PADMANABHA REDDY Vs. CHIEF SECRETARY TO THE STATE

JUDGEMENT

(1.) The short grievance of the petitioner is as to non- consideration of his representation dtd. 27/10/2022 a copy whereof is raised at Annexure-B wherein he has sought for cancellation of allotment made in favour of respondent Nos.4 to7. Learned counsel for the petitioner argues that when a representation is made by a citizen, Article 350 of the Constitution imposes a duty on the concerned authorities to consider the subject representation and inform result of such consideration to the citizen airing his grievance.

(2.) Learned AGA appearing for the respondent-State and learned Senior Panel counsel on request appearing for the respondent-KIADB & its officials oppose the petition contending that once the allotment is made, the same cannot be rescinded unless the terms of allotment are violated. Having so contended, learned Sr. advocate & the panel counsel appearing for the KIADB now submnit that they would instruct their clients to to look into the grievance of the petitioner as has been aired in the subject representation in accordance with the law and in a time bound way. This is appreciable .

(3.) In view of the above, the Writ Petition is disposed off time for compliance is three months. All contentions are kept open.