KARNATAKA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD Vs. KUMAON ENTERTAINMENT AND HOSPITALITIES PVT. LTD

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 28/7/2017 passed by the Division Bench of the High Court of Karnataka in Writ Appeal No. 175 of 2017 titled "Karnataka State Electronics Development Corporation Ltd. Vs. Kumaon Entertainment and Hospitalities Private Limited", whereby the appeal of the appellant was dismissed, thereby confirming the judgment of the learned Single Judge dtd. 3/9/2015 and 14/11/2016, allowing the Writ Petition No.1605 of 2015 of the respondent and dismissing the review petition respectively.

(2.) The State of Karnataka came up with a policy decision for the purposes of promoting and developing industries related to Electronic and Information Technology within the State. It established Karnataka State Electronic Development Corporation Ltd. (In short known as "appellant") as a Non-Profit Organisation for the aforesaid purpose across the State including the Electronic City in Bangalore. Acquisition of land in large amount was made in Bangalore city for setting up an area known as Electronic City.

(3.) The appellant, vide its 133rd Board Resolution came up with a new selection process for allotment of land in the Electronic City. Vide allotment letter dtd. 25/1/2006, the appellant allotted plot admeasuring 0.25 acres to the respondent for development of such land to be used in industry relating to Information Technology and Electronic Development Sector (Animation and Multi Media Services). The tentative price fixed of the allotted land was Rs.1.00 Crore per acre. The respondent was required to commence the project at the earliest.