NEENA EDUCATION SOCIETY Vs. BANGALORE DEVELOPMENT

JUDGEMENT

(1.) The legality and correctness of the order passed by the Learned Single Judge in W.P. No. 17036/2010 dt. 22nd September 2010 is called in question in this appeal. A civic amenity site allotted to the appellant for a period of 30 years commencing from 7.5.2002 has been cancelled by the respondent - BDA on the ground that the appellant-society has failed to construct the building and further failed to use the site for the purpose for which it was leased. The order of cancellation was questioned by the appellant before the learned Single Judge. The learned Single Judge has dismissed the Writ Petition. Challenging the same, the present appeal is filed.

(2.) We have heard Mr. Udaya Holla, learned Senior counsel for the appellant and Sri. Shankara Narayana Rao, learned counsel appearing for the B.D.A.

(3.) After hearing we have noticed the following undisputed facts in this appeal: