Nm Giri vs M/S Amr Power Pvt Ltd on 19 November, 2009

[Cites 2, Cited by 1]

Karnataka High Court

Nm Giri vs M/S Amr Power Pvt Ltd on 19 November, 2009

Bench: V.G.Sabhahit

BETWEEN:

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 19*" DAY OF NOVEMBER

PRESENT

THE HON'BLE MR. P.D. DINAK.APRAmA, C'i_:I-T1'?EE"i.!'}_STICE 

AND 
THE HON'BLE MR,J'LIL$TLCE v'."G.,'sA.5EH.Ai¥T--:'T'" 

WRIT APPEAL N_o._3;§m;W,y20o9 &~«.. 
WRIT APPEAL NG;s;;gT_Q;_QJ,Qw;<3;§__;;;g009{GM--KEB)
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1 N M G4,IR..1  ~ g _   
5/D  N LrxYT.urAuIs\zvAY.!YiR  .
AGED 40»-YEARS L *  'A
RES'I'DIN;G AT No;G,_" I
5TH _MAII'd-",.VH_IGY COLONY A
RMVLAYOUT.    
BANGALORE v'

2 .~U~M_MAF§'  ,
.45/0~ IBRAHIM... TTTTT 
 AG'ED'44 YEARS

" =. , % aAPP.ALIGE

A   "PufTfLjuAR',Y~R.:<[;_1YsBA VILLAGE
. '-_PUTTl'JR 'TALUK AND
'  D1s.TR_:c:r:D.T<

 C"Rkj1AYARAM GOWDA

" *w,_S/O SRI BCK PADMAIAH GOWDA

Y. _ AGED 60 YEARS
A CHARVAKA VILLAGE

PUTTUR TALUK
D K DISTRICT



4 V REHMAT
W/O SRI P ABBUBKAR
AGED -43 YEARS
RESIDENT OF PERLADKA
PUTTUR, KASABA VILLAGE
PUTTUR TALUK
AND DISTRICT D K   

   
(BY SR1 MANMOHAN PN, ADV.,)';V  "  -. «.  

AND

1 M/S AMR ROWER PVT LTD_ 
PERLA, MUDIMUGERU   AL  T' .
SHAMBAR VILLAGE ANVDRPCTSTW  - 
BANTWALTALUKTEET  I 
D K       

2 DISTREICIT"MEAC§ISTREA'TE"'vi?  
MANGALQRE ';_

3 STATE. OF~KARjN.AT-A_K¢\. 
REP "BY ITS 'SECRETARY
ENERGY D'EPA"RT}*/TENT

4{VEIKAASA SHOUDHAA.
v-I:T._'BA»_N_GALORE--1" """ "
 .   RESPONDENTS

I AGA FOR R3) "ACT TO CONDONE THE DELAY OF 19 DAYS IN FILING THE "APPEAL.

application filed by AMR under Section 16(1)§"ai' the Telegraph Act and in view of the notification isés'ued'--u5y."t'h.e State under Section 164 of the Electricity erection of towers and recourse.-to" »Teleg4rap.h'Al'Act can be had only where the Company is o'yv.ne'd_l the'--.iS'tate V' is not open for AMR to erectrtowers" an having recourse to Telegraph..."A--ct"'-~t,sincelit is not an instrumentality of the S't'aste.'"' -contended that the petitioners ;. _appe'l'léh't:; rate invested huge amount on "and__:'h..ave developed the same and there is __alVter'nya"tiye:__iaiid for lei-'e.c.ti'ng transmission towers and laying et-ectricét-yl'tir,a'nsm'i~--ssion lines. Lear'rire,dL_Si:ngle Judge, after hearing the learned slenior"-cvounsel for the petitioners and the learned cosinseylill"F'o'r};.res;.pondent No.1~ AMR and the learned V' _couns"'e.! for "K"arnatal<a Power Transmission Corporation ('i<P.Tci_), by order dated 2o.o7.2oo9, negatived the.hCo'ntention of the learned senior counsel for the ﬁlpetrtioners that only instrumentaiity of the State is entitled the benefit of Section 164 of the Electricity Act, 2003, we d--..gdjirjawt>t'h'e lines 12 hold that there is no merit in these writ appeals ma pass the following order:~ .

The Writ Appeals are dis-m'is--s.ed."__ appeals are dismissed on metit, consider the application'--_:_?~»,_ fort' condonation of delay in. filingpithese a'ppealsﬁ.A 7 isd/-

_Ch§ef.l§E1SﬁCe Sol/-

JUDGE Intlt-:,>__<" Yes! ' gweb hlost":a;Yes/No V V ' "s:..ima 7 ' ss'ficé._ the' w"r1it 7 A' is Li'h.inece'ssa.fy'vi to,

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