COURT OF KARNATAKA HIGH OF KARNATAKA HiGH COURT OF KARNATAKA HSGH CODE? OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ( aw ta} THIS WRIT PETTTEOK IS '£3,139 UNDER... ARTICLE 226 AND 227 09 "mm <3ONST1TU"I'IOI~i-- :31? mm PRAYING m QUASH THE} Em: ~ NO. 14035-35 ms: 25.3.2009 passsu BY*TE'HE~-_ A RESPONDENT mxmrrrma ms PE'FI'E*~I€.3.1$fif.R"*~.V . TD PAY SUM 013' RS. 50,009}-5~'W'f.I-'HIJNF DAYS mom 26.3.2009 vmm Azmzz»:

THIS WRIT PETITIQ2€¢_ come c:>1~zC}::~:.i12 1 F PRELEENARY HEARI1*EG--.._ ?HI$ "ﬁA'{_._ ~.';'HE"' F COURT MADE THE FOLLOWING: _ The is ﬁectﬁcm power Cwith 95 HP the Vlglanse sqﬁétci the Eangalora E1a<::tricity ﬁpqpply conducted an the meter installed to V't1;ieV'iii:i11_s'i;_r§f ﬁf gretiticmer was renaming slaw the resporxdeext issued "pgontbiyﬁill oi: 3.11.2038 and in this iaﬂl short Ra.7,2-86 was includaﬁ. Raspondmta 'sill inc1t1dmg' the short clam' . . ' A» F' the reapondent again issued amather HG!-I COURT--OF KARNATAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C 12511 an 26.3.2009 as pm' Axxnmaure ---- E claiming a OHM sum of Rs. 5o,<:o9;-- towards aecand 1-mama' mi' 23.1 1% Emma this Writ Patitien. __ O O

2. As pen: the interim 'V Court, petitioner da§Jnaitec1.§0°x$O'cfrtha 1 made in Annaxura-(3 V.:§:unsaqiéea1fly*V':

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   far the respondent

c<>_z1_'tan'£';§"1:h£1t.t,V1'1v-:9: i:»gp~a='Og,ned biﬂ dated 2€s.3.2009 9, pravésiozm}. 0;:-elm'. Some may U .§;efg;:a1{m to peaﬁana to file ' 'anal crder and the _i_r.9a_;:ap¢:;dm.t" pd»: an appropriate order in f law. Learned nounael for the that there was no aecand by the vigilance squad af the Therefore, the pmvisianai bill IIGH COURT OF KARNATAKA HIGH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C Owkf"

IIGH COURT or KARNATAKA HIGH COURT oI= KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT or KARNATAKA HIGH coma? OF KARNATAKA HIGH c Anneamre-E in bat}. in larva'. Be that as it may. By. providing an oppommity to the petitioner ~ '4 his abje.-ctions {G the grovigganal I An:1exu1'e--E anti Iiizrecti.-ng «V pass an ordm' thereafter: meét__ti;e encié 3 juatice.

5. Far the writ petitinn ia to read at' A::n:1exure--E «::'I'IE« pgiﬁiéicnal bﬂi. Four iaviizizeh patitziozaaar to ﬁle his cfnjgctioﬁs 13': the zéiiaxﬁzziiezzal bill at AnnaxLzra--E. **** "responderxt ta pass an V ';§;I*dm' in accorcianee with law. *I'.i11 zjGsI§:;tr.Iiie11t pauses an orzim", the pawm' caxzziégztion tn the petitioner': G}.GGt:ric.a1 " '4m;etaJla.t:icn shall not be ciiwannected. The Hmnunt depésitszd by the petitioner he adjusted an the: out came at' the order to be passed by the 0%"

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Impcndmtﬁ All mntmcxtims are heft. open, Orciereci accordingly.

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