BANGALORE DEVELOPMENT AUTHORITY Vs. D. GOUTHAM

JUDGEMENT

(1.) Heard learned counsel for appellants.

(2.) Learned counsel for appellants submit that learned Single Judge of this Court in the order dtd. 14/6/2022 in W.P.No.18095/2021(BDA) while allowing the writ petition and issuing mandamus to the appellants in this appeal failed to appreciate certain provisions and as such the appellants are before this Court.

(3.) The necessary facts of the matter can be stated as follows: The petitioner submitted application time and again to the appellants/respondent BDA for grant/allotment of a site pursuant to the notification issued by respondent BDA itself. Ultimately the last attempt seems to have been fruitful as petitioner was allotted a site ad measuring 15x24 meters on 11/10/2018 in a area known as "Nada Prabhu Kempegowda Layout". Petitioner found that there are certain issues in respect of the site and as said site is unutilizable he again approached the appellants/respondent BDA with a request for allotment of a alternative site. This request was allowed by appellant/respondent BDA with allotment of a alternate site on 3/6/2019. (Emphasis supplied by us)