Smt N Thippeeramma vs State Of Karnataka on 19 December, 2018

[Cites 2, Cited by 0]

Karnataka High Court

Smt N Thippeeramma vs State Of Karnataka on 19 December, 2018

Bench: B. Veerappa

                            1

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 19TH DAY OF DECEMBER, 2018

                         BEFORE

           THE HON' BLE MR. JUSTICE B. VEERAPPA

            WRIT PETITION No.48023/2017(GM-RES)

BETWEEN:

SMT. N. THIPPEERAMMA
W/O B.H.THIPPESWAMY,
AGED ABOUT 52 YEARS,
PROPRIETOR OF RAGHAVENDRA PAULTRY FARM,
R/AT KODIHALLI, CHALLEKERE TALUK,
CHITRADURGA DISTRICT-577 552.
                                      ... PETITIONER

(BY SRI HARIKRISHNA S. HOLLA, ADVOCATE (ABSENT))

AND:

1.     STATE OF KARNATAKA
       DEPARTMENT OF ENERGY,
       2ND FLOOR, VIKASA SOUDHA,
       BANGALORE-560 001.
       REPRESENTED BY ITS SECRETARY.

2.     BANGALORE ELECTRICITY SUPPLY
       COMPANY C.O. & M. DIVISION,
       HIRIYUR, CHITRADURGA-577 598.
       REPRESENTED BY EXECUTIVE ENGINEER.

3.     BANGALORE ELECTRICITY SUPPLY COMPANY
       CORPORATE OFFICE,
       K.R.CIRCLE, BANGALORE-560 001.
       REPRESENTED BY GENERAL MANAGER, DSM.

4.     KARNATAKA ELECTRICITY
       REGULATORY COMMISSION,
       6TH & 7TH FLOOR,
       MAHALAXMI CHAMBERS,
                            2

     NO.9/2, M.G.ROAD,
     BENGALURU-560 001.
     REPRESENTED BY ITS SECRETARY.

5.   THE CHIEF ELECTRICAL INSPECTOR
     TO THE GOVERNMENT OF KARNATAKA,
     NIRMANA BHAVAN, 2ND FLOOR,
     PB NO.5148, DR. RAJKUMAR ROAD,
     RAJAJINAGAR,
     BANGALORE-560 010.
                                         ... RESPONDENTS

(BY SRI M. KUMAR, AGA FOR R1 & R5)
                           ...

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 29.5.2017 AT ANNEXURE-N PASSED BY THE
RESPONDENT-2 TERMINATING PPA AS NULL AND VOID;

      THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

This Court by the order dated 22.3.2018 had granted four weeks' time to the petitioner to comply with the office objections, failing which the petition would stand dismissed automatically without reference to the Bench.

2. When the matter is posted today for dismissal, though called twice during the pre-lunch session as well 3 as in the post-lunch session, neither any representation is made on behalf of the petitioner nor the office objections have been complied with. Therefore, this Court has no other option, except to dismiss the writ petition for non prosecution.

Accordingly, the writ petition is dismissed.

Sd/-

Judge Nsu/-

Unlock Advanced Research with PRISMAI

Karnataka High Court