V S GOPALASWAMY Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE appellants herein had purchased sites in public auction conducted by the B.D.A. On 30th July 1993 namely., Site Nos.823, 410, 438, 796 and 824 in Sector I of Hosur Sarjapur Road Layout and they had deposited 25% of the auctioned amount. Though they had paid 25% of the amount in spite of their request sale made in their favour were not confirmed. It is their case that they were ready and willing to pay the balance sale consideration. Thereafter, as per the endorsement dated 06.02.2003 the appellants herein have been allotted an alternate site at HSR Sector 4 and subsequently, as per Annexures 'J' to 'N' dated 08.04.2004 and 06.04.2004 the appellants were called upon to pay the sital value as demanded therein.

(3.) THE matter was heard at length. After arguing the matter, the learned Counsel for the appellants submitted that the appellants are willing to pay the amount as demanded in terms of Annexures 'J' to 'N'. If it is so, the appellants are at liberty to approach the BDA and they are at liberty to make the payments and it is for the BDA to consider the request of the appellants in accordance with law.