C. M. PRAKASH Vs. BRUHAT BANGALORE

JUDGEMENT

(1.) Heard learned counsel for the appellant and perused the material placed on record. Learned counsel, Shri V.Sreenidhi appearing for Bruhat Bengaluru Mahanagara Palike, is present in Court and has taken notice for the respondents.

(2.) The petitioner/appellant filed a petition, being W.P. No.45779/2017, seeking directions against the respondents to immediately issue him road-cutting permission and to provide basic amenities of water supply and sewerage discharge on the construction that has been put up by him, allegedly after due permission.

(3.) The learned Single Judge noticed the facts that the issue regarding validity and legality of the construction raised by the petitioner/appellant was pending before the Karnataka Appellate