R. HANUMANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for issuance of writ in the nature of mandamus against the respondents to consider the grievances as detailed in the representations enclosed as Annexures - A to A3. The petitioner has also sought for appropriate direction against the respondents to restrain them from developing the schedule properties as road till consideration of the representations at Annexures - A to A3.

(2.) The petitioner submits that the respondents are utilising the land in excess of the acquisition notification belonging to the petitioner and has detailed the said assertion at Para-18 of the petition. It is submitted that insofar as the extent in Sy.Nos.15/4 and 17/1, the respondent-authorities are utilising the land in excess of what has been notified and in this regard the representations at Annexures - A to A3 have been made out, the copies of which are enclosed. It is submitted that despite such representations, no action has been taken to address the grievance of the petitioner by taking note of the representations at Annexures - A to A3.

(3.) The learned counsel for the third and the fourth respondents submits that the said representations ought to be considered within a reasonable period of time and the representation at Annexure-A is to be considered by the fourth respondent and the representation at Annexure- A1 by the third respondent. It is further submitted that insofar as Annexures - A2 and A3 are concerned, the first and the second respondents are the answering respondents.