ALCONS PEARL APARTMENTS Vs. BRUHATH BENGALURU

JUDGEMENT

(1.) The petitioner, which is an association of the owners of the apartments has filed this writ petition seeking a writ of mandamus directing the respondents - BBMP to take action on the complaints made by the petitioner association alleging that the respondents No.4 to 10 have unauthorisedly put up the constructions on the fourth floor of the building.

(2.) Learned Counsel Sri B.V.Muralidhar, appearing for the respondents - BBMP submits that consequent to the complaint given by the petitioner association, action was initiated by the BBMP and provisional order was passed and thereafter confirmation order has been passed dtd. 25/4/2023. However, the provisional order is sent to the persons responsible for putting up for the unauthorised construction on 20/5/2023.

(3.) Learned counsel for the respondent No.4 submits that the contesting respondents have not received the confirmation order said to have been passed by the BBMP. Nevertheless, learned counsel submits that if the contesting respondents are aggrieved of the confirmation order passed by the BBMP they are entitled to challenge the same in a manner known to law.