USHADEVI SHRISHAIL DHARI Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD

JUDGEMENT

(1.) LEARNED Additional Government Advocate takes notice for respondent 4. Annexure -E - -Communication dated 7 -6 -2012 addressed to the petitioner by the 3rd respondent -Development Officer, KIADB, Belgaum, informing her that Demand Draft for a sum of Rs. 25,000/ - received by the respondent -KIADB on 16 -3 -2012 could not be accepted towards the cost of allotment of industrial plot bearing No. 59 of Mahalabahagyat Industrial Area, Bijapur and therefore, the allotment made to her stood cancelled for non -payment of balance amount within the stipulated time, has been called in question in this writ petition.

(2.) IT is the case of the petitioner that she was allotted an industrial plot on 15 -9 -2011. She had paid initial deposit of Rs. 25,500/ - and was required to pay the balance cost of Rs. 1,42,000/ - within 180 days i.e., to say on or before 14 -3 -2012.

(3.) ADMITTEDLY , petitioner did not pay the balance amount of Rs. 1,42,000/ - within the time stipulated. In fact, petitioner has paid a sum of Rs. 50,000/ - through DD dated 13 -1 -2012 and a sum of Rs. 25,000/ - through DD dated 13 -3 -2012 along with a letter requesting time to pay the remaining amount of Rs. 67,000/ -. Later on the said Demand Draft was returned by the respondent -KIADB as per Annexure -E - -communication informing her of the cancellation of allotment for non -payment of balance amount. Thereafter, petitioner sent on more DD for a sum of Rs. 67,000/ - on 14 -6 -2012. Learned Counsel for the petitioner submits that the said DD has been returned to the petitioner.