CHANDRAHASA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court with the following substantive prayers:

(2.) After service of notice, the second respondent having entered appearance through its learned Sr. Panel Counsel opposes the petition by filing the Statement of Objections. She contends that in light of highly disputed facts involved in the matter, it is desirable that petitioner be relegated to ordinary civil remedy, there being no extraordinary circumstances warranting indulgence of the Writ Court.

(3.) Having heard the learned counsel for the petitioner and the learned Sr. Panel Counsel appearing for the 2nd respondent, this Court is broadly agreement with the submission of the learned Sr. Panel Counsel and therefore declines indulgence in the matter. In the above circumstances, petition is accordingly disposed off, reserving liberty to the petitioner to work out his remedy before the appropriate authority or the Court as the case may be. In that connection, all contentions are kept open.