(1.) Batch of these petitions call in question a notification declaring the subject properties in these petitions to be a slum under the provisions of the Karnataka Slum Areas (Improvement and Clearance) Act 1973 ('the Act' for short).
(2.) Heard Sri M Shivaprakash, learned counsel appearing for petitioner in W.P.No.22611 of 2005; Sri Abhinav Ramanand, learned counsel appearing for petitioner in W.P.No.20955 of 2005; Sri L.M. Chidanandayya, learned counsel appearing for the petitioner in W.P.No.21192 of 2005, Sri K.S. Rahul Cariappa, learned High Court Government Pleader appearing for respondents/State and Sri B.B.Patil, learned counsel appearing for the Board.
(3.) Before embarking upon consideration of the issue on its merit, I deem it appropriate to notice the protagonists in the case at hand. The petitioner in W.P.No.21192 of 2005 is M/s Chandra Spinning & Weaving Mills Private Limited (hereinafter referred to as 'the Company' for short); Respondents 1 and 2 are the State in the Department of Housing and Respondent No.3 is the Karnataka Slum Clearance Board. In Writ Petition No.20955 of 2005 the petitioner is an individual land owner and the respondents are the same. Writ Petition No.22611 of 2005 is again by a land owner and the respondents are the same.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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