Sri G Lokesh Rao vs Asst. Executive Engineer on 2 July, 2009

[Cites 2, Cited by 2]

Karnataka High Court

Sri G Lokesh Rao vs Asst. Executive Engineer on 2 July, 2009

Bench: Ajit J Gunjal

IN THE HIGH COURT OF KARNATAKA AT BAN

DATE9 THIS THE 2nd DAY OF JULY 2009 " 

BEFORE

THE HOIWBLE Mr. JUSTIQE"'AJ¥FJ    A

WRIT PE'I'I'I"ION No.18V358 €21?' Liéciogtszéésiisgg

3E'1'WEEN:

Sri G.Lokesh Rao, I . 

S / 0 Late S. Ganogi Rad; 5

Aged about 39 years, ' '  " 

Sri Sari Plastic IndustIy_,.__'  '
Kdubugere   '     
MagadiR:;ad, %      
Bangalore}  _  _  ' '

Bangalorc.   :2 .. .PETITIONER

(Sri  Chamber, Advs.)

AND:

.~ .  1, Exec;.iﬂVe.__Er1gineer (Elsa),

_ "M'£'}'~"L'I'V"I?,.ating Subﬂivision,
 ' " B.ESVC{)'M ," Rajajinagar,


2; 'Asst; Eféssutive Engineer (EeIc.),
Oiffix:e_ of the Superintendent of

 .. ; Police', V'1g'1ance, BESCOM,

_ Erescent 'Towers, Crescent Road,
" * fvfahadavanagara,
Bangalore-560 O0 1 .

3. Chief Engnecr (Else),

Bangalore Electricity Supply Company Ltd.,
Bangalore Rural Sub-Division,
Bangalore-560 029. ...RESPQNDEN'1'S



(Sri N.K. Gupta, Adv.)

This W.P is filed under Articles 226 and 227 of the
Constitution of India praying to issue a wrﬁ-,Tof
mandamus or order against the R3 to emert«t1i3.1F.the
appeal by setting aside the endorsement. j »  ,.
27.06.2009, at Annexure-C 8; gent such other  

This W.P coming on for'    'Au
day, the Court made the following: ' ~  '7    '

Mr.N.K.Gupta, learned is 
notice for respondents

2. An emlorsegaeiiti». the third responiilenﬂ Tat? _i1_idicating that the appeal before Q, _ Oiivioiisly, endorsement is incorrect, moasmurn a:é:.,_ any order which is passed under Section

- erder under Section 127 of the Eleetiicity «act, 2003. indeed, the endorsement H H " :_"'dise_.Ioses¢ that the appeal is not maintainable having :'é'ga;~a to the provisions of Section 154(5) and (6) of the VT " Apparently, the said provision is not applicable. Hence the following order is passed: ﬂ /' (1) Petition is allowed. X (f2) Annexurec stands quashed. (3) Respondent No.3 shall entertain the under Sectbn 127 of the Act in with law.

Rule is issued and made .. -- . Sr': N.K.GL@ta, Iealnpd power in the reg'stry withjiifdur' _V AI/--

Unlock Advanced Research with PRISMAI

Karnataka High Court