SAVITA DEVI Vs. D S I D C

JUDGEMENT

(1.) THIS appeal is directed against the order dated 6th August, 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant and also the order dated 18th September, 2007 whereby a review application filed by the appellant was dismissed.

(2.) WHILE dismissing the writ petition, it was held that there is no cogent and sufficient evidence brought on record by the appellant to indicate that the unit of the appellant was functional in the true sense of the term till the relevant cut off date i. e. 31st December, 1996 in order to get the benefit of allotment of alternative land.

(3.) THE appellant herein alleged that she was having a unit functioning at the premises and that she had to close the said unit pursuant to the orders of the supreme Court some time in April and July, 1996. The orders of the Supreme court passed in April and July, 1996 indicate that all the units / premises carrying on industrial and impermissible activities in residential and non-conforming areas were required to cease operations w. e. f. 31st December, 1996 and that they were eligible to industrial plots / premises to be alloted by government agencies including the DSIDC.