V P VIVEKANAND Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE matter is taken up for final disposal with the consent of the learned Counsel.

(2.) IT is rather unfortunate that despite the Court telling the authorities not to pass cyclo-styled orders, the same is being continued despite orders by this Court in various circumstances in various cases. This is one such case where B. D. A. has chosen to pass a cyclo-styled order in the matter.

(3.) ACCORDING to the petitioner, he filed an application seeking for a site. Site No. 401, Jnana Bharathi Layout, Block No. II, nagadevanahalli measuring 20' x 30' was allotted to him. Petitioner belongs to Adi Karnataka Community and belongs to Scheduled Castes category. He was allotted the said site on priority basis on account of his community. Petitioner deposited Rs. 10,000/-, thereafter he sought for time to pay the remaining amount. Petitioner was issued a show-cause notice in terms of Annexure-C. Petitioner thereafter sent a d. D. of Rs. 27,550/- in terms of Annexure-D. Authorities returned the said D. D. Petitioner made one more representation along with the D. D. Respondent again returned the D. D. vide Annexure-H. It is under these circumstances, the petitioner is before me.