JEEVAKUMAR.V.S. Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioner seeking for a direction to respondents 1 to 3 to comply with the directions contained in Exhibit P1 within a time limit and to direct the 2nd respondent to take a decision on Exhibit P4 representation.

(2.) THIS is a case, wherein the petitioner is the proprietor of a registered Small Scale Industrial Unit in Industrial Development Area, Angamaly. The petitioner wanted allotment of additional extent of land for expansion of his Unit and also for establishing another unit. It is averred in the Writ Petition that the land alloted to the 4th respondent was resumed and the challenge made by the 4th respondent against the resumption order has become final.

(3.) THE learned Government Pleader submitted that the remaining formalities will be completed expeditiously. THE Writ Petition is therefore disposed of directing the 3rd respondent to complete the required formalities, for enabling the petitioner to get possession of the plots alloted to him after fulfilling the conditions. THE learned counsel for the petitioner also submitted that the amount required will be deposited by the petitioner within one week and on deposit of the amount by the petitioner, further formalities will be completed within a period of six weeks thereafter.