Sri R Krishna vs The Asst. Principal Director on 24 July, 2009

[Cites 2, Cited by 1]

Karnataka High Court

Sri R Krishna vs The Asst. Principal Director on 24 July, 2009

Bench: Ram Mohan Reddy

...E..

IN THE men COURT 0%' KARNATAKA, 

DATED Tms THE 2411: DAY 0:3' JULY5..A""g:3O('§§'.   =

BEFORE_  

mg HONBLIEI MR.JUS'I'I'()E 1éAM'%'%%MQI--iAhi'  ,_

wxerr PETITION No. ._{)FAi2OO9 

BETWEEN

R KRISHNA

AGE 55 YEARS V   V
NO.239,T'HIMMAIAH ROAD-9 _ _ V_ - 
JAIN TEMPLE;RO'AD7    * _ 
SURYA 1>RA£ms_I~i'lI_<:_5: mjc:'rc;R*.?." V
sHIvAJiNAGAIigA,,. 8.6;2*aG,A;;.;ig:>t§:=:...i'

V  PETiT§€)NER
(BY SR1?RAMESIQ'i¥Aj.%g@'TRA§22»ESH ADITHYA, ADV)

AND V:_ _

 "  _5I'HEi.::§sS:§§§{['. PRXN €31r>.;as.'L't}1RECroIe

  BAr§IC;'AmRE'%'--¢_ 1"

3:;«:$<:,::;>M, is: §:~..e;:1i¥»::;LE:

 RESPONDENT

 _ (8Y"'32\aI'1.i1:':vi.{:NAGASHRW, HOG?)

'I'H'iS WRIT PEFYFION IS F'i'LE{) UNBER AR'I'§CLI3S 226

-  v.I}j;i:\:t3"«.2:2? 0%' 'THE C(}NS}"I'}'U'1'i{)N ()9 INDIA PRAYING TO
  Qtmss'H '}"HE: IMWGNED ORDER PASSED BY THE
  RESPONDENT mrma 3.7.09 AND me.

THIS PETITION COIK/Iffifi} SN FOR PR'L.HEARiNG, THIS

V' DAY, THE COURT MA{)E THE FOLLOWING:

bi



-2-

ORDER

The petitioner when visited with an Section 126 of the Electricity Act, 2003, mg srgeft' Lthgée k Act, for payment of back biiiingivbfiéirges Oappeal tn the Appellate .Aut}1:01'Ai1::y,A. t11e>'v.".erespo1n1cie'1it' herein under Section 127 of Act cf V 30 days from the '<;;"def{_* e1:1*jz(iV':.§_1('e;"I"1~t:.e meapepgal was rejected by order cit. Hence this writpeeeoa.

125:; consﬁtpted under the Act is Iicig 'a_C'1vi1' as to make applicable the iawsgaf lignitéuzieﬁ; The legisiature in the Special stzatute 'xviaséiaig days as zimiaatmn for filing of the pmvide for extension of time and V _ thefefore,' -Iii') exceptien can be taken t9 the erder H declinitxg to treat the appeal as being ﬁled iirnitation, though filed beyond the limitatien "spe<:iﬁ!iriéiI3{11estatute. 1%/Ni -4- View of the matter a subject feels A' enﬁtjed to a iarger decree of say in of a decision than a statutev.aec9rds'_"1V1"3'h1ﬁ; less is it the functioning ﬁrst a. judgmem; on the.4_fairne§s" of . Parimment and then to"'ai§iend of ~.siip-gﬁleéigent it with new provisziqns s0"a€{it0 fnake i1':'Cc)I1;i'£)r1i11 to that;judment.""-- " 'V " V ' The Writ. {;=e,:1:iti0I13;'_is,eé-..§:',C0r£i'ii1g1y' rejected.


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