M/S Anu Industries Ltd vs Karnataka Industrial Area
2022 Latest Caselaw 11130 Kant

                         1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 26TH DAY OF JULY, 2022

                      BEFORE

   THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

 WRIT PETITION NO.14775 OF 2022 (GM-KIADB)
BETWEEN:

M/S ANU INDUSTRIES LTD.,
B-2, SIPCOT INDUSTRIAL PARK,
POLLIAKKAM, VENGADU VILLAGE,
SRIPERUMPUDUR TALUK,
KANCHEEPURAM DISTRICT-602105.
(A COMPANY INCORPORATED UNDER
COMPANIES ACT, 1956
REPRESENTED BY ITS DIRECTOR
SRI ANIL MINDA).
                                       ...PETITIONER
(BY SRI.K.S.GANESHA, ADVOCATE)

AND:

1. KARNATAKA INDUSTRIAL AREAS
   DEVELOPMENT BOARD,
   A GOVERNMENT OF KARNATAKA UNDERTAKING,
   HAVING ITS REGISTERED OFFICE AT NO.49,
   4TH AND 5TH FLOOR, "EAST WING",
   KHANIJA BHAVANA, RACE COURSE ROAD,
   BENGALURU-560 001.
   BY ITS CHIEF EXECUTIVE OFFICER.

2. THE DEVELOPMENT OFFICER-1 AND
   EXECUTIVE ENGINEER,
   RANGE OFFICE, KIADB,
   ARAVINDA BHAVANA,
   NRUPATHUNGA ROAD,
   BENGALURU-560 001.
                                     ... RESPONDENTS
(BY SRI.P.V.CHANDRASHEKARA, ADVOCATE FOR R1 & R2)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS TO GIVE THE PETITIONER AN
                            2

OPPORTUNITY OF HEARING AS DIRECTED BY THIS HONBLE
COURT VIDE ORDER DTD 12.06.2019 PASSED IN WRIT
PETITION IN NO.2166/2017 (GM-KIADB), WITH OUT ANY
UNNECESSARY DELAY.

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-

                        ORDER

The short & innocuous prayer of the petitioner is

scripted as under:

" Issue a writ of MANDAMUS by directing the Respondents to give the Petitioner an opportunity of hearing as directed by this Hon'ble Court vide order dated 12-06-2019 passed in Writ Petition in No. 2166/2017 (GM_KIADB), without any unnecessary delay."

2. Learned counsel for the petitioner argues that

though his prayer is founded on decision of a Coordinate

Bench of this Court in his client's earlier Case in

W.P.No.2166/2017(GM_KIADB) disposed off on

12.06.2019, the spirit of the said judgment is not being

honoured by the respondent - KIADB and its officials.

3. On request, learned Panel Counsel Shri P V

Chandrashekar accepts notice for respondent Nos. 1 & 2

and opposes the petition contending that for the prayer

of the kind, no writ petition is maintainable. Having so

contended, now he graciously agrees to instruct his

clients to look into the grievance of the petitioner which

is aired in his three representations dated 08.07.2019,

10.01.2020 & 27.08.2021 respectively at Annexures B, C

& D, in accordance with law.

With the above observations, this writ petition is

disposed off, costs having been made easy.

Sd/-

JUDGE

Bsv