G.MANJUNATH Vs. BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED

JUDGEMENT

(1.) Sri.K.H.Pradeep Kumar., learned counsel for petitioner and Smt.Padma S.Uttur., learned counsel for respondents have appeared in person.

(2.) The captioned Writ Petition is filed to issue Writ in the nature of Certiorari to quash the order dtd. 14/2/2020 passed by Assistant Executive Engineer (Ele) - third respondent in Case No.AEE/6/AAO/2019-20 vide Annexure-S and also Communication dtd.:23/6/2020 in [xxxxx] issued by the General Manager (Rev), BESCOM - the second respondent vide Annexure-W.

(3.) Learned counsel for petitioner and respondents have urged several contentions.