HOYSALA PLANTATIONS Vs. KARNATAKA STATE

JUDGEMENT

(1.) THE appellant is the unsuccessful writ petitioner in Writ petition No. 1872/2006.

(2.) APPELLANT-PETITIONER was allotted industrial shed bearing Nos. B 142 and B-143 in the Industrial Estate at Hebbal, Mysore under lease-cum-sale basis for establishing a small scale industry for the manufacture of coffee seeds processing. The tentative price of the shed was Rs. 25,74,000/- as per the allotment proceedings dated 4-6-2003. As per the terms of allotment and consequent agreement entered into between the appellant and the respondent Corporation, the appellant agreed to the following terms for repayment of the loan under lease cum sale basis :

(3.) PURSUANT to the said agreement, the appellant petitioner had taken possession of the shed.