K SUSHEELA Vs. BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) THE petitioner has prayed for quashing the order dated 8-9-2003 bearing No. D. C. A (DHA)PR/5649/2002-2003 (Annexure-J) on the file of the Second Respondent.

(2.) RESPONDENTS No. 1 and 2 are represented by the learned Standing Counsel Sri. T. Jayaprakash respondent No. 3 is represented by the learned Counsel Sri. G. Chandrashekharaiah.

(3.) THE learned Counsels for the parties submitted that the Writ Petition itself may be disposed. Therefore, heard arguments for final disposal.