KALBURGI DALL MILL Vs. KARNATAKA STATE INDUSTRIAL

JUDGEMENT

(1.) Heard Sri R.S.Sidhapurkar, learned Advocate appearing for petitioners and Sri R.V.Nadagouda, learned Advocate appearing for respondents.

(2.) Petitioners are seeking for the following reliefs:

(3.) Perusal of endorsements dated 25.01.2012 and 30.01.2012 Annexures-A and B would indicate that respondent-Karnataka State Industrial and Infrastructure Development Corporation Limited (for short "Corporation") has rejected the claim of petitioners for one time settlement dues payable by the petitioners to respondent-Corporation. It is not in dispute that both petitioners have availed financial assistance from the respondent-Corporation. Grievance of first petitioner is that though all dues payable by first petitioner has been repaid to respondent-Corporation and no objection certificate was sought for release of title deeds deposited by way of mortgage as security towards the amount borrowed, Corporation has not released the same and despite order passed by this Court on 18.06.2015 directing the respondents to return the title deeds, same has not been returned by Corporation and order passed by this Court on 18.06.2015 came to be reiterated on 31.12.2015, and despite such orders, Corporation has failed to return the title deeds of first petitioner. Hence, Sri R.S.Sidhapurkar, learned Advocate appearing for petitioners prays for quashing of the impugned endorsements and he would hasten to add that amounts due by second petitioner to the Corporation though has not been repaid, it would be paid if some reasonable time is granted. Hence, he prays for suitable directions being issued in this regard.