Karnataka High Court
Rajendra Andral vs The State Of Karnataka on 9 October, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 9th DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 62655/2009 (GM-TEN)
BETWEEN
RAJENDRA ANDRAL,
CLASS I PWD CONTRACTOR,
RAJ NIWAS NO.10-105/37/2,
SHARANA NAGAR, TANK BUND ROAD,
GULBARGA ... PETITIONER
(BY SRI. SURESH N KINI, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REP. BY DEPUTY COMMISSIONER,
DHARWAD
2. THE CHIEF ENGINEER,
C&B (NORTH),
DHARWAD.
3. THE EXECUTIVE ENGINEER,
PWD DIVISION,
GULBARGA. ... RESPONDENTS
(BY SMT. K VIDYAVATI, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH ORDER
DT.30/1/09 PASSED BY THE R-3 AT ANNEXURE-M AND QUASH
ORDER DT.2/2/08 PASSED BY THE R-3 AS ANNEXURE-N.
2
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY
THE COURT MADE THE FOLLOWING:
ORDER
Recording the submission of the learned Counsel for the petitioner that the petitioner is reported dead, nothing further survives for consideration in this petition and accordingly the petition is dismissed.
SD/-
JUDGE gab/-