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Karnataka High Court

Auto Complex vs M/S Mms & Sta Enterprises on 24 August, 2012

Author: K.L.Manjunath

Bench: K.L.Manjunath

                              1
                                    W.A. Nos.17754-17755/2011 (GM-KIADB)




    IN THE HIGH COURT OF KARNATAKA AT BANGALORE

           DATED THIS THE 24TH DAY OF AUGUST 2012

                          PRESENT

           THE HON'BLE MR. JUSTICE K.L.MANJUNATH

                            AND

           THE HON'BLE MR. JUSTICE V.SURI APPA RAO

            W.A. Nos.17754-17755/2011 (GM-KIADB)

BETWEEN :

AUTO COMPLEX
THE GARAGE & ENGINEERING WORKS
SHOP ASSOCIATION(REGD.)
SAGR ROAD, SHIMOGA CITY-572 201
REPRESENTED BY ITS
PRINCIPAL SECRETARY
DHANANJAYA.                                         ...APPELLANT

                 (By SRI. S V PRAKASH, ADV.)

AND :

1       M/S MMS & STA ENTERPRISES
        A PROPRIETORSHIP FIRM,
        NO.54, K R PURAM EXTENSION
        OPP. TO RAMMANDIR, SHIMOGA
        REP BY ITS PROPRIETRIX
        SMT. FATHIMA YASMIN

2       THE KARNATAKA INDUSTRIAL
        AREA DEVELOPMENT BOARD
        NO. 14/3A, 2ND FLOOR,
        RASHTROTHANA
                                   2
                                           W.A. Nos.17754-17755/2011 (GM-KIADB)


      PARISHATH BHAVAN
      NRUPATHUNGA ROAD
      BANGALORE-1
      REPRESENTED BY ITS
      SECRETARY

3     THE ASSISTANT SECRETARY
      THE KARNATAKA INDUSTRIAL AREA
      DEVELOPMENT BOARD
      ZONAL OFFICE NO. CA(1-B)
      KARUR INDUSTRIAL AREA
      P B ROAD
      DAVANAGERE-577 006.                              ...RESPONDENTS

             (By SRI. REUBEN JACOB, ADV. FOR R-1)


      These Writ Appeals are filed under Section 4 of the Karnataka
High Court Act, 1961, prays that this Hon'ble Court be pleased to call
for entire records in W.P. No.20663/2010 and 20777/2010; set aside
the order passed by the learned Single Judge dated 24.06.2011 in W.P.
Nos.20663/2010 and 20777/2010.

      These Writ Appeals coming on for Orders this day,
K.L.MANJUNATH.           J.,   delivered        the      following         :


                          JUDGEMENT

Having heard the learned Counsel for the parties since the order passed by the learned Single Judge has been confirmed by this Bench in Writ Appeals Nos. 15254/2011 and 17697/2011 on 5 th June 2012, which appeals were filed by the KIADB, the present appeals 3 W.A. Nos.17754-17755/2011 (GM-KIADB) does not survive for consideration.

2. Following the reasons stated in the aforesaid writ appeals, these writ appeals are also dismissed.

Sd/-

JUDGE.

Sd/-

JUDGE.

Rbv