H. CHIKKAPUTTAIAH Vs. SECRETARY

JUDGEMENT

(1.) This writ petition has been filed seeking for issuance of writ of mandamus to direct the respondent Nos.2 and 3 to take action against respondent Nos.4 and 5 on the basis of representations made by the petitioner as per Annexure-A and B, both dtd. 12/6/2023.

(2.) While notice was issued to the respondent Nos.2 and 3, which is the answering respondent, learned counsel Sri. B.V. Muralidhar, who appears for the said respondents has filed a memo.

(3.) It is noticed that the petition came to be filed alleging that respondent Nos.4 and 5 who are constructing the residential building in Sy.No.14/2 of Malagala Village, have been doing so without obtaining the Khatha, Sanction Plan, approved licence from respondent-BBMP and accordingly, the petitioner having made the representations at Annexures-A and B have sought for the relief referred to above in the present Writ Petition.