VISHALAKSHI V. Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) Sri.Pawan Kumar, counsel accepts notice for respondents No.1 to 3.

(2.) The petitioners are before this Court seeking for the following reliefs:

(3.) The contention of Sri.V.B.Shiva Kumar, learned counsel for petitioners is that though an appeal had been filed by the petitioners under Sec. 253 of the Bruhat Bengaluru Mahanagara Palike Act, 2020 in Appeal No.91/2023, without considering the said appeal, the impugned Partial Building Demolition Order dtd. 27/7/2023 had been issued.