ANNISHAM Vs. COMMISSIONER

JUDGEMENT

(1.) Sri.Pawan Kumar, learned counsel who is present in the Court is directed to take notice for respondent Nos.1 and 2. Learned counsel for the petitioner is directed to serve two sets of copies of the writ petition along with annexures on the learned counsel for the respondent-BBMP.

(2.) The petitioner seems to have made a complaint to the Health Officer, Bruhat Bengaluru Mahanagara Palike (BBMP), Hebbala Sub Division, Bengaluru, on 15/4/2023 complaining that his neighbour has been putting up illegal construction, and therefore, he requested that action be initiated in accordance with law. Thereafter, the petitioner caused a legal notice dtd. 30/4/2023 at Annexure-B to the Commissioner, BBMP and Health Officer, Hebbala, once again bringing to their notice, the illegal construction being taken up by the neighbour. Learned counsel submits that action has not been initiated by the respondents, although two complaints have already been made by the petitioner.

(3.) Having regard to the prayer made in the writ petition and the contention of the learned counsel for the petitioner, this Court is of the considered opinion that there is no need for this Court to issue notice to respondent No.3 against whom complaints have been made by the petitioner.