NAGARAJU C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court grieving against the non-consideration of his subject representation wherein he has sought for the removal of encroachment from the alleged public road which he seeks to tread on the said road leading to his private land.

(2.) Learned counsel for the petitioner argues that where the representation is given by the citizen, it is the bounden duty of the authorities to take a call thereon, this way or that way; the same having not been done, his client is justified in invoking the writ jurisdiction.

(3.) Learned AGA appearing for the official respondents, opposes the petition contending that the grievance of the petitioner involves disputable facts and therefore, he has to approach the Civil Court for the redressal of his grievance. However, having so contended, now he fairly agrees to instruct his client to look into the grievance of the petitioner in accordance with law and in a time bound way. This is really appreciable.