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Judgment
7 paragraphs · 210 wordsThe writ appeal is barred by limitation. As the matter involves allotment of site to a member of the Scheduled Caste community, we consider the writ appeal on merits.
The writ petitioner is the appellant before us. In the year 1989, she applied for allotment of site as a member of the Scheduled Caste community. On April 10, 2000, a site was allotted to her. The sital value was not paid in time.
It is alleged that the writ petitioner attempted to deposit the entire sital value through Demand Draft, but, the authorities did not accept it. The authorities were right in not accepting the same as the writ petitioner attempted to deposit after the prescribed period.
In the year 2010, some circulars were issued by the Bengaluru Development Authority. The writ petitioner made a representation on December 31, 2010. Ultimately, she approached the High Court in 2015, in the writ jurisdiction.
The Hon''ble Single Judge was right in dismissing the writ petition on the ground of delay and laches. We do not find any merit in the writ appeal.
The application for condonation of delay stands dismissed. Consequently, the writ appeal is, also, dismissed.
There will be no order as to costs.