SAI INTERNATIONAL HOTEL Vs. KARNATAKA INDUSTRIAL AUTHORITY

JUDGEMENT

(1.) This petition filed under Articles 226 and 227 of the Constitution seeks to lay a challenge to the proceedings dtd. 6/12/2017 (Annexure-N1) at the hands of 3rd respondent-State Level Single Window Clearance Committee. Petitioner also seeks direction to the 1st respondent-KIADB to consider representation dtd. 12/9/2017 in accordance with law, particularly keeping in view the extant State Policy.

(2.) After service of notice, KIADB has entered appearance through its learned Sr. Panel Counsel, the State has entered appearance through the learned AGA, similarly, the 4th respondent-Company is represented by its Private Counsel.

(3.) Learned Sr. Advocate appearing for the Petitioner vehemently contends that in the light of the judgment in W.A.No.5198/2011 disposed off on 6/2/2012, his client has made his representation dtd. 9/3/2022 to the 3rd respondent-Committee and based upon what the 3rd respondent would give as input to the 1st respondent herein, said consideration has to take place. He also seeks voiding of the allotment made in favour of 4th respondent- Company to facilitate the consideration, particularly in view of the priority arguably indicated by the Division Bench in the above Writ Appeal.