MOHANDAS D. SHETTY Vs. M.R JAISHANKAR

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The only ground urged in challenge to the order passed by the learned Single Judge dtd. 29/3/2022 in W.P.No.994/2012 is the constructive knowledge of the petitioner having received the notice issued by the respondent- BBMP not being properly appreciated by the learned Single Judge, is urged before this Court.

(3.) Learned counsel for the appellants submitted that the petitioner was the Managing Director of the Developer Company- Brigade Enterprises Limited. The learned counsel by inviting our attention to the document placed on record viz. reply dtd. 18/11/2009, submitted by the petitioner to the Assistant Executive Engineer, Vasanthnagar, Bruhat Bengaluru Mahanagara Palike, Bengaluru in response to the notice dtd. 9/12/2009, submits that the petitioner in W.P.No.994/2012 had sufficient knowledge of the notice as he was the Managing Director of the said Developer Company, notice was received by the Developer Company and reply was also given by the Company. Now, these very facts are not only considered by the learned Single Judge but the contentions raised in that behalf was duly dealt with by the learned Single Judge.