ELEMENTS 5 DEVELOPMENT CONSULTANTS Vs. COMMISSIONER

JUDGEMENT

(1.) Captioned appeal is by the unsuccessful plaintiff directed against the judgment and decree dtd. 4/8/2023 passed in O.S.No.25347/2019 whereby the plaintiff's suit seeking permanent injunction against the BBMP is rejected.

(2.) For the sake of convenience the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: