KHAJA HUSSAIN Vs. CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) The prayer made in the writ petition is to direct the respondent/Municipality to consider the representation of the petitioner dtd. 26/3/2014 and to take an appropriate decision regarding removal of encroachment.

(2.) In Annexure-A, it is contended that the suit filed by the petitioner for removal of the temporary shed put up by one Smt. Shantavva W/o Hanumantappa Annigeri was dismissed and the said order was also confirmed in RSA No.5170/2010 by an order dtd. 7/3/2014.

(3.) It is stated that in RSA No.5170/2010, this Court had reserved liberty to the respondent/Municipality to take action in accordance with law, if the construction had been made in violation of the provision of the Karnataka Municipalities Act and the Rules.