K M SAIFULLA Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) THE process of this Court in Writ jurisdiction is often misused and abused by undeserving persons who commit fraud, cheat not only private persons but also public authorities and often take this court for a ride by availing of interim orders and orders misrepresenting facts before the Court.

(2.) WRIT jurisdiction is one to redress the genuine grievances of helpless citizens who perhaps are oppressed by the authority of thestate by misusing of power by public authorities and officers who exercise power in the name of the State and to protect such citizens from victimisation, harassment and helplessness. But in the name of helplessness undeserving persons misuse the facility and hood wink even public authorities to the utmost detriment of public interest. The present Writ Petition is one such case.

(3.) THE Writ Petitioner claims to be a resident of the residential house located in Tipu Nagar, Davangere Town. Though it is submitted by Sri. Dhananjaya, Learned Counsel for the petitioner that the residents of the house are two in number, the petitioner and his wife, the petitioner had obtained two power supply connections in RR Nos 18526 and 18527.