LAWS(KAR)-2024-9-60

MEENAKSHI Vs. STATE OF KARNATAKA

Decided On September 19, 2024
MEENAKSHI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

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

(2.) The respondent No.2-Kalaburagi Urban Development Authority conducted an auction of a corner site bearing No.328/1 measuring 2580 sq.ft., situated at Stage-I Block of Badepur, Kalaburagi.On 27/9/2006 the petitioner participated in the said auction by depositing an amount of Rs.5000.00 and was declared as the highest bidder on 28/9/2006 for an amount of Rs.7,15,000.00, on the very next date i.e., 28/9/2006, the petitioner deposited a sum of Rs.1,78,750.00 as regards which a receipt was also issued by respondent No.2. Subsequently, respondent No.2 on 2/11/2006 issued a notice calling upon the petitioner to make payment of the balance amount of Rs.5,31,250.00 within 45 days to execute the necessary sale deed. The petitioner did not deposit the said amount within the said period. But deposited the demanded amount of Rs.5,31,250.00 on 7/4/2007.

(3.) Thereafter, the petitioner was awaiting the execution of sale deed from respondent No.2, when the same was not done, the petitioner gave a representation on 29/1/2011 for such execution of sale deed, which was not considered. Hence, the petitioner approached this Court in WP No.201773/2019 and this Court vide its order dtd. 18/11/2020 directed respondent No.2 to consider the representation of the petitioner taking into account the petitioner having made payment of the entire amount.