BHARATH YUVAJANA SENE Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is a social worker and claims to be the Founder President of 'Bharath Yuvajana Sena'. In this writ petition, the petitioner inter alia seeks a writ of mandamus to cancel the lease agreement dtd. 20/10/1995 executed by Bengaluru Development Authority (hereinafter called as 'BDA' for short) in favour of the Koramangala Residents' Association, which is a Club.

(2.) The grievance of the petitioner is with regard to violation of the terms and conditions of the lease agreement by respondent No.6 -Club. Admittedly, the petitioner has made a complaint to BDA. The said complaint has been entertained and notice has been issued by BDA to respondent No.6. Respondent No.6 has also responded to the aforesaid notice by submitting a reply.

(3.) In any case, the matter is in the realm of breach of contract, if any and has no element of public interest. The petitioner is also not a member of respondent No.6 -Club. A civic amenity site has been allotted to respondent No.6 by BDA for the benefit of its members. The petitioner has not challenged the allotment of civic amenity site in favour of respondent No.6. In the absence of any element of public interest, we are not inclined to entertain the petition. The writ petition is accordingly dismissed.