T. M. CHIKKARAMAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Sri Rajendra, learned Counsel for the Petitioner, Smt M.C.Nagashree, learned AGA for Respondent No.1, Sri Mahesh, learned Counsel for Respondent No.2 and Sri Kumar, learned Counsel for Respondent No.3.

(2.) The Petitioner has filed the above Writ Petition seeking for the following reliefs:

(3.) It is the case of the Petitioner that the Respondent No.1 - Deputy Commissioner has issued a No Objection Certificate dtd. 19/4/2005 (Annexure-A to the Writ Petition) pursuant to which he is running a Petrol pump in the petition schedule property since 2005. That pursuant to a complaint dtd. 11/8/2016 lodged by a third party to the Hon'ble Prime Minister, the third Respondent issued notice dtd. 1/9/2016 (Annexure-D to the Writ Petition) calling upon the Petitioner to respond to the same. A copy of the complaint dtd. 11/8/2016 is also enclosed along with the said notice. The Petitioner, vide reply dtd. 3/9/2016 (Annexure-E to the Writ Petition) has responded to the said notice. Apprehending that the first Respondent may cancel the No Objection Certificate (hereinafter referred to as 'NOC') granted in his favour, the present Writ Petition is filed.