Full Judgment Text
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NC: 2026:KHC:11697
WP No. 22018 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 25 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO.22018 OF 2025 (GM-KEB)
BETWEEN:
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED (KPTCL)
REGISTERED UNDER THE COMPANIES ACT
HAVING ITS REGISTERED OFFICE AT
CAUVERY BHAVAN, K.G.ROAD,
BENGALURU - 560009.
REPRESENTED BY ITS EXECUTIVE ENGINEER (ELE)
BENGALURU MAJOR WORKS SOUTH DIVISION,
ANANDA RAO CIRCLE, BENGALURU - 560009.
…PETITIONER
(BY SRI. H.V.DEVARAJU, ADVOCATE)
AND:
1. SRI B G BABUREDDY, MAJOR,
S/O NOT KNOWN TO THE PETITIONER
2. SRI P MOHAN RAJ, MAJOR,
S/O LATE PAPAIAH REDDY,
3. SMT. B M SHANTHA, MAJOR,
W/O SRI B G BABUREDDY,
4. SMT. VEENA B REDDY, MAJOR,
D/O SRI B G BABUREDDY
RESPONDENTS NO.1 TO 4 ARE
RESIDING AT GURUPRASAD NILAYAM,
NO.22/1, BGR LANE,
OPP TO PNB BANK,
Digitally signed by
PREMCHANDRA M R
Location: HIGH
COURT OF
KARNATAKA
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NC: 2026:KHC:11697
WP No. 22018 of 2025
HC-KAR
NEW THIPPASANDRA MAIN ROAD,
BENGALURU-560075.
5. THE DEPUTY COMMISSIONER
DISTRICT MAGISTRATE
OFFICE OF THE DEPUTY COMMISSIONER
BEHIND KANDHAYA BHAVAN
K.G.ROAD, BENGALURU URBAN DITRICT,
BENGALURU - 560009
…RESPONDENTS
(BY SRI. SAMARTH PRAKASH, ADVOCATE
FOR R1, R3 AND R4;
SMT. RASHMI RAO, HCGP FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY,
AN ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.H.V.Devaraju, counsel on behalf for the petitioner and
High Court Government Pleader for respondent No.5 appeared
in person.
2. Counsel for the appellant submits that the appeal
may be dismissed as withdrawn.
3. When queried, counsel submits that a conscious
decision is taken about the withdrawal of the appeal.
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NC: 2026:KHC:11697
WP No. 22018 of 2025
HC-KAR
4. Submission is placed on record.
5. Resultantly, the appeal is dismissed as withdrawn.
SD/-
(JYOTI M)
JUDGE
SS
List No.: 1 Sl No.: 25