MANTRI DEVELOPERS PRIVATE LIMITED, A REGISTERED COMPANY HAVING ITS REGISTERED OFFICE AT NO. 41, VITTAL MALLYA ROAD, BANGALORE - 560001 REPRESENTED BY ITS AUTHORISED SIGNATORY MR. GIRISH GUPTA H.S. Vs. BANGALORE DEVELOPMENT AUTHORITY, CHOWDAIAH R

JUDGEMENT

(1.) THE petitioner, who is a developer has raised the challenge to the respondent's endorsement, dated 6.7.2009 (Annexure -D) turning down the petitioner's request for handing over to the petitioner the civic amenity area in Survey No.7/P, 9/P and 13/P of Gubbalala village, Uttarahalli Hobli, Bangalore South Taluk and for a direction in the nature of mandamus to the respondent to consider the petitioner's representation, dated 22.8.2011 (Annexure -F).

(2.) SRI Srinivas Rao, the learned counsel for the petitioner submits that he is giving up the challenge to the impugned endorsement at Annexure -D. He submits that the petitioner would be content, if a direction is given to the respondent to consider the petitioner's representation, dated 22.8.2011 (Annexure -F) in terms of this Court's order, dated 13.7.2011 passed in W.P. No. 12689/2011.

(3.) TO appreciate the contentions urged on behalf of the parties, it is necessary to advert to Regulation No.7.1 of the Revised Master Plan, 2015. It reads as follows: 7.1 Regulations for Residential Development Plan: