KRITHIKA AGRO FARM CHEM ENG IN Vs. UOI

JUDGEMENT

(1.) Heard Counsel for the parties. This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 22nd August, 2005 by which he dismissed the writ petition on the ground of lack of territorial jurisdiction.

(2.) We are in agreement with the judgment of the learned Single Judge. The advertisement challenged before the learned Single Judge reads as follows:

(3.) The aforesaid advertisement was published in the newspaper "The Samaj" which is circulated only in Orissa. That advertisement was issued and the Government of Orissa had invited expression of interest from businessmen for setting up of an Oil-Palm Extraction Unit of 2.50 M FFB. per hour capacity in Rayagada/ Gujapati/ Ganjam District, Orissa.