VINUMAC INDUSTRIES Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD

JUDGEMENT

(1.) Sri B.K. Sampath Kumar, learned Counsel for the petitioner rightly and fairly submits that prayer-C for cancellation of allotment made in favour of respondent Nos.2 to 10 be dismissed as not pressed.

(2.) Placing the said submission on record, prayer- C only in so far as it relates to cancellation of allotment made in favour of respondent Nos. 2 to 10 is dismissed as not pressed.

(3.) The petitioner has filed the present writ petitions for a writ of certiorari to quash the endorsement/letter bearing No.KIADB/HO/4412/ 2012-13 dated 2.7.2012 issued by the 1st respondent as per Annexure-A declining to allot the land to him in 1st Phase, Peenya, Bangalore and a writ of mandamus directing the 1st respondent to allot an industrial land to him as per its application Annexure-B.