P SHANMUGAM Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) the office has raised an objectionthat the appeal is filed without the groundsand without being signed by the counsel.on going through the records, it is noticed that the appeal memo is as follows :

(2.) from the aforesaid memorandum, it is clear that no grounds are raised. The appeal memo is not signed either by the appellant or his counsel. There is not even a memo of appearance, or the vakalath. Rule 27 of the writ proceedings rules 1977 (hereinafter referred to as the 'rules') is as follows :

(3.) thus as per the aforesaid Rule, it is necessary for the appellant to state a concise statement of facts which gave rise to the original proceedings and as to how it terminated and then to state the grounds in support of the appeal and furnish the list of authorities which the appellant relies together with a brief statement of the proposition of law for which the authorities are relied upon. The ruie further makes it clear that the memorandum of appeal shall satisfy the aforesaid requirements and also the other requirements as stated in clauses (i) to (iii).