SAMPANGI Vs. COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed as a public interest litigation seeking a direction to respondent Nos.1 to 6 to take appropriate legal action to remove the encroachment put up by respondent No.7 on a road in Jayanagara, Bengaluru, as the same is causing disturbance to vehicular movement in the area.

(2.) The learned counsel for the petitioner submits that though the petitioner has given representations to the Bruhat Bengaluru Mahanagara Palike (BBMP) and the Commissioner of the Department of Muzarai and Endowment requesting to take action for removal of the encroachment, no decision is taken on the said representations till date and as such, the petitioner was left with no other option but to approach this Court by filing the present writ petition.

(3.) The learned counsel for the BBMP submits that if some reasonable time is granted, the BBMP would consider and decide the representation filed by the petitioner.