BRUHAT BENGALURU MAHANAGARA PALIKE Vs. DWARAKAPRASAD SHARADA

JUDGEMENT

(1.) These two intra court appeals arise out of a common order passed by the learned Single Judge of this Court dtd. 17/1/2022 in W.P.No.9408/2020 and W.P.No.19736/2021 and therefore, these two appeals are heard together and disposed of by a common judgment.

(2.) Heard the learned Senior counsels appearing for the parties, the learned Additional Government Advocate and also perused the material available on record.

(3.) Facts leading to filing of these appeals briefly stated are, respondent No.1 herein who intended to develop his property had approached the appellants for sanction of the building plan. The appellants had issued an endorsement stating that the application of respondent No.1 would be considered for sanctioning of the plan only upon the respondent No.1 surrenders the portion of his property for in consonance with the circular dtd. 18/12/2020 issued by the appellants. Challenging the said endorsement and the circular, Respondent No.1 herein had approached this Court by filing writ petition with a prayer to quash the endorsement and the circular and also to issue necessary direction to the appellants to issue sanction plan for construction of building in his property.