ADI HEMANTH KUMAR Vs. BANGALORE ELECTRICITY SUPPLY COMPANY

JUDGEMENT

(1.) Sri.B.Rudra Gowda, learned Counsel for BESCOM submits that in pursuance of the interim order granted by the co -ordinate bench of this Court on 17.08.2015, which is quoted below, the power/electricity connection to the industrial sites in question have already been restored by the BESCOM and therefore, the petition is rendered infructuous.

(2.) This submission is objected by Sri. Shanth Kumar, learned counsel for the petitioner and he submits that on account of the dispute between the petitioner and the private respondent Nos.4 to 9, only in some of the units, the power connection have been restored and not all. Learned counsel for the petitioner also however admitted that the civil suits are pending between the parties regarding control and possession of the property in question.

(3.) Having heard the learned counsels, this Court is of the opinion, that as far as the relief by the public Authority or Body -BESCOM is concerned, stands granted to the petitioner, under the interim order by the co -ordinate bench of this Court as aforesaid, but as far as civil dispute or lis is concerned between the petitioner and the private respondents, that can be determined and decided only by the competent Civil court and the petitioner cannot be allowed to seek that relief in the present writ petition and therefore, the writ petition deserves to be disposed of as having become infructuous. In view of the disposal of the writ petition as infructuous, the interim applications, if any, do not survive for consideration. The Writ Petition is dismissed as infructuous. No costs.