National Textile Corporation Ltd. (A ... vs The State Of Bihar on 5 December, 2023

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Patna High Court - Orders

National Textile Corporation Ltd. (A ... vs The State Of Bihar on 5 December, 2023

Bench: A. Abhishek Reddy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.17391 of 2022
                 ======================================================
           1.     National Textile Corporation Ltd. (a Govt. of India Undertaking) having its
                  registered Head Office at Core IV, Scope Complex, 7 Lodhi Road, New
                  Delhi 110003 through its Managing Director having its Retail Marketing
                  Division Office at S.P. Verma Road Patna.
           2.    The Deputy General Manager, Marketing, in-charge Retail Marketing
                 Division, National Textile Corporation, S.P. Verma Road, P.S. - Kotwali
                 Town and District Patna - 800001.

                                                                           ... ... Petitioner/s
                                                  Versus
           1.    The State of Bihar through the Principal Secretary, Industries Department,
                 Government of Bihar, Patna.
           2.    The Principal Secretary Industries Department, Govt. of Bihar, Patna.
           3.    The Bihar Industrial Area Development Authority having its office in Udyog
                 Bhawan Patna through its Managing Director.
           4.    The Chairman cum Managing Director Bihar State Industrial Ara
                 Development Authority, (BIADA), Udyog Bhawa, East Gandhi Maidan,
                 Patna.
           5.    The Executive Director (Operation) BIADA, Udyog Bhawan, East of
                 Gandhi Maidan, Patna.
           6.    The Deputy General Manager, Administration and Human Resources,
                 BIADA.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. M. N. Jha, Sr. Adv.
                                               Mr.Giridhar Gopal Tiwary,Adv
                 For the Respondent/s   :      Mr.Abbas Haider ( Sc 6 )
                 For the BIADA                 Mr. Avinash Kumar, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
                                       ORAL ORDER

6   05-12-2023

Learned counsel appearing on behalf of the respondents has stated that the present writ petition is not maintainable as the petitioner has already approached the AMRCD, New Delhi for redressal of his grievance. Therefore, the present writ petition may be disposed off with a direction to Patna High Court CWJC No.17391 of 2022(6) dt.05-12-2023 2/2 the AMRCD, New Delhi to dispose of the dispute raised by the petitioner.

2. Without going into the merits or demerits of the case, having regard to the facts that the petitioner has already approached the AMRCD, New Delhi seeking redressal of his grievance, the present writ petition is disposed off with a direction to the AMRCD, New Delhi to dispose off the dispute pending between the parties herein as expeditiously as possible preferably within a period of three months from the date of the receipt of the copy of this order.

3. Learned counsel appearing on behalf of the respondents has stated that the property which is subject matter of the present writ petition is being used by BIADA for its own use, therefore, the request made by the petitioner to direct the authorities not to create any third party interest is liable to be rejected.

4. Accordingly, the present writ petition stands disposed off.

(A. Abhishek Reddy , J) Bhardwaj/-

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Patna High Court - Orders