RENUKA FERTILIZERS Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT

JUDGEMENT

(1.) The petitioner has filed the present writ petition assailing the order at Annexure-E.

(2.) The petitioner was allotted Plot No.1324 measuring 500 sq.mtrs. at Kanabaragi Industrial Area, Belagavi and lease-cum-sale agreement has been executed by KIADB in favour of the petitioner on 25.06.2011.

(3.) It is stated that the request was made to respondent No.2 to extend the time to implement the project. It is further submitted that as per letter at Annexure-C, the petitioner was called upon to furnish necessary documents including the plan for putting-up of construction and thereafter, question of extension of time to implement the project would be considered. It is further stated that the notice came to be issued to the petitioner at Annexure-D whereby the petitioner was called upon to appear and explain as to the steps taken for implementation of the project. However, it is stated that as per the order at Annexure-E, allotment made in favour of the petitioner came to be cancelled wherein there was a direction to surrender the possession to the authority.