SRINIVAS Vs. SATHYANARAYANA R.

JUDGEMENT

(1.) The petitioner aggrieved by the order dated 23.02.2013, passed in R.P.No.3/2012-13 by the Additional Commissioner, West Zone, BBMP, vide Annexure-A, has filed this writ petition.

(2.) Brief facts leading rise to filing of this petition are as under:

(3.) Heard learned counsel for petitioner and learned counsel for the respondents No.3 and 4.