Karnataka High Court
Nirman Shelters Bangalore Pvt Ltd vs The State Of Karnataka on 17 March, 2023
Author: Krishna S Dixit
Bench: Krishna S Dixit
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WP No. 2519 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
WRIT PETITION NO. 2519 OF 2022 (LA-KIADB)
BETWEEN:
NIRMAN SHELTERS BANGALORE PVT LTD.,
NO.112, 'SEAA TOWER', 1ST FLOOR,
KAVI LAKSHMISHA ROAD,
SAJJAN RAO CIRCLE, V V PURAM,
BENGALURU -560 004.
PRESENTLY AT NO.45-ANN, NISARGA LAYOUT,
NEAR KOPPA GATE, BANNERGHATTA ROAD,
BENGALURU-560 083.
REPRESENTED BY ITS MANAGING DIRECTOR
SRI. V LAKSHMINARAYANA.
...PETITIONER
(BY SRI. BRIJESH PATIL.,ADVOCATE)
AND:
Digitally signed
by SHARADA 1. THE STATE OF KARNATAKA,
VANI B DEPARTMENT OF INDUSTRIES AND COMMERCE
Location: HIGH
COURT OF DR B.R. AMBEDKAR BEEDI,
KARNATAKA VIKAS SOUDHA, BENGALURU-560 001.
REPRESENTED BY
ADDITIONAL CHIEF SECRETARY
2. KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD
III AND IV FLOOR, KHANIJA BHAVANA,
RACE COURSE ROAD, BENGALRU -560 001.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
AND EXECUTIVE MEMBER.
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WP No. 2519 of 2022
3. SPECIAL LAND ACQUISITON OFFICER.,
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD.,
KHANIJA BHAVANA, RACE COURSE ROAD,
BENGALURU-560 001.
...RESPONDENTS
(BY SRI.R SRINIVASA GOWDA.,AGA FOR R1;
SRI. C RAMAKRISHNA., ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT PROHIBITING/RESTRAINING THE RESPONDENTS FROM
DEMOLISHING THE COMPOUND AND OTHER
INFRASTRUCTURE/STRUCTURES IN SY NO.68/1(P), 235(P)
236(P) AND 237(P) TOTALLY MEASURING 6 ACRES 35 GUNTAS
(EXCLUDING 2 GUNTAS KHARAB) SITUATED AT RAJAPURA
VILLAGE, JIGANI HOBLI, ANEKAL TALUK, BENGALURU SO AS
TO DISPOSSESS THE PETITIONER FROM SAID LANDS EXCEPT
IN ACCORDANCE WITH LAW.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
5. Learned counsel for the Petitoenr submits that the prayer sought in the Writ Petition has rendered infructuous and accordingly the same be disposed off. Even otherwise, the Writ Petition suffers the Peremptory Order dated 03.03.2023 which reads as under:
"Office objections overruled. Learned AGA is requested to accept notice for the 1st respondent.-3- WP No. 2519 of 2022
Learned Panel Counsel Sri.C.Ramakrishna is requested to accept notice for respondent Nos.2 & 3.
Petitioner to furnish copy of the petition along with all the documents and learned Panel Counsel appearing for the KIADB and file acknowledgement in the Registry within ten days failing which petition stands rejected."
In view of the above, this Writ Petition is disposed off.
Sd/-
JUDGE Bsv