ASHOKA B L Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has assailed Cancellation Order No.BDA/Ooka-3/Jaba/1/286/2004-05 dated 30/10/2004, issued by the respondent in respect of a site bearing No.286, measuring 20ft x 30ft., at Jnanabharathi Layout, Valagerihalli, Block No.1, Bangalore. He has sought a direction to allot an alternative site in lieu of the aforesaid site.

(2.) The relevant facts of the case are that the petitioner had made an application for allotment of the aforesaid site measuring 20ft. x 30ft. on 24/02/1989 (Annexure-A). On 24/04/2000, the allotment letter (Annexure-B) was issued to him, by which the aforesaid site was allotted and he had, also, to pay the balance consideration. According to the petitioner, he had three years time to pay the balance sale consideration as he belonged to Scheduled Caste. The respondent-authority issued circulars (Annexures-E and F), insisting for payment of balance sale consideration with interest at the rate of 21% p.a. on the balance amount. Hence, the petitioner made a representation on 02/01/2014.

(3.) In the interregnum, the allotment of the aforesaid site was cancelled by order dated 30/10/2004 (Annexure-D). The petitioner has relied upon the circular dated 18/11/2010 seeking allotment of an alternative site.