M.T.KEMPEGOWDA Vs. COMMISSIONER

JUDGEMENT

(1.) Sri. K. Krishna, learned counsel accepts notice for respondents.

(2.) The grievance of the petitioner in this writ petition is that the respondent-Bangalore Development Authority (for short, hereinafter referred to as 'BDA') has allotted the Site bearing No.746D at Arkavathi Layout, V Block, Bengaluru measuring 9 x 12 meters and accordingly, issued the allotment letter dtd. 24/6/2006. However, respondent-BDA has not taken steps to execute the Registered Sale Deed in favour of the petitioner despite the allotment letter has been issued as per Annexure-A. Hence, the petitioner herein has made representation dtd. 18/8/2014 (Annexure-E).

(3.) In that view of the matter, without expressing any opinion on merits of the case, respondent-BDA is directed to consider the representation of the petitioner and outcome of the same be conveyed to the petitioner within three months from the date of receipt of certified copy of this order.