STATE OF RAJASTHAN Vs. ULTRATECH CEMENT LTD

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-State of Rajasthan(In short 'State Government') has assailed the judgment dtd. 26/2/2016, passed by a Division Bench of the High Court of Judicature for Rajasthan Bench at Jaipur whereby the order dtd. 5/10/2012, passed by the learned Single Judge dismissing a writ petition preferred by the respondent-Ultratech Cement Ltd.(In short 'Company') (S.B. Civil Writ Petition No. 15416 of 2012) was set aside and its appeal allowed with a direction to the appellant-State Government to process the allotment of the land in favour of the respondent-Company for setting up a cement plant in Tehsil Nawalgarh, District Jhunjhunu, in terms of the letter of allotment dtd. 23/2/2012.

(3.) A brief overview of the facts of the case is necessary.