- (1.)PETITIONER has sought for a direction to respondents to consider his request for allotment of site and to implement the decision vide Annexure-A, dated 9.1.2007.
(2.)THE records reveal that the petitioner made a request for allotment of site in Harohalli Industrial Area, III Phase, Bangalore, in the year 2006 with the respondents. THE State Level Single Widow Clearance Committee in its meeting held on 20.11.2006, has approved the petitioner to establish an Unit for manufacture of Auto Turned High Precision Micro Components and consequently recommended the respondents to allot 2 acres of land in Harohalli III Phase Industrial Area. Since the industrial site is not allotted, he made representations as per Annexures-G, and H, dated 5.2.2011 and 30.8.2011 respectively praying for allotment of site at the earliest. Since no useful purpose is served, this writ petition is filed.
The respondents though have appeared through an advocate, have not filed statement of objections. Respondent's counsel is also absent. Be that as it may, the endorsement at Annexure-A, dated 9.1.2007 reveals that KIADB has proposed to acquire an area to an extent of 1612 acres of land adjoining II Phase of Harohalli Industrial Area, Kanakapura Road and the acquisition proceedings are in the initial stage. Number of companies/entrepreneurs have already made applications for allotment of sites in the industrial area. The tentative price of the site to be allotted was also not yet finalized as on 9.1.2007. Since no records are forthcoming as to find out whether the acquisition process is completed or whether the industrial layout is formed or not, the prayer of the petitioner cannot be considered for the time being. It can only be considered after completion of the acquisition process and formation of industrial layout as per law. Till such time, the petitioner has to wait.

After completion of the aforementioned process as per law, the respondents shall consider the prayer of the petitioner for allotment of industrial site as per the decision of the State Level Single Window Clearance Committee in its meeting held on 20.11.2006 as per the endorsement at Annexure-A, dated 9.1.2007 and take decision in the matter. Writ petition is disposed of accordingly.