H.B.PREMAKUMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AGGRIEVED by the order dated 29 -3 -2012, passed by the learned Single Judge in Smt. H.B. Premakumari v State of Karnataka, W.P. No. 6585 of 2012 dismissing the writ petition the petitioner has filed the present appeal.

(2.) THE appellant was allotted a site bearing No.254, in 9th Phase, 3rd Block, J.P. Nagar Extension, measuring 40 feet x 60 feet, on 26 -2 -1998. At the time of filing the application a sum of Rs. 3,440/ - was paid by the appellant. The balance site value of Rs. 2,86,460/ - had to be deposited by the appellant in 90 days, from the date of receipt of allotment letter. The same was not said inspite of a long lapse of time. The allotment made in favour of the appellant was cancelled by letter dated 18 -8 -1999.

(3.) THE learned Counsel for the appellant contends that in terms of Rule 13 of the Bangalore Development Authority (Allotment of Sites) Rules, 1984, an extension of time requires to be granted, in view of the fact that the appellant belongs to Scheduled caste. It is further submitted that in terms of equity, the time granted requires to be extended.