K. R. NARAPPA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner is before this court seeking a prayer for issuance of a writ in the nature of mandamus to the respondents/authorities, particularly respondent No.3, the Deputy Director of Mines and Geology, Government of Karnataka, to consider the application/representation of the petitioner dtd. 19/2/2022, copy of which is placed on record as Annexure-K.

(2.) Learned Additional Government Advocate accepting notice for the respondents, on instructions, submits before this court that subsequent to the representation, there was a notice issued to the petitioner on 2/8/2022 under the caption 'final notice'. The respondents/authorities called upon the noticee/petitioner to submit certain documents. Some time was also given to the petitioner on his request to submit the documents. But the documents were not provided to the authorities within the stipulated period.

(3.) Learned counsel for the petitioner, per contra, submits that all necessary documents were submitted to the authority on 17/6/2022. Copy of the communication dtd. 17/6/2022, addressed to the authority, is placed on record at Annexure-M.