Allahabad High Court
M/S Anant Raj Limited vs State Of U.P. And 5 Others on 5 August, 2025
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:131634-DB Court No. - 29 Case :- WRIT - C No. - 20781 of 2025 Petitioner :- M/S Anant Raj Limited Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Ganesh Datta Sharma,Pankaj Sharma,Surendra Kumar Chaubey Counsel for Respondent :- Archana Singh,Anuj Pratap Singh,C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Prashant Kumar,J.
1. Heard Shri Surendra Kumar Chaubey, learned counsel for the petitioner; Shri Ambrish Shukla, learned Addl. Chief Standing Counsel for State respondents and Smt. Archana Singh, learned counsel for U.P. State Industrial Development Authority (in short "UPSIDA").
2. The instant writ petition has been preferred for quashing the impugned order/ letter dated 13.12.2023 and its communication letter dated 23.07.2024 passed/ issued by respondent nos.4 & 5 and for a direction to respondents to ensure transfer of plot nos.E-1, E-2, G-10 to G-13, Industrial Area Mathura Site-B in favour of petitioner after taking permissible charge under law within stipulated period.
3. While entertaining the writ petition on 07.07.2025, the Court had proceeded to pass the following order:-
"1. Heard learned counsel for the petitioner; learned Standing Counsel appearing for the State respondents, and Mrs. Archana Singh, learned counsel for Uttar Pradesh State Industrial Development Corporation Ltd. (in short 'UPSIDC').
2. The instant writ petition has been preferred with the prayer to quash the order/letter dated 13.12.2023 and its communication letter dated 23.07.2024 passed/issued by respondents no.4 and 5. It is further prayed to command the UPSIDC to ensure transfer of land Plots No.E-1, E-2, G-10 to G-13 Industrial Area Mathura Site-B, in favour of the petitioner after taking permissible charge provided under the law, within the stipulated period.
3. The record reflects that the petitioner has filed Writ C No.22552 of 2022 (M/s Anand Raj Limited vs. State of U.P. and others), which was disposed of vide order dated 30.08.2022 passed by the Division Bench of this Court. While passing the said order, the petitioner had relinquished his rights and gave up the challenge to the impugned orders passed by the Regional Manager of the UPSIDC and he assured to the Court that he will be filing a fresh application for allotment of the plots in his favour at current market price and in case any such claim is set up before the Authority, the same is to be processed. The said writ petition was disposed of with the direction that the respondent, Corporation, decide the application, if so filed by the petitioner, within the stipulated period. It is apprised that the respondent Corporation has not decided the application of the petitioner, and due allotment has not been made in favour of the petitioner on the current market price.
4. In this backdrop, Mrs. Archana Singh, learned counsel for the UPSIDC, submits that some breathing time may be accorded to place on record the instructions as well as the estimate of the plot at the current market rate.
5. On her request, the matter is adjourned.
6. Put up as fresh on 15.07.2025, showing the name of Mrs. Archana Singh, learned counsel for the UPSIDC."
4. In response to the aforesaid order, learned counsel for UPSIDA had placed the communication dated 09.07.2025 issued by the Regional Manager, UPSIDA, which was taken on record on 15.07.2025 and a copy of the same was also handed over to learned counsel for the petitioner. In response thereof, learned counsel for the petitioner, on the instructions, states that the petitioner is inclined to clear the transfer charges of Rs.1,10,92,312/- within three weeks and direction may be issued to UPSIDA to execute lease deed after deposit of the aforesaid amount.
5. Considering the factual situation as well as the categorical statement/ assurance of learned counsel for the petitioner, the writ petition stands disposed of with observation that in case the petitioner deposits the aforesaid amount within three weeks, the UPSIDA would perform the consequential act expeditiously.
Order Date :- 5.8.2025 SP/