SRINIVAS Vs. CHIEF ENGINEER,BAGALKOT TOWN DEVELOPMENT

JUDGEMENT

(1.) This writ petition is directed against the impugned endorsement at Annexure-G dtd. 27/8/2016 whereby the subject plot no.1 in Sector No. 24 of the Bagalkot Town allotted by the respondent No.1 in favour of the petitioner was cancelled.

(2.) I have heard learned counsel for the petitioner and the learned counsel for respondent No.1 and perused the endorsement including the material on record.

(3.) The material on record disclose that in the first instance plot No. 19 in Sector No. 24 of Bagalkot town was allotted in favour of the petitioner and lease-cum-sale agreement was executed in his favour. However, subsequently the respondent-authorities cancelled the said allotment and executed one more lease-cum- sale agreement dtd. 13/10/2015 thereby allotting plot no. 1 in Sector No. 24 in favour of the petitioner.