REKHA BIBI Vs. COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioners claiming to be in possession of properties in Sy.Nos.275, 276, 253/2, 320/2, 322/2 and 322/3 situated behind Kundalahalli gate, Thurubarahalli, Whitefield, Bengaluru, have approached this Court seeking for the following reliefs:

(2.) The learned counsel for the respondent- BBMP submits that they do not have any claim over the property referred to above as the same is private property. He states that the petitioners are chiefly responsible for the un-hygienic environment in the local area which has resulted in causing civic problems to the neighbourhood. Despite several requests, no action has been taken by the petitioners or owners of the above mentioned properties to maintain hygiene.

(3.) Learned counsel for the BBMP states that the grievance as regards non-maintenance of hygiene in the area is to be addressed by the petitioners which would solve the problem on hand.