KRISHNA S/O LATE RAGAIAH Vs. THE COMMISSIONER AND THE DEPUTY SECRETARY BOTH BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE writ Petitioner has approached this Court in this appeal seeking for setting aside the order of the learned Single Judge by allowing his appeal.

(2.) THE undisputed facts are as under:

(3.) ON perusal of the records, it would go to show that allotment of site was not on the first application itself. The first attempt was in the year 1987 for allotment of site when the applicant was not employed with Reserve Bank of India as a peon. He applied under the EWS category. Subsequently when he got the employment under Reserve Bank of India, the said information said to have been informed to the authority. When he filed seventh application for allotment of site, some information was sent, is the contention of the Appellant.