KARAN SINGH S. RAJPUROHITH Vs. CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus directing the respondents to comply with the order dtd. 4/10/2021 passed by this Court and award compensation under the Disaster Management Act, 2005 ('Act' for short).

(2.) Heard the learned counsel Smt. V. Vidya Iyer appearing for the petitioner, Sri. Shivaraj S Ballolli, learned counsel appearing for respondent No.1 and the learned High Court Government Pleader representing the respondent Nos.2 to 4.

(3.) Facts adumbrated are as follows: