SMITHA GUBBI Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner is before this court seeking following reliefs;

(2.) Case of the petitioner is that he is the owner of site bearing No.46, measuring East to West 60 ft. and North to South 40 ft. totally measuring 2400 sq. ft, situated at 30th Cross, Tilaknagar, Bannerghatta road, Bangalore, which is presently within the jurisdiction of NC: 2025:KHC:780 BBMP. That there is a marginal area/land measuring 86.25 sq. mtrs. abutting to the western end of the property of the petitioner.

(3.) That petitioner had filed an application seeking allotment of said marginal area/land. In response to which, the respondent -BDA had issued a communication dtd. 11/12/2017 calling upon the petitioner to pay a sum of Rs.78,66,000.00 towards the cost of the said marginal area/land. Aggrieved by the fixation of the amount, petitioner had approached this Court by filing a writ petition in W.P.No.43796/2018 which was disposed of by this Court by order dtd. 26/10/2021 directing the respondent -BDA to consider the representation of the petitioner afresh with regard to fixation of the price of marginal land. In response to the same, the impugned endorsement at Annexure-H has been issued by the respondent -BDA.