ROSE MARY PRESILLA Vs. DIRECTOR

JUDGEMENT

(1.) THE petitioner is before this Court seeking for issue of mandamus to consider the legal notice dated 30.01.2012 issued by the petitioner for grant of site/land in Sy.No.71/1P situate at Bannur Village, Puttur Taluk, D.K. District under Sports Quota.

(2.) THE petitioner claims to be an outstanding sports personality and has represented the Indian Kabbadi Team in International Meets. The petitioner in order to settle at her native place has sought for allotment of site. In that regard, the site available in the property bearing No. 71/1P situate at Bannur village, Puttur Taluk, D.K. District, has been located and the petitioner had made representation dated 10.01.2006. Pursuant to the same, the Tahsildar has also processed the papers and the Deputy Commissioner has submitted proposal to the Director of Sports and Youth Services Department insofar as the allotment to the petitioner. The said communication is relied on to indicate the fact that the petitioner is a Sports person.

(3.) IN the instant petition, insofar as respondents No. 1 to 4 are concerned, there is no objection with regard to the consideration of the request made by the petitioner. However, the entire process had not been completed since respondent No.5 at the first instance had addressed a communication stating that the site is a corner site and there are certain encroachments. In that view, the petitioner who is interested in allotment of the said site is of the opinion that the same would be suitable to her and the reason as put forth by respondent No.5 would not be justified.