BALARAM CINE PUBLICITIES Vs. BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) THOUGH the matter is listed in preliminary hearing, by consent of the learned Counsel appearing for the parties to the lis, it is taken up for final hearing.

(2.) PETITIONER is an Advertising Agency. It is carrying on business in outdoor advertisement within the limits of Bangalore Mahanagara palike.

(3.) PETITIONER by its application dated 8. 11. 2001 had approached the respondent authorities for grant of permission for erecting of a hoarding on a private land i. e. , near R. V. Road, Basavana Gudi. Along with the application, petitioner had also enclosed the tax paid receipt, no objection certificate issued by the owner, sketch, affidavits etc. The request made in the application is rejected by the respondent-Commissioner by his order dated 22. 12. 2001; but has communicated the same to the petitioner on 27. 12. 2001. Aggrieved by the rejection of his request made in the application dated 8. 11. 2001 and aggrieved by the endorsement issued on 27. 12. 2001, petitioner is before this Court for the following reliefs:-1) To quash the endorsement bearing NO. AT (1p) PR. 285. 2001-2002 dated 27. 12. 2001 and 2) to declare that the petitioner is deemed to have been granted permission to erect the schedule hoarding.