M. S. BHARGAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The provisional order and confirmation order was passed by the respondent - Assistant Director of Town Planning, BBMP, Jayanagar against Sri Nanjundaswamy.M.G, who was the owner of the property in question. However it appears that respondents No.5 and 6 have subsequently purchased the property from Sri Nanjundaswamy.M.G, under a registered sale deed dtd. 30/3/2022.

(2.) Learned Senior Counsel Sri A.G.Shivanna, appearing for the respondents No.5 and 6 submits that neither the provisional order nor the confirmation order have been passed against respondents No.5 and 6. Nevertheless, the contesting respondents will have an opportunity of hearing before the competent authority.

(3.) Per contra, learned counsel for the respondent - BBMP submits that respondents No.5 and 6 are only subsequent purchasers and the action was taken against the previous owner in terms of the Bruhat Bengaluru Mahanagara Palike Act, 2020. Now that the contesting respondents have purchased the property under a sale deed dtd. 30/3/2022, they step into the shoes of the previous owner.