CHANDRAHAS NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is as to non- consideration of his representation dtd. 15/3/2022, a copy whereof avails at Annexure-G wherein he has sought for the removal of encroachment of the public road.

(2.) Learned AGA on request having accepted notice for the Respondent Nos.1 to 3, notice to others having been dispensed with, opposes the petition contending that it is open to the petitioner to approach the Civil Court to seek removal of encroachment if any. Having so contended, now he agrees to instruct his clients to look into the grievance of petitioner as aired in the subject representation in accordance with law and in a time bound way; this is fair enough. In view of the above, writ petition is disposed off; the subject representation shall be considered & disposed off after giving notice to all the stake holders within an outer limit of two months. All contentions are kept open. Costs made easy.