B. T. UMA DEVI Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has sought for issuance of writ of mandamus to direct respondent No.1 to consider the representation dtd. 8/3/2023 at Annexure-E to allot alternative site bearing No.3181 situated at I Block, Sir M Vishweshwaraiah Layout, Bengaluru. The petitioner has also sought for issuance of writ in the nature of mandamus directing the respondents to implement the order dtd. 31/12/2010 at Annexure-B passed by respondent No.2 and sought for issuance of further direction to the respondents to implement the order passed by this Court on 11/3/2009 in Writ Petition Nos.5745-5746 of 2009 vide Annexure-A.

(2.) The petitioner submits that though an order has been passed in Writ Petition Nos.5745-5746 of 2009 directing the respondent-authority to consider the application of the petitioner, till date, there has been no consideration of the case of the petitioner. It is submitted that the respondent-authority are protracting the proceedings.

(3.) At hearing of the matter, learned counsel Sri K Krishna, appearing for respondent-BDA has filed a memo which is enclosed with an Endorsement. It is submitted that the case of the petitioner is at advance stage of consideration and submits that certain clarifications have been sought for regarding name and also the encumbrance in Form-15.