SOMASHEKAR CHANNARAYAPPA Vs. COMMISSIONER, BRUHATH BANGALORE AND OTHERS

JUDGEMENT

(1.) None appears for the petitioner. Sri. K. V. Mohan Kumar, learned counsel for BBMP and Sri. M. G. Javeed Ahmed Khan, learned counsel for the impleading applicants, appear.

(2.) The Writ Petition has been filed with the following prayers:-

(3.) This Court in W.P.Nos. 3881-3883/2014 in the case of V. Dhamodaran & others Vs. BBMP & others, decided on 28.11.2016 has held that such petitions are not maintainable under Art. 226 of the Constitution of India, The relevant portion of the said judgment is quoted below for ready reference.