ANIL SINGHI Vs. COMMISSIONER

JUDGEMENT

(1.) The short grievance of the Petitioner is as to non- consdieration of his representation dtd. 3/4/2023, 3/4/2023, 5/4/2023, 11/4/2023, 12/4/2023 and 15/4/2023 respectively at Annexures-F, G, H, J, K & L, wherein he has aired some grievance which needs to be addressed by the respondent Nos.1 to 4 of the BBMP.

(2.) Learned Panel Counsel Smt.M.R.Sinchana on request having accepted notice for the said respondent opposes the Petition contending that the dispute is civil in nature and Petitioner can avail the civil remedy. Learned AGA on request appears for respondent Nos.5 & 6 and says the same thing. Notice to private respondents is dispensed with, since they have no much say in the case here.

(3.) Having heard the learned counsel for the parties and having perused the petition Papers, this court is inclined to direct the respondent Nos.1 to 4 to consider or cause to be considered the subject representations of the Petitioner, in accordance with law and within a period of four weeks. It hardly needs to be stated that such consideration shall happen after notice to all the stakeholders including the private respondent herein, to whom the notice has been dispensed with.