DSIDC Vs. NARESH GUPTA RESPONDENT

JUDGEMENT

(1.) These appeals have been preferred against the judgment of the learned Single Judge dated 22nd September, 2005 filed by the respondents herein.

(2.) We have perused the record and heard learned counsel for the parties.

(3.) The writ petitions were filed by the respondents when after receiving confirmation of the allotment plots under relocation scheme framed by the Government, their eligibility was cancelled and they were not handed over the possession. The stand of the appellant is that the respondents had applied under relocation scheme pursuant to a notice issued in 1996 which was a sequel to the orders passed by the Hon'ble Supreme Court in M.C. Mehta case. However, later on in view of the policy decision taken by the Cabinet and communicated to the appellant by the Department of Industries, the eligibility of the respondents to have plot under relocation scheme was cancelled, since they were found ineligible under the policy approved by the Cabinet.