SYEAD MOHSINA MOHAMMEDI Vs. MYSORE URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has assailed order of cancellation bearing No.PUTA 64/PU 181 dated 8.6.2005 issued by the respondent Mysore Urban Development Authority ('MUDA' for short) (Annexure-A to the writ petition).

(2.) The relevant facts of the case are that petitioner had made an application for allotment of site measuring 40 x 60 feet by the respondent-authority by making requisite deposit. That application was made on 14.9.1988 (Annexure-D). Subsequently, the respondent issued a communication dated 16.11.2000 to the petitioner stating that she has been allotted a site in the reserved category and that she must produce the relevant documents in support of her entitlement to the site in the reserved category. A copy of that communication dated 16.11.2000 is at Annexure-F. Thereafter, petitioner has made a representation to the respondent stating that she did not seek allotment of site under scheduled caste category and that a site may be allotted to her in a general category. Those representations were made in the year 2000-01.

(3.) When the matter stood thus, the impugned order dated 8.6.2005 cancelling the allotment of site in the name of the petitioner was issued. That order is assailed in this writ petition filed in the year 2015.