S APPANNA Vs. BANGLORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) REPEATED writ petitions seeking for issue of a writ of mandamus is not a solution when a public authority disregards or disobeys an earlier order of the Court.

(2.) IN the present writ petitions, complaint of the petitioner is that notwithstanding a order/direction by a learned single Judge of this Court dated 18.3.2009 passed in W.P. No.2241/2007, reading as under :

(3.) THOUGH Mr. Nataraj, learned counsel for the petitioner seeks to bring to the notice of the Court some other developments and the factual aspects contained in the decision of the Supreme Court in the case of Bondu Ramaswamy cited supra, it is not necessary for this Court to examine such factual details for the reason this Court cannot embark upon to look into the details of the order of the Supreme Court as to in whose favour what directions is issued by the Supreme Court in the case cited supra and assuming that to be so, it is open for the petitioner to work out his rights elsewhere in law, but no writ of mandamus can be issued on such basis by this Court exercising jurisdiction under Article 226/ 227 of the Constitution of India.