Harish A Vs Executive Engineer Govindarajanagar Sub-Division, Bruhat Bengaluru Mahanagara Palike, Ward No.105, Govindarajanagar Valaya, Bengaluru 560040 & Ors.

Karnataka High Court At Bengaluru 10 Feb 2025 Writ Petition No. 403 Of 2025 (LB-BMP) (2025) 02 KAR CK 0246

Bench: Single Bench

Result Published

Judgement Snapshot

Case Number

Writ Petition No. 403 Of 2025 (LB-BMP)

Hon'ble Bench

N S Sanjay Gowda, J

Advocates

M E Nagesh, Siddharth Padmaraj Desai, C.S. Ravishankar

Final Decision

Disposed Of

Judgement Text

Translate:

N S Sanjay Gowda, J

1. The prayer in this writ petition is to issue a direction to respondents 1 to 3 to consider the representation/petition of the petitioner submitted on

23.08.2024, whereby the petitioner is complaining violation of building byelaws and is requesting the authorities to take necessary action in that regard.

2. Since the petitioner is complaining that the building byelaws have been violated and the construction is sought to be put up illegally by respondent

No.4, it would be appropriate to direct the 1st respondent to consider the aforesaid representation/petition of the petitioner and pass appropriate orders

within a period of two months from the date of receipt of a copy of this order.

3. The writ petition is accordingly disposed of.

Madhya Pradesh High Court