Karnataka High Court
The Managing Director M/S Power Grid ... vs Shivanna on 19 April, 2023
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF APRIL, 2023
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 14288 OF 2020 (GM-KEB)
C/W
WRIT PETITION NO. 13543 OF 2020 (GM-TEL),
WRIT PETITION NO. 13890 OF 2020 (GM-KEB),
WRIT PETITION NO. 13919 OF 2020 (GM-KEB),
WRIT PETITION NO. 14230 OF 2020 (GM-KEB),
WRIT PETITION NO. 14259 OF 2020 (GM-KEB),
WRIT PETITION NO. 14261 OF 2020 (GM-KEB),
WRIT PETITION NO. 14268 OF 2020 (GM-KEB),
WRIT PETITION NO. 14269 OF 2020 (GM-KEB),
WRIT PETITION NO. 14450 OF 2020 (GM-KEB),
WRIT PETITION NO. 14752 OF 2020 (GM-KEB),
Digitally signed by B
K WRIT PETITION NO. 14761 OF 2020 (GM-KEB),
MAHENDRAKUMAR
Location: HIGH
WRIT PETITION NO. 14764 OF 2020 (GM-KEB),
COURT OF
KARNATAKA WRIT PETITION NO. 14767 OF 2020 (GM-KEB),
WRIT PETITION NO. 14771 OF 2020 (GM-KEB),
WRIT PETITION NO. 14781 OF 2020 (GM-KEB),
WRIT PETITION NO. 14855 OF 2020 (GM-KEB),
WRIT PETITION NO. 14861 OF 2020 (GM-KEB),
WRIT PETITION NO. 14886 OF 2020 (GM-KEB),
WRIT PETITION NO. 14887 OF 2020 (GM-KEB),
WRIT PETITION NO. 14898 OF 2020 (GM-KEB),
WRIT PETITION NO. 14918 OF 2020 (GM-TEL),
WRIT PETITION NO. 14922 OF 2020 (GM-KEB),
WRIT PETITION NO. 15429 OF 2020 (GM-KEB),
WRIT PETITION NO. 15468 OF 2020 (GM-KEB),
-2-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
WRIT PETITION NO. 15469 OF 2020 (GM-KEB),
WRIT PETITION NO. 15816 OF 2020 (GM-KEB)
IN WRIT PETITION NO.14288 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI, NEAR R.T.O. DRIVING TEST
TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
G. KRISHNAMURTHY @ KRISHNAMURTHY
S/O GIRIGOWDA PATIL
AGED 68 YEARS,
R/AT GIRIKRUPA NILAYA,
100 FEET ROAD, V.V. NAGARA,
HIRIYUR-577 598, CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE
JAYARAMAIAH-SERVED)
-3-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET SIDE THE ORDER
DTD. 7.8.2020 PASSED BY I ADDITIONAL DISTRICT AND SESSION
JUDGE, CHITRADURGA IN CIVIL MISC. NO.221/2019 PRODUCED AT
ANNXEURE-K AND CONSEQUENTLY DISMISS CIVIL MISC.
NO.221/2019 AND ETC.
IN WRIT PETITION NO. 13543 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI NEAR R T O DRIVING TEST
TRACK, YELAHANKA, BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK, CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
-4-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
AND:
MR. H. JAYARAMAIAH
S/O H HANUMAPPA @ B K SANNA HANUMAIAH
AGED 64 YEARS,
AGRICULTURIST
R/AT BYADARAHALLI VILLAGE
BYADARAHALI POST - 577 501
HIRIYUR TALUK
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE;
JAYARAMAIAH-SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 3.9.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA IN CIVIL MISC. NO.123/2019
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC. NO.123/2019 AND ETC.
IN WRIT PETITION NO. 13890 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF
INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI
NEAR R T O DRIVING TEST TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
-5-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
1. SHIVALINGAPPA @ SHIVALINGAPPA @
B. J. SHIVALINGA
SON OF JADIYAPPA,
AGED ABOUT 69 YEARS,
2. MRS. KRISHNAVENI
WIFE OF SHIVALINGAPPA @ SHIVALINGAPPA
@ B. J. SHIVALINGA,
AGED ABOUT 50 YEARS,
OCCUPATION AGRICULTURIST
RESIDING AT BEERANAHALLI VILLAGE,
BEERANAHALLI POST,
HIRIYUR TALUK-577 227,
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI. MADHUKAR NADIG, ADVOCATE FOR R-2;
V/O DATED 18/1/2023, R2 IS TREATED AS SOLE LR'S OF
DECEASED R-1;
JAYARAMAIAH-SERVED)
-6-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 12.8.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN CIVIL MISC. NO.104/2019
PRODUCED AT ANENXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC. NO.104/2019 AND ETC.
IN WRIT PETITION NO. 13919 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF
INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI
NEAR R T O DRIVING TEST TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
-7-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
MR. SHIVANNA @ C. SHIVANNA
S/O LATE CHIKKANNA,
AGED ABOUT 59 YEARS,
AGRICULTURIST,
R/AT BEERANAHALLI VILLAGE,
BYADARAHALLI POST-577 501
HIRIYUR TALUK,
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 10.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.113 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.113 OF 2019.
IN WRIT PETITION NO. 14230 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
-8-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
MR. B. OBALAGIRIYAPPA @ OBALAGIRIYAPPA
S/O LATE BHEEMAPPAN @ BHEEMANNA
AGED 66 YEARS,
AGRICULTURIST,
R/AT HEMADALA VILLAGE,
HIRIYUR TALUK-577 545
CHITRADURGA DISTRICT.
...RESPONDENT
(RESPONDENT SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 07.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC. NO.162 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC. NO.162 OF 2019 AND ETC.
IN WRIT PETITION NO. 14259 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
-9-
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK, CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
T. LAKSHMIDIVI
W/O LATE H. CHIKKAPPA @ CHIKKANNA
S/O H. CHIKKAPPA
AGED 65 YEARS,
AGRICULTURIST, R/AT BYADARAHALLI VILLAGE,
BYADARAHALLI POST, HIRIYUR TALUK-577 546
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SETTING ASIDE THE
ORDER DATED 07.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.216/2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC. NO.216 OF 2019.
IN WRIT PETITION NO. 14261 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
- 10 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI
NEAR R T O DRIVING TEST TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201, TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
MR. RAMAPPA @ RAMANNA
S/O SANJEEVAPPA @ SANJAVAPPA
AGED 60 YEARS, AGRICULTURIST,
R/AT UPPARAHATTI BEERANAHALLI VILLAGE,
BEERANAHALLI POST,
HIRIYUR TALUK-577 599
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE)
- 11 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SETTING ASIDE THE
ORDER DATED 07.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.205/2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC. NO.205 OF 2019 AND ETC.
IN WRIT PETITION NO. 14268 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI
NEAR R T O DRIVING TEST TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK, CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
- 12 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
ESHWARAPPA @ C ESHWARAPPA
S/O CHENNAVEERAIAH @ CHEENAVEERAPPA
AGED 72 YEARS,
OCC: AGRICULTURE
R/AT AIANAHALLI,
AMBALAGERE POST,
HIRIYUR TALUK-577 545
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET SIDE THE ORDER
DTD. 7.9.2020 PASSED BY I ADDITIONAL DISTRICT AND SESSION
JUDGE CHITRADURGA IN CIVIL JUDGE MISC NO.112/2019
PRODUCED AT ANNXEURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.112/2019 AND ETC.
IN WRIT PETITION NO. 14269 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
- 13 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
1. MR. RAMANNA @ RAMACHANDRAPPA
S/O NAGAPPA
AGED 70 YEARS,
2. K. DEVAMMA @ DEVAMMA
W/O RAMANNA @ RAMACHANDRAPPA,
BOTH ARE AGRICULTURIST,
R/AT KRISHNAPURA VILLAGE,
DHARMAPURA POST,
HIRIYUR TALUK-577 546
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET SIDE THE ORDER
DTD. 12.8.2020 PASSED BY I ADDITIONAL DISTRICT AND SESSION
JUDGE CHITRADURGA IN CIVIL JUDGE MISC. NO.184/2019
PRODUCED AT ANNXEURE-J AND CONSEQUENTLY DISMISS CIVIL
MISC NO.184/2019 AND ETC.
IN WRIT PETITION NO. 14450 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
- 14 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
RANGAMMA
W/O G KRISHNAMURTHY @ KRISHNAMURTHY,
S/O GIRIGOWDA PATIL,
AGED ABOUT 68 YEARS.
R/AT GIRIKRUPA NILAYA,
100 FEET ROAD, V.V. NAGARA,
HIRIYUR-577 598
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 07.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.222 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.222 OF 2019 AND ETC.
- 15 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
IN WRIT PETITION NO. 14752 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
1. RANGAMMA
W/O LATE POOJA NAYAKA @ POOJAPPA
@ POOJARAPPA @ POOJA NAYAKA
OCC: AGRICULTURIST,
AGED ABOUT 70 YEARS,
2. NAGESHA
S/O LATE POOJA NAYAKA @ POOJAPPA @ POOJARAPPA @
POOJA NAYAKA
OCC: AGRICULTURIST,
AGED ABOUT 49 YEARS,
BOTH ARE R/AT HEMADALA VILLAGE,
- 16 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
'HIRIYUR TALUK-577 545
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI. R. SHASHIDHARA, ADVOCATE FOR R-2;
R-1 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD 02.09.2020 PASSED BY I ADDL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC. NO.167/2019
VIDE ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL MISC.
NO.167/2019 AND ETC.
IN WRIT PETITION NO. 14761 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
- 17 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
AND:
CHIKKAPPA @ CHIKKANNA
S/O KADURAPPA,
AGED ABOUT 65 YEARS,
OCCUPATION: AGRICULTURIST,
R/AT MADIHALLI VILLAGE,
HALAGALADDI POST,
HIRIYUR -577 546
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 07.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.360 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.360 OF 2019 AND ETC.
IN WRIT PETITION NO.14764 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
- 18 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NOW REP. BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
NARASIMHAMURTHY @ D NARASIMHAMURTHY
S/O DODDA HANUMAPPA,
AGED ABOUT 68 YEARS,
OCC: AGRICULTURIST, R/AT HEMADALA VILLAGE,
HIRIYUR TALUK-577545
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 2.9.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN CIVIL MISC. NO.169/2019
PRODCUED AT ANEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.169/2019 AND ETC.
IN WRIT PETITION NO. 14767 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
- 19 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
H.M. THIPPESWAMY @ THIPPESWAMY H M
S/O LATE C MALLIKARJUNAIAH @ C. MALLIKARJUNA,
AGED ABOUT 53 YEARS,
OCC: AGRICULTURIST,
R/AT HEMADALA VILLAGE,
HIRIYUR TALUK-577545
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD 04.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC. NO.168/2019
VIDE ANNX-K AND CONSEQUENTLY DISMISS CIVIL MISC
NO.168/2019 AND ETC.
IN WRIT PETITION NO. 14771 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI, NEAR R T O DRIVING TEST
TRACK, YELAHANKA
BANGALORE - 560 064
- 20 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
RATHNAMMA @ GNANARATHNAMMA
@ P K GNANARATHNAMMA
W/O H HANUMANTHAIAH,
AGED ABOUT 70 YEARS,
OCC: AGRICULTURIST,
R/AT BYADRAHALLI VILLAGE,
BYADRAHALLI POST-577 501
HIRIYUR TALUK,
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R SHASHIDHARA, ADVOCATE)
- 21 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 09.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA IN CIVIL MISC.NO.127 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.127 OF 2019 AND ETC.
IN WRIT PETITION NO. 14781 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK,
YELAHANKA, BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
1. LAKKAMMA
W/O LATE R PANDURANGAPPA
@ PANDURANGAPPA,
AGED ABOUT 70 YEARS,
- 22 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
2. RANGASWAMY
S/O LATE R PANDURANGAPPA
@ PANDURANGAPPA,
AGED ABOUT 41 YEARS,
R/AT KRISHNAPURA VILLAGE,
DHARMAPURA POST,
HIRIYUR TALUK-577546
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI. R SHASHIDHARA, ADVOCATE FOR R-2;
R-1 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 4.9.2020 PASSED BY THE I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN CIVIL MISC NO.194/2019
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.194/2019 AND ETC.
IN WRIT PETITION NO. 14855 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR,
M/S POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA,
NEAR SWAMI VIVEKANANDA COLLEGE, VIJAYANAGAR
LAYOUT, PAVAGADA-561201, TUMAKURU DISTRICT,
REPRESENTED BY ITS V SAI REDDY
DEPUTY GENERAL MANAGER.
2. CHIEF MANAGER
M/S POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION, BEERENAHALLI-577599, HIRIYUR
TALUK, CHITRADURGA DISTRICT,
NOW REPRESENTED BY ITS
DEPUTY GENERAL MANAGER, V SAI REDDY.
...PETITIONERS
- 23 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
(BY SRI. JOSHUA HUDSON SAMUEL , ADVOCATE)
AND:
SHIVANNA
SON OF CHANNAPPA,
AGED ABOUT 50 YEARS,
A K COLONY, PARASHURAMAPURA VILLAGE,
PARASHURAMAPURA HOBLI-577538,
CHALLAKERE TALUK, CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 16.10.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.110 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.110 OF 2019 AND ETC.
IN WRIT PETITION NO. 14861 OF 2020:
BETWEEN:
THE MANAGING DIRECTOR,
M/S POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA,
NEAR SWAMI VIVEKANANDA COLLEGE, VIJAYANAGAR
LAYOUT, PAVAGADA-561201, TUMAKURU DISTRICT,
REPRESENTED BY ITS V SAI REDDY
DEPUTY GENERAL MANAGER.
...PETITIONER
(BY SRI. JOSHUA HUDSON SAMUEL.,ADVOCATE)
AND:
1. MR. KATAPPA
SON OF THIMMAPPA,
AGED ABOUT 55 YEARS.
- 24 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
2. MRS. KARIYAMMA
WIFE OF KATAPPA,
AGED ABOUT 46 YEARS,
RESIDING AT KAREKALLAHATTI,
1ST BLOCK, KALYANDURGA ROAD, PARASHURAMAPURA-
577538,
PARASHURAMAPURA HOBLI,
CHALLAKERE TALUK,
CHITRADURGA DISTRICT.
...RESPONDENTS
(BY SRI. R. SHASHIDHARA, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 07.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.69 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.69 OF 2019 AND ETC.
IN WRIT PETITION NO. 14886 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI, NEAR R T O DRIVING TEST
TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
- 25 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
PANDURANGAPPA @ PANDURANGA
SON OF VYKUNTAPPA
AGED ABOUT 49 YEARS
OCCUPATION AGRICULTURIST
R/AT BYADRAHALLI VILLAGE
HIRIYUR TALUK 577 546
CHITRADURAGA DISTRICT
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 02.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA IN CIVIL MISC.NO.122 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.122 OF 2019 AND ETC.
- 26 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
IN WRIT PETITION NO. 14887 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD
SINGANAYAKANAHALLI, NEAR R T O DRIVING TEST
TRACK, YELAHANKA
BANGALORE - 560 064
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
2. MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA
NEAR SWAMI VIVEKANANDA COLLEGE
VIJAYANAGAR LAYOUT
PAVAGADA - 561 201
TUMAKURU DISTRICT
REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
3. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 K V STATION
BEERENAHALLI - 577 599
HIRIYUR TALUK
CHITRADURGA DISTRICT
NOW REPRESENTED BY ITS MANAGER
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
SAROJAMMA
WIFE OF CHANDRASHEKARIAH @
- 27 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
S. CHANDRASHEKARAIAH
AGED ABOUT 71 YEARS
OCC: AGRICULTURIST
R/AT ABBINAHOLE VILLAGE
ABBINAHOLE POST-577 501
HIRIYUR TALUK
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 03.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA IN CIVIL MISC.NO.125 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.125 OF 2019 AND ETC.
IN WRIT PETITION NO. 14898 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER, MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
- 28 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
AND:
RAMANNA E
SON OF ERANNA,
AGED ABOUT 60 YEARS,
OCC: AGRICULTURIST,
RESIDING AT BYADARAHALLI VILLAGE,
HIRIYUR TALUK, HIRIYUR 577546,
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DATED 12.08.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA IN CIVIL MISC.NO.309 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.309 OF 2019 AND ETC.
IN WRIT PETITION NO. 14918 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
- 29 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
RANGASWAMY @ C RANGASWAMY
SON OF CHIKKANNA,
AGED ABOUT 60 YEARS,
OCC: AGRICULTURIST,
RESIDING AT YELAGONDANAHALLI VILLAGE,
ABBINAHOLE POST, HIRIYUR 577546,
CHITRADURGA DISTRICT
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 7.8.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN CIVIL MISC NO.421/2019
PRODUCED AT ANENXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.421/2019 AND ETC.
IN WRIT PETITION NO. 14922 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR,
M/S POWER GRID CORPORATION OF INDIA LIMITED
HOUSE NO.5, TIRUMALA NILAYA,
NEAR SWAMI VIVEKANANDA COLLEGE, VIJAYANAGAR
LAYOUT, PAVAGADA-561201, TUMAKURU DISTRICT,
REPRESENTED BY ITS V SAI REDDY
DEPUTY GENERAL MANAGER.
2. CHIEF MANAGER
M/S POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION, BEERENAHALLI-577599,
- 30 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
HIRIYUR TALUK, CHITRADURGA DISTRICT,
NOW REPRESENTED BY ITS
V SAI REDDY.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL , ADVOCATE)
AND:
RANGANATHA
SON OF AJJANNA,
AGED AOUT 60 YEARS,
OCCUPATION AGRICULTURE
RESIDING AT 1ST BLOCK, KURUBA BEEDHI,
PARASHURAMAPURA VILLAGE,
PARASHURAMAPURA HOBLI-577538,
CHALLAKERE TALUK, CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 1.9.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE CHITRADURGA IN CIVIL MISC NO.109/2019
PRODUCED AT ANENXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.109/2019 AND ETC.
IN WRIT PETITION NO. 15429 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI, NEAR R.T.O. DRIVING TEST
TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
- 31 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
N. CHANDRAMMA @ CHANDRAMMA
WIFE OF K VENKATARAMANAPPA
@ VENKATARAMANAPPA
AGED ABOUT 66 YEARS
OCCUPATION-AGRICULTURIST
RESIDING AT BYADARAHALLI VILLAGE
HIRIYUR TALUK-577546
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD. 3.9.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSION JUDGE CHITRADURGA IN CIVIL MISC. NO.215/2019
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.215/2019 AND ETC.
IN WRIT PETITION NO. 15468 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
- 32 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
SINGANAYAKANAHALLI, NEAR R.T.O. DRIVING TEST
TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
D INDRASHEKHARA @ INDRASHEKHAR
SON OF LATE DASAPPA
AGED ABOUT 45 YEARS
OCCUPATION AGRICULTURE
RESIDING AT KAMBATHANNAHALLI
ABBINAHOLE POST
HIRIYUR TALUK-577 546
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
ORDER DTD 07.09.2020 PASSED BY I ADDL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.195/2019
VIDE ANNX-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.195/2019 AND ETC.
- 33 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
IN WRIT PETITION NO. 15469 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
H.D. MAHESHWARAPPA @ H C MAHESHWARAPPA
SON DODDA SIDDAPPA
@ DODDA SIDDAPPA @ SIDDAPPA
AGED ABOUT 55 YEARS
OCCUPATION AGRICULTURIST,
RESIDING AT HEMADALA VILLAGE,
HIRIYUR TALUK-577 545,
CHITRADURGA DISTRICT.
...RESPONDENT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
- 34 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
ORDER DATED 01.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.197 OF 2019,
PRODUCED AT ANNEXURE-K AND CONSEQUENTLY DISMISS CIVIL
MISC.NO.197 OF 2019 AND ETC.
IN WRIT PETITION NO. 15816 OF 2020:
BETWEEN:
1. THE MANAGING DIRECTOR
M/S POWER GRID CORPORATION OF INDIA LIMITED
DODDABALLAPUR ROAD,
SINGANAYAKANAHALLI,
NEAR R.T.O. DRIVING TEST TRACK, YELAHANKA
BANGALORE-560 064
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
2. CHIEF MANAGER
POWER GRID CORPORATION OF INDIA LIMITED
400/200 KV STATION
BEERENAHALLI-577 599
HIRIYUR TALUK,
CHITRADURGA DISTRICT,
NOW REP. BY ITS MANAGER,
MR. S. RAJASEKARAN.
...PETITIONERS
(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)
AND:
VENKATAPPA
SON OF LAKSHMAIAH
OCCUPATION AGRICULTURIST
RESIDING AT R S UPPARAHATTI VILLAGE
BYADRAHALLI POST
HIRIYUR TALUK-577 546
CHITRADURGA DISTRICT
...RESPONDENT
- 35 -
WP No.14288 of 2020, C/W WP Nos.13543 of
2020, 13890 of 2020, 13919 of 2020, 14230
of 2020, 14259 of 2020, 14261 of 2020,
14268 of 2020, 14269 of 2020, 14450 of
2020, 14752 of 2020, 14761 of 2020, 14764
of 2020, 14767 of 2020, 14771 of 2020,
14781 of 2020, 14855 of 2020, 14861 of
2020, 14886 of 2020, 14887 of 2020, 14898
of 2020, 14918 of 2020, 14922 of 2020,
15429 of 2020, 15468 of 2020, 15469 of
2020, 15816 of 2020
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SETTING ASIDE THE
ORDER DATED 02.09.2020 PASSED BY I ADDITIONAL DISTRICT AND
SESSIONS JUDGE, CHITRADURGA, IN CIVIL MISC.NO.122 OF 2019
PRODUCED AT ANNEXURE K AND CONSEQUENTLY DISMISS CIVIL
MISC NO.122 OF 2019 AND ETC.
THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitions are taken up together, heard and disposed of by the common order, since the issues involved are similar.
2. The Deputy Commissioner, Chitradurga District, Chitradurga passed an order under Sections 10 to 19 of the Indian Telegraph Act, 1885 and Section 164 of the Electricity Act, 2003, determining the compensation payable to the owners of the lands, on which, overhead transmission lines of 400/200 KVA for pooling station/transmission lines were laid by the petitioner herein. The compensation determined was towards loss of crops/standing trees and also damage caused to the land while laying the transmission lines. The Deputy Commissioner did not determine the diminution value of the land.
- 36 -
WP No.14288 of 2020, C/W WP Nos.13543 of 2020, 13890 of 2020, 13919 of 2020, 14230 of 2020, 14259 of 2020, 14261 of 2020, 14268 of 2020, 14269 of 2020, 14450 of 2020, 14752 of 2020, 14761 of 2020, 14764 of 2020, 14767 of 2020, 14771 of 2020, 14781 of 2020, 14855 of 2020, 14861 of 2020, 14886 of 2020, 14887 of 2020, 14898 of 2020, 14918 of 2020, 14922 of 2020, 15429 of 2020, 15468 of 2020, 15469 of 2020, 15816 of 2020
3. Aggrieved, the land owners filed petitions under Section 16(3) of the Indian Telegraph Act, 1885 for awarding just and proper compensation.
4. The learned District Judge by the impugned order granted the compensation by determining the diminution value in addition to the compensation awarded by the Deputy Commissioner. Hence, these petitions.
5. The learned counsel for the petitioners submits that the compensation granted by the Deputy Commissioner included diminutive value and the same is in accordance with the guidelines issued by the Government of India, Ministry of Power. Therefore, the impugned order passed by the learned District Judge amounts to double payment of compensation.
6. In contrast, the learned counsel for the respondent- land owners submits that the Deputy Commissioner had awarded the compensation only towards loss of crops/standing trees and also towards damage caused to the land at the time of drawing up of the transmission lines. However did not grant compensation towards diminution of land value. Therefore, the learned District Judge has rightly awarded the compensation which is just and proper and the same does not warrant any interference.
- 37 -
WP No.14288 of 2020, C/W WP Nos.13543 of 2020, 13890 of 2020, 13919 of 2020, 14230 of 2020, 14259 of 2020, 14261 of 2020, 14268 of 2020, 14269 of 2020, 14450 of 2020, 14752 of 2020, 14761 of 2020, 14764 of 2020, 14767 of 2020, 14771 of 2020, 14781 of 2020, 14855 of 2020, 14861 of 2020, 14886 of 2020, 14887 of 2020, 14898 of 2020, 14918 of 2020, 14922 of 2020, 15429 of 2020, 15468 of 2020, 15469 of 2020, 15816 of 2020
7. Considered the submissions of the learned counsel for the parties.
8. Perusal of the order passed by the Deputy Commissioner indicated that the compensation has been awarded towards loss of crops/standing trees and also the damage caused to the lands at the time of drawing up of transmission lines. The guidelines issued by the Government of India are only directory and not mandatory.
9. The Co-ordinate Bench of this Court in WP No.113268/2019 and connected matters (DD 11.4.2022) at para-19 and 20 has held as follows:
"19. As regards the diminution, as afore observed on account of a tower being set up and or the power lines being drawn, the former/land-owner would be deprived of using the land under the tower as also the crops are adversely effected on account of the electromagnetic radiation, etc., which the trial court has taken into consideration and arrived at the diminution at 50% of the value of the property below the power line.
20. In the absence of any other methodology of calculation which has not been put forth by the petitioners, I am of the considered opinion that the said methodology cannot be disputed. It is one thing to say that the methodology is bad and another to establish how it is bad. The petitioner has not been able to establish as to how the methodology adopted by the trial Court to arrive at a value of diminution of land value is bad. hence, this submission is also required to be rejected."
- 38 -
WP No.14288 of 2020, C/W WP Nos.13543 of 2020, 13890 of 2020, 13919 of 2020, 14230 of 2020, 14259 of 2020, 14261 of 2020, 14268 of 2020, 14269 of 2020, 14450 of 2020, 14752 of 2020, 14761 of 2020, 14764 of 2020, 14767 of 2020, 14771 of 2020, 14781 of 2020, 14855 of 2020, 14861 of 2020, 14886 of 2020, 14887 of 2020, 14898 of 2020, 14918 of 2020, 14922 of 2020, 15429 of 2020, 15468 of 2020, 15469 of 2020, 15816 of 2020
10. The learned District Judge after noticing that the compensation was not awarded towards diminution value of land by taking the diminutive value of the land at 30% of the market value has rightly passed the impugned order. Therefore, I do not find any illegality in the impugned order passed by the learned District Judge. Accordingly, I pass the following:
ORDER Writ petitions stand dismissed.
ORDER ON "BEING SPOKEN TO"
Sri Pramod Nair, learned senior counsel submits that the order passed by this Court requires to be recalled since the order was passed ignoring the fact that the Deputy Commissioner had granted compensation including compensation towards diminution value of lands otherwise it would amount to double payment of compensation and would ultimately burden the public Exchequer.
2. Learned counsel for the land owners contended that this Court taking into account that the Deputy Commissioner
- 39 -
WP No.14288 of 2020, C/W WP Nos.13543 of 2020, 13890 of 2020, 13919 of 2020, 14230 of 2020, 14259 of 2020, 14261 of 2020, 14268 of 2020, 14269 of 2020, 14450 of 2020, 14752 of 2020, 14761 of 2020, 14764 of 2020, 14767 of 2020, 14771 of 2020, 14781 of 2020, 14855 of 2020, 14861 of 2020, 14886 of 2020, 14887 of 2020, 14898 of 2020, 14918 of 2020, 14922 of 2020, 15429 of 2020, 15468 of 2020, 15469 of 2020, 15816 of 2020 had not awarded compensation towards diminution value of the land confirmed the order passed by the learned District Judge. Therefore, the submission of the learned senior counsel is contrary to the material on record.
3. Perusal of the order passed by the Deputy Commissioner indicated that compensation is not awarded towards diminution value of the land. Therefore, the learned District Judge took into account the same, and after relying on the decisions of the Hon'ble Supreme Court and this Court has rightly awarded compensation towards diminution value of the land which is just and proper.
4. In view of the above, no ground is made out to recall the order.
Sd/-
JUDGE BKM