COMMISSIONER, BRUHUT BANGALORE Vs. SUVILAS PROPERTIES PRIVATE LIMITED

JUDGEMENT

(1.) This intra Court appeal is filed under Sec. 4 of the Karnataka High Court Act, 1961, by the Commissioner, Bruhat Bangalore Mahanagara Palike[for short, 'the BBMP'] along with Joint Director, who were respondent Nos.1 and 2 in W.P.No.6472/2023, challenging the order dtd. 3/1/2024 passed by the Writ Court.

(2.) Under the impugned order, the Writ Court allowed the Writ Petition and directed the respondents to issue a modified building plan/ license with FAR of 2.5 taking into consideration the road width to be greater than 18 meters (in this case 18.4 meters) in a time bound manner.

(3.) The parties are referred to as per their ranking before the Writ Court.