C. YUVARAJ Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has sought for issuance of writ in the nature of certiorari to quash the endorsement at Annexure-R. Petitioner has also sought for issuance of a direction to the respondents to delete the land stated in the schedule to an extent of 1200 Sq. Ft. situated in Sy. No. 46/1 of Amruthalli Village, Yelahanka Hobli, Bangalore North Taluk, in terms of judgment of the Apex Court in the case of Bondu Ramaswamy vs. BDA and others - (2020) 7 SCC 129.

(2.) After hearing the matter for sometime, it is pointed out by the learned counsel for the BDA that the substantive remedy for the petitioner would be to seek for allotment of site by approaching the committee in terms of the observations made by this Court in W.P.No. 51929/2014.

(3.) Heard both sides.