M. DEVARAJ Vs. BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner, in the instant writ petition, seeks the following reliefs: -

(3.) ON the other hand, B.D.A., in their statement of objections, have stated that the site was never allotted to Yerramma. Though, they have so stated in the statement of objections, in their deed of cancellation dated 28.02.2014, they have mentioned that the site was allotted to Yerramma and lease -cum -sale agreement was executed and registered on 22.09.1992. Learned counsel for the respondent -BDA, across the bar, however submits that by mistake, the BDA mentioned in the deed of cancellation that the site was allotted to Yerramma.