SHYAMALA SHETTY Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the matter is heard finally.

(2.) In this writ petition, petitioner, inter alia, has assailed the validity of the communication dated 20.08.2019 by which the representation submitted by the petitioner has been rejected by a cryptic order. The petitioner also seeks for a writ of mandamus to requantify the sital value of the plot as has been done in the case of similarly situated persons.

(3.) Facts giving rise to filing of this petition briefly stated are that the petitioner is a sports person with distinguished achievement in the field of sports and has been conferred with several medals for her achievement in weight lifting. As per 11(i) of the Bengaluru Development Authority (Allotment of Sites) Rules 1984, the persons who have outstanding achievement in the field of sports are entitled to be allotted sites in the layouts formed by the Bengaluru Development Authority (' the BDA' for short).