INDUMATHI Vs. MANGALORE CITY CORPORATION

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 9/2/2022 passed by the learned single Judge whereby while disposing of the writ petition, a direction has been issued to respondent No.1 to consider the representation dtd. 1/12/2021 submitted by the respondent No.2-petitioner and pass appropriate orders in accordance with Sec. 322 (2) of Karnataka Municipal Corporation Act 1976 within a period of four weeks from the date of receipt of certified copy of the order.

(2.) The case has been taken on revised list.

(3.) Learned counsel for the appellant was neither present in the first round nor in the second round to press this writ appeal.