OMPRAKASH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The limited grievance raised in the petition is that of not taking a decision on the representations made by the petitioners to respondent No.1. The petitioner No.1 is resident of Pandragera town, Basavakalyan Taluk, Bidar District and petitioner No.2 is President of Gram Panchayat, Yarabhag, Bidar District. The petitioners had made representations dtd. 21/1/2022 and 30/12/2021, vide Annexures-B and C, respectively to respondent No.1 requesting not to accord permission to respondent No.9 for storage and usage of explosives. Till date, respondent No.1 has not decided the said representations. Hence, this petition seeking for a writ of mandamus directing respondent No.1 to consider the representations dtd. 21/1/2022 and 30/12/2021 vide Annexures- B and C, respectively.

(2.) The perusal of the copies of the representations show that the grievance raised is about storage of explosives in the godown. It is submitted that large quantity of explosives are stored, which are highly inflammable.

(3.) The learned Additional Government Advocate submits that if some reasonable time is granted, respondent No.1 would decide the representations, if they are already not decided.