ANAND STAMPING (INDIA) Vs. DSIDC

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:-

(2.) The facts that have led to the filing of the instant petition reveal that the petitioner was allotted Plot admeasuring 150 sq. yards. bearing No. L-161, Bhorgarh Bawana-II Industrial Complex under the Relocation of Industries Scheme of 1996 vide letter dtd. 17/9/2010. The possession letter thereto dtd. 30/1/2014 and the Plot Status Certificate dtd. 14/2/2014 was also issued to the petitioner.

(3.) It is the case of the petitioner that when the allottee went to take over the physical possession of the aforesaid plot, the same was found to be encroached upon, whereafter, the petitioner filed a complaint with the SHO, Police Station Narela, Delhi seeking registration of FIR against the encroachers. Complaints were also made by Ex-Engineer (CD) to the concerned Police Station.