S. SHAKUNTHALA Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard the Counsel for the petitioner and the respondents' Counsel. Petitioner has sought for a direction to the respondents to consider the representation dated 15-11-2011 vide Annexure-N to allot an alternate site in her favour in BTM Layout, Bangalore or in Hosur-Sarjapur Layout, Bangalore.

(2.) Learned Counsel for the petitioner submits that he is entitled to get the relief in view of the judgment of this Court in the case of Chairman, Bangalore Development Authority v Smt. Radha Bai and Others, 2001 ILR(Kar) 416.

(3.) Records reveal that the petitioner is stated to have purchased the site formed in Sy. Nos. 12/5 and 14/6 of Tavarekere Village, Bangalore South Taluk. Said Lands were acquired for formation of BTM Layout. The petitioner and other site owners filed W.P. Nos. 30571 to 30594 of 1982. The said writ petitions came to be allowed directing the respondents to consider the prayer of the petitioners therein for grant of alternate site under Rule 2(4) of the Bangalore Development Authority (Allotment of Sites) Rules, 1984. According to the petitioner, she has filed Form 2 within four weeks as directed by this Court in W.P. Nos. 30571 to 30594 of 1982 and has paid an amount of Rs. 8,400/- being the amount towards allotment of site. Grievance of the petitioner is that though the prayers of certain other people like Kamalamma, N.V. Ranganath Rao are considered, the prayer of the petitioner is not yet considered till this day. Hence, this writ petition is filed.