STARLINE PACKERS PRIVATE LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. B.K. Manjunath along with Sri. Naveen Kumar M., learned counsel for petitioner.

(2.) In this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks for a writ of certiorari for quashment of the order dated 29.12.2017 passed by respondent No. 3.

(3.) The facts leading to filing of the writ petition briefly stated are that, industrial plot No. 231-A at Sompur I Stage Industrial Area, Nelamangala taluk, Bengaluru district, measuring 6,170.70 Sq.Mtrs. was allotted to the petitioner on 14.12.2010 for a consideration of Rs.95,60,547/-. The possession certificate was issued by respondent on 14.12.2010 and thereafter a registered agreement dated 10.02.2011 was issued. It is the case of the petitioner that the petitioner spent a sum of Rs.25,00,000/- for leveling the land and construction of the compound wall and also obtained 90 KVA HT power line which was sanctioned by BESCOM on 20.04.2011. However, respondent No. 2 - Karnataka Industrial Area Development Board (hereinafter for the sake of brevity referred to as 'KIADB') by a communication dated 18.05.2013 informed the petitioner that the Karnataka State Pollution Control Board has issued instructions to take immediate action to cancel allotment of plots and to further stop development of Sompura Industrial Area I Stage.