UMAPATHI S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard petitioner/party appearing in person, Sri. S.S.Mahendra, learned Additional Government Advocate for the respondent No.1 and Sri.N.K.Ramesh, learned counsel for the respondent No.2.

(2.) As a very limited issue is raised in the petition, we deem it appropriate to dispose of the petition at the admission stage itself.

(3.) The submission of the petitioner/party-in- person is that respondent No.2-Bruhat Bengaluru Mahanagara Palike ('BBMP' for short) is an authority to look-after the affairs of constructions of the private properties across the city of Bengaluru and there is large raise in the construction activities across the city of Bengaluru. It is further submitted that many a times, constructions are being made by non-following the provisions of the relevant Act i.e., The Bruhat Bengaluru Mahanagara Palike Act, 2020 (for short 'BBMP Act, 2020') or such construction activities are carried out by blatant breach of the Rules and such act of unruly or unorganized construction activities leads to various problems in the development of the city.