SMT GODHA KRISHNA PRASAD Vs. THE COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsels for the parties. Both these petitions are being disposed of by this common order.

(2.) The petitioner-landlady Smt.Godha Krishna Prasad in W.P.No.24831/16 has filed the present writ petition seeking a direction against the respondent- BBMP and private respondent, the petitioner's tenant Smt.B.R.Shruthi to consider her representation dated 22.07.2015 Annexure-A and application dated 28.07.2015 Annexure-C against the private respondent No.3 Smt.Shruthi who is carrying on the business of commercial activity of Paying Guest House in the premises leased to her by the petitioner.

(3.) The connected W.P.No.45037/15 has been filed by the 3rd respondent-the tenant, Smt.B.R.Shruthi impleading the land lady also as respondent therein and challenging the impugned Notice of the respondent- BBMP Annexure-J dated 09.10.2015, by which, the respondent-BBMP refused to grant the requisite "Trade Licence" upon the application of the tenant-petitioner Smt.B.R.Shruthi, in the absence of the "No Objection Certificate" of the landlady.