B M Shyam Prasad, J
The petitioners have inter alia called in question different Show Cause Notices under Section 144[15][c] of the Bruhat Bengaluru Mahanagara Palike Act, 2020.
The learned counsel for the petitioners, responding to the submission made by Smt. Sumana Baliga, the learned counsel for the respondents, on the previous hearing date vide Order dated 25.10.2024, now submits that the petitioners indeed are keen to avail the benefit of the One Time Settlement [OTS] Scheme which would be open to them until 30.11.2024 as of today and the petition could be disposed of with liberty in this regard and ensuring that there is no precipitation if the petitioners avail the benefit of the OTS.
These submissions are taken on record, and the petition stands disposed of observing that the petitioners could indeed avail the benefit of the OTS and until then there cannot be precipitation.
