ORDER
1. Sri.Bhathegowda., learned counsel who has filed caveat for respondent No.1 and 2 is also directed to accept notice for respondent No.3 also.
2. The petitioner is before this Court seeking for the following reliefs;
a. Issue a writ of certiorari quashing the confirmation order dated 11.7.2023, bearing
No.Sa.Ni.Na.Yo(PO)/CO/18/23-24 under section 248(3) of B.B.M.P., Act, 2020 issued by respondent No.3 at Annexure-A.
b. Issue a writ of certiorari quashing the provisional order dated 27.6.2023, bearing No.Sa.Ni/(N Yo)/East/P O/18/23-24 under section 248(1) and
(2) of B.B.M.P., Act, 2020 issued by respondent No.3 at Annexure-B and C.
c. Grant such other interim reliefs as this Hon'ble Court deems fit.
- 3 -
2. The contention of the learned counsel for the petitioner is that notice under section 248(1) and provisional order under section 248(2) of the BBMP Act, 2020 at Annexure-B and C has been issued by the Assistant Director of Town Planning (East) and the confirmatory order under section 248(3) as also been issued by the Assistant Director of Town Planning (East) without having any authority to do so.
3. This Court has delt with a similar lis in the case of
Smt. Kavitha Jain & another Vs. The Commissioner & Others in WP No.9934/20231 dated 17.08.2023. Hence, I pass the following;
ORDER
i. The writ petition is allowed.
ii. A certiorari is issued, the provisional order under section 248(1) and 248 (2) dated
- 4 -
27.6.2023 bearing No.Sa.Ni/(N YO)/East/P O/18/23-24 issued by respondent No.3 at Annexure-B and C is hereby quashed.
iii. Certiorari is issued, the confirmatory order 248
(3) bearing No.Sa.Ni.Na.Yo(PO)/CO/18/23-24 dated 11.7.2023 issued by respondent No.3 at Annexure-A is hereby quashed.
iv. Liberty is however reserved to the Zonal Commissioner to initiate such proceedings are necessary under section 248 by clearly stating the deviations, if any from the plan sanction granted, enclosing a sketch of the said deviations in the notice to be issued under Section 248.
v. The said action to be taken within a period of 30 days from the date of receipt of copy of this order.
Sd/-
JUDGE
SR
List No.: 1 Sl No.: 58