SHIVADAS N G , Vs. COMMISSIONER MYSORE URBAN DEVELOPMENT

JUDGEMENT

(1.) SINCE the writ petitions raise a common question of law on somewhat identical facts, with the consent of the learned advocates appearing for the parties are being disposed of by this common order. For the sake of convenience, I shall refer to the material facts in W.P.No.7746/2010.

(2.) PETITIONER is a sports man. He applied to the respondent for allotment of a site. Site No.800, Devanoor I Stage, Mysore, was allotted and letter of allotment, vide Annexure -A was issued. The cost of allotment was Rs. 1,59,500/ -. Petitioner had deposited initially Rs. 15,900/ -. He paid Rs. 23,925/ - on 04.07.2001. The balance notified amount of Rs. 77,779/ - having not been paid, allotment was cancelled as per the intimation dated 11.12.2009, vide Annexure -G. To quash the said endorsement and to direct the respondent to accept the balance payment and to convey the allotted site, the writ petition was filed on 09.03.2010.

(3.) RESPONDENT has filed statement of objections in justification of the cancellation of the allotment of the site and the consequential endorsement issued by it.