M. SRINIVASA Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) SRI B.S. Sachin, learned counsel to accept notice for respondents No. 1 and 2. He is permitted to file his vakalath in the Registry within four weeks.

(2.) THE petitioner is before this Court seeking for issue of mandamus to direct the respondents to consider the representation dated 12.11.2013 and allot an alternate site as sought therein.

(3.) THE nature of the prayer made in the petition and the request made in the representation would indicate that the respondents would have to take note of the factual aspects herein to come to a conclusion as to whether the petitioner's request as made is to be accepted by them. While doing so, they would also keep in view the direction issued by this Court in the case of Junjamma and Others -vs - The Bangalore Development Authority, Rep. by its Commissioner, Bangalore and Others reported in : ILR 2005 KAR 608. The respondents shall thereafter take a decision on the representation of the petitioner and intimate the result of such consideration to the petitioner.