Golayya vs The State Of Karnataka & Others on 2 June, 2009

[Cites 0, Cited by 9]

Karnataka High Court

Golayya vs The State Of Karnataka & Others on 2 June, 2009

Bench: V.G.Sabhahit

 Ancizt

' The State of vK'a.rn~'ataka,
_ Represented by" its Secretary,
 Dé.D"aI't.'i'!']ei'lt of-Mines 8: Geology,
 e cMv.S. .E5'aiiditn«g,
"Q_Bar1gaIare<S.6O 001.

H  '.ejv--.Reo'resented by its Secretary,
>..D'ep-artment of Industries & Commerce,

1

IN THE HIGH COURT o:= KARNATAKA AT BANGAl..Oi_?.EV_:",:?.r_
DATED THIS THE 2"" DAY or JUNE 2oo9'..l'_V"'b~{{;.,fe_j: r.- 

PRESENT

THE HON'BLE MR. 13.9. oINA:<ARAN},_  
AND ' V T ._   _
THE I-lON'BLE MRJUSTICE  sgaraixéjtf
WRIT PETITION No.8o.§;2.7   
Between:     V» 'D   ''

Gofayya, 2'   2%  ' AV 
S/o. Chanama!iayy:a"'i-tir_em.a'th}' Q  A'   
Aged about 36 years,'  17 "

Occ: Ciass--I CohVtra~ctoir, _

R/o. Hutlur House, Vid'h--"\,ja4naga"r',_ 
Jewargi, TaIuk:'7Jew.ar9i.,   
District: Gulbarga», . 

...Petitioner

  .   (ftragashetti, Advocate)

 'The_S5tate of Karnataka,

 



M.S. Buiiciing,
Bangaiore--S6O 001.

3. The Executive Engineer,
North East Karnataka State
Road Transport Corporation,
Guibarga.

4. The Executive Engineer,
Panchayath Raj Engineering Division,
Yadgir,

District: Guibarga.

5. The Executive Engineer,
Karnata-ka Urban Water Supplie--s_&
Drainage Board, V -. 
Guibarga.

6. The Executive Engigneer, _ --
Karnataka Urban""Vv"ater sums" 
Drainage Board, ' V'     
Bijapur Division, '

Bgapun

7. The Executive. Engineer,'
Pub'iic,_,Wor_ks<, 9Qrts_ & Inian-d..... »
Water Tra«n'sport:'Div*is_ion,
Yadgir.'  "   

 "  The Exe'cutive--Eng'i=neer,
"v.K'rishna Bha__gya~'j'a.I,a'~~'Nigama Ltd.,
"I.,B.C.O & M Dzivision,
" R:%.I'rnpu'r,_ "i'aiu3<':,_.Sindagi,
c District 1 Bijapu r.

...Respondents

it (by Sri Basavaraj Karreddy, GA for R1 8: R2) 6

3. The said decision has been upheld by the Bench of this Court in the case of OFFICE OF THE . OF DEPARTMENT or MINES AND_pG1EoLo'Gv----'fi;v;'~f M, MOHAMMED HAJEE in Writ Appeai N0. 830 of2.606.pdspsipcéedi'-epf»:;_it on 25"' September, 2006.

4. Foiiowing the judgment ofithiéiiceiu-»rt ren"c'|e'r--eci..~i'Eri Writ Appeai No.83{) of 2006 disposetzi pf"ohp.2.§5Vtf" sgépte,p1~per, 2006 this writ petition is aiso diep-esed of!' te czpéts.


Sd/~

 iiii       Chum Eppppp

safi
Ipklqe

 _"E'r'a'ciex: Yes' / No. .°' 

~  Host: Yes No

Unlock Advanced Research with PRISMAI

Karnataka High Court