G. MAHENDRAVARMA Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD

JUDGEMENT

(1.) The Petitioner is before the Court seeking for the following reliefs:

(2.) Petitioner, a member of the Scheduled Caste Community, had applied for a plot reserved for the said community for starting a garment industry. In pursuance of which, on 14/5/2019, he received an intimation that the Single Window Agency, in its meeting held on 2/5/2019, had allotted 2 acres of land in Adakanahalli Industrial Area, Mysore district. Respondent No.3 issued an allotment letter to the Petitioner on 19/4/2021 in respect of 8080 sq.mts. of land in Plot No.2/69-1 of Adakanahalli Industrial area. In terms of which, the Petitioner was asked to pay a sum of Rs.8,30,000.00 towards 10% of the land cost and other expenses, the allotment value being Rs.1.60 crores.

(3.) Subsequently, a modified allotment letter was issued on 5/5/2021, calling upon the Petitioner to make payment of the sum of Rs.11,97,416.00. The Petitioner is stated to have made payments as requested; a sum of Rs.11.00 lakhs was paid on 29/1/2021.