MURUGAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner having lost his property in CTS No. 199A/A/1/9 in Ward No. 10 of the Bagalkot Town on application had been allotted an alternate site vide order dated 16.07.2013 followed by the Hakku Patra dated 03.06.2014. Subsequently, the petitioner had made an application on 02.06.2014 seeking allotment of site in category 'B' or 'C' since the one allotted in category 'A' was too small. He had also paid a sum of Rs. 9,000/- for this special allotment on 15.02.2016.

(2.) Instead of making the special allotment as sought for, in the application, the third respondent vide impugned order dated 27.06.2016 at Annexure- 'A' cancelled the very allotment itself. By the said order, not only the site allotted has been cancelled but even the order favouring the special request for allotment of some other site also came to be rejected. Therefore, the petitioner is before this Court.

(3.) The respondent No. 1 after service of notice has entered appearance through Addl. Government Advocate Sri. A. R. Rodrigues; respondent Nos. 2, 3 and 4 entered appearance through their panel counsel Sri. Anand R.Kolli.