SRI LAXMI INDUSTRIES Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents and perused the records.

(2.) In this petition, the petitioner is seeking for the following reliefs:

(3.) A perusal of the material on record will indicate that the petitioner was allotted the subject land with a lease-cum-sale agreement dtd. 13/7/2011, which was proceeded by a possession certificate dtd. 20/6/2011. Since the petitioner did not have the financial capacity to put up construction and complete the project within the stipulated period, the petitioner addressed communications and requested for extension of time which was granted by the petitioner by the respondents vide Annexure-E dtd. 6/8/2016. Subsequently, the partnership deed of the petitioner having been reconstituted, the petitioner submitted additional representations at Annexures-F, H and J dtd. 11/10/2021, 25/11/2021 and 29/3/2022, respectively, requesting further extension of time and for permission to complete the project after raising necessary funds.