SAI TEJA MININING INDUSTRIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.X.M.Joseph, learned counsel for the petitioners. Mr.Y.D.Harsha, learned Additional Government Advocate for respondent No.1.

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(3.) In these petitions under Article 226 of the Constitution of India, the petitioners inter alia seek a direction to respondent Nos.3 and 4 Bank to consider the offer of the petitioners dated 08.04.2015 contained in Annexure-C by way of one time settlement of the petitioners loan account by taking into consideration payment made by the petitioners to the tune of Rs.110.78 Lakhs as against total due of Rs.2,37,00,000/-. The petitioners also seek quashment of cancellation of licence issued to the petitioners project. The petitioners have also sought quashment of communication dated 10.06.2016, by which respondent- Bank has intimated that the auction sale in respect of the petitioners dwelling house has been confirmed. The petitioners also seek a writ of mandamus directing the State Government to expedite the decision with regard to grant of reliefs to iron ore based enterprises in the State of Karnataka as decided in the State level meeting dated 04.03.2015 as well as 04.01.2016. In W.P.No.36781-784/2015, the petitioners have prayed for a direction to the Government of Karnataka for formulate a scheme for waiver of loan and interest on bank loan on iron ore based industries. The petitioners have also seek a direction to respondent No.4 to the State Level Bankers Committee to defer recovery action against the petitioners till respondent No.3 takes a decision.