JABEEN GAFOOR Vs. BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The grievance of the Petitioner is as to non-allotment of alternate site, since the one allotted earlier having been set at naught in W.P.No.8475/2015. Learned counsel for the Petitioner submits that it was fault on the part of the BDA in allotting a site that would suffer voiding at the hands of this Court and therefore, they should now at least allot an alternate site the amount having been already received by the BDA way back in the year 2004.

(2.) Learned Panel Counsel appearing for the respondent - BDA opposes the Writ Petition contending that there are as many as 30 such cases and all those cases need to be bunched in order of seniority, availability & logistics, etc., and have to be worked out for making allotment of the alternate sites, of course, subject to availability of the same and therefore, it would take some time.

(3.) Having heard the learned counsel for the parties and having perused the Petition papers, this Court is inclined to grant indulgence as under and for the following reasons: