Karnataka High Court
M/S Jai Bhavani Activated Earth vs The State Of Karnataka And Ors on 12 August, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2025:KHC-K:4601-DB
WA No. 200115 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 12TH DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
WRIT APPEAL NO. 200115 OF 2025 (GM-KIADB)
BETWEEN:
M/S JAI BHAVANI ACTIVATED EARTH
PROP.SRI SANJAY
S/O MANIKAPPA KASHEMPURE
PLOT NO.95, HUMNABAD INDUSTRIAL AREA
TQ.HUMNABAD, DIST.BIDAR - 585330.
...APPELLANT
(BY SRI. RAVI B PATIL,ADVOCATE)
AND:
Digitally signed
by SACHIN 1. THE STATE OF KARNATAKA
Location: HIGH REPRESENTED BY ITS SECRETARY
COURT OF DEPARTMENT OF INDUSTRIES AND COMMERCE
KARNATAKA
M.S.BUILDING, BENGALURU - 560001.
2. THE MANAGING DIRECTOR
KARNATAKA UDHYOG MITRA AND
MEMBER SECRETARY
STATE LEVEL SINGLE WINDOW CLEARANCE
COMMITTEE
VIKASA SOUDHA, BENGALURU - 560001.
3. THE PRESIDENT / DEPUTY COMMISSIONER
DISTRICT LEVEL SINGLE WINDOW CLEARANCE
COMMITTEE, BIDAR - 585401.
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WA No. 200115 of 2025
HC-KAR
4. THE CHIEF EXECUTIVE OFFICER
KIADB, KHANIJA BHAVAN
RACE COURCE ROAD,
BENGALURU - 560001.
5. THE DEVELOPMENT OFFICER
KIADB, BIDAR - 585401.
6. THE DEPUTY DEVELOPMENT OFFICER
KIADB, BIDAR - 585401.
7. THE JOINT DIRECTOR
MEMBER SECRETARY
DISTRICT INDUSTRIES CENTRE
BIDAR - 585401.
8. M/S PATIL SPUN PIPE INDUSTRIES
C/O YOGESH SHIVAJI RAO PATIL
R/O KUNTAGAON, POST LADHA,
TQ.BHALKI, DIST. BIDAR - 585401.
...RESPONDENTS
(BY SRI.MALLIKARJUN C. BASAREDDY, GA FOR R1 TO R3 & R7)
THIS WRIT APPEAL IS FILED U/SEC. 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO 1) CALL FOR THE
RECORDS IN WRIT PETITION NO.202976/2022 ON THE FILE OF
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT. 2) TO SET
ASIDE THE ORDER IMPUGNED DATED 24.10.2024 PASSED IN
WRIT PETITION NO.202976/2022 BY THE LEARNED SINGLE
JUDGE SETTING ASIDE THE RESOLUTION DATED 09.02.2022
AND THE COMMUNICATION DATED 24.08.2022 WHILE
REJECTING THE CLAIM OF THE RESPONDENT NO.8/
PETITIONER AND REMITTING THE MATTER TO RESONDENTS
NO.2 TO 7 FOR FRESH CONSIDERATION, THEREBY SETTING
ASIDE THE ALLOTMENT TO THE EXTENT OF HALF ACRE IN
FAVOUR OF APPELLANT/ RESPONDENT NO.8 IN PLOT NO.93/P1
AS ILLEGAL AND ARBITRARY. 3) PASS ANY ORDER/S,
DIRECTIONS AS THIS HON'BLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE INCLUDING AN ORDER AS TO
THE COSTS OF THE PRESENT PROCEEDINGS.
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NC: 2025:KHC-K:4601-DB
WA No. 200115 of 2025
HC-KAR
THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
AND
HON'BLE MR. JUSTICE T.M.NADAF
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE H.P.SANDESH)
Learned counsel for the appellant submits that he
has filed a memo seeking permission of this Court to
withdraw the appeal as not pressed.
2. In terms of the memo filed by the learned
counsel for the appellant, permission is granted to
withdraw the appeal as not pressed. Accordingly, the
appeal stands dismissed as not pressed .
Sd/-
(H.P.SANDESH)
JUDGE
Sd/-
(T.M.NADAF)
JUDGE
SMP
CT:JLR
