Karnataka High Court
Managing Director And Ors vs Shivasharanappa S/O Shivaraiah on 14 July, 2014
Bench: B.S Patil, Anand Byrareddy
W.A.No.200013/2014
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 14TH DAY OF JULY, 2014
PRESENT
THE HON'BLE MR.JUSTICE B.S.PATIL
AND
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
WRIT APPEAL No.200013/2014 (L-TER)
BETWEEN:
1. Managing Director
NEKRTC, Gulbarga
Through its Chief Law Officer
2. The Divisional Controller
NEKRTC, Gulbarga Division
Gulbarga, through its
Chief Law Officer
3. The Divisional Controller
NEKRTC, Gulbarga Division
Bagalkot, through its
Chief Law Officer
... APPELLANTS
(By Sri Veeresh B. Patil, Advocate)
AND:
Shivasharanappa
S/o Shivaraiah
Aged about 50 years
R/o Teerth at & Post
W.A.No.200013/2014
2
Aland Taluka
Dist. Gulbarga - 585 101
... RESPONDENT
This Writ Appeal is filed Under Section 4 of the Karnataka
High Courts Act, 1861, praying to allow this appeal and
consequently be pleased to set aside the impugned judgment
passed by the learned Single Judge in writ petition
No.83909/2012 and consequently be pleased to dismiss the
respondent's writ petition in the interest of justice and equity.
This appeal coming on for Further Orders this day,
B.S.Patil J., delivered the following:
JUDGMENT
In view of the order dated 18.03.2014, needful has not been done. Therefore, the appeal has already stood dismissed.
Sd/-
JUDGE Sd/-
JUDGE Sdu