PRAKASH DAL MILL Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) THE appellants in these writ appeals are the petitioners in Writ petition No. 23578 to 23617 of 1999. The Appellants feeling aggrieved by the order of the learned Single Judge dated 7. 12. 1999 in W. P. Nos. 23578 to 23617 of 1999 dismissing the Writ Petitions, have preferred these Writ Appeals.

(2.) THE background facts leading to the filing of the Writ Petitions be noted briefly in the first instance and they are as follows:-

(3.) THE Karnataka Industrial Areas Development Board (hereinafter referred to as the Board), the second respondent herein, formed an industrial layout at Tarihal village in the year 1983, pursuant to which, it invited applications from intending purchasers for allotment of industrial sites. In response to the same, the petitioners-Appellants who were desirous of owning industrial sites and putting up their respective industries, applied for the allotment of the sites. It is seen that the petitioners-Appellants applied for the allotment of the sites at different points of time. Pursuant to the said applications made by the Appellants, the Board issued letters of intent indicating that the Board had resolved to allot them the sites shown in the cause title to the Petitioners at tarihal Industrial Estate. Further, the said letters also indicated the tentative price at which the land was sought to be allotted. In response to the letter of intent, the Appellants who were desirous of allotment of industrial sites, taking into account the tentative price and depending upon their financial capacity, indicated their willingness for the sites being allotted in order to enable them to abide by the allotment. Thereafter, the letters of allotment were issued in favour of the Appellants incorporating terms and conditions of allotment. Subsequent thereto, lease-cum-sale agreements were executed in favour of the Appellants on their complying with conditions of allotment.