MALLAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government advocate to accept notice for respondent No.1. Sri. K.N. Puttegowda, learned counsel to accept notice for respondents No. 2 to 4. They are permitted to file their memo of appearance/Vakalath in four weeks. Considering the nature of grievance putforth by the petitioner, the respondent No.4 in any event would have to issue notice to the respondents No.5 and thereafter consider the grievance of the petitioner. Hence, notice to respondent No.5 at this stage is not necessary.

(2.) THE petitioner claims to be the owner of property bearing No. 43/2, PID No. 18-54-43/2, Kaliyamma Koil Street, Ulsoor, Bangalore. The respondent No.5 is stated to be the owner of adjacent property bearing No. 43/2-1 in the same Street.

(3.) IN order to hasten the process, the petitioner shall now file one more copy of the representation along with the documents with the respondent No.4 within one week from the date of receipt of a copy of this order. The respondent No.4 shall notify the respondent No.5 and visit the spot within two weeks from the date on which the copy of the representation is submitted by the respondent No.4. On inspection, if it is found that the construction is contrary to law, the respondent No.4 shall provide opportunity to the respondent No.5 and initiate further proceedings in accordance with law as expeditiously as possible, but the proceedings shall be completed one way or the other within the outer limit of two months from the date on which the notice is served on the respondent No.5.