(1.) W.P.Nos.112223-112231/2017 are filed seeking for a declaration that Ss. 28, 29 and 30 of the Karnataka Industrial Areas Development Act, 1966 (hereinafter referred to as 'the 1966 Act' for brevity) are unconstitutional. The consequential prayer in these writ petitions is to quash the notifications issued under Sec. 28(1) and (4) of the 1966 Act.
(2.) W.P. Nos.28861-28670/2016 are filed seeking for quashing of the notifications issued under Ss.
(3.) (1) and 1(3) and the notifications issued under Ss. 28(1), 28(4) of the 1966 Act. 3. As far as the prayer for declaring that Ss. 28, 29 and 30 of the 1966 Act are invalid, that question has been decided in Writ Appeal No.1105/2019 and connected matters by the Division Bench and it is held by the Division Bench that the provisions of the Act are not repugnant to the 2013 Act and have not been impliedly repealed on the commencement of 2013 Act.