LALITHA, W/O P.NARAYANA Vs. THE BANGALORE DEVELOPMENT AUTHORITY, BY ITS COMMISSIONER, T.CHOWDAIAH ROAD, KUMAR PARK WEST, BANGALORE - 560020

JUDGEMENT

(1.) THE petitioner has called into question the respondent's order, dated 17.10.2007 (Annexure -O) canceling the allotment of site measuring 20 ft.x 30 ft. bearing No. 356 in 19th Block of Arkavathi Layout. Sri Prakash M.H., the Learned Counsel for the petitioner submits that the petitioner has not suppressed any material fact. He submits that the petitioner belongs to Scheduled Caste. She has made 4 attempts. He submits that the vigilance officers of the respondent have held the spot -inspection, collected all the information and have satisfied themselves that the petitioner belongs to the low income group (economically weaker section).

(2.) THE Learned Counsel has also relied on this Court's order, dated 14.12.2007 passed in W.P. No. 18606/2007 wherein the cancellation of the allotment on the ground that the allottee was born after the cut off date was quashed.

(3.) ON the ground of delay and laches, I am not inclined to reject this petition. The petitioner is an unlettered woman belonging to the Scheduled Caste and economically weaker section. It is not the case of the respondent that on the cancellation of the allotment of the site in question, it is allotted to a third party. The allotment was made in 2005; it was cancelled 2 years thereafter. The respondent has also not chosen to act swiftly.