G S RAVINDRA Vs. CHAIRMAN BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE question that falls for consideration in these petitions is as to, whether the Bangalore Development Authority, hereinafter called "the BDA", has authority of law to impose and collect penalty to extend the time for construction of buildings in the sites allotted by BDA? and, if so, whether the imposition of penalty is in accordance with law?

(2.) IN view of the question of law and fact being similar in all these petitions, they are heard together and disposed of by this common order.

(3.) ALL these petitioners except the petitioners in the first set, are the allottees of sites by Bangalore Development Authority on various dates, varying from October 10, 1986 to August 3, 1989. The petitioners in W. P. Nos. 3090-91/1997 are the purchasers of sites at the public auction conducted by the erstwhile City Improvement Trust Board, Bangalore, in the years 1965 and 1968 respectively. The sites in question are situated either in Hennur-Banasawadi layout or Nagarabhavi IInd Stage or Hosur-Sarjapur layout excepting the site in W. P. 16350/1997 which is situated in Banashankari IIIrd Stage.