GCL PRIVATE LIMITED (FORMERLY KNOWN AS GCL INDIA PRIVATE LIMITED), PEENYA INDUSTRIAL ESTATE, BANGALORE Vs. STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) - The petitioners in all these petitions except in W.P. No. 35521 of 2016 are assailing the communications issued to each of the petitioners where under the petitioners have been informed and were called upon to pay the revised tentative allotment rate for the plot allotted in favour of the petitioners in Somapura, I and II Stage Industrial Area. While assailing such communication the petitioners are also seeking that clause 22 contained in the registered lease-cum-sale agreement be quashed.

(2.) In W.P. No. 35521 of 2016 the very petitioner in W.P. No. 41431 of 2014 who is the allottee of Plot bearing Nos. 67-A and 67-B measuring 3 acres is assailing the communication issued by the respondent intimating the petitioner that the 'no objection certificate' sought by them cannot be issued at that stage in view of the pendency of W.P. No. 41431 of 2014.

(3.) Since common issues arise for consideration in these petitions, they are taken up together and disposed of by this common order.