NSL SUGARS LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of learned counsel for the parties, the matter is taken up for final hearing.

(2.) Heard Sri K.N.Phanindra, learned Senior Counsel appearing for the petitioner, Sri Prabhuling K.Navadgi, learned Advocate General appearing for respondent nos.1 to 4 and Sri Ashok Haranahalli, learned Senior Counsel appearing for respondent no.6.

(3.) Aggrieved by the rejection of its bid to take respondent no.5-factory on lease, the petitioner has preferred this Writ Petition.