KEERTHI HARMONY APARTMENT Vs. KEERTHI ESTATES PVT. LTD.

JUDGEMENT

(1.) The petitioner is a registered Association of the owners of an apartment building, namely Keerthi Harmony Apartment Owners Association (for short, 'the Owners').They are before this Court challenging the licence granted by the Bruhat Bengaluru Mahanagara Palike ('the BBMP') in favour of respondent No.12 and others, who had applied and secured an approval of the Building Plan for an apartment building that they proposed to construct.

(2.) The facts leading to filing of this writ petition are as follows:

(3.) Contentions put forth by Petitioner: