Karnataka High Court
Antoni Santan L Fernandis vs Nuclear Power Corporation on 23 March, 2023
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WP No. 60687 of 2012
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 23RD DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 60687 OF 2012 (S-RES)
BETWEEN:
1. SHRI ANTONI SANTAN L. FERNANDIS,
AGE 39 YEARS, NEAR KANNADA SCHOOL,
BITHKOL, POST BAITHKOL, DIST: KARWAR.
2. KUM. LENCY KOSTANV FERNANDIS,
AGE 39 YEARS, BEHIND ARTS & SCIENCE
COLLEGE, POST BAITHKOL, KARWAR-581 401.
3. MRIYAM L. FERNANDIS,
AGE40 YEARS, BEHIND ARTS & SCIENCE
COLLEGE, POST BAITHKOL, KARWAR-581 401.
... PETITIONERS
(BY SRI. BASAVARAJ GODACHI, ADVOCATE - ABSENT)
AND:
1. NUCLEAR POWER CORPORATION,
Digitally A GOVT. OF INDIA ENTERPRISES,
signed by
VISHAL
NINGAPPA
PLANT SITE, KAIGA-581 400.
VISHAL PATTIHAL
NINGAPPA Location:
PATTIHAL Dharwad
Date:
2. THE PROJECT DIRECTOR,
2023.03.24
10:52:32 NUCLEAR POWER CORPORATION OF INDIA LTD.,
+0530
KAIGA PROJECT, KAIGA-481 400.
... RESPONDENTS
(BY SRI. J.S. SHETTY, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENTS HEREIN TO CONSIDER THE CASE/CANDIDATURE
OF THE PETTIIONERS FOR SELECTION AND DIRECT
RECRUITMENT TO THE POST OF C & D GROUPS UNDER THE
MEMBER OF THE FAMILY OF A PROJECT DISPLACED PERSON IN
VIEW OF THE ACQUISITION OF LANDED PROPERTY BELONGING
TO THE PETITONERS FOR CONSTRUCTION OF KAIGA PROJECT.
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WP No. 60687 of 2012
THIS PETITION, COMING ON FOR PRL. HEARING B-GROUP,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The writ petition is of the year 2012. Advocate for the petitioners is absent. Even on the last occasion also, advocate for the petitioners is absent. It appears that the petitioners are not interested in prosecuting the writ petition. The writ petition is dismissed for non-prosecution.
Sd/-
JUDGE Vnp* List No.: 1 Sl No.: 30