JPR ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the Petitioner is as to non-consideration of his Application dtd. 7/10/2021 a copy whereof avails at Annexure-C wherein he has sought for the allotment of industrial site of a particular dimension. Learned counsel for the Petitioner argues that Article 350 of the Constitution of India mandates, it is the bounden duty of the Statutory Authorities to consider the grievances of the citizens in accordance with law and within a reasonable time; this duty having not been discharged, Petitioner is grieving before the Writ Court.

(2.) Learned AGA appears for 1st Respondent and learned Panel Counsel appears for KIADB and its officials. Both they oppose the Petition contending that unless the right to consideration is demonstrated, a Writ of Mandamus cannot be sought for. Having so contended, learned Panel Counsel appearing for the KIADB assures the Court that the subject Application would be considered in accordance with law and within a reasonable time should the Court reserve all contentions. This is appreciable.