B N VEDANAND Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was the owner of a revenue site measuring 30 feet x 40 feet situated in Sy. No. 15-2 of Yedivur-Nagasandra Village, Uttarahalli Hobli, Bangalore South Taluk. A large exent of the area was acquired by the Bangalore Development Authority including the aforesaid revenue site and possession of the site was taken from the petitioner on 30-11-1965. On the same day, the petitioner gave a representation to the Bangalore Development Authority that he was entitled to a site in lieu of the acquired land. An endorsement was issued in reply to the representation of the petitioner dated 11-11-1976 under Annexure-A signed by the Secretary, Bangalore Development Authority, Bangalore which reads as follows:-

(2.) On 4-3-1983, the petitioner also gave a representation to the Governor of Karnataka, more or less on the same lines as he had done before the Bangalore Development Authority requesting for suitable instructions to the Bangalore Development Authority to allot a suitable site to the petitioner. A notice through the Counsel was also issued to the Bangalore Development Authority dated 22-11-1982 asking for allotment of a site to the petitioner without further delay.

(3.) Since all the efforts of the petitioner failed, the petitioner has approached this Court seeking a mandamus to the respondent to allot a suitable site at the allotment rate prevailing during 1965 and approximately measuring 30 feet x 40 feet in any of the Banashankari I Stage or II Stage or J.P. Nagar Extensions at Bangalore.