Sri C Krishnappa S/O Late Chinnappa vs The Commissioner Bangalore ... on 3 March, 2009

[Cites 2, Cited by 2]

Karnataka High Court

Sri C Krishnappa S/O Late Chinnappa vs The Commissioner Bangalore ... on 3 March, 2009

Bench: Ajit J Gunjal

IN THE HIGH COURT OF' KARNATAKA AT BANGALORE

DATED THIS THE 3rd my 0;? MARCH 2009 
BEFORE "%"%

THE HON'BLE Mr. JUSTICE AJIT J A   

WRIT PEFYFION No.1224g.:(}}?'.2_Q(}§'?.f§_iB";eV5§.V}"    

BETWEEN :

Sri C.Krishnappa,
Aged about 35 years,
S / 0 late Chinnappa, 
R / at No.35, Seegehalii, ._
Kannamangala Post, " %
BaI1ga}.ore--56O 067.

(Sri   

AND:

The    . _
Banga}ore"3)eve}opme13,t A..1;t§10z'ity,

T. Chowd.ai,_ah%%Road,"«V  _ 
Kumara Park West; '

Bangaicrg-560029.   ...RESPONDEN'I'

 V _ A' V  Adv.)

 .   filed under Articles 226 and 22'? 9f the

CO:3stitu1_:iG'n7._0'f India prayiritg to direct the respondent

V _ extsfxci theﬁontract period Of thfi petitionsr as per the K 'tezms 'anti: conciitians of the contract vide Annexure--~C, '2,m;s::.~._ WP coming on for preliminary hearing in 'B' ' V' .§}f<)up this ciay, £116 Court made the foliowiﬂgz

2.,LeaI'I1ed counsel appearing for the petitiorger submits that for no fault of the petitioner he ha9§~.. deprived of making use of the area for "

vehicles, inasmizch as, the r'es3_;;di*1£;1en,t".e' haéAT"'s'ta§"ted dmnping construction material allotment of tender. He V'Vtit1e petitioner has suffered eexzere etltitled for the refund of a which he could not make" fee.

3. eounsel appearing for the eince the petitioner had lost eertaixziatzjea (iVtue'V to" construction material being .--'V.dumpe.d,: xwas" 'aﬂetted some other area for coilecticm ":5/;1' has produced a sketch along with the statteyxfrienté e§"j__<fbjecti0ns to which the petitioner is a 'S§gr1atox?y ;";_ Hence he submits that the relief which is 'e£3ugﬁt_.for is required to be decided in 3. civil court.

4. Apparently, the geriod of contract has some to end on 26.10.2008. AImex11re-R1 produced along with the statement sf objections éiscloses that the /I

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Karnataka High Court