Allahabad High Court
M/S Anant Raj Limited vs State Of U.P. And 4 Others on 30 August, 2022
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 22552 of 2022 Petitioner :- M/S Anant Raj Limited Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sanjeev Singh Counsel for Respondent :- C.S.C.,Anuj Pratap Singh,Archana Singh,Sanjeev Singh Hon'ble Manoj Kumar Gupta,J.
Hon'ble Ram Manohar Narayan Mishra,J.
Heard Sri Sanjeev Singh, learned counsel for the petitioner, learned Standing counsel for the State-respondents and Ms. Archana Singh, learned counsel for respondent nos. 2, 3 and 4.
The petitioner has assailed the order dated 30.6.2016 by which, Regional Manager has cancelled the allotment of Industrial Plot Nos. G-5 to G8, E-1 and E-2, Industrial Area, Mathura Site-B. The petitioner has challenged another order dated 8.4.2022 passed by the Executive Officer, U.P. State Industrial Development Corporation, in pursuance of the direction issued by this Court by order dated 17.2.2022 in Writ-C No. 18657 of 2020.
The net effect of the above orders is that allotment of industrial plots mentioned above in favour of private respondent no. 5 stood cancelled on account of breach of conditions of the allotment order and the request of the petitioner for transferring the plot in it's favour being assignee of respondent no. 6 also stood rejected.
After making submissions at some length, Sri Sanjeev Singh, counsel for the petitioner submitted that the petitioner is giving up challenge to the impugned orders and that it will be filing a fresh application for allotment of the plots in it's favour at current market price and the said application be directed to be decided by the respondent-Corporation within specified time frame.
Counsel appearing on behalf of respondent-Corporation states that in case any such application is filed, it will be decided in accordance with the existing policy of the respondent-Corporation.
Accordingly, and in view of the statement made by counsel for the parties, we dispose of the instant petition with a direction to the respondent-Corporation to decide application, if so filed by the petitioner within a period of four weeks from the date of it's filing along with true attested copy of the instant order. The decision will be taken by the respondent-Corporation without being influenced by the fact that petitioner has so far claimed rights as assignee of respondent no. 5.
(R.M.N. Mishra, J.) (Manoj Kumar Gupta, J.) Order Date :- 30.8.2022 A.P. Pandey