NAGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the subject petition seeks for a direction by issuance of a writ in the nature of mandamus to consider the communication dtd. 4/7/2019 and a letter dtd. 14/11/2019 issued by respondent No.4 - Assistant Executive Engineer.

(2.) Heard Sri. B.S. Nagaraj, learned counsel appearing for the petitioner, Smt. Rashmi Patil, learned HCGP appearing for respondent Nos.1 to 3, Sri. K.S. Bheemaiah, learned counsel appearing for respondent No.4 and have perused the material on record.

(3.) The petitioner on 27/5/2019 makes an application to respondent No.4 to take action against one Thammaiah, who is alleged to have damaged the channel and obstructed the flow of water into the land of the petitioner.