Y. VENKATESH Vs. BANGALORE URBAN ZILLA PANCHAYTH

JUDGEMENT

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

(2.) The petitioner claims to be the Proprietor of a Hotel running under the name and style of "M/s.Vishnu Hotel". The said hotel was constructed in Plot No.256-A1 in Bommasandra Industrial Area, Anekal Taluk, which plot was allotted to the petitioner as per an allotment letter dtd. 21/11/1995 by the Karnataka Industrial Area Development Board (hereinafter referred to as 'KIADB' for short).

(3.) Learned counsel for the petitioner contended that the petitioner/allottee has complied with all the terms and conditions imposed by the KIADB and thereafter, a registered sale deed came to be executed on 25/9/2000.