MOHAN R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by an order dtd. 15/11/2022 passed by the learned Single Judge of this Court in Writ Petition No.13265/2022, the appellant-Sri Mohan R, has filed W.A.No.1253/2022.

(2.) The learned Single Judge, considering the submission of the petitioner as well as in view of the statement of objections filed on behalf of respondent No.3, was of the opinion that there is a serious dispute on the factual aspect particularly, on the backdrop that the petitioner claims that he is in occupation of the premises under lease deed and the disconnection of power supply resorted to by respondent No.3 has been done to evict the petitioner from the premises and the petitioner prays for restoration of supply and reinstallation of temporary electricity supply. The learned Single Judge accordingly, found no merit in the petition and the petition was dismissed.

(3.) Hence, we are unable to find any error committed by the learned Single Judge dismissing the writ petition and in our opinion, W.A.No.1253/2022 is devoid of merits and the same is accordingly dismissed.