SRIRAMA Vs. BHARATHLAL MEENA

JUDGEMENT

(1.) Heard the learned Counsel appearing for the parties.

(2.) This complaint is filed alleging disobedience to the direction issued by this' Court in Writ Petition No. 14532 of 2009, dated' 3-6-2009 (Srirama v. The Commissioner, Bruhat Bangalore Mahanagara Palike, Bangalore and Others) wherein this Court, having regard to the submission made by the learned Counsel appearing for the BBMP that action will be initiated over the petitioner's representation, had disposed of the writ petition.

(3.) Complaint is dismissed. Respondent is discharged. Order accordingly.