RAMA MANDIRA TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned petition is filed seeking the following reliefs:

(2.) The material placed on record depicts very sorry state of affairs. Inspite of directions issued by this Court, respondent No.3 for reasons best known to him has not complied the directions issued by this Court in W.P.No.11424/2023. It is also borne out from the records that after disposal of the writ petition, respondent No.2, by treating the Online application as an appeal, has directed respondent No.3 to pass appropriate orders. Respondent No.3 vide impugned endorsement vide Annexure-H dtd. 20/6/2023 without taking note of the directions issued by this Court in W.P.No.11424/2023 has again rejected the application by a cryptic order thereby relegating the petitioner to prefer an appeal. The manner in which respondent No.3 has dealt with the case needs to be strongly condemned. In fact, this Court is of the view that suitable action needs to be taken against respondent No.3 for violation of the directions issued by this Court. It is only on account of indulgence by the Additional Advocate General who has assured this Court that the directions issued by this Court coupled with the recommendation made by respondent No.2-Commissioner will be dealt by respondent No.3 and suitable action will be taken in the matter within a period of two weeks, this Court is inclined to take a lenient view. The Additional Advocate General has further assured to this Court that respondent No.3 will look into the application tendered Online and will pass appropriate orders in accordance with law.

(3.) For the reasons stated supra, I proceed to pass the following: