Allahabad High Court
M/S Swarneem Real Estate Pvt. Ltd. And 13 ... vs State Of U.P. And 2 Others on 10 December, 2019
Bench: Shashi Kant Gupta, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 40726 of 2019 Petitioner :- M/S Swarneem Real Estate Pvt. Ltd. And 13 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ashish Kumar Mishra,Sankalp Narain,Shashi Bhushan Mishra Counsel for Respondent :- C.S.C.,Anuj Pratap Singh Hon'ble Shashi Kant Gupta,J.
Hon'ble Piyush Agrawal,J.
After arguing the matter for quite some time, learned counsel for the petitioner has confined his prayer to the extent that a direction be issued to the Managing Director, U.P. State Industrial Development Corporation Limited, respondent No.2 to decide the representation dated 27.8.2019 within a stipulated period, which is stated to be pending.
Heard Sri G.K.Singh, learned senior counsel assisted by Sri Sankalp Narain, learned counsel for the petitioners, learned standing counsel for the State respondents, and Sri Harshwardhan Gupta, learned counsel for respondent no. 2 and 3.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, this writ petition is finally disposed of with a direction to the petitioner to make a fresh representation before the Managing Director, U.P. State Industrial Development Corporation Limited, respondent No.2 taking all pleas which are permissible under the law within two weeks from today along with a certified copy of this order. In case such representation is made, the said authority shall make all endeavours to consider and decide the same in accordance with law expeditiously preferably within a period of six weeks after affording an opportunity of hearing to the petitioner, by a reasoned and speaking order from the date of receipt of the said representation.
We make it clear that we have not entered into the merits of the claim being made by the petitioner and the same shall be decided by the authority concerned on its own merits.
Order Date :- 10.12.2019 samz