In, S.C. Mahesh vs The State of Karnataka, a Single Bench of Karnataka HC has held that, Article 350 mandates that where a citizen raises a grievance before jurisdictional authorities, it cannot be kept unconsidered indefinitely. Hence in such cases Petitioner cannot be discriminated.
Facts
The Present writ petition is filed under Article 226 & 227 of Constitution of India, Praying to consider the representation filed by the petitioner before the Jurisdictional Authorities.
Contention Made
Petitioner: that in the said representations some 3 action at the hands of the authorities is sought for to ensure the free flow of devotees to the temple in question, petitioners being some of them.
Respondent: Learned AGA on request having accepted notice for the official respondents, opposes the petition contending that the dispute is civil in nature and that it can be better worked before the Civil Court.
Court Observation
The Single Bench of Karnataka HC while dealing with the grievance of the Petitioner observed that, our Constitution vide Article 350 mandates that where a citizen raises a grievance before jurisdictional authorities, it cannot be kept unconsidered indefinitely.
Court Judgment
Karnataka HC while relying the above observation has held that the Court has directed consideration of the grievance of the kind and therefore, petitioners cannot be discriminated against. In the above circumstances, this writ petition is disposed off directing respondent to consider or cause to be considered the subject representations of the petitioners in accordance with law.
Case: S.C. Mahesh vs The State of Karnataka
Citation: WRIT PETITION NO.16625 OF 2022 (GM-RES)
Bench: Hon’ble Mr. Justice Krishna S. Dixit
Decided on: 23rd August, 2022.
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