Karnataka High Court
M/S Kesoram Industries Limited vs State Of Karnataka on 17 September, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF A'
CIRCUIT BENCH AT GULBARGA -
DATED THIS THE 17th DAY: E V' A
BEEof%1?°; C C .
THE HON'BLE MR.JUST1EE EAM.MQT1A};C'REDDY " A C
WRIT PvI42*'!.'IV.TIO}_;'u"'E\TVD'Ts:7 Cé32s5E§§57'/09E (KL :2 .~» ass)
IN W.P. NO. 82856/2C.0 9§'
M /s.
A COMAPAVNY 1'I*:;,:oRTJoRATE.D UNDER
THE PROVISIONS .COMPANIES ACT, 1956
HAVING' OFFICE AT NO.9/ 1,
RN. MUKHERJEE
KOLKATA-700 0022 V .
WEST BENGAL, HAVING ITS UNIT AT
.'_{/F;S1AVTt\DA'i'1'Av--CEMENT, LAXMINARAYAN NAGAR,
f «,SED}';M,4 DIST: GDLEARGA 585222
}_ RI£P'.'~.,_B"{. IT_s.Jo1NT PRESIDENT
2* _
. . PETITIONER
AA {BY PRAMOD N. KATHAVI, ADVOCATE)
~ 1. STATE OF KARNATAKA
DEPARTMENT OF COMMERCE ('SI INDUSTRIES
VIKASA SOUDHA,
DR. AMBEDKAR VEEDHI 2
E Eé
-M,/"x ',1
BANGALORE--56000I
BY ITS PRINCIPAL SECRETARY.
2. STATE OF KARNATAKA,
DEPI'. OF REVENUE, 1,
MULTI STORIED BUILDING'.
DR. AMBEDKAR VEEDHI '
BANGALORE-560001 A
REP. BY ITS SECRETARYG'
3. THE DEPUTY CQMMISSIVQNEIN
GULBARGA DISTRICT'-- ; "
GULBARGA5851QV_1:' T '
4. THE TAJE~i[ISI'LDA.R g
SEDAM 585222. I
%
5. DEPUTY DVIREOTOR.
DEP2XRTMEN1'.O'FIy'IINES 3: GEOLOGY
_ SEDAM _TALUK,"-SEDAM--585222
.. DISTRICT:-GULBARGA.
If EU THE REVENUE INSPECTOR
' ' SEDAIWSI35222
. SEDAM
' DISTRICT GULBARGA.
... RESPONDENTS
A ~ (BY SR1. NLKUMAR, AGA)
THIS W.P. FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR THE RECORDS PERTAINING TO THE NOTICES OF'
DEMAND DT. 25.7.2008 (ANNEXURE-F] ISSUED BY
Ni
six I
THE 5TH RESPONDENT; LETTER NO.
GU/GM/21/08-09 -DT: 17.12.2008 [}';NNEXURE§'I'{)','»4_
KAM/DCB/GA/CU/2 1/07-08 DATED _NlL__'(ANN:EXURE:
HI}, DATED NIL (ANNEXURE5-H2}ISSUEDB3. E'4'THEj' '
RESPONDENT, REMINDER DATED' "'O4;L)7.2;Q09 '
[ANNEXURE--K}, REMINDER DT. -20.082009,
(ANNEXURE--M), ISSUED: BY THE' 6'?"
THE NOTICES OE ATTACHMENT/SCALE
DECLARATION/ORDER OI3f"'*-DISTRAIN*If IN FORM 39
AND 40 BOTH DTI;~..2o.0S.200j9IANNEXU'RES N AND
N1] ISSUED BY THE4TH RESPONDENT.
IN W.P. NO. S2357/2'009j; K
BETWEEN: £:'§::'-'::§':V! I E'
M/S,..GRAS_IM'*ENDU_STRI}:3S.LIMITED
A CtV3MPA3§\'EY.. INCORPORATED UNDER
THE ~PROVISIO'NS o'EC'OM'PANIES ACT, 1956
I-IAVING"REGISTERE-D"0'FFICE AT NAGDA,
I MADHYA_VPF!.AD-ESH.'«H"A\fING ITS UNIT
M f'S. RAJASI-IREE EC EMENT,
ROAD,
" .TALUIf<;: SEDAM, DISTRICT:
' GULBARGA 4385222.
_ 'REP;'vBY_IT.S»EXECUTfVE PRESIDENT
. . PETITIONER
~ '(By SRI. PRAMOD N. KATHAVI, ADVOCATE)
AND:
E 1. STATE OF KARNATAKA
DEPARTMENT OF COMMERCE 8: INDUSTRIES
VIKASA SOUDHA, W
Sfl
DR. AMBEDKAR VEEDHI
BANGALORE--56000 1
BY ITS PRINCIPAL SECRETARY.
2. STATE OE KARNATAKA,
DEPT. OF REVENUE, .
MULTI STORIED I-3UILDI_NO
DR. AMBEDKAR VEED--HI'-.
BANGAI.2ORE--~«56-0001 I C
REP. BY ITS SECRETARY . "
3. THE DEPUTY COi\a'MIS'SI.OIIxIER2% j
GULBARGA DISTRICT ' "
GULBARGA 585101
4. THE E
SEI)AII<{.V"1';AI2.:I}K ~
SEDAM 58E.»f222'_'OO"7vO'.§-. , I
DISTRICT GU_LBARGA. ._ S _
5. DEPUTY DIRECTOR I I
DEPARTMENT OF MINES S: GEOLOGY
SEDAM TPJDK, ,,SEDAIxIE5S5222
DISTRICT; GULBARGA.
,6. THE Of?.E'§?'_EN'iIfE~.INSPECTOR
I A «.S\EDAM" 585222 ~ 21;
TALUK SEDAM I
-iDI.STR1CT ('3'.-ULBARGA.
RESPONDENTS
(BI? 5;°IR.'I_:v_.1\\*§i.KUMAR, AGA)
THIS W.P. FILED UNDER ARTICLES 226 AND 227
'OFTHE CONSTITUTION OF INDIA PRAYINO TO CALL
FOR THE RECORDS PERTAINING TO THE NOTICES OF
apt
DEMAND BEARiNG NO. GAGU Ee/U N1
1769/2008-09/642 DT. 25.7.2008 (ANNE.IxI1RE;A)
ISSUED BY THE 5TH
RESPONDENT, REMINDER BEARING No.
vAsUL1:2009--10 DT. t13.07.Y2o09 (ANNExURE--E1,
RESPONDENT; . :'DEM";'\.ND'
BEARING NO. KAM/DCB/GAMGU/2*1f0--7508=. DATED,
23.12.2008 (ANNEXURE--C), iSSUED -BY" 43'" 7.
ISSUED BY THE 6TH RESPONDENT; THEROTECYES OF'
ATTACHMENT/SALE DEVCLARA'F1ON/ORDER OF
DISTRAINT IN FORM 39 BOT'H.,BE,ARINO NO.
KAM/D.C.B./21/2vOO~7_'--08' 20.08.2009
(ANNEXURES G 1} iJIisSUf_ED BY THE 4TH
RESPONDENT;ANDH_E'i'C,. j '
THESE =:PE'FI'1"IC,'5N.E.'»..__..(§3OMING ON FOR
PRELIMI_NA1?Y 'B' GROUPTHIS BAY, THE COURT
MADE THE };f'OLLO'N1NG;s. ' '
ORDER
Cotnlnon of fact and that of law arise for maki--ng_,__h.ence, with the consent of the learned Rpeounssel 'efo':'.__the parties, the petitions, are clubbed f heard and are disposed of by this ogetheiflj -1 comrnon order.
The petitioners are companies registered under Companies Act, 1956, engaged in the manufacture H and distribution of cement at its units namely M/s Vasavadatta Cement, Laxminarayan Nagar, Sedam and ii 'R M/s Rajashree Cement, Aditya Nagar, Sedam, respectively.
3. The petitioners were-,the'_' benefici'-ar_ies'i'v_, of ; acquisition of large tracts Industrial Area Develop;ii~;.entA." the Karnataka industrial Areat'i}e%;e1gp1rién-t net, 1966, pursuant to which set up and manufacturing "_'activit}_; ..carriedf~-on,:f'eversince the year 198:4 " On the allegation that the 4th, Sti~_a'nyd issued demand notices and reininders '-caVlli'ng "upon the petitioners to pay huge '' «,s_'ums rnoney towards compounding of conversion fine ._ mof"'the lands acquired, have presented these p"etitions.'"'
4. Learned counsel for the State submits that the demand notices may be read down as show cause notices entitling the petitioners to file their objections which the Deputy Commissioner, Gulbarga would #3 consider and pass orders in accordance with law, after extending a reasonable opportunity of -the petitioners.
5. The Learned connselpfor the p'eti_tione_r'Vdoesnot j oppose the submission of the Advocat.e:§"
6. The demand notices each'ofV:th:e petitions i.e. in W.P.82856/2009--..._ayit tr, H1, H2, K and M and in W..i1?.828:.53--'i,':.2§)O9 Amié;.%mreswA, c and E, are 'read cause notices permitting the petitioners -to -file stheir explanations and additional Cxplanatvions, "if-.....ai1y, after the Deputy Commissioner V the material in support of the show ':c_ause_ pnoptices, which the Deputy Commissioner is directed to consider, after extending a reasonable 'oppportunity of hearing to the parties and to pass orders strictly in accordance with law. Petitioners to file explanations on or before 3rd November 2009. The writ petitions are accordingly keeping all contentions open.
"off In.