DIGAMBER GARMENTS Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THESE writ petitions have been filed to essentially challenge the communication dated 10.07.2002 issued by the Delhi State Industrial Development Corporation Limited (in short DSIDC) i.e. Respondent No.2. The petitioners are aggrieved by the impugned communication as their allotment to plot No.8 (Pocket-F) Sector-5, situate at Bawana Industrial Area, Delhi, admeasuring 200 sq. mtrs., stands cancelled (hereinafter referred to as the plot in issue). The allotment, as a matter of fact, had been made in favour of the Petitioner No.1 company.

(2.) THE background facts, based on which, challenge has been laid are, broadly as follows:

(3.) THE petitioners were, however, as per letters of allotment, required to close down their existing industrial units as soon as they shifted to the allotted alternate industrial plot or by 31.03.2001, which was earlier.