PATEL JETALAL RAMAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present intra Court appeal has been filed impugning the judgment and award dtd. 6/3/2013 passed by the learned Single Judge in W.P.No.17211/2009 (LA-KIADB) filed by the 3rd respondent herein.

(2.) The parties are referred to as per their ranking before the writ Court, for the sake of convenience.

(3.) The 3rd respondent herein, who was the petitioner in the writ Court i.e., the Royal Fragrances Private Limited, the Company said to have been incorporated under the provisions of the Companies Act, 1956, having its Head Office at No.E-13/29, "Harsha Bhawan, Ground Floor, Middle Circle, Connaught Place, New Delhi - 110 001, challenged the decision of the Government dtd. 18/3/2009 and a direction issued to the Karnataka Industrial Area Development Board (for short 'the dtd. 23/5/2009 to denotify the land in KIADB') Sy.No.10/2 measuring 23 guntas, Sy.No.10/3 measuring 13 guntas, totally measuring 36 guntas.