JSW STEEL LIMITED Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) We have heard the submissions of the learned counsel appearing for the petitioner on 30th October 2019. As a request was made by her for grant of time, we did not dispose of the petition and adjourned the petition till today.

(2.) The learned counsel appearing for the petitioner has sought permission to make further submissions today which we have allowed. Accordingly, we have also heard the learned Additional Government Advocate for the State.

(3.) The petitioner claims that it is a largest integrated steel plant in the country. It appears that the petitioner applied for allotment of additional land for the benefit of the said project. On the basis of the order dated 11th March 2011 passed by the State Government, the Karnataka Industrial Area Development Board (in short 'the said Board') allotted land measuring 629.92 acres for creation of impounding reservoir as a single unit project. A letter dated 07th April 2015 addressed by the said Board provided that a lease will be granted for a period of 99 years subject to the conditions stated in the letter. On the basis of the said allotment, the lease was executed by the said Board on 10th April 2015 in favour of the petitioner in respect of area of 629.92 acres for a period of 99 years.