S.DAYALAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioner herein challenging the order dtd. 11/4/2022 passed by the learned Single Judge of this Court in W.P.No.6506/2022.

(2.) Heard the learned Senior Counsel appearing for the appellant, learned Counsel appearing for the respondents and also perused the material available on record.

(3.) Brief facts leading to filing of this appeal are, the appellant is the absolute owner of the property bearing Municipal No.40(Old No.197), 2nd Cross, Nagappa Block, Ward No.76 (Old No.8), Bengaluru- 560 021, PID No.8/8/40, measuring East-West 30 ft and North-South 80 ft and he had put up construction in the said property. On the ground that construction has been put up by the appellant unauthorizedly without obtaining necessary permission and sanction plan, action was taken by the competent authority under Sec. 248 of the Bengaluru Bhruhat Bengaluru Mahanagara Palike Act, 2020 and the order passed by the competent authority was challenged by the appellant before the Karnataka Appellate Tribunal in Appeal No.14/2021 which was dismissed. Being aggrieved by the same, he had filed W.P.No.6506/2022 before the learned Single Judge of this Court which was also dismissed by the learned Single Judge with cost. Challenging the said order dtd. 11/4/2022 passed by the learned Single Judge in W.P.No.6506/2022, the present appeal is filed.