Karnataka High Court
Smt Lakshmi Bhushan vs The Chief Commissioner on 18 February, 2026
Author: R Devdas
Bench: R Devdas
-1-
NC: 2026:KHC:10037
WP No. 21540 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE R DEVDAS
WRIT PETITION NO. 21540 OF 2025 (LB-BMP)
BETWEEN:
1. SMT LAKSHMI BHUSHAN
W/O. LATE SRI. N. K. NAGBHUSHAN,
AGED ABOUT 56 YEARS,
2. SRI. VARUN N. REDDY
S/O. LATE SRI. N. K. NAGBHUSHAN,
AGED ABOUT 29 YEARS,
3. SRI. MONISH N. REDDY
S/O. LATE SRI. N. K. NAGBHUSHAN,
AGED ABOUT 27 YEARS,
ALL ARE R/A NO. 283, 2ND MAIN ROAD,
Digitally signed
by JUANITA SHANBOGH LAYOUT,
THEJESWINI DODDANEKKUNDI VILLAGE,
Location: HIGH
COURT OF K.R. PURAM HOBLI,
KARNATAKA BENGALURU-560 037.
...PETITIONERS
(BY SRI. VIJAY BHONSLE., ADVOCATE)
AND:
1. THE CHIEF COMMISSIONER
BRUHAT BENGALURU MAHANAGARA PALIKE,
N.R. SQUARE, BENGALURU-560 002.
-2-
NC: 2026:KHC:10037
WP No. 21540 of 2025
HC-KAR
2. JOINT COMMISSIONER
BBMP, MAHADEVAPURA ZONE,
DODDANNEKUNDI,
BENGALURU-560 048.
3. ASSISTANT EXECUTIVE ENGINEER
BBMP, MAHADEVAPURA ZONE,
DODDANNEKUNDI,
BENGALURU-560048.
4. SRI. B. S. SURESH
S/O. LATE SRI. SHAMANNA REDDY,
R/AT NO. 454, 4TH CROSS,
BELLANDUR, BENGALURU-560 103.
...RESPONDENTS
(BY SRI. PRAVEEN KUMAR RAIKOTE., ADVOCATE FOR R1 TO R3
SRI. SANJAY NAIR & SRI,PRITHIVEESH M.K., ADVOCATE
FOR R4)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO A WRIT IN THE NATURE
OF MANDAMUS DIRECTING THE RESPONDENT NO. 1 TO 3 TO
IMPLEMENT THE PROVISIONAL ORDER ISSUED UNDER
SECTION 248(1) OF THE BBMP ACT., DT- 05-04-2025 AT
ANNEXURE F AND UNDER SECTION 248(2) OF THE BBMP ACT.,
DT- 05-04-2025 AT ANNEXURE G AND CONFIRMATION ORDER
FOR DEMOLITION ISSUED UNDER SECTION 248(3) AND 356(1)
OF THE BBMP ACT DT- 13-05-2025 IS AT ANNEXURE- H AND
ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-3-
NC: 2026:KHC:10037
WP No. 21540 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE R DEVDAS
ORAL ORDER
Learned counsel for respondent No.4 submits that the said respondent has preferred an appeal before the Chief Commissioner, Greater Bengaluru Authority in Appeal No.280/2025 challenging the action taken by the officers of the Bruhat Bengaluru Mahanagara Palike against the petitioners for alleged violation of the building plan.
2. Therefore, today respondent No.4 has withdrawn the writ petition which he had filed in W.P.No.123/2026. Learned counsel submits that in this writ petition since the petitioners/complainants are seeking execution of the orders passed by the competent authority and the same is now questioned before the appellate authority, learned counsel prays that this petition also may be disposed of in view of respondent No.4 taking steps by preferring an appeal before the appellate authority. -4-
NC: 2026:KHC:10037 WP No. 21540 of 2025 HC-KAR
3. However, learned counsel for the petitioners submits that there were several interim orders passed by this court and on 09.02.2026, this Court has passed various directions in order to stop the further construction on the property and occupation of the premises by directing the BESCOM and BWSSB authorities not to provide electricity, water or sewerage connection to the subject property.
4. Learned counsel submits that the writ petition may be disposed of while continuing the said directions till a decision is taken by the appellate authority in the appeal filed by respondent no.4.
5. Accordingly the writ petition stands disposed of, in view of the fact that respondent No.4 has filed an appeal before the appellate authority. However, the orders passed by this court on 09.02.2026 issuing directions not only to respondent No.4 but also to various authorities shall continue till the disposal of the appeal at the hands of -5- NC: 2026:KHC:10037 WP No. 21540 of 2025 HC-KAR the competent authority which is filed at the hands of respondent No.4.
Ordered accordingly.
Sd/-
(R DEVDAS) JUDGE JT/-
CT: JL