(1.) The petitioner had filed application seeking for allotment of site in the Yelahanka New Town, 3rd Phase Layout, Bengaluru formed by the Karnataka Housing Board ('K.H.B.' for short) under the category of Low Income Group (LIG).
(2.) Petitioner was allotted a site and the same had been communicated by way of Intimation of Allotment dated 04.07.2013. Though no price as such was fixed at the time of calling for applications, subsequently the second respondent - Commissioner, K.H.B. fixed the price at Rs.3,500/- per square feet and the petitioner was called upon to obtain the sale deed by paying the price that was fixed. Petitioner, however, has challenged the price fixation primarily making out a case that she needs to be treated on par with allotments made to other allottees in the vicinity. Petitioner has submitted a copy of the sale deed dated 22.09.2012 executed by K.H.B. in favour one Sri P.Parvatha Reddy, who has been allotted an adjacent site bearing No.990/19 situated at Sector-A, 3rd Phase, Yelahanka New Town, Bengaluru, as per Intimation of Allotment dated 15.06.2012 under the Middle Income Group (MIG) and the price was fixed at Rs.1,899.43/- per square feet. It is an undisputed fact that the site allotted to P.Parvatha Reddy is in the same locality and is in fact adjacent to the site allotted to the petitioner.
(3.) Sri H.M.Niranjan, the learned counsel appearing for the second respondent - K.H.B. would contend that the question of price fixation lies within the essential domain of K.H.B. and various factors are taken note of while fixing the price and this aspect of the matter cannot be the subject matter of judicial review.