A. KEWALACHAND S/O LATE SRI J. ANRAJ Vs. THE COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PHALIKE, HEALTH OFFICER, BRUHAT BANGALORE MAHANAGARA PHALIKE, WEST RANGE AND MEDICAL OFFICER OF HEALTH, BRUHAT BANGALORE MAHANAGARA PHALIKE, BINNYPET DIVISION

JUDGEMENT

(1.) SRI Ramanjaneya Gowda, learned standing Counsel for the respondents 1 to 3 to accept, notice and file vakalath within a period of four weeks.

(2.) THE petitioner is seeking for a mandamus to direct the respondents herein to consider the representation given by the petitioner on 31.12.2009 (Annexure -A), representation dated 27.1.2010 (Annexure -E) and 4.2.2010 (Annexure -F) and take suitable action against Sri Purohit Narayanlal.

(3.) THE learned Counsel for the respondent would point out that even though such allegations are made, the said person has not been made party to this petition. Further it is stated that even if a direction is issued to the respondents to consider the representation of the petitioner, they would do so after providing appropriate opportunity to the person against whom the allegations have been made by the petitioner.