K R VINAYAKA Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

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

(2.) The petitioners claim to be small-time businessmen and women running shops in the Gandhi Bazar market set-up by respondent No.1-Bruhat Bengaluru Mahanagara Palike (BBMP). The petitioners claim to be running businesses in the said market for several decades and have been making payment of due license fee to BBMP on a regular basis.

(3.) By way of notice dtd. 22/2/2023, the BBMP had asked the petitioners to vacate the premises on the ground that the existing market building being in a dilapidated condition, was required to be demolished and re-built under the Bengaluru Smart City Program.