CHINNAMMA Vs. EXECUTIVAE ENGINEER KARNATAKA HOUSING BOARD

JUDGEMENT

(1.) By way of this order, we shall dispose of petitioner's application seeking condonation of delay of 692 days in filing of the present revision petition.

(2.) Brief facts of the case are that petitioner/complainant had paid Rs. 40,500 pursuant to the allotment of MIG flat in her favour in addition to Rs. 1,050 for registration fee. According to the petitioner, said allotment was cancelled without any notice to her.

(3.) The defence of the respondents is that since petitioner had not paid the amount as per schedule, the allotment has been cancelled and, thereafter, the same has been allotted to someone else.