Karnataka High Court
Shri G M Sannamuddaiah vs State Of Karnataka on 4 July, 2014
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 4TH DAY OF JULY, 2014
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
W.P. NO.46014 OF 2012 (LB - RES)
BETWEEN
1.SHRI G M SANNAMUDDAIAH
S/O SHRI MUDDAIAH,
AGED ABOUT 55 YEARS,
R/AT NO.1, GOVERNMENT
QUARTERS, NEAR MINI
VIDHANASOUDHA, TUMKUR
TUMKUR DISTRICT. .. PETITIONER
(By Sri CHITHAPPA, ADV.)
AND
1.STATE OF KARNATAKA
REPRESENTED BY
SECRETARY TO THE
DEPT. OF URBAN DEVELOPEMENT,
M.S BUILDING, BANGALORE
2.THE TUMKUR DEVELOPMENT
AUTHORITY, BELAGOMBA ROAD,
TUMKUR, REPRESENTED BY
ITS COMMISSIONER. .. RESPONDENTS
(By Sri D NAGARAJ, AGA, FOR R1,
Sri P S MANJUNATH, ADV. FOR R2)
2
THIS WP FILED PRAYING TO DIRECT THE R2 TO ISSUE
ALLOTMENT LETTER, POSSESSION CERTIFICATE &
CONVEYANCE DEED PURSUANT TO THE INTIMATION LETTER
AT ANN-D & TO PASS SUCH OTHER ORDER.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN `B' GROUP THIS DAY, THE COURT PASSED THE FOLLOWING:
ORDER
In response to the notification issued by the respondent No.2 - Tumkur Development Authority , the petitioner submitted his application for allotment of site measuring 60ft x 40 ft. Pursuant to his application, the allotment was made in the year 2009. The petitioner was directed to deposit the entire amount. Accordingly, the entire amount has been deposited. However, so far the possession certificate has not been issued to the petitioner. Hence this writ petition seeking direction to the second respondent to issue allotment order and P.C and to consider his representation dated 17.8.2012- vide Annexure F.
2. The learned counsel for the respondents submit that if a direction is given to them, the same would be considered by them. Accordingly, the writ petition is disposed of with a direction to the second respondent to consider the 3 representation dated 17.8.2012 as per Annexure F and pass appropriate orders within 8 weeks from today.
Sd/-
JUDGE Nm/-