AMEER BAIG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition, the petitioner is seeking writ of mandamus against respondents 1 to 4 to exercise powers vested under Section 321(4) of the Karnataka Municipal Corporations Act, 1976 (for short, 'the Act'). He has also sought for direction to the respondents to exercise their powers and restrain the 6th respondent from seeking any protection or regularisation of the construction put up by her under any scheme and several other incidental reliefs are also sought.

(2.) THE matter is today listed on the application filed by the petitioner seeking a direction against the 5th respondent-Commissioner of Police, Bangalore, to instruct the jurisdictional police to investigate into the matter and institute criminal action against the 6th respondent and her family members for various offences committed by them subsequent to the filing of the writ petition apart from seeking a direction against respondents 1 to 4 from regularising illegal construction put up by the 6th respondent.

(3.) SRI N.B. Vishwanath, learned Government Advocate submits that the complaint is registered and FIR is filed in FIR No. 132 before Pulkeshi Nagar Police Station and action in accordance with law will be taken. However, learned Counsel for the petitioner contends that the 6th respondent has preferred an appeal before the Karnataka Appellate Tribunal without impleading the petitioner herein.