Karnataka High Court
Shri Praveen V Doddanavar vs Hubli Electricity Supply Company ... on 16 January, 2020
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE P.S. DINESH KUMAR
WRIT PETITION No.24541 OF 2017
C/W
WRIT PETITION No.24542 OF 2017 (GM-RES)
IN W.P. NO.24541/2017
BETWEEN :
SHRI. PRAVEEN V. DODDANAVAR
S/O VRISHABHANATH DODDANAVAR
AGED ABOUT 50 YEARS
SY NO.39, KUTTALAWADI VILLAGE
BELAGAVI-590 001 ...PETITIONER
(BY SHRI. PRAMOD NAIR, ADVOCATE)
AND :
1. HUBLI ELECTRICITY SUPPLY COMPANY LIMITED
NAVANAGAR, P.B. ROAD
HUBBALLI, HUBBALLI-580 025
REPRESENTED BY ITS
EXECUTIVE ENGINEER
2. STATE OF KARNATAKA
ENERGY DEPARTMENT
VIKASA SOUDHA
BANGALORE-560 001
REPRESENTED BY ITS
SECRETARY ... RESPONDENTS
(BY SHRI. VIJAYKUMR A. PATIL AGA FOR R2;
SHRI. S. SRIRANGA, ADVOCATE FOR R1)
....
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH TERMINATION ORDER
DTD.26.5.2017 ISSUED BY THE R-1 VIDE ANNEX-A TERMINATING THE
PPA.
IN W.P. NO.24542/2017
BETWEEN :
SHRI. PRAVEEN V. DODDANAVAR
S/O VRISHABHANATH DODDANAVAR
AGED ABOUT 50 YEARS
SY NO.39, KUTTALAWADI VILLAGE
BELAGAVI-590 001 ...PETITIONER
(BY SHRI. PRAMOD NAIR, ADVOCATE)
AND :
1. HUBLI ELECTRICITY SUPPLY COMPANY LIMITED
NAVANAGAR, P.B. ROAD
HUBBALLI, HUBBALLI-580 025
REPRESENTED BY ITS
EXECUTIVE ENGINEER
2. STATE OF KARNATAKA
ENERGY DEPARTMENT
VIKASA SOUDHA
BANGALORE-560 001
REPRESENTED BY ITS
SECRETARY ... RESPONDENTS
(BY SHRI. VIJAYKUMR A. PATIL AGA FOR R2;
SHRI. S. SRIRANGA, ADVOCATE FOR R1)
....
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE TERMINATION
ORDER DTD.26.5.2017 ISSUED BY THE R-1 VIDE ANNEX-A
TERMINATING THE PPA.
THESE WRIT PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
3
ORDER
Shri Pramod Nair, learned advocate for the petitioner has filed memo dated 10.01.2020 seeking leave of this Court to withdraw these petitions.
2. Memo is placed on record. These petitions are accordingly dismissed as withdrawn.
No costs.
Sd/-
JUDGE Yn.