Allahabad High Court
M/S Mmr Saha Infrastructure vs Union Of India And 2 Others on 10 July, 2020
Bench: Kaushal Jayendra Thaker, Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - C No. - 10800 of 2020 Petitioner :- M/S MMR Saha Infrastructure Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Rohan Gupta,Akshay Mohiley Counsel for Respondent :- A.S.G.I.,C.S.C.,Kaushalendra Nath Singh Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Vivek Varma,J.
We have heard Sri Rohan Gupta and Sri Akshay Mohiley, learned counsel for the petitioner, and Sri Shashi Prakash Singh, learned Additional Solicitor General of India, assisted by Sri Piyush Mishra, learned Advocate, for Union of India through video conferencing and Sri Kaushalendra Nath Singh, learned counsel appearing for the New Okhla Industrial Development Authority- respondent no. 3.
The present writ petition has been filed seeking following reliefs:
"a. Issue an appropriate writ, order or direction in nature of mandamus, directing the NOIDA to consider and decide the representation of the petitioner dated 12.06.2020 (Annexure-37) by a reasoned order, within a specified period of time as may be stipulated by this Hon'ble Court and to further restrain the NOIDA from giving effect to the impugned Notice dated 20.05.2020 (Annexure-38) during the pendency thereof;
b. Issue an appropriate writ, order or direction in the nature of certiorari, quashing the impugned notice dated 20.05.2020, (Annexure-36 to the writ petition) issued by the Respondent no. 3;
c. Issue an appropriate writ, order or direction in nature of mandamus, directing the Respondent Authority to provide Zero period to the petitioner from 12.01.2012 till date and reschedule the dues towards land premium, interest and lease rent, in accordance with law."
When the matter is taken up, Sri Kaushalendra Nath Singh, learned counsel for respondent no. 3, submits that the representation of the petitioner dated 12.06.2020, which is annexure-37 to the writ petition, would be considered and decided by the competent authority expeditiously and till the decision is taken, no coercive measure shall be taken.
In view of the statement so made by learned counsel for respondent no. 3, without expressing any opinion on the merits of the case, the writ petition is disposed of with a direction to the competent authority to consider and decide the representation of the petitioner dated 12.06.2020, annexure-37 to the writ petition, expeditiously but not later than 31.10.2020. The petitioner, if so chooses, may furnish a copy of this petition also along with a certified copy of this order to the competent authority which will be treated as part and parcel of the representation. Till the decision is taken, no coercive action shall be taken against the petitioner.
With the above directions, the writ petition is disposed of.
Order Date :- 10.7.2020 SKT/-