A.N. Prakash Rao vs Bangalore Development Authority Railway

Mohan M. Shantanagoudar, J.—Petitioner''s counsel has not pressed the second prayer in this writ petition. However, the first prayer is pressed into service.

The petitioner has sought for a direction to the respondent to consider the representations filed by him vide Annexures-B and B1 dated 12.3.2003 and 9.9.2003 respectively. He has also sought for a direction to de-notify the area of the layout formed by the petitioner''s association.

Since the petitioner is stated to have lost a revenue site bearing No. 70-C, Khatha No. 142/70-C situated at Thanisandra village, K.R. Puram Hobli, Bangalore South Talk measuring 80'' x 60'' carved out of Sy. No. 802B, his request needs to be considered in the light of the judgment of the Apex court in the case of Bondu Ramaswamy Vs. Bangalore Development Authority and Others, . In that regard, the petitioner has made representations which need to be considered by the respondent.

Accordingly, writ petition stands disposed of with a direction to the respondent to consider the representations filed by the petitioner vide Annexures-B and B1 dated 12.3.2003 and 9.9.2003 on merits and in accordance with law in the light of the judgment of the Apex Court in the case of Bondu Ramaswamy Vs. Bangalore Development Authority and Others, as early as possible, but, not later than outer limit of five months from the date of receipt of this order. It is open for the petitioner to make fresh representation within one month from this day and the same shall be considered as mentioned supra.