GOWHER BANO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The essential grievance of the petitioner is as to non- consideration of her representation in respect of which decision was to be taken by the jurisdictional Tahsildar in accordance with law & in a time bound way. The grievance aired in the representation relates to non putting up of the structure within the prescribed time and the explanation offered there for. Learned counsel for the petitioner submits that in terms of Article 350 of the Constitution of India, where a citizen airs his grievance in writing, it is the bounden duty of officials to grant redressal in accordance with law and this having not happened, his client is knocking at the doors of the writ Court.

(2.) Learned Additional Government Advocate on request accepts notice for respondent Nos.1 to 4 and notice to respondent Nos.5 & 6 is dispensed with. Learned Additional Government Advocate opposes the petition contending that disputed facts are involved and therefore the interference in the writ petition of the kind generally is not desirable and therefore need to be disposed off sans interference. Having so contended, now he agrees to instruct respondent No.4 to take a decision on the subject representation in accordance with law and within a reasonable period.

(3.) In view of the above, the writ petition is disposed off. Time for taking decision on the subject representation is three months. All contentions of the parties are kept open. Till consideration of the representation takes place and result thereof is communicated to the petitioner and further, two weeks lapse thereafter, no coercive action shall be taken against the petitioner.