K. M. CHENGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has filed the present petition seeking for issuance of writ of mandamus directing the respondents to refund the amount of Rs.7,58,500.00 with interest at 18% per annum from 10/8/2006 till the date of payment by considering the representations dtd. 24/5/2017, 1/8/2018, 11/3/2019, 27/12/2019, 15/2/2022 and 31/8/2022.

(2.) Sri. K. Krishna, learned counsel appearing for the BDA upon suggestion of the Court was asked to explore the possibility of giving an alternative allotment while noticing that the reason for the petitioner to have sought for refund of money was only as a result of desperation that the petitioner would never get a plot from the BDA.

(3.) It was pointed out that though the petitioner was allotted site in 'Arkavathi Layout' by allotment of site on 24/6/2006, he was not allotted a site nor was there any hope of getting any relief from the BDA and accordingly, as a last resort, the petitioner has sought for refund of the amount.