CONCORD INDIA PRIVATE LIMITED AND ORS. Vs. ASSISTANT COMMISSIONER, BANGALORE NORTH SUB-DIVISION AND ORS.

JUDGEMENT

(1.) Since common questions of law and that of fact arise for decision making, with the consent of the learned Counsel for the parties, petitions are clubbed together, finally heard and disposed of by this order.

(2.) In all these petitions, the challenge is over the official memorandum dated 23.4.2015 whereunder the Assistant Commissioner, Bangalore North Sub-Division, Bengaluru, directed:-

(3.) The grievance of the petitioners, in common, is that the State Government exercising jurisdiction under Section 3(1) of Karnataka Industrial Area Development Act, 1966 (for short 'KIAD Act') declared 148 Acres 20 guntas of land in Sy.No.1 of Kadugodi Plantation by notification dated 4/10-8-1970 as an industrial area and by another notification dated 5/10-8-1970, declared that Chapter VII of the said Act would come into force, prior to coming into force of Karnataka Forest (Conservation) Act, 1980 with effect from 25th October 1980 and therefore, neither the revenue department of the State nor the Forest Department have any right, title or interest over the said lands. It is the further allegation of petitioners that the Assistant Commissioner had neither jurisdiction nor competence to pass the order impugned, under the 'KLR Act'.