Karnataka High Court
The Karnataka Industrial Area ... vs M/S Ajv Enterprises on 8 October, 2025
-1-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 530/2025 (GM-KIADB)
C/W
WRIT APPEAL NO. 510/2025, WRIT APPEAL NO. 511/ 2025,
WRIT APPEAL NO. 512/2025, WRIT APPEAL NO. 513/2025,
WRIT APPEAL NO. 514/2025, WRIT APPEAL NO. 518/2025,
WRIT APPEAL NO. 521/2025, WRIT APPEAL NO. 524/2025,
WRIT APPEAL NO. 525/2025, WRIT APPEAL NO. 527/2025,
WRIT APPEAL NO. 528/2025, WRIT APPEAL NO. 534/2025,
WRIT APPEAL NO. 544/2025, WRIT APPEAL NO. 545 /2025,
WRIT APPEAL NO. 731/2025, WRIT APPEAL NO. 734/2025,
Digitally signed WRIT APPEAL NO. 751/2025, WRIT APPEAL NO. 785/2025,
by PRABHAKAR
SWETHA WRIT APPEAL NO. 792/2025, WRIT APPEAL NO. 797/2025,
KRISHNAN
Location: High WRIT APPEAL NO. 809/2025, WRIT APPEAL NO. 812/2025,
Court of
Karnataka WRIT APPEAL NO. 918/2025 (GM-KIADB)
IN WA No. 530/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL
AREA DEVELOPMENT BOARD
#49, 4TH AND 5TH FLOOR, EAST WING
KHANIJA BHAVAN
-2-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S LIGHTSQUARE DESIGNS PVT LTD.,
REP. BY ITS DIRECTOR
MR.YASHAWANT MEHTA
AGED ABOUT 46 YEARS
NO.81/1. MTB MAHAMEERU
RICHMOND ROAD
BANGALORE SOUTH - 560 025.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL ANS SET ASIDE THE ORDER DATED 28.10.2024 PASSED
BY THE LEARNED SINGLE JUDGE IN W.P. No.22362/2024
(GM-KIADB) DISPOSING THE PETITION OF RESPONDENT No.1
THEREBY DIRECTING THE APPELLANTS HEREIN TO CONSIDER
THE RECOMMENDATIONS MADE BY THE DISTRICT LEVEL SINGLE
-3-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
WINDOW CLEARANCE COMMITTEE IN FAVOR OF THE
RESPONDENT No.1 AND DIRECTED THE APPELLANT TO ISSUE
LAND ALLOTMENT LETTERS ON SUBJECTED TO AVAILABILITY OF
THE RESPECTIVE PLOTS IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 510/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER.
...APPELLANT
(BY SRI B. B. PATIL, ADVOCATE)
AND:
1. M/S TANGLE OAKS
REP. BY ITS PROPRIETOR
SMT. LEELAVATHI M.,
AGED ABOUT 75 YEARS
PLOT NO.07, DREAM MEADOWS
NEAR RYAN INTERNATIONAL SCHOOL
BROOKFIELD, KUNDALAHALLI
BANGALORE - 560 037.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
-4-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
M. S. BUILDING,
BENGALURU - 560 025.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22597/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No. 1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT No. 1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 511/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
-5-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AND:
1. M/S TRILLIANE ENTERPRISES PVT LTD.
REP. BY ITS DIRECTOR
MR. YASHAWANTH MEHTA
AGED ABOUT 47 YEARS
NO.81/1 RICHMOND ROAD
BANGALORE - 560 025.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 025.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL BY SETTING ASIDE THE ORDER DATED 28TH
OCTOBER 2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT
PETITION No. 22562/2024 (GM-KIADB) IN THE INTEREST OF
JUSTICE AND EQUITY.
IN WA NO. 512/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
-6-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE ENGINEER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S MR IT PARK
REP. BY ITS PROPRIETOR
MISS ROSHINI L
AGED ABOUT 49 YEARS
NO.114, 5TH MAIN ROAD
1ST BLOCK, BANASHANKARI 3RD STAGE VTC
BANGALORE SOUTH - 560 058.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 025.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22589/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No. 1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT No. 1 AND DIRECTED THE
-7-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 513/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S SMART LOGISTICS
REP. BY ITS PROPRIATOR
MR. MARUTHI RAO T
AGED ABOUT 48 YEARS
NO.122, 8TH MAIN ROAD
HONGASANDRA, BOMMANAHALLI
BANGALORE -560 068.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING, BENGALURU - 560 001
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
-8-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL BY SETTING ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WP NO.22433/2024
(GM-KIADB) IN THE INTEREST OF JUSTICE AND EQUTIY.
IN WA NO. 514/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
NO. 49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
& EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/SRI RAMA ENTERPRISES
A PROPRIETORSHIP FIRM
REP. BY ITS PROPRIETOR
MRS. K.S. HIMALATHA
AGED ABOUT 48 YEARS
NO. 529/B, 9TH MAIN, MRCR LAYOUT
VIJAYANAGAR, BANGALORE - 560 040.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING, BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
-9-
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28.10.2024
PASSED BY THE LEARNED SINGLE JUDGE IN WRIT PETITION
No.22564/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No.1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT No.1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 518/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S. BREATHE BEYOND LIFESTYLE PVT LTD.
REP. BY ITS AUTHORIZED SIGNATORY
MR. YASHWANTH MEHTA
AGED ABOUT 46 YEARS
NO. 50-5,4,5,6, LALBAGH ROAD
RANKA PARK APARTMENT
NEAR RICHMOND ROAD CIRCLE
BANGALORE - 560 027.
- 10 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 025.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE
SETTING ASIDE THE ORDER DATED 28.10.2024 PASSED BY
THE LEARNED SINGLE JUDGE IN WRIT PETITION
No.22475/2024 (GM-KIADB) IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 521/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
- 11 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AND:
1. M/S ASIAN ENTERPRISES
A PROPRIETORSHIP FIRM
REP. BY ITS PROPREITOR
MS. ANISHA ASIF PANJWANI
AGED ABOUT 47 YEARS
NO.22, PARK LAND SOCIETY
OPP. ZARF DAIRY MAKTAMPURA
AHMEDABAD - 380 055.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22506/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT NO.1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT NO.1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS.
- 12 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
IN WA NO. 524/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S RENUKA ENTERPRISES
A PROPRIETORSHIP FIRM
REP. BY ITS PROPRIETOR
SMT. NAVYA
AGED ABOUT 44 YEARS
No.79, 5TH CROSS
RAJESHWARI NAGAR
FRIENDS CIRCLE, LAGGERE
PEENYA, BANGALORE - 560 058.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
- 13 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22580/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No. 1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT No. 1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 525/2025
BETWEEN:
1. THE KARANTAKA INDUSTRIAL
AREA DEVELOPMENT BOARD
NO.49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGLAURU - 560 001
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S SVS ENTERPRISES
A PARTNERSHIP FIRM
REP. BY ITS MANAGING PARTNER
MRS. G. SHILPA VERMA
AGED ABOUT 44 YEARS
- 14 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
NO.800 MIG, GVK CASTEL
SANDEEP UNNIKRISHNAN ROAD
YELAHANKA NEW TOWN
BANGALORE - 560 064.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22552/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT NO.1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARNACE COMMITTEE
IN FAVOUR OF THE RESPONDENT NO.1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 527/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
# 49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
- 15 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
BENGALURU - 560 001
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S AT TECH PARK
A PROPRIETORSHIP FIRM
REP. BY ITS PROPRIETOR
MS. IKSHITHA L
AGED ABOUT 47 YEARS
NO. 114, 5TH MAIN ROAD
1ST BLOCK, BANASHANKARI 3RD STAGE
VTC, BENGALURU - 560 027.
2. THE STATE OF KARNATAKA
REPRESENED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22503/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No. 1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
- 16 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
IN FAVOUR OF THE RESPONDENT No. 1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 528/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S NATURAL NETS
REP. BY ITS PROMOTER
MRS. SANJITH GIRISH KAMATH
AGED ABOUT 48 YEARS
NO.25, 1ST MAIN ROAD
NTI LAYOUT, DOLLORS COLONY
BANGALORE - 560 001.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
- 17 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.10.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.22570/2024 (GM-KIADB)
DISPOSING THE PETITION OF RESPONDENT No.1 THEREBY
DIRECTING THE APPELLANTS HEREIN TO CONSIDER THE
RECOMMENDATION MADE BY THE DISTRICT LEVEL SINGLE
WINDOW CLEARANCE COMMITTEE IN FAVOR OF THE
RESPONDENT No.1 AND DIRECTED THE APPELLANT TO
ISSUE LAND ALLOTMENT LETTERS ON SUBJECTED TO
AVAILABILITY OF THE RESPECTIVE PLOTS IN THE INTEREST
OF JUSTICE AND EQUITY.
IN WA NO. 534/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S INFINITY TECHNOLOGIES
REP. BY ITS PROPRIETOR
SMT. DIVYA N
- 18 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AGED ABOUT 45 YEARS
PLOT NO.62(CORNER)
HIGHTECH DEFENCE AND AERO SPACE PARK
BANGALORE NORTH TALUK - 562 149.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22590/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT No.1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOUR OF THE RESPONDENT No.1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 544/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4 & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD,
- 19 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S SITAARATAN FOUNDATION PVT LTD
A PRIVATE LIMITED COMPANY
REP. BY ITS DIRECTOR
MR PAVAN CHAND NAHAR
AGED ABOUT 50 YEARS
RATANA MANISON NEW NO.35
OLD NO. 170, 6TH CROSS
GANDHINAGAR
BANGALORE - 560 009.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRICNIPAL SECRETARY
COMMERCE AND INDUATRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 025.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL BY SETTING ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22563/2024. (GM-KIADB) IN THE INTEREST OF JUSTICE
AND EQUITY.
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
IN WA NO. 545/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S DSQUARE LIFESTYLE PVT LTD.
REP. BY ITS DIRECTOR
MRS. PREMALATHA
AGED ABOUT 47 YEARS
E-5, NEAR NAGAWAR OUTER RING ROAD
MANYATHA RESIDENCY
VTC BANAGALORE NORTH
NAGAWARA, BANGALORE - 560 045.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
COMMERCE AND INDUSTRIES DEPARTMENT, M. S.
BUILDING, BENGALURU - 560001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.10.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN W.P. No.22352/2024 (GM-KIADB) DISPOSING THE
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
PETITION OF RESPONDENTS No-1 THEREBY DIRECTING THE
APPELLANTS HEREIN TO CONSIDER THE
RECOMMENDATIONS MADE BY THE DISTRICT LEVEL SINGLE
WINDOW CLEARANCE COMMITTEE IN FAVOUR OF THE
RESPONDENT No.1 AND DIRECTED THE APPELLANT TO
ISSUE LAND ALLOTMENT LETTERS ON SUBJECTED TO
AVAILABILITY OF THE RESPECTIVE PLOTS IN THE INTEREST
OF JUSTICE AND EQUITY.
IN WA NO. 731/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
# 49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER &
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S ALLOY SPECTRUM PVT. LTD.,
A PRIVATE LIMITED COMPANY
REP. BY ITS AUTHORIZED SIGNATORY
MR. SUNILDAS BHAT
AGED ABOUT 50 YEARS
NO.7, ASHWATHKATTE ROAD
PEENYA INDUSTRIAL ESTATE
PEENYA, BANGALORE - 560 058.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
- 22 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.10.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.22508/2024 (GM-KIADB) IN THE
INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 734/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S ARMY TECH SPACE
REP. BY ITS PROPRIETOR
SMT. ANURADHA D
AGED ABOUT 51 YEARS
NO. 1095/32, 8TH CROSS
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
ASHOK NAGAR
GAVIPURA ETENSION
BANGALORE SOUTH - 560 019.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22357/2024 (GM-KIADB) IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 751/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
AND EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AND:
1. M/S ONCORE AI TECHNOLOGIES
REP. BY ITS PROPRIETOR
MRS. NAIRUTHYA S
AGED ABOUT 46 YEARS
NO. 31102, PRESTIGE FALCON CITY
KONANAKUNTE
BANGALORE - 560 062.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.10.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN WP No.22579/2024 (GM-KIADB) IN THE INTEREST OF
JUSTICE AND EQUITY.
IN WA NO. 785/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
- 25 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S. SILVER FROST INDIA
A PARTNERSHIP FIRM
REP. BY ITS PARTNER
MR.SURESH N.K
AGED ABOUT 46 YEARS
KEMPEGOWDA INTERNATAIONAL AIRPORT ROAD
BANGALORE - 560 064
#198/2, KATTIGENAHALLI
BANGALORE MAIN ROAD
KEMPEGOWDA INTERNATIONAL AIRPORT ROAD
BANGALORE - 560 064.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22512/2024 (GM-KIADB) IN THE INTEREST OF JUSTICE AND
EQUITY.
- 26 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
IN WA NO. 792/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
# 49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
AND EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S PRAGATHI HOSPITAL
REP. BY ITS PROMOTER
DR. B. ANUSUYA SRINIVAS
AGED ABOUT 47 YEARS
1ST CROSS, SS PURAM
TUMKUR - 572 102.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
- 27 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22600/2024 (GM-KIADB) IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 797/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
# 49, 4TH AND 5TH FLOOR
EAST WING, KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
AND EXECUTIVE MEMBER
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S. KEERTHI CONSTRUCTION COMPANY
REP. BY ITS PROPRIETOR
MR. MANJAPPA K C
AGED ABOUT 49 YEARS
NO.102,2ND FLOOR
RAMCHANDRA COMPLEX
NEW BEL ROAD
BANGALORE - 560 094.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
- 28 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
M.S. BUILDING, BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 & SRI K.S. HARISH, GA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT
PETITION No.22567/2024 (GM-KIADB) IN THE INTEREST OF
JUSTICE AND EQUITY.
IN WA NO. 809/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR
EAST WING, KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
AND:
1. M/S AJV ENTERPRISES
REP. BY ITS PROPRIETOR
SMT. CHANDRAKALA M
W/O VENKATACHALAPATHY R
AGED ABOUT 42 YEARS
NO.004, 9TH BLOCK
GALAXY SUNCITY APARTMENT
- 29 -
NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
SARJAPURA OUTER RING ROAD
HSR LAYOUT
BANGALORE - 560 102.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M.S. BUILDING
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SRI K.S. HARISH, GOVERNMENT ADVOCATE FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28TH OCTOBER
2024 PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
No. 22647/2024 (GM-KIADB) IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WA NO. 812/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL
AREA DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND
EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AND:
1. M/S SUN IT SOLUTIONS
REP. BY ITS PROPRIETOR
SRI DIVAKAR K.R.
AGED ABOUT 46 YEARS
NO.119K, 1ST FLOOR, 14TH CROSS
1ST BLOCK, RAJAJINAGARA
BANGALORE - 560 076.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING, BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 28.10.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN WRIT PETITION No.22598/2024 (GM-KIADB) IN THE
INTEREST OF JUSTICE AND EQUITY.
IN WA NO. 918/2025
BETWEEN:
1. THE KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
#49, 4TH & 5TH FLOOR, EAST WING
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU - 560 001.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER AND EXECUTIVE MEMBER.
...APPELLANT
(BY SRI B.B. PATIL, ADVOCATE)
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
AND:
1. M/S. ISHA ENTERPRISES
A PROPRIETORSHIP FIRM
REP. BY ITS PROPRIETOR
MS. MANISHA AMIRALI PANJWANI
AGED ABOUT 45 YEARS
NO.22, PARK LAND SOCIETY
OPP. ZARF DAIRY MAKTAMPURA
AHEMEDABAD - 380 055.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
COMMERCE AND INDUSTRIES DEPARTMENT
M. S. BUILDING, BENGALURU - 560 001.
...RESPONDENTS
(BY SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
FOR R-1 &
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE WRIT
APPEAL AND SET ASIDE THE ORDER DATED 28/10/2024
PASSED BY LEARNED SINGLE JUDGE IN WRIT PETITION
NO.22514/2024 (GM-KIADB) DISPOSING THE PETITION OF
RESPONDENT NO.1 THEREBY DIRECTING THE APPELLANTS
HEREIN TO CONSIDER THE RECOMMENDATION MADE BY THE
DISTRICT LEVEL SINGLE WINDOW CLEARANCE COMMITTEE
IN FAVOR OF THE RESPONDENT NO.1 AND DIRECTED THE
APPELLANT TO ISSUE LAND ALLOTMENT LETTERS ON
SUBJECTED TO AVAILABILITY OF THE RESPECTIVE PLOTS IN
THE INTEREST OF JUSTICE AND EQUITY.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC:39602-DB
WA No. 530 of 2025
C/W WA No. 510 of 2025
WA No. 511 of 2025
HC-KAR AND 21 OTHERS
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. For the reasons stated in the applications seeking
condonation of delay, the same are allowed. The delay in filing the
appeals is condoned.
2. The appellant, the Karnataka Industrial Areas Development
Board [hereafter KIADB], has filed the present appeals impugning
an order dated 28.10.2024 passed by the learned Single Judge of
this Court in a batch of writ petitions.
3. The writ petitioners had filed their respective petitions being
aggrieved by non-implementations of the recommendations of the
District Level Single Window Clearance Committee [DLSWCC].
4. In terms of Section 11 of the Karnataka Industries
(Facilitation Act) 2002 [the Act], the recommendations made by the
DLSWCC is binding on KIADB. Thus, the KIADB was bound to allot
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HC-KAR AND 21 OTHERS
industrial plots to all the applicants whose cases were
recommended by the DLSWCC.
5. It is necessary to note that KIADB does not question its
obligation to comply with the recommendations of the DLSWCC.
However, it is KIADB's contention that the DLSWCC's
recommendations had exceeded the 15% quota of land allocation
for micro, small and medium enterprises ( MSMEs) as stipulated
under the Industrial Policy, 2020-25. In other words, it is the case of
the KIADB that the orders passed by the DLSWCC recommending
allotment of land to the writ petitioners is contrary to the industrial
policy, insofar as it exceeds the limit of 15% of the land at KIADB's
disposal as provided under the Industrial Policy.
6. The learned Single Judge was not persuaded to accept that
the allotments recommended by the DLSWCC had exceeded the
limit for the reason that KIADB had not produced sufficient material
to establish that the allotments had exceeded 15% of the quota
specified under the Industrial Policy, 2020-25. Paragraph 13 of the
impugned order is relevant and is set out below:
"The Industrial Policy 2020-25 explicitly
mandates that 15% of allottable land in
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HC-KAR AND 21 OTHERS
industrial areas be reserved for MSMEs, and
that allotments made by the DLSWCC should
fall within this limit. However, the KIADB has
not presented any evidence that it lacks
sufficient industrial plots to satisfy the
petitioners' applications or that the allotments
would exceed the 15% quota specified by the
Industrial Policy 2020-25."
7. Additionally, the learned Single Judge found that the
applicable regulations did not prescribe any method for allotment of
land. The Court noted that in terms of Regulation 5 of the
Karnataka Industrial Areas Development Board Regulations, 1969,
KIADB has the discretion for disposal of land within each industrial
area. However, the regulation was silent as to the method to be
followed for such disposal. In this regard, the Court also observed
that KIADB being a State Instrumentality is required to act
transparently and fairly and in case there are no predetermined
Rules for disposal of the land, the KIADB was expected to follow a
transparent criterion. Additionally, the Court also observed that in
absence of any Rule ideally, the KIADB should follow a first-come-
first-served approach.
8. There is no cavil with the reasons on which the impugned
order rests. First, there is no cavil that recommendations of
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HC-KAR AND 21 OTHERS
DLSWCC is binding on the KIADB. Second, there is no dispute that
the KIADB is required to dispose of the land fairly and in a
transparent manner. Third, there is no material on record to
indicate that the recommendations made by the DLSWCC had
resulted in allocation of land exceeding 15% of the disposable land
available with KIADB.
9. We note that this Court had in terms of the order dated
11.09.2025 specifically granted liberty to the KIADB to file all
relevant documents including material if any, to establish that the
recommendations made by the DLSWCC has exceeded 15%
quota fixed for such allotments. However, no such material has
been placed on record. There is no material to establish the
manner in which the recommendations were made; the extent of
disposable land; and the extent of allocation recommended for
various MSMEs. There is no material to establish the extent by
which the 15% quota has been exceeded if at all.
10. It is also not disputed that the DLSWCC also includes
KIADB's nominee amongst other officials. Therefore, it was
essential for the KIADB to address the issue of the allocation of
land exceeding the quota internally. There is no material to indicate
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HC-KAR AND 21 OTHERS
that the KIADB's nominee had objected to the recommendation of
allotments made on the ground it exceeded the quota fixed under
the Industrial policy.
11. In the event, the KIADB was aggrieved by any of the
recommendations made by the DLSWCC, it is essential for the
KIADB to challenge the same at an appropriate stage before an
appropriate forum. However, it was not open for the KIADB to
ignore DLSWCC's recommendation in entirety.
12. At this stage, the learned counsel appearing for the KIADB
submits that KIADB has reserved lands for allocation to the writ
petitioners and it would suffice if it is clarified that the impugned
order would not be treated as a precedent, which would preclude
KIADB from availing its remedies, in cases where the DLSWCC's
recommendations exceeded the quota fixed under the industrial
policy.
13. In view of the above, we dispose of the present appeals with
the clarification that the impugned order shall not be read as a
precedent precluding KIADB to take recourse to remedies in the
event the recommendations made by DLSWCC's are contrary to
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NC: 2025:KHC:39602-DB
HC-KAR AND 21 OTHERS
norms or policies. In the event the KIADB is aggrieved by any of
the allocations recommended by the DLSWCC, it would not be
precluded from availing of its remedies in that regard.
14. Pending applications are also disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KPS,
