ALAGU SUNDARAM Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner has sought for issuance of writ of mandamus directing the respondents to grant refund of Rs.17,06,500.00 along with interest at 18% per annum calculated from the date of payment made by the petitioner along with the representation dtd. 30/6/2022 till the actual refund.

(2.) The facts that are made out are that the Bangalore Development Authority had acquired Site No.136, Assessment No.207 of Ullalu Village, Yeshwanthpura Hobli, Bangalore North Taluk, measuring 1200 Sq.Ft., which was part of Sy.No.174/5 of Ullalu Village.

(3.) It is submitted that the petitioner made a representation seeking for allotment of alternate site.