A RAJENDRA NAIDU Vs. BANGALORE DEVELOPMENT AUTHORITY BANGALORE

JUDGEMENT

(1.) THOUGH this petition is listed for preliminary hearing, the same is heard on merits and disposed of by this Order, with the consent of. the learned counsel appearing on both the sides and on issuing rule.

(2.) WHETHER the government has authority of law to cancel the allotment made by the Bangalore development authority under Rule 5 of the Bangalore development authority (allotment of sites) rules, 1984 for short 'the rules' is the question in controversy in this petition.

(3.) RULE 5 of the rules authorises the Bangalore development authority, hereinafter called 'the b. d. a. ' to dispose of stray sites in accordance with the guidelines issued by the government. the said Rule reads thus.