HARISH A. Vs. EXECUTIVE ENGINEER GOVINDARAJANAGAR SUB-DIVISION

JUDGEMENT

(1.) The prayer in this writ petition is to issue a direction to respondents 1 to 3 to consider the representation/petition of the petitioner submitted on 23/8/2024, whereby the petitioner is complaining violation of building byelaws and is requesting the authorities to take necessary action in that regard.

(2.) Since the petitioner is complaining that the building byelaws have been violated and the construction is sought to be put up illegally by respondent No.4, it would be appropriate to direct the 1st respondent to consider the aforesaid representation/petition of the petitioner and pass appropriate orders within a period of two months from the date of receipt of a copy of this order.

(3.) The writ petition is accordingly disposed of.