DIVYAJYOTHI VIDYA KENDRA Vs. COMMISSIONER

JUDGEMENT

(1.) Challenging order dtd. 17/10/2018 bearing no.KHB/AEE/PO/YEL/CA-22/A/289(A)/2018-19 passed by respondent no.2 at Annexure-L by declaring cancellation as arbitrary and for direction to respondent authorities to consider representation dtd. 12/1/2010, 14/9/2015, 19/10/2017, 27/8/2018 and 22/10/2018 at Annexures-K, K1 to K3 and Annexure-N respectively, this writ petition is filed.

(2.) Shri M. Shivaprakash, learned counsel for petitioner submitted that petitioner was a registered Association constituted in year 1991 with object of establishing educational institutions etc., and had established educational institution at Nelamangala, namely, Divya Jyoti Vidya Kendra.

(3.) It was submitted that in response to notification dtd. 11/9/2003 issued by Karnataka Housing Board (for short 'KHB'), petitioner filed application for allotment of civic amenity site (for short 'CA site'). On consideration of application and being satisfied with petitioner meeting requirements for allotment, C.A. site no.22/A was allotted for Rs.79,65,705.00 vide allotment letter dtd. 16/12/2003 at Annexure-B.