KUPPUSWAMY Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) What is challenged in this petition is the notice and subsequent confirmation order passed under Sec. 321 of the Karnataka Municipal Corporation Act, 1976, which was applicable to the Bruhat Bengaluru Mahanagara Palike (BBMP) as at that point of time.

(3.) Reserving liberty to the petitioner to challenge the same before the appellate Tribunal, the above petition stands disposed of.