RAMESH NARAYANASWAMY Vs. COMMISSIONER

JUDGEMENT

(1.) THE allegations in the petitions as aired by learned counsel for the petitioners, is that some unidentified persons have pulled down the compound wall.

(2.) IF that is so, then the petitioners cannot have a claim against the respondent ­ Bruhat Bangalore Mahanagara Palike [for short 'the BBMP'].

(3.) IN the light of the said facts, there is considerable dispute over the allegations which cannot be conveniently adjudicated in a writ proceedings and therefore, I decline to interfere.