DEEPAK GUPTA Vs. COMMISSIONER, BBMP

JUDGEMENT

(1.) All the petitions question the identical application for stay filed in the respective appeals which has come to be dismissed on identical grounds and hence though the petitioners are different, in so far as there were different appeals as the order passed is identical, the Writ Petitions are disposed of by a common order. The appeals have been filed by different petitioners with respect to different properties challenging the orders passed under Section 321(3) of the of the Karnataka Municipality Corporation Act (for short 'the KMC Act') which however is identical in all the matters.

(2.) The petitioner being aggrieved by the order dated 17.10.2018 passed by the Karnataka Appellate Tribunal in Appeal No.837/2018 whereby I.A.1 filed under Regulation 13 of the Karnataka Appellate Regulations ('the Regulations' for brevity) seeking for stay of the order passed under Section 321(3) of the Karnataka Municipality Corporation Act (for short 'the KMC Act') had come to be dismissed, has filed the present petition.

(3.) It is stated by the petitioner that he had obtained a plan for the construction of industrial shed and had put up construction in accordance with the plan. It is stated that on 6.3.2018 an order under Section 321(2) of the KMC Act had come to be passed detailing the nature of deviation as follows: