RAMCHANDRAIAH Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has sought for issuance of writ of mandamus to direct the respondent - BDA and respondent No.3 - Aircraft Employees Co-operative Society Limited, to consider the representation at Annexure-F regarding allotment of alternative sites as per seniority list.

(2.) Learned counsel for both sides submit that the matter could be disposed off in terms of the observations made in W.P.No. 2770/2023 in order to maintain parity.

(3.) The order passed in W.P.No. 2770/2023 reads as follows: