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Smt. Jyothi vs The Bangalore Development Authority

Karnataka High Court · Decided on 30 August 2010 · Citation: (2010) 08 KAR CK 0072

HON’BLE JUDGES
Ram Mohan Reddy, J
RESULT
Allowed
CASE NUMBER
Writ Petition No''s. 27347-48 of 2009
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Judgment

3 paragraphs · 176 words

Ram Mohan Reddy, J.—The petitioner successful in obtaining allotment of site No. 750 measuring 6 mtrs x 9 mtrs in 10th Block of Arkavathi Layout on 29.10.2007 from the Bangalore Development Authority (BDA) deposited the entire value of the site on 2.11.2007. The respondent-BDA by communication dt. 2.7.2008 cancelled the allotment on the premise that the petitioner had not completed four attempts and the cut off date was 10.12.1959 being the date of birth of the applicants, while the petitioner was born in the year 1980. The petitioner having made a representation to the respondent -BDA which when rejected by communication dt. 12.1.2009, has presented these petitions.

2.

In identical circumstances, a learned Single Judge in W.P. No. 18606/2007 (BDA) DD 14.12.2007 Annexure-J allowed the writ petition and quashed the impugned order therein identical to the order in question.

3.

For the very same reasons as are set out in the order Annexure-J, these petitions too deserve to be allowed and are, accordingly allowed. The Order dt. 26.7.2008 Annexure-F and all further proceedings thereto are quashed.