Karnataka High Court
Sri Shankar Kumar H vs Power Grid Corporation Of India Ltd on 8 March, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF MARCH 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
WRIT PETITION NO.1134 OF 2019
&
WRIT PETITION NO. 4109/2019 (GM-TEL)
BETWEEN:
1. SRI SHANKAR KUMAR H.
S/O. HANUME GOWDA
AGED ABOUT 53 YEARS.
2. SMT. DEVIKA
W/O. SHANKAR KUMAR H.
BOTH ARE RESIDING AT
NO.1351, 2ND CROSS
6TH BLOCK, HMT LAYOUT
NAGASANDRA POST
BANGALORE-560 073. ... PETITIONERS
(BY SRI LIKITH R. PRAKASH, ADV.)
AND:
1. POWER GRID CORPORATION OF INDIA LTD.
SOUTHERN REGION TRANSMISSION
SYSTEM-II RHQ
NEAR RTO DRIVING TEST TRACK
SINGANAYAKANAHALLI
YELAHANKA HOBLI
BANGALORE-560 064.
REP. BY GENERAL MANAGER.
2. POWER GRID CORPORATION OF INDIA LTD.
SOUTHERN REGION TRANSMISSION
SYSTEM-II, 400/220KV SUBSTATION
MAIDANAHALLI, YELWALA HOBLI
2
MYSORE-571 130.
REP. BY DEPUTY MANAGER.
3. KARNATAKA POWER TRANSMISSION
CORPORATION LTD.
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
TRANSMISSION, PRASARANA BHAVAN
2ND FLOOR, SANTEPETE
B.M.ROAD
HASSAN-573 201. ... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
ANNEXURE-G ISSUED BY R-3 DATED 14.08.2018 AND QUASH
ANNEXURE-E ISSUED BY R-1 DATED 19.12.2018 AND ALSO
ANNEXURE-F ISSUED BY R-2 ON 10.07.2018 IN NOTICE
NO.1153.
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo dated 08.03.2019 seeking leave of this Court to withdraw the writ petitions.
The memo is taken on record. Accordingly, the writ petitions are disposed of as withdrawn.
Sd/-
JUDGE ST