SRINIVAS H V Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is before this Court seeking issue of mandamus to direct the respondent/authority to consider the representation dated 19.09.2006 at Annexure-G to the writ petition. The petitioner is assailing the endorsement dated 12.04.2008 at Annexure-H to the writ petition.

(2.) The case of the petitioner is that one Smt.Lakshmamma was the absolute owner of the property bearing Site No.7, formed in Sy.No.10/3 of Gangenahalli village, Kasaba Hobli, Bangalore North Taluk, measuring 50 ft x 30 ft. The said Smt.Lakshmamma had purchased the property under a registered sale deed dated 23.05.1960.

(3.) The petitioner contends that Smt.Lakshmamma had thus exercised the ownership right over the property. Reference is also made to the suit that had been filed and the manner in which the ownership right over the property was being exercised. The petitioner claims to have thus succeeded to the property and it is in that light the petitioner is claiming the right.