H N VEERABHADRACHAR Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has sought the quashing of the order, dated 11.9.2009 (Annexure-P) passed by the respondent cancelling the allotment of site.

(2.) THE facts of the case in brief are that the petitioner is a physically handicapped person. The doctor has assessed the disability at 60%, as is evident from the medical certificate (Annexure-A). He sought the allotment of the site in the category of the physically handicapped for whom 2% sites are earmarked as per Rule ll(l)(g) of the Bangalore Development Authority (Allotment of Sites) Rules, 1984 (hereinafter called 'the said Rules' for short). The respondent allotted to the petitioner the site No.2694 in Sir M. Visveshwaraya Layout, VI Block measuring 12 x 18 mtrs. vide allotment letter, dated 7.4.2003.

(3.) SRI Rudragowda submits that the petitioner could not move about easily for raising the financial assistance for paying the balance allotment consideration. He submits that the petitioner is unemployed and that he begged and borrowed. With surmounting difficulties, he moblised the balance allotment consideration and paid it.