ORAL ORDER
1. The prayer in this writ petition is to direct respondent Nos.1 and 2 to pass final orders in terms of Section 248(3) of the BBMP Act.
2. It is the case of the petitioner that, though a provisional order was passed, the BBMP was dragging its feet and not passing any order of confirmation.
3. Learned counsel appearing for the BBMP, Sri.Pawan Kumar submits, on instructions that, during pendency of the writ petition, an order of confirmation has been passed in respect of five apartments and the said orders have also been served on three apartment owners and two are yet to be served.
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4. In view of the fact that the BBMP has passed an order of confirmation, the prayer sought for in the writ petition would not survive for consideration.
5. It is however the apprehension of the learned counsel for the petitioner that the matter would be dragged on endlessly in order to facilitate the construction that is now put up by respondent Nos.3 and 4.
6. In my view, since the petitioner is the association of the apartment owners, it would be appropriate to permit them to implead themselves in the appeal, if any, that is to be filed by respondent Nos.4 and 5 challenging the order of confirmation.
7. If the order of confirmation are not challenged, the BBMP shall ensure that the order of confirmation that is passed is implemented in both letter and spirit within a period of three months from the date of the receipt of the copy of this order.
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8. This petition is accordingly disposed of.
9. In view of the disposal of the petition, all pending interlocutory applications, if any, stand disposed of.
Sd/-
(N S SANJAY GOWDA)
JUDGE
GSR
List No.: 1 Sl No.: 7