Karnataka High Court
M/S. Aneja Constructions (India) Ltd vs The State Of Karnataka on 14 December, 2021
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 14TH DAY OF DECEMBER 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
W.P. No.20232/2013 (GM-RES)
& W.P. Nos.20699-20700/2013
BETWEEN
M/S. ANEJA CONSTRUCTIONS (INDIA) LTD.,
MALLIKARJUN FARM HOUSE,
NEAR KAVERI PUNJAB DHABA, P.B. ROAD,
PALE, P.O.: CHABBI, HUBLI-580007,
REP. BY ITS P.A. HOLDER
SRI PRITIPAL SINGH S/O HARBHAJAN SINGH ANEJA
AGED ABOUT 50 YEARS, OCC: BUSINESS
... PETITIONER
(BY SRI.SUNIL S.DESAI, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REP. BY THE DEPUTY COMMISSIONER,
DHARWAD-580007.
2. THE CHIEF OPERATING OFFICER,
K.R.R.D.A., II FLOOR, NIRMAN BHAVAN,
DR. RAJKUMAR ROAD, RAJAJINAGAR,
BANGALORE-09, WORKING UNDER
PRIME MINISTER GRAM SADAK YOJANA.
3. THE EXECUTIVE ENGINEER (PROJECT DVN.)
DHARWAD, WORKING UNDER
PRIME MINISTER GRAM SADAK YOJANA SCHEME,
ZILLA PANCHAYATH, DHARWAD-580007.
... RESPONDENTS
(BY SRI.V.S. KALASURMATH, HCGP)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE
ORDER/COMMUNICATION AS PER ANNX-G DATED 28.3.2012 AND
ORDER/COMMUNICATION AS PER ANNX-H DATED 22.2.2013, ISSUED
BY RESPONDENTS AS IMPROPER, ILLEGAL AND VOID AND ONE
WITHOUT AUTHORITY OF LAW.
:2:
THESE PETITIONS COMING ON FOR PRELIMINARY HEARING
B-GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
It is submitted that the prayer sought for in these writ petitions does not survive for consideration.
Recording the said submission, the writ petitions are dismissed as having become infructuous.
Sd/-
JUDGE Vnp*