Chendur Infrastructure Pvt Ltd vs The Union Of India on 11 September, 2019

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Karnataka High Court

Chendur Infrastructure Pvt Ltd vs The Union Of India on 11 September, 2019

Bench: Alok Aradhe

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 11TH DAY OF SEPTEMBER, 2019

                         BEFORE

          THE HON'BLE MR.JUSTICE ALOK ARADHE

            W.P.No.29194/2019 (GM - RES)

BETWEEN :

CHENDUR INFRASTRUCTURE PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
DOOR NO.81, ANSARI STREET
RAMANAGAR,COIMBATORE,
TAMIL NADU-641 009
REP BY ITS AUTHORIZED SIGNATORY                ...PETITIONER

              (BY SMT.LUBNA FAIROZE, ADV. FOR
                SRI SHYAM SUNDAR H.V., ADV.)

AND :

1.      THE UNION OF INDIA
        DEPARTMENT OF ATOMIC ENERGY
        ANUSHAKTI BHAVAN
        CHAHATRAPATI SHIVAJI MAHARAJ MARG
        MUMBAI-400 001
        REP BY SECRETARY
        DAE & CHAIRMAN, AEC

2.      BHABHA ATOMIC RESEARCH CENTRE (BARC)
        P B NO.1, YELAWALA P.O.
        MYSURU-571 130
        REP BY ITS PROJECT DIRECTOR      ...RESPONDENTS

               (BY SRI C.SHASHIKANTHA, ASG.)
                              2



     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE R-2 TO CONSIDER THE REPRESENTATIONS MADE BY THE
PETITIONER TO THE R-2 ON 09.02.2019 AT ANNEXURE-G.


     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:


                        ORDER

Smt. Lubna Fairoze, learned counsel appearing for Sri. Shyam Sundar, learned counsel for the petitioner.

Sri. C. Shashikantha, learned ASG for respondents.

This petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

2. In this petition, the petitioner inter alia seeks for a direction to respondent No.2 to consider 3 the representation dated 09.02.2019 submitted by the petitioner contained in Annexure-G.

3. When the matter was taken up today, learned counsel for the petitioner submitted that the writ petition may be disposed of with a direction to respondent No.2 to consider the representation dated 09.02.2019 submitted by the petitioner in accordance with law.

4. In view of the submission made and in the facts of the case, the writ petition is disposed of with a direction to respondent No.2 to consider and decide the representation dated 09.02.2019 submitted by the petitioner, if not already decided, in accordance with law by a speaking order within a period of six weeks from the date of receipt of certified copy of the order passed today.

5. It is made clear that this Court has not expressed any opinion on merits of the case.

Accordingly, the writ petition is disposed of.

Sd/-

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