VAGANGAIRI SIDDAPPA RAMAPPA Vs. G. KRISTAPPA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) This petition is filed seeking writ of mandamus. The learned counsel for the petitioner would submit that petitioner would be satisfied if his prayer relating to Annexure-E dtd. 13/3/2019 and Annexure-N dtd. 15/5/2020 are considered.

(3.) The representation at Annexure-E dtd. 13/3/2019, wherein the petitioner makes a grievance that the respondent No.1 (a) Shivaraj has constructed a building without necessary permission. It is case of the petitioner that Annexure-E dtd. 13/3/2019 has not received due consideration from the fourth respondent.