H. R. RAJAKUMAR Vs. CHIEF SECRETARY

JUDGEMENT

(1.) A perusal of the records indicates that the petitioner is having multiple grievances and is seeking redressal of those grievances from various Authorities.

(2.) The learned counsel for the petitioner submits that the principal grievance of the petitioner is regarding inaction on the part of the officers of the Bangalore Development Authority (BDA) and the Bruhat Bengaluru Mahanagara Palike (BBMP). He then submits that the petitioner may be permitted to file fresh representations to the Commissioner, BDA and the Commissioner, BBMP and the said Authorities be directed to consider and decide the representations expeditiously.

(3.) Accordingly, the writ petition is disposed of with the following directions: