Patna High Court - Orders
Bihar Industrial Area Devp.Aut vs Deepak Paints Pvt.Ltd & Ors on 23 February, 2015
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.353 of 2008
In
Civil Writ Jurisdiction Case No. 7352 of 2007
======================================================
Bihar Industrial Area Development Authority & Anr.
.... .... Appellant/s
Versus
Deepak Paints Pvt.Ltd & Ors .... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1395 of 2009
IN
Civil Writ Jurisdiction Case No. 7066 of 2009
======================================================
Bihar Industrial Area Development Authority
.... .... Appellant/s
Versus
M/S Swastik Hotel And Inns (P) Limited .... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1281 of 2010
IN
Civil Writ Jurisdiction Case No. 13808 of 2007
======================================================
Bihar Industrial Area Development Authority
.... .... Appellant/s
Versus
M/S Durga Chemical Industries& Ors. .... .... Respondent/s
======================================================
with
Letters Patent Appeal No.699 of 2011
IN
Civil Writ Jurisdiction Case No. 16831 of 2009
======================================================
The Managing Director Bihar Industrial Area Development Authority &
Ors.
.... .... Appellant/s
Versus
Nisar Khan @ Nisar Ahmad Khan .... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1243 of 2014
IN
Civil Writ Jurisdiction Case No. 7262 of 2010
======================================================
The Bihar Industrial Area Development Authority & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors .... .... Respondent/s
======================================================
Appearance :
Patna High Court LPA No.353 of 2008 (45) dt.23-02-2015 2
(In LPA No.353 of 2008)
For the Appellant/s : Mr. Sharad Kumar Sinha, Advocate
Mr. Lalit Kishore, Advocate
For the Respondent/s : Mr. Subhash Chandra Bose
Mr. Dhananjay Kumar
Mr. Sunil Prasad
Mr. Neeraj Raj
Mr. S.D.Sanjay
Mr. Gopal Prasad Gupta
Mr. Akash Chaturvedi
Mr. Siddharth Prasad
Mr. Purushottam Jha
Mr. P.C. Agrawal
Mr. Arbind Kumar Jha
Mr. Vinay Krishna Tripathy
Mr. K.D.Chatterjee
Mr. R.K.Agrawal
Mr. Anupa Nand Jha
Mr. Nil Kamal
Mr. Ranjan Kumar Singh
Mr. Satyabir Bharti
Mr. Rama Nand Poddar
Mr. Girish Chandra
Mr. Md. Khurshid Alam
Mr. Gautam Kejriwal
Mr. V.R.P.Singh
Mr. Sanjeet Kumar
Mr. Raj Kamal
Mr. Arun Kumar
Mr. C.M.Saxena
Mr. Md.Hussamuddin Azad
Mr. Hans Lal Kumar
Mr. Prabhat Kumar Singh
Mr. Ganesh Prasad Singh
Mr. Surendra Kumar Singh, Advocates
(In LPA No.1395 of 2009)
For the Appellant/s : Mr. Piyush Lall, Advocate
For the Respondent/s : Mr. Raju Giri
Mr. Subhash Chandra Bose, Advocates
(In LPA No.1281 of 2010)
For the Appellant/s : Mr. Piyush Lall, Advocate
For the Respondent/s : Mr.
(In LPA No.699 of 2011)
For the Appellant/s : Mr. Piyush Lall, Advocate
For the Respondent/s : Mr.
(In LPA No.1243 of 2014)
For the Appellant/s : Mr. Rajeev Ranjan Prasad, Advocate
For the Respondent/s : Mr. V.K.Singh, GA-3
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Patna High Court LPA No.353 of 2008 (45) dt.23-02-2015 3
CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD
SINGH
and
HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH)
45 23-02-2015In the writ proceedings before the learned Single Judge, the challenge was to the authorities of Bihar Industrial Area Development Authorities (hereinafter referred to as the BIADA) to cancel allotment of industrial plots in the manner in which it was done. The leaned Single Judge allowed the writ petitions and set aside the order of cancellation as passed by the authorities of BIADA. BIADA then filed these Intra-Court Appeals.
Learned counsels for the writ petitioners submit that during pendency of the appeals they have been now permitted by BIADA under fresh orders to function/establish and run their units.
We are prima facie of the view that where these subsequent events have taken place, it would not be proper to hear appeals in relation to those cases as the factual matrix has materially changed in between.
Let BIADA file an affidavit indicating the names of the units along with their plot numbers which have been permitted to continue, notwithstanding earlier orders of cancellation as against them. Once this list is furnished, this Court would pass necessary orders protecting the rights of Patna High Court LPA No.353 of 2008 (45) dt.23-02-2015 4 those writ petitioners and keeping them away from these appellate proceedings. Liberty is also granted to individual entrepreneurs, who would be respondents or proforma respondents in these appeals, to bring these facts to the notice of this Court for appropriate orders.
Put up these appeals on 16th of March, 2015.
(Navaniti Prasad Singh, J) (Jitendra Mohan Sharma, J) P.K./-
U