SIBGATHULLA KHAN Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The grievance of the petitioner was that inspite of several complaints being made to the respondent - BBMP regarding the unauthorized construction commenced at the hands of the respondents No.4 and 5 in the neighbouring property, no action was taken.

(2.) Learned counsel Sri Pawan Kumar, appearing for the respondents - BBMP has today furnished a copy of a notice issued under Sec. 313 of the Bruhat Bengalore Mahanagara Palike Act, 2020 to respondents No.4 and 5. The notice was issued on 26/6/2023 and has been served on the same day on contesting respondents. Learned counsel submits that on enquiry it has been found that the respondents No.4 and 5 have in fact obtained a sanction plan. However the respondents No.2 -Assistant Executive Engineer of the BBMP, Ward No.94 is required to ensure that the foundation is laid in terms of the sanction plan and the construction also will be in accordance with the sanction plan.

(3.) Consequent to the subsequent development, since action has been initiated by the respondents - BBMP, this writ petition stands disposed of with a specific direction to the 2nd respondent - Assistant Executive Engineer and the Assistant Director of Town Planning, BBMP Ward No.94 to ensure that respondents No.4 and 5 put up the construction only in accordance with the sanction plan.