Sri G.P.Muniyappa H/O Smt. Late P. ... vs Bangalore Development Authority on 12 August, 2010

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Karnataka High Court

Sri G.P.Muniyappa H/O Smt. Late P. ... vs Bangalore Development Authority on 12 August, 2010

Bench: Ram Mohan Reddy

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IN THE HIGH COURT OF KARNATAKA. 

DATED THIS THE 12m DAY OF AUGU_$':03T.u2€V>.»1'Tg'f.1T  ~

THE HON'BLE MRJUSTICEVRAIﬁIOMO}iAi§:"¥§Ei5DY?1,O_:

WRIT PETITION No;*O'1-14460' *0?' 20093395) 0:}
BETWISEN 4 0 I V
E. SR1 G.I'.MUNlYAi>'P}i" _ _  .
I-11/O SMT. LATE P. sA;'<OJ.;; 
Age:59    =

"a BM. sA?1§}1A:§:A'_O/O0 L;<_m'_: If SA';RO;J'A

Age:'3sO.V.;"j;' 
3.   ndAﬁi'AO. ii->. SAROJA
Age:..36_ ' *  

4. ; 'B si7v'vaf«:fmAi).°/O"LA'1'1z*, P. SAROJAQ
 V '

' ~  £:3,M.. 'B~ﬂ_2¥N.gjUNA'i'}*l S/O SMT. LATE P. SAROJA

AgcAV:'2'3 ~ . V V 

 ARE $120'/ETATVNO. 16* VARTHUR MAIN ROAD
NEAR GOVERNMENT SCHOOL

'  vAR1*::~1p*R. BANG-ALORI:-1-87'.  P[§'i'l"FiONI'€RS

 :;33§"s3;~:;s;nt.. : N BAYYA REDDY & RAID]---IA JAYANTHI. AI)vs}

  AND

i , BANGALORE D EV F.i.O§3M EN'? AUTHORITY
BY ITS COMMISSIONER
T. CH OVVDAIAH ROAD . '"KU MARAPARK WEST
BAN GALO RP} 560020. ... RES POND E[\E'i'

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("By S11. : K M NATARAJ. A[)\-'' I

'E'HlS WP. FILED PRAYING TO QUASI---i AI'iVII\I1§:':><:~§S.l'IIj<;.f 

3.7.2006 ISSUED BY THE RESPONDENT, cANcE:1_;1NG 'l'"§~E§<'._

AL'1'ERNA'I'E SITE. GRANTED _ FA\/_*OUR--f_"OF' "S1v:.:1*."' RSAROJA AND RESOTRE THE JSAIVIE ._I'I\} I-TS "C>_I2.IGINAI_.. POSITION AND DiRECT"'I'HI~3 R1«:SI>0N1.1'ENiI' -E3A.N<:Ig}II_,G~121~:

DEVESLOPMEN'I' AUTHORITY' TO AC_C'I:«:Iv'1' I{<' _AN'{ =I<:xCI:,SS, AMOUNT TO BE) PAID TOWARi?S TH E3.ALTER.N}\5['PI._VbI'lTiv3. I533?' V V THE; PE'1'ITIONI£RS AND 1«:xE1:I"J<If1=: TI--[E A_13SQI;:'II'f1i: SALE 1315131) IN TI-IE NAME or T113 IST PE'l'lTIC'NER 'I'I}rIE LR 01? AL1,o"I*I*1«:1«:. AND P'A'I'}j!:'E£I-R OF,<TI'IiE_:PE'i'lTION 2 TO 5. THIS PETITION C£)1\._«I'I'NS..€)N ¥'Oi§"Pi?L=.I-IEAIQING IN 13' GROUP THIS DAY, THE..CQU.R'£. IvI_%/11') I: 'I'i*-Hi' I'«'oI.1'.0wING:

The'F$.rS1.'PI;?'ti1Ii6I1f1é':'--.Claims to be a widower whiie the othef»pét,i1.i<5ne1tS," (,'.f_1"'i1C1l'{iI1 of late P. Saroja I'e1:>0r1ed dieéi"é>_I:1v____}.«2.O3.1996 have assailed 1:111:-I <.')I'c_ie.I' ' Vd'ateci.. Ar11'1exur<-3-" K" (tanctelling the aIE011m%I"11'. of '21l.t.£3I*'11e"1IS-V'Sj1.A%5"No.3 E.M~354 in OMBR Layout... in {2IvcIu1' ofthsrtt tietteaased Samja.

V 2. ACC()1'diI1g 1.0 the p(--.=1:i1.i011erS. the C1(:'.(5t"2'1SC?d §321r(>ja, (iuri_I'1g her lifeiimc? on 7.1.1987 filed an

2.1p;:Jiicat.i0n with the Bangaiore {)c2Ve10p1nc:1It AI11.1'1(I1*ity M 1 1 {for short 'BDA') for allotmem of site :ne21si.:rir:g;j at Pillamia Garden ill Si.21,ge. and i7i1--e_ a.ll0t,n1eni: Costs for Site 'ill on 13. 12.1989 'following _w_i_iich0'*i_ii'e BIDRMA lease-Cum Deed dat:edR40'=l_v9.0l.199-2'ieiiidigissiied 21 possession c'>ert.ifiee1i:e-.._El;1i.ec--l 7,-0f5'.v.l_ 9,912, Since 1.l'1cre was a C{)nStI'uC1Ii()11._OV€'.I' At.l1e._'s:si1je -¢1llOffi',ed';-'i_*tEie d€CG::1S€?d P. Saroja. 1'T3V'c}§..d(3E::;""'C1, .Vr'epii€S€I14f21vti{iii'""'dated 17.03.1994 i'eque3tlinVga.§I?ie1'}l3D}'il_ eiltemaie site. By the time ?.9.1999 to allot an alt:er1'1a1:e site Layout. Saroja had died on "Th£?....fr1Sp€C{. of allotment of ait.ernai:e site 0 .wé1:«:~ 1 l"iv(,4)f'.k'i'~1AV(n)V\-'_Ti"l to the petitioners. while the BDA was tibl'ivi<)us'5ﬁ_i'.5i;he death of Samja and when there \-'V.':,1.'S no resporis;.-e from the deceased Samja, (obviously). the BDA 21 paper publictation on 30K05I2006 n0t,iIyii'1g the ;allotment: of the. alternate which wheii not respc)I1ded to by the peiiitioxlers. led to car1(%ellai.i<_)n of the allotment" by order dated 3.07.2006 impugneci. ink

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3. Petition is not opposed by ﬁling S1.aien1em' of ob} ections.

4. In the fact, sit.uation supra. the Ei11(.'14't'.:l'£]ff'AIi'!,:Vf "

a1l:e1'nate site and its; Cance11ai:iOn----.po:'§t de'a:!"h VUffe.te1'ive al10tt:ee Smt. P. Saroja. I1oriw{ist.i'.._ Mo1'e0x?e~1fV. No.848. Pillemna Garden. Iii \i'.i'i"xf§fi sjSmt..'" V P. Saroja was f()und:*'tp be.<'defe(ttiv'e_ sincieihevre was a ctonstruetioii on it and i:.he'rei§0sfe.,_._ii"t'-ineumbeiii. on the pert. of '2-mother site. Had the BDA done S(£3V <~. C'1L1.I'iIV!1§;.{ VAfhe..:_:T'1ifet.ime of Saroja, then the pe'i'i3':.iQrj_ier$ as" "1eg_;1].v heirs. wciuld be entitied in that ' .;3i*L};)e1fty.ifEVe>.n otherwise. SE-EI"()j'c1 having cieposited the entire va'1'i1j_e.5'()f the site way back in the year 1989. was entit.1eCig_to be ailmited an alternate site duriiig l'1e1"

Eifeiime. The delay in a111oE:ment: of alternate site is due {E0 the i11a(:t.ioz'1 of the BDA and ('.2-1l']1'10t be atI'1'ibu1:.ab1e to either Saroja or her LRS -- the petiitioners.

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