Karnataka High Court
United Dry Goods Pvt Ltd vs The Karnataka Industrial Areas ... on 20 April, 2009
Author: N.K.Patil
Bench: N.K.Patil
E1'-E "EH33 $11531 CQLERT OF KAREJATAKA AT EAEEGALORE W.P.}~Ea.Z9?8 CF 2838
1
N THE HSGH COURT OF KARNATAKA AT BANGALORE
Damn *1':-as ma 20"' DAY 03:' APRIL,
sarong L
THE H{)N'BLE MR. JUSTECE N.K.PAT§§. %
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gagsgre --.: V saamga, ADVOCATE) wéti ""'TH%€§'%fi.}' PETETSQN £8 FELED UMEER ARWCLE3 E26 ANS} 22? SF 'THE CQ§'%S"€'iE'i.§T§QN {BF ENQEA F'RA"s"§N€3 TO QUASH ANNEXUREN EN ¥%£FERENC3;E*QT. }'.2~2§3% ANS TO BRECT THE RESPONQENT TQ " ?'5%{'=\;'§E?iE THE :"wEECESSAR':' ENFRASTRUCTURE EN THE APPAREL PARK AT "?3€}{}DA8£LAPUR.
THEE WRH PET§TiC}N CGWNG ON FQR F'RELW€#NAR's' HEARlN{§ EEK' T 'aaoup, ma am "mp; comm' was THE FOLLOWEFKS:
IN 'i'§'"§}i Hiiiiri C€.}U}{"£'{.}3*' }'LAR?~éA'lZ>M»'L.f\ AT BA}\%£iAL{)i{E W.P.i-§0'299§$ 031' 2698 IN T1313 IIEGIE COURT G}? iiAR}€A'FAKA AT BAI'€{3..=§LORE W.P.}u'<3.2998 OF 2988 2 GRDER Petitioner in this petition is a Private Lin§'i_%é{d Cempany represented by its Director, Sri. Khaitani. Petitioner has saught fof-:qw;sh§n gH V' dated 7*" February 2093 bearing :Ec§g.§_ADB;;§_§)iALL(§4T.eAV» R 1525:5151 2612007-as and ti: "»1;i:ii'e«st aw km provide the necwsary ififi'a$tfQC&iéft.#:'§'iju§fi"i5!';. Apf§éfei'"f3ark at Deddabaiapur. H ' ' J L A z
2. The are that, in pursuantV§vé;if_' by the regponderfi .. Karr2ata§<ai"£ntiz3stfia.§ :$£'r'-;é_é3:':LDéve%cpment Board, ( 'B0326 far shgzgrt}, L.pet§fian_e f }fiaé'fi§§ the appiication far aliotméznt agofi 'V.VjivéndfiyzTjéfipparei 9ark at Dofidabalfapur on 28%' t'\1L'r3.ve_:¢:=:s"zf1.*:$e":*' request has been cansiderad anti
-the s¢3%m%&has alictted Piaf No.3-41 and issued the Certificate an 23" Juiy 2805. Thereafter; a ___' !'eaé;ge "agreement was; enterad into between the partia . an'd the same was 319.0 registered on 215% October 2095- /5 IN '1'Hi:§ Hifiiii C€}UR'i'U§~'§<_AR§\1A'l'AKA AT 3Aé4:,iA1,53€}3: w.pm.a2993 033 293:; LR? THE 131$}! CQURT OF EQAREEATMCA AT "«§<f."x.AL{}RE W.P.N<3.2':?98 OF 2083 3 Since the Beard did not pmvide the necessary infrastructure substantiaiiy, it is the case of pet%t§c1_ré§f:'« they csuid mt take up the cansrtructicm af 43 aliotted in their favour. But, spite cf making severai cerres;3Qr3defi::e ,'* reqt to provide irxfrastructura to V téke up construcfion the pint at the éfiérd has proceeded to i$s;.u e uniiateraiiy without afiorfd.Ei§.;(;"' and resumed the iand Being aggrieved by the cfiier appropriate reiiefs as stated 3bo§é;.._V§::et?§i<:«_r;er necasitated to present this V heard ieamed counsel appearing for peifiiofier 3f'Rfi:3~§$3§:§?fled aounsei appearing for respandent ; ' " 'Board 'ff::f'3~considerab!e iength of time, Learned cmmse! appearing for peiiiicner has Vfiiedi 3 defaileé affidavif dated 23" March 2009 {yr the EN 131:: 2~a:£2r{€:ou3<':' Sr' 1<._AR:'=éA'i'AKA 3'3' aAs«_;AL0t€5 W.P.No.2998 ox: 2:333 EN' Ti E13 Iflflil COEIRT Q35 K A REATAKA AT Bu%}"5GALQRE W.P.N<12§98 SF 2303 4 Director sf the petifioner Cempany, one Sri. Nathurrfiai Kaitani, stating that may want to fitabiish the Apgsarei park and to compiete the same, the}*~~rt§é§2d: 3 "
reagcmable time. Further, pefitianeiré undertake in submit the piatflfaif s;$h¢ficn_ v:}5tA%éi§A;..._ihr§éev nzcmths and urrfiertake to__. gut W§:iC.ifIiflV, 3l'*Ne§Vé mcnths after the pian 'undertake that the pmducfion '_:':;f:V$'z*stVE§;¥e~;§"t'%':ere>a"i'ter.
5. if': fiié by the petiticmer undefiaiiifiév ;5'r'fijéc:t with a particuiar peried = if: fine gtatemants made by fefipflljdfiifflf Eh .ivije~V?5*.ta:i&t;i'i'é:1t cf objectiom flied on their be-héifV§2stfié:'éirxA_._tI'1eyvBéve ccnsidered the case cf simfiar égténded the time for impiemeniatian of the H Vv . prejéftzt szgibja--5:: to payment of penaéty of 10% :31' me lam "Hi afri ef the View that, the same benefit may aim be *--«.'.«e.§£f§é'ht§'ed ta the petitioner and they wifi aim undertake in tha 18% cf 'fhé hand cost a$ penaity, as stated by /, MWWW 22% 'WE 1ri::j§{£§E.>L:x';' <31: KARNA'i'Ai<;A Ali" Bam-Au.;a§ W.P.Nu.299§§ 0:: 2993 E33 'PEEK EEG}? C{}'i_§RT QF KAREWXTAKA AT }3A}€i"_§AL{)RE W.?'.}-Eo.29§8 O}? 2G€t8 3 them in paragraph 4 cf the affidavit dated 23"" Maghh 2999 flied before this Court on 24*' March 2009. j'
6. Learned munsyai appearing for, * Snare; has neat disputed that, time fags :
favaur of ather aiicrtees éjike. fie'-._ "';:;-,a~ft%ti.:)v:s:*v':'e'; ievyingicaiiecting 10% gzf the :c)_f=.i__a nr23 'aé if that is 56:, I am 9? the not be any impediment fmj téfei. gonsider the reczaue-:~st sf t!"vs'é;;s*a::';1e benefit as has beef?' k:;iff"t3ti:3er persons and that, they caanfit . patitiener from ather $imi|ar}3v.. in extending the simiiar 1 WV-Eiafiiég-.fégard ta fhe facts and circumsmncw of _the $339.," égmted abave, withwt gczirng into further of"'§1e case and the stand taken by respective it weuid suffice far this Ccurt if appmpriaté :3i:9ecti:::n is issued to meet the ends :31' justice and /1 MMMWWWMW // .
"134 mi: rsiejfi £::;:;§~':'1'<a§«' KAR.NA'i'A1<;A A'? BANGALURE w.§Tz~se.299s oar §E§{§§ IN THE W531} CGURT OF K_AR}~§ATAKA AT BAI'é<3ALORii \&'.P.N::r.29§8 C3}? 2868 :3 safeguarfi the interwt of pefiticnef as weii as mz-'s;:::cn£:i':é'i'?r?t.
Board.
8. In the fight of the facts andM§§r¢umsta«:§r§¢~.$: thgz " ~« .. case, the writ petition flied by petit;e':3ne§f'is$' the foiicxwing directions:
I] The impgzgfrad 3 Vc§$Ei'§.>r??£m;'¢s;£fcSn ordar issu&dr'pass éc':1fA' _ V. be are!' dated IADB/..
HO 2007 -- as wide pe::z;mr Es permitfed fa seak é:--x!ensidn..¢f i'irne 'far'" a period sf we year twine . ., A by paymenf :33' 10% of the Iarrd 33 Lmdertaken by them in "'%'~é:;e.~.':Asz?§;5Aavit dated 23'" March 2009 fifed * = §ef:}}e this Court on 24"' March 2009, within a V 'fiaeriad of Ewe weeks fram the date of receipt of copy of this order:
:3; '1'§3u.~: Hiéibl C*{S:3a';* mt KA1{Ns\'£L=\,KA AT amzea 2,914}: \%u',P.Na.29§S my 2363