Sri. M. Govinda Raju vs The Bengaluru Development Authority on 24 March, 2017

[Cites 2, Cited by 1]

Karnataka High Court

Sri. M. Govinda Raju vs The Bengaluru Development Authority on 24 March, 2017

Bench: Ravi Malimath

                         1

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          ON THE 24TH DAY OF MARCH, 2017

                      BEFORE

      THE HON'BLE MR.JUSTICE RAVI MALIMATH

       WRIT PETITION NO.25168 OF 2016(BDA)

BETWEEN

SRI. M. GOVINDA RAJU
S/O SRI. MUNIHOMBAIAH
AGED ABOUT 50 YEARS,
R/AT NO.14, ANATHAPURA
S.N.HALLI POST, MAHALAKSHMI LAYOUT,
BENGALURU -560 106            ... PETITIONER

(BY SRI H.C.SUNDARESH, ADVOCATE FOR
SRI SHIVASHANKARA Y.D, ADVOCATE)

AND

THE BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
BENGALURU -560 020
REPTD. BY ITS COMMISSIONER  ... RESPONDENT

(BY SRI NARENDRA GOWDA, ADVOCATE)
     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE RESPONDENT AUTHORITY TO CONSIDER
THE REPRESENTATIONS OF THE PETITIONER DT.9.2.2016
AND 15.4.2016 VIDE ANNXURES-Q & R.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
                                 2

                           ORDER

The petitioner seeks for a writ of mandamus to direct the respondent to consider the representations dated 09.02.2016 and 15.04.2016, vide Annexures-Q and R.

2. The learned counsel for the respondent submits that if a reasonable time is granted, the same will be considered in accordance with law.

3. In view of the submission made, the respondent is directed to consider the representations dated 09.02.2016 and 15.04.2016, vide Annexures-Q and R and pass appropriate orders in accordance with law, within a period of three months from the date of receipt of a copy of this order.

Writ petition is disposed off accordingly.

SD/-

JUDGE nd/-

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