PUTTARAJ T. V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned AGA, who accepts notice for the first and second respondents.

(2.) The petitioner is aggrieved because the authorities viz., the first and second respondents, despite the Communication dated 12.12.2017 (by the second respondent) and the third respondent's failure to act in terms of such Communication, have not taken any further action.

(3.) The petitioner's case is that he is the owner of an agricultural land that is adjacent to State Highway which is being widened. The third respondent, who is the contractor to whom the road-widening work is assigned, while executing the road widening work, has damaged the fence to the petitioner's land resulting in inundation of the land and damage to the crop. Therefore, the petitioner is entitled for certain relief/s.