GURUNATH VADDE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Though the present petition espouses the cause of encroachment in and around the areas of natural lakes, it is submitted that the petitioner being a social worker had made a representation to the competent authority namely Deputy Commissioner and Chairman, Lake Protection and Development Authority, Bidar District on 29/6/2021 seeking removal of said encroachments and that no action in this regard has been taken.

(2.) Copy of the said representation is placed on record annexed to the petition as Annexure-A at page No.17 and translation is supplied at page No.18.

(3.) Perusal of the said representation clearly indicates the representation is as vague as it could be. The subject of the representation itself is so vast that it would be difficult for anybody to visualize which is the troubled area. For ready reference we may quote the subject of the representation which reads as under: