Karnataka High Court
Sri. N Madhu G Madhegowda vs The State Of Karnataka on 5 August, 2024
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NC: 2024:KHC:31023
WP No. 9980 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 9980 OF 2024 (BDA)
BETWEEN:
SRI. N. MADHU G MADHEGOWDA,
S/O LATE G. MADHEGOWDA,
AGED ABOUT 58 YEARS,
R/AT BANDIGOWDA LAYOUT,
MANDYA 571 401
...PETITIONER
(BY SRI. SUNDARESH H C., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
RPT. BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
Digitally
signed by H K BENGALURU 560 001
HEMA
Location: 2. THE COMMISSIONER,
High Court of
Karnataka BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD, KUMARA PARK,
WEST, BENGALURU 560 020
3. THE DEPUTY SECRETARY-I,
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD, KUMARA PARK,
WEST, BENGALURU 560 020
...RESPONDENTS
(BY SRI. RAJKUMAR, AGA FOR R1;
SRI. H.T. BASAVARAJA, ADVOCATE FOR R2 AND R3)
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NC: 2024:KHC:31023
WP No. 9980 of 2024
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT TO CONSIDER THE REPRESENTATION FILED BY
THE PETITIONERS DATED 19/09/2023 AND 15/02/2024 AS PER
ANNEXURE-E AND K RESPECTIVELY, FOR PLACING THE
MATTER BEFORE THE COMMITTEE FOR ALLOTMENT OF
ALTERNATIVE SITE, AS PER THE OPINION FURNISHED BY THE
LAW OFFICER DATED 25/02/2024 AND ALSO S PER THE
DECISION TAKEN BY THE COMMISSIONER DATED 02/03/2024
AS PER ANNEXURE-H AND J AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE M.I.ARUN
ORAL ORDER
The case of the petitioner is that he was allotted a site measuring 50 x 80 by the Bangalore Development Authority (for short 'BDA'). However, the acquisition of the area, where the site was located has been quashed by this Court. Because of the same, the petitioner requested the respondent-authority to allot an alternative site. As the -3- NC: 2024:KHC:31023 WP No. 9980 of 2024 same has not been allotted so far, the present writ petition is filed.
2. The learned counsel appearing for respondent Nos.2 and 3 - BDA submits that the case of the petitioner is being considered in accordance with law. Hence, the following:
ORDER
i) Writ petition is disposed of.
ii) Respondent Nos.2 and 3 - BDA are directed to consider the case of the petitioner in accordance with law and take appropriate decision within a period of three months from the date of receipt of certified copy of this order.
Sd/-
(M.I.ARUN) JUDGE JJ List No.: 1 Sl No.: 42