Sri Hanumaiah S/O Marilakkaiah vs The Commissioner The Bangalore ... on 19 August, 2008

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Karnataka High Court

Sri Hanumaiah S/O Marilakkaiah vs The Commissioner The Bangalore ... on 19 August, 2008

Bench: Huluvadi G.Ramesh

IN 'rw«; men COURT or KARNATAKA-A'I'
BANGALORE   

DATED THIS THE 19"" DAY OF  -- j %

BEEﬂRE, '  %

'mm Human; MR..ms*ri<;'%1'-;¥r11U  

wan' PE'r1'1'10NFjL§§

       

o.1o721%0§'%w  am.

BE'l'WEI°3N:

Sri-Han:m:aiah,
Aged    °   

Rcsid,iiig"at   

No.29a, E-§§1,s.1asm;ge,« A  

   
j   A
Bangalore-56G_§()79;..  ...PE'rrrxo1~£R

X {By  Adv.)

  A" I)': .

_._¢ 1--minim

   .Cm7:2snissioncr,
A  The Development Authority,
 Chbivdaiah Road,
' V *~I{ii_*nara Park West, g
~  B£1ngal0re--560020. ..REsmNmN'r

k%  (By Sri.I.G.Gach<:hinamath, Adv.)

A»/V

 



This Writ Patition is ﬁled under Articles 226.ka:;¢2%227 of
the: Consiitution of India praying to  

dt-25.4.08 as per Anncxnre 'F'.   '

This Writ Peﬁﬁon  an  hearing
this day, the Court  §_ " t

 of writ of ocrtiorari
quashing m  at  'F' and
also he issue a w:it' ¢5f._ the respondent to

accept amngnt ﬂay : petitioner on 5.11.03 deed in his ﬁvour in of measuring 201-:30 it situate at 9'? Bangalore as per the aliotment Peutmn' ' er belongs to SC/ST megory and he had bean alI;ﬂt&l 3. site measuring 20x30 ﬁ. bearing 1530.825 situate at IX 4'/"~' Plume, III Black, I.P.Nagar by the reﬁuondcnt-EDA and ﬁne total value of the site was Rs.33,490i-- as per the issued. Aﬁer issuance of the allotment letter to deposit Rs.33,490f- within the stspulaxea Amamg him, he is 3 released bonded difﬁcuity to mobilize the am9:unt,& .é1n:£:n:a,1t % by way of an on 5.: 1.03, was also issued by. m)A% ..j39.%s; same, thcmaﬁer, the ms;mn¢1éni§B§§)§V'---ﬁr dated 25.4.03 has new ad ma gfthg' i'{1Ai'x_§:iti5§V-.uting the sale deed and alsa to issue %. and cancelled ﬂue allotment made in ms mu. back the 111). so the this writ . 3. 'Heard ﬂu: I. Counsel for the pcqnecﬁve parties.

4. It is the submission 0%' the learned Counsel ﬁn' the peﬁtioner that in W.P.No.5076/07 disposed of on 27.H.06, ﬂu:rewa.§adirectirmissuedtothcBDAtoeo§bctthci:zterest a£-

amount and to execute the sale deed and mccmﬁngly, snught far a similar direction.

5. In the mt petition mfemd abow by.th£ an arnoamt of Rs.l0,0()0/»- was arnmznt was deposited later. In "

allotment was made the petitioner 'al!o$:;nent cane in be cancelled during ﬁne said site is not allottec1j :it is the msmondcat-BDA to deed' fhww-2!' the petitmner" by collecting atf of2l % from the date of alkmnent ﬂag by the petitioner within two of roocipt of this order and to execute the % the said site is already allotted to some other A it is for the mwondent-BDA to consider the case .A pcﬁtienm ﬁn' allotment ofan altemﬁvc site if avnilabie ﬁirelsetorefutud' ﬂwammmt

6. Accordingly, petition is disposed of. 'I Sri..I.G.Gax:hchinamat1h, aemegi ﬁic his memo of appearazme A' J waeks irmn' today. V 4' n V V VV 1 ' V Bkpu 1'

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