N R SREENIVASAPPA Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY BANGALORE

JUDGEMENT

(1.) Petitioner has asked for mandamus to consider his representation dated 21.10.2011 vide Annexure-R and grant consequential reliefs. In a nutshell, the material facts of the case could be stated as under:-

(2.) Sri K.R. Bharadwaj, learned advocate, contended that the petitioner is claiming the title to the property pursuant to the allotment made and the sale deed executed by the respondent in favour of Mr. Munaf and the petitioner is entitled to the relief prayed in the writ petition. He submitted that, since the respondent has acted arbitrarily in the matter, interference is called for.

(3.) Perused the writ record.