M/S Davanam Constructions vs The Commissioner
2022 Latest Caselaw 5390 Kant

                           1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 24TH DAY OF MARCH, 2022

                       BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

    WRIT PETITION NO.5242 OF 2022(LB-BMP)
BETWEEN:

M/S DAVANAM CONSTRUCTIONS
HAVING OFFICE AT NO.46/1
DAVANAM EMPORIUM, M G ROAD,
BENGALURU 560 001.
BY ITS AUTHORISED SIGNATORY
MR ABISHEK HARIKRISHNA,
AGED ABOUT 33 YEARS,
S/O SRI HARIKRISHNA,
R/AT NO.9 KRISHNA NILAYA,
3RD BLOCK, 3RD MAIN,
4TH D CROSS, HRBR LAYOUT,
KALYANA NAGAR,
BENGALURU 560 053.
                                         ...PETITIONER
(BY SRI. S SHIVAPRASAD, ADVOCATE)

AND:

1. THE COMMISSIONER,
   BRUHAT BENGALURU MAHANAGARA PALIKE,
   BBMP HUDSON CIRCLE,
   BENGALURU 560 053.

2. THE JOINT COMMISSIONER,
   EAST ZONE,
   BRUHAT BENGALURU MAHANAGAR PALIKE,
   (BBMP) 12TH FLOOR, P U BUILDING,
   MAYO HALL, BENGALURU 560 001.

3. THE ASST REVENUE OFFICER,
   SHANTINAGAR RANGE,
   BBMP, 12TH FLOOR, P U BUILDING,
   MAYO HALL, BENGALURU 560 001.
                                      ... RESPONDENTS
(BY SRI. T M VENKATAREDDY, ADVOCATE FOR R1-R3)
                              2

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT      THE   RESPONDENTS         TO    CONSIDER    THE
REPRESENTATION DATED 05.09.2018 AT ANNEXURE-G TO
RENEW THE LICENCE IN RESPECT OF THE SCHEDULE
PREMISES AND ETC.,


     THIS    PETITION   COMING        ON   FOR   PRELIMINARY
HEARING IN 'B' GROUP THIS DAY THROUGH PHYSICAL
HEARING, THE COURT MADE THE FOLLOWING:-


                         ORDER

The short grievance of the petitioner is as to non-

consideration of his representation dated 05.09.2018 a

copy whereof is at Annexure-G wherein he has sought

for license for LED Digital Boards.

2. Learned Sr. Panel Counsel appearing for the

respondents though initially resisted the writ petition,

now graciously agrees to instruct his clients to look into

the grievance of the petitioner as aired in the subject

representation.

In view of the above, writ petition is disposed off

placing the statement of the respondents on record.

Time for compliance is six weeks from the date a

copy of this judgment is handed to the answering

respondents.

All contentions are kept open.

Now no costs.

Sd/-

JUDGE

Bsv