SAVITHRAMMA Vs. TUSHAR GIRINATH IAS

JUDGEMENT

(1.) Heard learned counsel for the complainant/petitioner at length.

(2.) The counsel for the complainant vehemently submits that the respondent Nos. 1 and 2 -accused failed to comply with the direction of this Court. As such, the complainant is before this Court.

(3.) Perusal of the material placed on record reveal some interest facts. The petition was filed at the instance of the petitioner seeking direction against respondent Nos. 1 and 2, i.e., the Commissioner of BBMP and the Assistant Executive Engineer, Ward No.187, BBMP to consider the representation dtd. 24/6/2019 and to take action against the respondent No.3 to stop illegal constructions undertaken by him.