H.P. SURYANARAYANACHARI Vs. KARNATAKA LOKAYUKTA

JUDGEMENT

(1.) THE order passed by the Karnataka Lokayuktha dated 22.4.2014 on the complaint of the third respondent herein is under challenge in this Writ Petition, whereby the note put up by the office of the Lokayuktha is endorsed as approved by the Lokayuktha.

(2.) A complaint came to be lodged by third respondent/a private individual on 11.7.2013 before the Karnataka Lokayuktha against the Joint Commissioner, B.B.M.P., Mahadevapura, Bangalore. The allegations in the complaint read that, the owner of Sy.No.179/2 i.e., the petitioner herein has blocked the pathway, which leads to the complainant's lands in Sy.Nos.180 and 182/1A and by encroaching the cart pathway, he is putting up construction. The construction has caused hardship to the public and also the owners of the abutting lands. Despite submitting complaint to the Joint Commissioner, BBMP, no action is taken.

(3.) THE complaint was allotted to ARE -1 for scrutiny. Subsequently, the file was re -allotted to ARE -9 vide order dated 11.4.2014 of Lokayuktha for putting forth scrutiny note on the action to be taken in the matter.