B.S. VIDYA W/O. RAMESH Vs. THE URBAN DEVELOPMENT DEPARTMENT VIDHANASOUDHA BANGALORE, REP. BY ITS SECRETARY, THE COMMISSIONER BRUHATH BANGALORE MAHANAGARA PALIKE BANGALORE AND ADDITIONAL DIRECTOR (TOWN PLANNING) BRUHATH BANGALORE MAHANAGARA PALIK

JUDGEMENT

(1.) SRI G.M. Chandrashekhar, learned counsel is directed to take notice for respondent Nos. 2 and 3. Learned Government Advocate is directed to take notice for respondent No. 1.

(2.) THE petitioner has prayed for the following relief: - The petitioner above named prays that this Hon'ble Court be pleased to issue a writ of certiorari or any other writ directing the 3rd respondent to approve the modified sanctioned plan without insisting the receipt for payment of betterment charges and pass any other order or direction as this Hon'ble Court deems fit in the circumstances of the case including the cost of the proceedings in the ends of justice.

(3.) THERE is no order as such issued by the respondents insisting the petitioner to pay betterment charges as on this day. Hence, the writ petition on the basis of mere assumption, cannot be entertained.