RAJATHA ENTERPRISES Vs. S K SHARMA

JUDGEMENT

(1.) We are informed that subsequent to the Judgment of the High court the Commissioner of the Bangalore Mahanagar Palika has examined the question pursuant to the direction of the High court in the Writ Petition and has given its decision. In the circumstances we feel that we should not entertain this Petition at this stage under Article 136 of the Constitution. We, however, permit the petitioner if he is so advised to file a petition before the High court questioning the correctness of the Order passed by the Commissioner or an interlocutory application in the Writ Petition seeking appropriate relief before the learned Judges who disposed of the Writ Petition so that they may pass appropriate orders on the Writ Petition or the application as the case may be. If such a petition is filed we request the High court to dispose the matter expeditiously. The High court may also consider whether the Petition may be permitted to use the building on appropriate terms pending disposal of the Petition or application before them. We leave the questions raised in this Petition open. The Petition is disposed of accordingly.