OZONE URBANA INFRA DEVELOPERS PRIVATE LIMITED Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Petitioner has challenged show-cause notice dated 16-10-2015 issued by the 2nd respondent-Assistant Commissioner, Doddaballapur Sub-Division, Doddaballapur. Under that notice, the proceedings are sought to be initiated against one P.M. Anjinappa S/o. Muniramaiah under Rules 108-D(6) and 108-K of the Karnataka Land Revenue Rules, 1966 made under the provisions of the Karnataka Land Revenue Act, 1964. Petitioner is an allottee of various extents of land from Karnataka Industrial Areas Development Board ('KIADB' for short). The impugned notice is in respect of Sy. No. 90, new No. 161 of Kannamangala Village, Devanahalli Taluk, Bangalore Rural District, measuring 1 acre 20 guntas. The aforesaid land is also a piece of land which has been allotted to the petitioner by KIADB.

(2.) I have heard learned Counsel for petitioner and learned Counsel for respondents 1 to 3 and perused the material on record. Learned Counsel on both sides however submit that this writ petition could be disposed of in terms of the order dated 1-12-2014 passed in Writ Petition No. 49889 of 2014 (Ozone Urbana Infra Developers Private Limited (formerly known as MFAR Infrastructure Development Private Limited and Ozone Urban Land Developers Private Limited), Bangalore v. State of Karnataka and Others, 2015 1 KarLJ 478).

(3.) Learned Additional Government Advocate submits that the impugned notice has been issued to P.M. Anjinappa and not the petitioner. So the petitioner does not have a cause of action to impugn the notice.