IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.943/2022 (GM-KIADB)
BETWEEN:
SRI SRINIVASA
S/O LATE VARADAIAH
AGED ABOUT 54 YEARS
REP. BY PROPRIETOR OF
M/S SRINIDHI INDUSTRIES
HAVING OFFICE AT PLOT NO.403
IN SY. NO.139/P
KIADB GROWTH CENTER
HOLENARASIPURA ROAD
HASSAN - 573 201.
...PETITIONER
(BY SRI SATHISHA D J, ADV.)
AND:
1. THE ASSISTANT SECRETARY
KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
HASSAN GROWTH CENTER
INDUSTRIAL AREA
HOLENARASIPURA ROAD
HASSAN - 573 201.
2. THE CHIEF EXECUTIVE OFFICER
AND EXECUTIVE MEMBER
KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
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2 NO.49, 4 TH AND 5 TH FLOOR
EAST WING, KHANIJA BHAVANA
RACE COURSE ROAD
BANGALORE - 560 001. …RESPONDENTS
(BY SRI P V CHANDRASHEKAR, ADV. FOR R1 & R2
SRI PRAKASH, ADV. FOR SRI B.B. PATIL, ADV. FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO
THE R-1 TO CONSIDER THE REPRESENTATION DATED 29.10.2021 AT ANNEXURE-K AND CONSIDER THE REPRESENTATION DATED 29.10.2021 TO THE R-2 AT ANNEXURE-L AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING THROUGH VIDEO CONFERENCE THIS DAY, THE COURT MADE
THE FOLLOWING:-
ORDER
The petitioner is before this Court praying for the following reliefs:
(a) Issue a writ of mandamus or any other appropriate writ, order or direction, directing to the respondent No.1 to consider the representations dated 29.10.2021 at Annexures-K and L; and
(b) to direct the respondents to execute the registered sale deed as per Annexures-K and L in favour of the petitioner in respect of the schedule property.
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3 2. Learned counsel for the petitioner restricts his prayer for consideration of representation of the petitioner by the respondents-KIADB.
3. Heard learned counsel Sri.Sathisha D.J., for petitioner and Sri.Prakash for B.B.Patil, learned counsel for respondent No.2.
4. It is stated by the learned counsel for the petitioner that the petitioner has submitted a representations at Annexure-K and Annexure-L both dated 29.10.2021 requesting the KIADB to register the absolute sale deed in his favour since he has complied all the terms and conditions of Lease-cum-Sale Agreement.
5. Representation is pending consideration.
6. Learned counsel for the respondent submits that the representation would be considered in a time bound manner. Hence, the following order:
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4 Respondent No.2 is directed to consider the representations of the petitioner dated.29.10.2021 at Annexures-K and L and take a suitable decision in accordance with law, within a period of two months from today. Accordingly, the writ petition is disposed of.
Sd/-
JUDGE
mpk/-*
CT:bms
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