G SUDHEER Vs. COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) Both the petitions are decided by this common order.

(2.) The party-in-person Mr Prashant Rao is aggrieved by the construction being raised by the petitioner G Sudheer which, according to him, is being raised in accordance with the plan approved by the Authorities of BBMP. Both the parties appear to be at logger heads and are fighting in different forums. Admittedly, an appeal on the same issues about the authority of the petitioner G Sudheer, to raise the said construction in accordance with the approved plan, is pending with the Karnataka Appellate Tribunal in Appeal 885/2014 - G Sudheer Vs Commissioner, BBMP & Ors.

(3.) Recently in the case between the same parties in WA 4354/2015 - G Sudheer Vs Commissioner, BBMP & Ors, including the present petitioner Mr Prashant Rao, the Division Bench of this Court has passed the following order on 31.5.2016, the relevant portion of the order in paragraphs 7 & 8 are quoted below for ready reference.