The short grievance of the petitioner is as to non- consideration of his representation dated 14.7.2020, a copy whereof is at Annexure-D wherein he has sought for releasing of certain amount of money allegedly payable in respect of certain contract works executed by him.
2. Learned AGA Sri.B.V.Krishna on request having accepted notice for the answering respondents, opposes the Writ Petition contending that the petition is in the form of money recovery suit and therefore cannot be maintained; he also points out the availability of alternate remedy before the Civil Court.
3. It is bit difficult to countenance the above submission since the petitioner is knocking at the doors of Writ Court seeking only an order to pass an order on his representation; thus, the relief sought for is innocuous; it has been consistently held by the Apex Court that when a citizen makes a representation, the jurisdictional authorities cannot sleep over the same without responding, possible response being whatever. In the above circumstances, this Writ Petition is disposed off directing the respondent Nos.1 & 2 to consider petitioners subject representation and inform the result of such consideration to him within a period of four weeks failing which they may become personally liable for paying costs on a Memo being moved. All contentions are kept open. Now, no costs. Sd/- JUDGE
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