The Board Of Directors vs Aswathnarayanaswamy on 22 August, 2012

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Karnataka High Court

The Board Of Directors vs Aswathnarayanaswamy on 22 August, 2012

Bench: K.L.Manjunath

                        1


IN THE HIGH COURT OF KARNATAKA AT BANGALORE

     DATED THIS THE 22nd DAY OF AUGUST, 2012

                    PRESENT

       THE HON'BLE MR.JUSTICE K.L.MANJUNATH
                       AND
       THE HON'BLE MR.JUSTICE V.SURI APPA RAO

      WRIT APPEAL NOS.4733/2011 & 620/2012
                      C/W
                  4734/2011(S)

IN W.A.Nos.4733 OF 2011 & 620/2012

BETWEEN

 1   THE BOARD OF DIRECTORS
     KARNATAKA LAND ARMY CORPORATION
     LIMITED, CHINNASWAMY STADIUM ANNEX,
     RAJ BHAVAN ROAD, BANGALORE
     REPRESENTED BY ITS MANAGING
     DIRECTOR
     NOW KNOWN AS KARNATAKA RURAL
     INFRASTUCTURE DEVP. LTD.

 2   THE MANAGING DIRECTOR
     KARNATAKA LAND ARMY CORPORATION
     LIMITED
     CHINNASWAMY STADIUM ANNEX, RAJ BHAVAN
     ROAD, BANGALORE 560001
     NOW KNOWN AS KARNATAKA RURAL
     INFRASTRUCTURE DEVP. LTD.

                              ... APPELLANTS

(By Sri: G S KANNUR, ADV. )
                           2


AND :

1    ASWATHNARAYANASWAMY
     AGED 47 YEARS, S/O PUTTANANJAIAH
     ASSISTANT DIRECTOR,KARNATAKA LAND ARMY
     CORPORATION LIMITED (NOW UNDER
     DISMISSAL)
     R/O HOUSE NO. 850/A, GROUND FLOOR,
     35TH MAIN, 11TH CROSS, JP NAGAR, I PHASE
     BANGALORE 560078
     NOW KNOWN A KARNATAKA RURAL
     INFRASTRUCTURE DEPT.LTD.
                            ... RESPONDENT

(By Sri : B B BAJENTRI FOR C/R1   )

     WRIT APPEAL NOS.4733/11 & 620/12 ARE
FILED U/S 4 OF THE KARNATAKA HIGH COURT ACT
PRAYING TO SET ASIDE THE ORDER PASSED IN THE
WRIT PETITION NO.13538/2005 C/W 13642/05 (S)
DATED 08/04/2011.

IN W.A.No.4734 OF 2011:

BETWEEN

 1   THE BOARD OF DIRECTORS
     KARNATAKA LAND ARMY CORPORATION
     LIMITED
     CHINNASWAMY STADIUM ANNEXE,
     RAJ BHAVAN ROAD, BANGALORE 560 001
     REP. BY ITS MANAGING DIRECTOR.
     NOW KNOWN AS KARNATAKA RURAL
     INFRASTRUCTURE DEVELOPMENT LTD.

 2   THE MANAGING DIRECTOR
     KARNATAKA LAND ARMY CORPORATION
     LIMITED, CHINNASWAMY STADIUM
     ANNEX, RAJ BHAVAN RAOD,
     BANGALORE 560 001
     NOW KNOWN AS KARNATAKA RURAL
                          3


     INFRASTRUCTURE DEVELOPMENT LTD.

                               ... APPELLANTS

(By Sri : G S KANNUR, ADV.)

AND :

 1   ASWATHNARAYANASWAMY
     AGED ABOUT 40 YEARS
     S/O PUTTANANJAIAH
     ASSISTANT DIRECTOR, KARNATAKA
     LAND ARMY CORPORATION LIMTIED
     R/AT HOUSE NO.850/A, GROUND FLOOR,
     35TH MAIN, 11TH CROSS, J P NAGAR I PHASE
     BANGALOER 560 078
                            ... RESPONDENT

(By Sri : B B BAJENTRI FOR C/R1 )

    WRIT APPEAL NO.4734/11 IS FILED U/S 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
NO.13538/2005(S)  C/W    WP.NO.13642/2005(S)
DATED 08/04/2011.

     THESE APPEALS COMING ON FOR HEARING THIS
DAY, MANJUNATH J, DELIVERED THE FOLLOWING:

                       JUDGMENT

The learned counsel for the 1st respondent has filed an application to dispose of the appeals by producing the order dt.21.7.2012 issued by the Karnataka Rural Infrastructure Development Limited. 4

2. Relying upon this order he submits that these appeals have become Infructuous.

3. Based on his submission, these appeals are disposed of as having become infructuous. If really, the appellants are not satisfied with that, they are at liberty to file an application for revival of these appeals.

Sd/-

JUDGE Sd/-

JUDGE Ak

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