VIJAYA INDUSTRIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS claim to be registered firms interested in establishing different industries such as brick industries, cotton genning, pharmaceutical and other industries at Growth Centre, Raichur. In this writ petition, they are challenging the resolutions dated 15.09.2012 passed in the 319th meeting of the Karnataka Industrial Area Development Board 2nd respondent herein, according approval for formation of Housing Layout in an extent of 180 acres of land in the Raichur Growth Centre and further resolving to allot housing plots as per Rules after formation of Housing Layout in the Raichur Growth Centre in favour of M/s. Surana Industries Ltd. 7th respondent herein, for construction of housing tenements for their employees and staff. A writ of mandamus is also sought against the respondent -authorities to allot land to the petitioners in the industrial centre i.e., Growth Centre at Raichur.

(2.) CASE of the petitioners is that they had filed applications for grant of lands for setting up industries. About 2,000 acres of land was acquired by the KIADB and 1,755 acres of land was allotted to various industries at Raichur right from 1992. The 7th respondent Surana Industries was also allotted about 300 acres of land.

(3.) AFTER petitioners filed applications seeking grant of land in the Growth Centre, KIADB, Raichur, the Single Window Agency established by the State approved the request of the petitioners for grant of land in its meeting held on 17.07.2012. However, all of a sudden, 2nd respondent KIADB passed the impugned resolution resolving to allot 180 acres of land in Raichur Growth Centre for formation of Housing Layout and for allotment in favour of the employees and staff of the 7th respondent. In fact, the 2nd respondent went to the extent of allotting the work of preparation of the project for formation of layout to one M/s. Vastu Shilpa.