High CourtsDIVISION BENCH(2017) 04 KAR CK 0081

THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs SRI.V.KEMPAIAH S/O LATE VENKATAIAH

Karnataka High Court · Decided on 19 April 2017

HON’BLE JUDGES
Subhro Kamal Mukherjee, P S DINESH KUMAR
RESULT
Dismissed
CASE NUMBER
2226 of 2017 (BDA)

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Judgment

33 paragraphs · 301 words
1.

The writ appeal is barred by limitation, that is, there is

a delay of 27 days in filing the appeal. But, having regard of

long pendency of the matter, we considered the appeal on

merits.

2.

The land measuring 30'' x 50'' in survey number

33/1 of Shivanahalli Village, Yeshwanthapura Hobli,

Bengaluru North Taluk was acquired by the Bengaluru

Development Authority (''BDA'' for short) from the respondent-

writ petitioner. It was promised that an alternative site would

be granted to him. The respondent-writ petitioner waited for a

long time and, thereafter, approached this Court for a

direction to the BDA to allot an alternative site.

3.

The Honb''le Single Judge found that there was a

promise by the BDA to allot an alternative site measuring

30''x50'' in favour of the respondent-writ petitioner. Therefore,

the Hon''ble Single Judge directed the BDA to allot an

alternative site to the respondent-writ petitioner within three

months at the rate prevailing as on the date the site was

acquired by the BDA. It was, further, ordered that in case the

BDA was not in a position to allot any alternative site, it

would pay the market value of the acquired site as on

January 24, 2017.

4.

We do not find any merit in the writ appeal nor

any fault in the order passed by the Hon''ble Single Judge

requiring interference.

5.

That apart, there is a delay in filing the writ

appeal. In view of the fact that we find no merit in the appeal,

the application for the condonation of delay is dismissed.

Consequently, the appeal is, also, dismissed.

6.

In view of the dismissal of the appeal, the pending

interlocutory application for stay does not survive for

consideration and it is, therefore, dismissed accordingly.

7.

We make no order as to costs.