R. SRIDHAR Vs. THE BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THESE appeals are filed by the appellant, being aggrieved by the dismissal of his writ petitions in WP 24394 -96 of 2012 dated 13 -6 -2013.

(2.) HEARD learned counsel for the parties.

(3.) ACCORDING to the appellant, the aforesaid lands were acquired under a re -conveyance scheme and that the revenue site holders were entitled for allotment of same sites or alternative sites. It is his case that his father -in -law Jayanathan died on 3 -7 -2003. From 1964 till the death of Jayanathan, nearly 39 years, he did not make any application for re -conveyance. After the death of Jayanathan, the appellant obtained a power of attorney from the legal heirs of Jayanathan and made an application in the year 2007 before the Bangalore Development Authority [BDA] to re -convey the site which was standing in the name of his father -in -law, which application has been rejected by the BDA. Challenging the legality and correctness of the endorsement dated 26 -6 -2012, issued by BDA vide Annexure -A to the writ petitions, the writ petitions came to be filed.