SHREE REALTORS Vs. COMMISSIONER

JUDGEMENT

(1.) Even though the matter is listed for orders, with the consent of learned counsel for both the parties, the matter is taken up for final disposal.

(2.) The petitioner is before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash the notice dated 04.12.2020 bearing No.BBMP/Sakala/HOUV/PO/71/2020-21 issued by the 1st respondent-Bruhath Bangalore Mahanagara Palike (for short 'the BBMP') under Section 321 (1) and (2) of the Karnataka Municipal Corporations Act, 1976 (for short 'the Act').

(3.) This Court passed interim order dated 14.12.2020 staying the impugned notice dated 04.12.2020 and all further proceedings thereto and restrained the respondents from precipitating the matter, till the next date of hearing.