N TULASI RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) It is indeed unfortunate that the petitioner, Smt.N.Tulasi Ravi, Vice President, City Corporation, Chintamani, Chikkaballapura District, has approached this Court seeking a writ of mandamus against respondent No.2, the President of the same City Corporation, Chintamani, Chikkaballapura, who, according to the petitioner, has failed to convene any meeting of the City Corporation to address the public grievances, which the petitioner is said to have received and represented to the respondent No.2 to convene the meeting of the City Corporation, so that the issues of public grievance can be discussed in such meetings and appropriate resolutions may be passed.

(2.) Learned counsel for the petitioner has also produced copies of the two representations namely, Annexure-A, dated 13.11.2015 and Annexure-C, dated 08.03.2016, as well as a copy of the order at Annexure-B, dated 18.01.2016, passed by the Commissioner of the said City Corporation calling upon reports from the learned Engineers and the Revenue Officials of the City Corporation, with regard to the public grievances raised by the petitioner, Vice President.

(3.) These documents in verna-cular language were explained by the learned counsel for the petitioner, with the assistance of Mr.V.Sreenidhi, learned Additional Government Advocate, who is appearing in the matter, for the convenience and understanding of the same by this Court.