BINOD PATEL Vs. HOSKOTE YOJANA PRADHIKARA

JUDGEMENT

(1.) The petitioner is aggrieved of the impugned communication dtd. 27/1/2022 at Annexure-E made by the 1st respondent -Hosakote Planning Authority.

(2.) On the previous occasion, i.e., 7/7/2023, this Court had noticed the fact that impugned communication is made to one Sri Vinod.D.Patel and whereas the petitioner herein is Sri Binod Patel S/o Vithal Das Patel. Therefore a clarification was sought at the hands of the learned counsel for the petitioner as to how this writ petition was maintainable.

(3.) Learned counsel for the petitioner submits that although Sri Vinod D.Patel had approached the 1st respondent Planning authority seeking sanction plan for formation of a layout and the impugned communication dtd. 27/1/2022 has issued by the planning authority, nevertheless the petitioner is the owner of the portion of the property measuring 1 acre 19 guntas in Sy.Nos.133 and 134 of Dandupalya Village, Kasaba Hobli, for which approval was sought. Therefore, petitioner is before this Court.