V. NARAYANAMMA Vs. THE CHIEF OFFICER, TOWN MUNICIPAL COUNCIL, CHICKBALLAPUR TOWN, KOLAR DISTRICT AND OTHERS

JUDGEMENT

(1.) I.A. II for impleading respondent 5 is allowed.

(2.) A memo is filed by the 2nd respondent stating that if this Court directs, an intermediate site will be allotted in favour of the petitioner in any of the layouts that may be formed by the Municipal Council. The memo is placed on record.

(3.) The petitioner was allotted Site No. 196 near the regulated market yard in M.G. Road, Chickballapur Town in the year 1978. When the petitioner has applied for katha certificate, the impugned endorsement at Annexure-E, dated 29-2-1992 had been issued stating that the site allotted to the petitioner was a corner site and the same had been cancelled by the Deputy Commissioner. The petitioner has filed this writ petition seeking to quash the same and to direct the Municipal Council to issue katha and licence for the aforesaid site.