ASGAR ALI Vs. COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) At the outset, learned counsel for both sides submit that the matter could be disposed of in the same terms as in W.P.No.54215/2018, as facts and issues involved are identical.

(2.) The petitioners claiming to be in possession of properties in Sy.Nos.55/1, 42/3 and 42/4 situated behind Kundalahalli gate, Thurubarahalli, Whitefield, Bengaluru, have approached this Court seeking for the following reliefs:

(3.) The learned counsel for the respondent-BBMP submits that they do not have any claim over the property referred to above as the same is private property. He states that the petitioners are chiefly responsible for the un-hygienic environment in the local area which has resulted in causing civic problems to the neighborhood. Despite several requests, no action has been taken by the petitioners or owners of the above mentioned properties to maintain hygiene.