NASEEMA KHANUM Vs. ZONAL COMMISSIONER

JUDGEMENT

(1.) Sri Pawan Kumar, learned counsel accepts notice for the respondent.

(2.) What is challenged in the present proceeding is an order under sub-sec. (3) of Sec. 248 of the BBMP Act. The petitioner has an alternative and efficacious remedy for filing an appeal before the Chief Commissioner under Sec. 253 of the BBMP Act.

(3.) Reserving such liberty the above petition stands disposed of.