ANIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The case of the petitioner is that he had proposed to establish an automobile unit for the purpose of manufacturing auto components in Belur Industrial Area of Belur village, Dharwad, with a proposed investment of Rs.48 crores and the proposal for generating employment for about 300 persons.

(3.) That the proposal was placed before the State Level Single Window Clearance Agency and the State Level Single Window Clearance Agency was pleased to approve the proposal of the petitioner.