ZUBEAR AHMED SHARIEF Vs. COMMISSIONER

JUDGEMENT

(1.) Petitioners claims that the respondent No.5 without obtaining sanctioned building plan is constructing third and fourth floor on the subject property. Petitioners submitted a representation with the respondent-BBMP to take action for removal of illegal construction put up by the respondent No.5. Petitioners grievance is that the said representation has not been considered.

(2.) Learned counsel appearing for the respondent-BBMP submits that the order of confirmation under Sec. 248 (3) of the BBMP Act, 2020 is passed calling upon the respondent No.5 to remove the illegal construction put up by him and appropriate steps will be taken for implementing the order passed under Sec. 248 (3) of the BBMP Act, 2020.

(3.) The submission is placed on record.