K. RAJAMANIKYAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for direction to the respondent No.1 to consider the representations submitted by the petitioner dtd. 23/10/2019 (Annexure-E), 26/11/2021 (Annexure- E1); 30/5/2022 (Annexure-E2); 5/12/2022 (Annexure-E3); and 2/11/2022 (Annexure-E4) in respect of direction to be issued to the respondent No.2 to re- deposit or remit a sum of Rs.90.00 lakh, which the respondent No.2 has withdrawn from the corpus fund of the KGF Urban Development Authority along with interest.

(2.) Heard Sri. Subramanya Bhat M., learned counsel appearing for the petitioner; Sri. N. Kumar, learned counsel appearing for the respondent No.1; and Sri. Ramesh Kumar R.V., learned counsel appearing for the respondent No.2.

(3.) Subramanya Bhat M., learned counsel appearing for the petitioner submits that, though the respondent No.2 was directed by the respondent No.1-Government to remit a sum of Rs.90.00 lakh, which has been withdrawn from the corpus fund of the KGF Urban Development Authority along with interest accrued thereon, the respondent No.2 has not considered the grievance of the petitioner. Accordingly, he sought for interference of this Court.