K C Chidananda vs Chief Executive Officer Executive Member And Executive Member, Karnataka Industrial Area Development Board

Krishna S.Dixit, J

The short grievance of the petitioner is as to non- consideration of his representation dated 07.08.2012 and the reminder dated 01.02.2020 copies whereof are at Annexures D & E respectively wherein he has sought for allotment of certain land; learned counsel for the petitioner vehemently argues that his client has already paid a sum of Rs.Twelve Lakh by the demand draft dated 22.09.2011 and that more than a decade having lapsed since then not even a leaf has been turned.

Learned Sr. Panel Counsel appearing for the respondent having initially opposed the writ petition, now fairly submits that his client would consider the subject representation of the petitioner & the reminder and inform the result of such consideration to him within an outer limit of four weeks.

This Court is not happy with the tardy conduct of business at the hands of the statutory authority like the respondent especially when more than a decade ago the petitioner had admittedly paid a huge sum of Rs. Twelve Lakh for the allotment of a site; be that as it may.

In the above circumstances, this writ petition is disposed directing the respondent to consider petitioner's subject representation & the reminder and inform him of the result of such consideration within an outer limit of four weeks, all contentions having been kept open.

If consideration does not takes place within the prescribed period, respondent shall pay a sum of Rs.5,000/- per day for the delay brooked and that sthe same may be recovered from the erring officials.

Now, no costs.