B MAHABOOB SUBANKAR Vs. MANAGING DIRECTOR KSSIDC LIMITED

JUDGEMENT

(1.) The petitioners are before this Court assailing the decision of the Single Window Committee dated 24.07.2009 by the official respondents herein for allotment of sites in Hiriyur Industrial area, more particularly in respect of the Site Nos.4 and 5, 6 and 7 and Site No.8 as at Annexure-H to the petitions.

(2.) The petitioners and respondents No.3, 4 and 5 had participated in the process whereunder the official respondents through the notification dated 03.01.2009 had sought for application for allotment of sites. The sites in question applied for by them and which are the subject matter in these petitions are the sites which were available in the layout of the official respondents in Hiriyur, Chitradurga District.

(3.) The grievance of the petitioners herein is that though a procedure of allotment of marks was followed by the official respondents to decide the person to be chosen for allotment, the marks as assigned is not in accordance with the laid down procedure and the same has been done in an arbitrary manner.