SACHIDANANDA SHIVACHARYA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner, shorn of thickness of petition is against the inaction of respondent- police in not treating his complaint/grievance as aired in representation dtd. 16/3/2022, a copy whereof avails at Annexure-S.

(2.) Learned AGA on request having accepted notice for the respondents opposes the petition contending that for grievance of the kind, Writ Court cannot be the remedy. Having so contended, he now agrees to look into the grievance of the petitioner as aired in the subject representation; this is appreciable.

(3.) In the above circumstances, writ petition is disposed off. Time for compliance is six weeks. All contentions are kept open. Consideration shall take place in the light of the observations of Apex Court decision in LALITA KUMARI VS GOVERNMENT OF UTTAR PRADESH 2014 2 SCC 1.