K C CHIDANANDA Vs. CHIEF EXECUTIVE OFFICER EXECUTIVE MEMBER AND EXECUTIVE MEMBER, KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD

JUDGEMENT

(1.) The short grievance of the petitioner is as to non- consideration of his representation dtd. 7/8/2012 and the reminder dtd. 1/2/2020 copies whereof are at Annexures D & E respectively wherein he has sought for allotment of certain land; learned counsel for the petitioner vehemently argues that his client has already paid a sum of Rs.Twelve Lakh by the demand draft dtd. 22/9/2011 and that more than a decade having lapsed since then not even a leaf has been turned.

(2.) Learned Sr. Panel Counsel appearing for the respondent having initially opposed the writ petition, now fairly submits that his client would consider the subject representation of the petitioner & the reminder and inform the result of such consideration to him within an outer limit of four weeks.

(3.) This Court is not happy with the tardy conduct of business at the hands of the statutory authority like the respondent especially when more than a decade ago the petitioner had admittedly paid a huge sum of Rs. Twelve Lakh for the allotment of a site; be that as it may.