PROVIDENT HOUSING LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus directing the second respondent to consider the applications dtd. 31/1/2023, 8/2/2023, 23/2/2023 and 2/3/2023, for issuance of a 'No Objection Certificate' for Height Clearance to the petitioner in respect of the subject project.

(2.) Heard Sri Anandarama K., learned counsel for petitioner and Smt. Navya Shekhar, learned Additional Government Advocate representing the respondents.

(3.) The petitioner claims to be a public limited company incorporated under the Companies Act, 1956 and is in the business of real estate development and claims to be providing affordable houses to the public in general. The issue in the lis relates to a particular project of the petitioner in the name and style of 'Provident Neora', address of which is described in the body of the petition. The issue does not relate to any other claim of the petitioner, but only for issuance of 'No Objection Certificate' for Height Clearance by the second respondent.