M. USHA Vs. THE COMMISSIONER

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner.

(2.) AN examination of the case of the petitioner reveals that she is an allottee of shop premises belonging to the respondent/Bruhat...Bangalore Mahanagara Palike at the Krishnarajendra Market, Bangalore. Having carried on business in the said premises, she sought for an alternate accommodation in an open space between two shops, which when not considered approached one B.Z. Zameer Ahmed Khan, MLA, Chamarajpet and another S. Suresh Kumar, the then Minister for Urban Development, who addressed letters dated 17.2.2011 Annexure -D and 10.2.2011 Annexure -D1 respectively, to the Commissioner, Bruhat Bangalore Mahanagara Palike, to allot the vacant area in the Krishnarajendra Market and to receive the monthly rentals, deposits etc.

(3.) THERE car. be no dispute that section 176 of the Karnataka Municipal Corporations Act, 1976, for short Act', though governs the disposal of movable and immovable properties belonging to Bruhat Bangalore Mahanagara Palike, nevertheless does not envisage disposal of properties based upon letters and directions issued by the Members of Legislative Assembly or the Minister for Urban Development.