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Judgment
5 paragraphs · 114 words
N S Sanjay Gowda, J
1.
This petition is filed seeking quashing of order/notice dated 30.01.2025, by which, the Bruhath Bengaluru Mahanagara Palike (“the BBMP”) has stated that it would be proceeding with demolition of the structure constructed by the petitioner.
2.
It is not in dispute that as against said order/notice, an appeal was preferred by the petitioner and the appeal is yet to be considered by the Authority.
3.
In my view, since the petitioner preferred an appeal, it would be appropriate to direct the BBMP to keep the order/notice dated 30.01.2025 in abeyance till the disposal of the appeal filed by the petitioner.
4.
The writ petition is accordingly disposed of.