COMMISSIONER OF INDUSTRIES Vs. O P BATRA

JUDGEMENT

(1.) By this writ petition, the petitioner has assailed the order dated 4th July, 2006 passed in PPA No. 155/2003. The facts giving rise to the present writ petition are narrow compass.

(2.) It was also a term and condition of the letter of allotment that the respondent was required to start production in the allotted premises within six months from the date of taking over of possession of the factory. The petitioner also provided other facilities including one window service for SSI Registration; recommendation for import and hire purchase of machinery; a telephone connection; issue of municipal licence for running a factory and installation of an individual power, grant of loans, marketing and products etc.

(3.) It is stated that despite several notices, the respondent neither started production in the allotted premises in terms of the allotment letter nor paid any rent since the date of taking possession of the same to the petitioner.