SRI ANJANAPPA Vs. COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

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

(2.) The building in question is one which was constructed prior to 2013. Even if there are any violations, the petitioners would be entitled for the benefit of the Akrama-Sakrama scheme, depending on the decision of the Hon'ble Apex Court.

(3.) In that view of the matter, the present writ petition was adjourned sine dine. Liberty is reserved to the petitioners and respondent to move the matter after the judgment of the Hon'ble Apex Court.