Sri.Rajkumar S/O Sharnapa Bamandi vs The State Of Karnataka And Ors
2024 Latest Caselaw 6290 Kant

Karnataka High Court

Sri.Rajkumar S/O Sharnapa Bamandi vs The State Of Karnataka And Ors on 1 March, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                      NC: 2024:KHC-K:1898
                                                        WP No.226128 of 2020




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                           DATED THIS THE 1ST DAY OF MARCH, 2024

                                           BEFORE
                          THE HON'BLE MR. JUSTICE V SRISHANANDA
                        WRIT PETITION NO.226128 OF 2020 (GM-KIADB)
                   BETWEEN:

                   SRI RAJKUMAR
                   S/O SHARNAPA BAMANDI,
                   AGED ABOUT: 50 YEARS,
                    OCC: PRIVATE SERVICE,
                   R/O: HUGERI, BIDAR-585401.

                                                                ...PETITIONER
                   (BY SRI RAVI B. PATIL, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        THROUGH THE DIRECTORATE OF
                        INDUSTRIES AND COMMERCE,
Digitally signed        VIDHAN SOUDHA,
by SHILPA R             BENGALURU-560001.
TENIHALLI
Location: High
Court Of           2.   THE CHIEF DEVELOPMENT OFFICER &
Karnataka               CHIEF ENGINEER,
                        KARNATAKA INDUSTRIAL AREAS
                        DEVELOPMENT BOARD,
                        KHANIJA BHAVAN,
                        ANNEX BUILDING,
                        RACE COURSE ROAD,
                        BENGALURU-560001.

                   3.   THE DEPUTY DEVELOPMENT OFFICER,
                        KARNATAKA INDUSTRIAL
                        AREAS DEVELOPMENT BOARD,
                        K.I.A.D.B. OFFICE, PLOT NO.16-A,
                               -2-
                                    NC: 2024:KHC-K:1898
                                        WP No.226128 of 2020




      KOLHAR INDUSTRIAL AREA,
      BIDAR-585403.

                                               ...RESPONDENTS

(BY SRI VEERANAGOUDA MALIPATIL, HCGP FOR R1;
SRI A.M. NAGARAL, ADVOCATE FOR R2 AND R3)


        THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI TO QUASH DECISION OF THE
335TH     BOARD     MEETING     DATED     14.08.2015      BEING
COMMUNICATED TO THE PETITIONER VIDE LETTER DATED
11.11.2015     BEARING   NO.KIADB/13/BDR/DDO/621/10/2015-
16, REJECTING THE REGULARIZATION OF PLOTS ALLOTTED TO
THE     PETITIONERS    AS   ANNEXURE-E    AS    ILLEGAL    AND
ARBITRARY AND NOT BINDING ON THE PETITIONER. 2) ISSUE
A WRIT OF MANDAMUS DIRECTING THE RESPONDENTS NO.1
TO 3 TO REGULARIZE THE PLOTS ALLOTTED IN THEIR
FAVOUR.


        THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THIS DAY, THE COURT
MADE THE FOLLOWING:


                            ORDER

Sri Ravi B. Patil, learned counsel for the petitioner

submits that the subject matter of the writ petition is covered

by the order of this Court dated 07.04.2021 in Writ Petition

NC: 2024:KHC-K:1898

No.203612/2019 and judgment in Writ Appeal No.200012/2019

and connected matters dated 07.02.2024. The same is not

disputed by the respondents.

Accordingly, the Writ Petition stands allowed in terms of

the order passed in Writ Petition No.203612/2019 and

judgment in Writ Appeal No.200012/2019.

Sd/-

JUDGE

RSP CT:SI