A. LAKSHMINARAYAN HERALE S/O SURYANARAYANA HERALE REPRESENTED BY HIS GPA HOLDER, PRAKASH SHETTY S/O K. MAHABALA SHETTY Vs. THE COMMISSIONER, BANGALORE MAHANAGARA PALIKE, THE EXECUTIVE ENGINEER, B.B.M.P., BASAVANAGUDI RANGE AND L. HANUMANTHE GOWD

JUDGEMENT

(1.) SRI . Ramanjaneya Gowda, learned standing Counsel for the respondents No. 1 and 2 to accept the notice and file the vakalath within a period of four weeks. Considering the nature of disposal, notice to respondent No. 3 is unnecessary.

(2.) THE petitioner is before this Court seeking for issue of mandamus to direct the respondent No. 2 to consider and take necessary action on the complaint lodged by him on 16.02.2010 as at Annexure - "E".

(3.) LEARNED Counsel for respondents No. 1 and 2 would however point out that since the petitioner has produced a copy of the representation as at Annexure - "E", the same would be looked into by the respondent No. 2 and after notifying the respondent No. 3, if there is any violation in putting up the construction, appropriate action, in accordance with law, would be initiated.