MYSORE URBAN DEVELOPMENT AUTHORITY Vs. SARASWATHAMMA

JUDGEMENT

(1.) This intra Court appeal as well as cross- objection arises from a common order dtd. 21/10/2020 passed by the learned Single Judge in a writ petition.

(2.) Facts giving rise to filing of this appeal as well as cross-objection in a nutshell are that on 5/8/1991, the husband of the respondent / cross- objector submitted an application for allotment of site measuring 40 x 60 feet to Mysore Urban Development Authority (hereinafter referred to as 'the Authority').

(3.) The respondent filed a writ petition on 16/7/2013 in which order of cancellation of allotment which was passed on 31/1/2005, was challenged after an inordinate delay of 8 years. The learned Single Judge, however by an order dtd. 21/10/2020, has disposed of the writ petition with a direction to the Authority to sympathetically consider the case of the respondent for allotment of site subject to respondent's complying with the schedule of payment. In the aforesaid factual background, this appeal as well as cross-objection have been filed.