KAVITA PODWAL Vs. BBMP

JUDGEMENT

(1.) The petitioner - party-in-person is before this Court seeking for the following reliefs:

(2.) The petitioner's vendor Dr. Suryakumar Sharma is stated to have purchased site No.11 bearing Khata No.471/2 and 476/1B from his vendor situate in a layout approved by the HA Sanitary Board on 30/1/1991. Dr.Sharma is stated to have obtained a plan sanction bearing licence No.108/1995-96 to demolish the old mud building and put up construction of a RCC ground floor in the said site, in furtherance of which Dr.Sharma had commenced construction.

(3.) Before the construction could be completed, Dr.Sharma sold the aforesaid property to the petitioner vide a registered sale deed dtd. 17/1/2005 wherein the property has been described as Property bearing No. HASB Khata No.471/2C, property No. 88 measuring East to West 15 ft, North to South 40 ft and HASB No.476/1B measuring East to West 25 ft North to South 40 ft, totally measuring East to West 40 ft North to South 40 ft, situate at Doddanekkundhi Village, K.R. Pura Hobli, Mahadevapura C.M.C Ward 29, Bangalore East Taluk, Bangalore. The said site is stated to have been bounded, East by site No.10, West by site No.12, North by 20 feet wide road and South by LRD property.