LAWS(SC)-2023-4-81

BISHAMBHAR PRASAD Vs. ARFAT PETROCHEMICALS PVT. LTD

Decided On April 20, 2023
BISHAMBHAR PRASAD Appellant
V/S
Arfat Petrochemicals Pvt. Ltd Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This batch of appeals arises from the judgment dtd. 20/7/2021 passed by the Jaipur Bench of the High Court of Judicature for Rajasthan whereby the Writ Petition filed by Respondent No. 1 - M/s. Arfat Petrochemicals Pvt. Ltd. in all connected matters was allowed. As a corollary, the decision by the Cabinet Committee of the State of Rajasthan, and resulting instructions issued to the Rajasthan State Industrial Development and Investment Corporation Ltd. ("RIICO") to cancel a series of permissions and approvals granted/awarded to Respondent No. 1 in respect of industrial land in Kota, Rajasthan, were set aside.

(3.) There are different Appellants before us in the respective SLPs. They include the State of Rajasthan (hereinafter, "State of Rajasthan" or "State Government"), RIICO, and various workers unions (hereinafter, "Appellant Unions"). As the nature and type of relief sought by both the State of Rajasthan and RIICO, stand on a slightly different footing to that of the Appellant Unions, we will address the State of Rajasthan and RIICO (collectively, "Appellants") separately, to maintain the distinction between the reliefs sought by them as compared to the Appellant Unions.