SRI AMIT AGARWAL Vs. THE ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Both the learned counsel for the parties submit that this case is squarely covered by the decision of this Court in AA Hospitality LLP., (The Open Box) vs Bruhat Bengaluru Mahanagara Palike and another [Writ Petition No. 763 of 2018 and connected matter, decided on January 11, 2018]. This court in the aforesaid matter held thus:

(2.) In view of the submission made by the learned counsel and on perusal of the order, the present writ petition is disposed of in the same terms.

(3.) The respondent-authority shall give opportunity of hearing not only to the petitioner in this Writ Petition, but also to the Resident Welfare Association and all other persons/entities who may have any grievance in the matter and may likely to be affected, and pass appropriate order.