K.P.SHASHIDHARA Vs. MYSURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The grievance made by the petitioner - K.P.Shashidhara S/o late K.G.Puttamallappa is against the alleged illegal construction raised by the respondent No.3 - Smt. Chandrakantha W/o Vijayakumar.

(2.) Mr.Gangadharappa A.V., the learned counsel for the petitioner urged before the Court that without there being a proper sanction plan in favour of the respondent No.3, the respondent No.3 is raising the construction adjacent to the construction of the petitioner, for which, despite representation, since respondent No.1 - Mysuru City Corporation did not take any action, the present Writ Petition was filed before this Court.

(3.) Upon issuance of notice, the respondents have put in appearance and have filed their Statement of Objections.