LAWS(KAR)-2017-1-271

WHITE MEADOWS RESIDENTS Vs. COMMISSIONER

Decided On January 16, 2017
White Meadows Residents Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) The petitioner has approached this Court by way of present writ petition with the following prayers:-

(2.) This Court vide order dtd. 28/11/2016 in the case of Sri.V.Damodaran and others vs. BBMP and others in W.P.Nos.3881-3883/2014, has held as under:-

(3.) In view of the aforesaid order, the present writ petition is also not maintainable and the same is hereby dismissed. No costs.