N. RAMKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is with regard to non-consideration of representation made on 23/11/2006 by the petitioner.

(2.) It is the case of the petitioner that the respondent- Bengaluru Development Authority (for short, hereinafter referred to as 'BDA') has allotted the site bearing No.242 measuring 9 x 12 meters in Arkavathy Layout, Block No.VI, Bengaluru as per the allotment letter dtd. 24/6/2006 vide Annexure-A. However, Registered Sale Deed has not been executed by the respondent- BDA despite receiving the entire Sale consideration amount as per Annexure-E. Accordingly, the petitioner has made representation which has been acknowledged by the respondent-BDA vide acknowledgment dtd. 23/11/2006 (Annexure-G). The grievance of the petitioner is that the said representation has not been considered by the respondent-BDA.

(3.) Having heard Sri. Somasekhara K.H, learned counsel appearing for petitioner; Sri. P. Prasanna Kumar, learned counsel appearing for respondent No.2 and Sri. Showri H.R., learned Additional Government Advocate appearing for respondent No.1, the respondent No.2 shall consider the representation made by the petitioner on 23/11/2006 which has been acknowledged by the respondent-BDA vide Annexure-G. However, it is also open for the petitioner herein to make one more representation to the respondent No.2 setting out his grievance. In the event, if a fresh representation is made by the petitioner within two weeks from today, the same shall be considered by the respondent No.2 at the earliest and, in any event, within an outer limit of eight weeks from the date of receipt of fresh representation. Accordingly, writ petition is disposed of.