AIR 2014 (NOC) 22 (KAR.) ::2013 (4) AKR 591

Karnataka High Court

Hon'ble Judge(s): Ram Mohan Reddy , J

(A) Karnataka Urban Development Authorities Act (34 of 1987) S. 71 — Bangalore Development Authority Act ( 12 of 1976), S 65 — Karnataka Urban Development Authorities (Allotment of Sites) Rules (1991), R 19 — Allotment of sites — Non- payment of value of sites within stipulated time — Time for payment cannot be executed — State cannot issue directions to Development Authority for extension of time Constitution of India, Arts 162, 166 {" The Rules provide for a clear transparent and objective criteria ensuring transparency on the basis of reasons, fair play and non-arbitrariness. Rule 19 does not invest in MUDA a power to extend further time at the request of the allottees who commit default in payment and does not invest a jurisdiction to relax the condition regarding time schedule for payment. "}