YESHODABAI W/O S.D. PANDU Vs. THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY T. CHOWDAIAH ROAD KUMARA PARK (WEST) BANGALORE 560020

JUDGEMENT

(1.) SRI . Ashwin Halady, learned counsel is directed to take notice for respondent. Heard.

(2.) PETITIONER has sought for a direction to the respondent to allot alternative site in lieu of the petitioner's site, which came to be acquired by the respondent to an extent of 30X40', situated in Sy. No. 46/7, Gidadakonenahalli, Yeehwanthapura Hobli, Bangalore North Taluk, for formation Sir M. Visweswaraiah Layout The records reveal that the petitioner was the owner of site No. 9, formed in Sy. No. 46/7, situated in Gidadakonenahalli, Yeshwanthapura Hobli, The said property is said to have been acquired by the respondent on 22.9.2002 for formation of Sir M. Vinweswaraiah Layout as per the notice at Annexure -A. However, the petitioner kept quiet till filing of this writ petition.

(3.) BE that as it may, it is for the respondent to take decision after considering the petitioner's representation/legal notice at Annexure -F, dated 9.6.2011, in accordance with law. This order shall not be misunderstood that this Court has given any direction to the respondent in favour of the petitioner However, the representation/legal notice at Annexure -F dated 9.6.2011 will have to be considered in accordance with law and in the light of the aforementioned observations.