B. KEMPARAJ Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has sought for issuance of writ of certiorari to quash the endorsement at Annexure-D dtd. 21/6/2022, whereby the request of petitioner for registration of katha with respect to site No.180 has been rejected on the ground that in the layout that is formed, there is no maintenance of park by having chain link fencing and also there is no facility of STP for processing of drainage water. Accordingly, the application of petitioner has been rejected by way of endorsement which is challenged in the present petition.

(2.) It is not in dispute that the layout has been formed by respondent No.2 - Society and it is not a layout that is formed pursuant to the acquisition by the BDA and allotment of the land to the Society. If that were to be so, taking note of the observations made in W.P.No.20898/1990, case is made out for quashing the endorsement and for issuance of a direction to respondent No.1 for registration of katha.

(3.) The observations made in W.P.No.20898/1990 reads as follows: