Karnataka High Court
H S Siddaraju vs The Karnataka Food & Civil Supplies on 3 December, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 03RD DAY OF DECEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
W.P.NO.23989 OF 2012 (S-TR)
BETWEEN:
H.S.SIDDARAJU
S/O SIDDALINGAIAH
AGED 54 YEARS
WORKING AS MANAGER
KARNATAKA FOOD & CIVIL SUPPLIES
CORPORATION LTD.,
K.G.HALLI, BANGALORE NORTH
YESHWANTHAPURA
BANGALORE.
... PETITIONER
(BY SRI C.JAGADISH, ADV. - ABSENT)
AND:
1. THE KARNATAKA FOOD & CIVIL SUPPLIES
CORPORATION LTD.,
NO.16/1, MILLERS TANK BED AREA
BEHIND AMBEDKAR BHAVAN
BANGALORE - 52
REPRESENTED BY ITS MANAGING DIRECTOR
2. V.B. SRIDHAR
SENIOR ASSISTANT
CENTRAL OFFICE
MARKETING DIVISION
KARNATAKA FOOD & CIVIL SUPPLIES
CORPORATION LTD.,
NO.16/1, MILLERS TANK BED AREA
2
BEHIND AMBEDKAR BHAVAN
BANGALORE - 52.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE OFFICE ORDER DATED 7.7.2012, PASSED BY
THE R1 PRODUCED AT ANN-B IN SO FAR AS THE
PETITIONER & R2 ARE CONCERNED AND ETC.,
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
There is no appearance for the petitioner. Office objections have not been complied, though several opportunities were granted earlier. In the circumstances, petition stands dismissed for non- prosecution.
Sd/-
JUDGE ca