H S VAIRAMUDIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE present petition has been filed in public interest. Jurisdiction of this Court is invoked under Article 226 of the Constitution of India. Prayer made is to direct respondent 2 to effect recovery of an amount of Rs. 18,89,280/- from the third respondent as arrears of land revenue. Grounds urged are the alleged inaction of respondent 1, resulting in huge loss of public revenue.

(2.) DESPITE pendancy of the writ petition for over a period of 5 years, no statement of objections has been filed by any of the respondents.

(3.) HEARD.