YASHODHA A. Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claim that she was the owner of the site measuring East to West 80 feet and North to South 25 feet in Chikkanalli Village, Ramasandra Village, Kengeri Hobli, Bengaluru South Taluk.

(3.) The said land was acquired for formation of Visweswaraiah Layout, Bengaluru. The petitioner made an application for allotment of alternate site, on account of her revenue site having been acquired of the same measurement. However, Bengaluru Development Authority (BDA) allotted Site No.78 at Anjnapura 12th Block, measuring East to West 9.00 meters and North to South 12 meters. The contention of the petitioner is that the site allotted is of lesser measurement than what was owned by the petitioner earlier and as such, representations are made on 31/12/2020 and 18/1/2021. Subsequent representations were also made on 18/1/2021 and 31/3/2021, which have also not been considered. Another representation having been made and the same was considered and on 7/9/2021, an endorsement was issued by the BDA stating that an alternative site has been allotted and there is no requirement to allot any further site and it is this endorsement, which is under challenge before this Court.