K. RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the Petitioner is as to acquisition of his site for a particular project sans payment of compensation. Learned Sr. Panel Counsel appearing for the Respondent - KIADB agrees to instruct his client to look into the grievance of the Petitioner as aired in the Representation dtd. 18/12/2017 (Annexure-A). This is appreciable.

(2.) In view of the above, this Writ Petition is disposed off, costs having been made easy. Time for taking a call on the subject Representation and informing the petitioner result thereof is three months.

(3.) It is open for the answering Respondent to call for any information/documents from the side of the Petitioner for due consideration of subject Representation; however, in the guise of such solicitation, no delay shall be brooked.