BANGALORE DEVELOPMENT AUTHORITY Vs. MITTAL STEEL LIMITED

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 12/11/2020 passed by the learned Single Judge by which the writ petition preferred by the respondent No.1 has been allowed.

(2.) The learned Single Judge, by an order dtd. 12/11/2020, has quashed the impugned notification dtd. 3/3/2014 issued by the Bangalore Development Authority (hereinafter referred to as 'the Authority') and the communication of the Additional Chief Secretary of Urban Development Department dtd. 12/7/2019 and a writ of mandamus has been issued to the Authority to permit respondent No.1 to utilize the schedule property for the purpose specified in the Revised Master Plan, 2015 and Zoning Regulations 2007 without insisting a no objection certificate from Karnataka Industrial Areas Development Board or any other authority.

(3.) We have heard the learned counsel for the parties at length.