HANUMAKKA W/O MARIYAPPA Vs. THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY T. CHOWDAIAH ROAD, BANOALORE-20

JUDGEMENT

(1.) THE petitioner has sought for A direction to the respondent to consider her representation dated 23.1.2012 vide Annexure -D for allotment of two sites under incentive scheme measuring 40" x 60' in any other developed layout as per the recommendation of the sub -committee formed by respondent authority. The petitioner was the owner of the land bearing Sy. No. 21/12 measuring 1 acre 5 guntas Sy.No22/10 measuring 1 acres 14 guntas and Sy. No. 22/12 measuring 30 guntas, totally measuring 3 acres 9 guntas situated at Bidarahalli Hobli Bangalore East Taluk. Said land was acquired by the respondent along with other lands for the purpose of shifting of wholesale steel market Preliminary notification was issued in the year 1991 and Final notification was issued in the year 1996. Award came to be passed on 2.11,1996. Petitioner received compensation in respect of land bearing No. 22/10 and 22/12. However, she has not received compensation in respect of Sy. No. 21/12 measuring 1 acre 5 guntas. A decision is taken as per resolution Annexure -B by the respondent to allot two sites measuring 40' x 60' in favour of the petitioner under incentive scheme. But the said resolution Annexure -B is not implemented till this day, Thus, the petitioner made representations as per Annexure -C dated nil and Annexure -D dated 23.1.2012, but, the same are not considered till this day. Hence, this writ petition is filed.

(2.) SRI . K. Krishna, learned Addl Govt. Advocate appearing on behalf of BDA submits that the allotment letters Annexures -E, F, G, H and J issued in favour of similarly situated land losers who have lost their land are withdrawn and that BDA has decided to allot sites in favour of the land losers in the same area in which the lands were situated.

(3.) ACCORDINGLY , writ petition is disposed of.