PRETHISH KOVOOR Vs. SECRETARY TO GOVERNMENT OF KERALA; DIRECTOR OF INDUSTRIES & COMMERCE; GENERAL MANAGER

JUDGEMENT

(1.) Petitioner challenges Ext.P15 order by which the General Manager, District Industries Centre, Palakkad had directed resumption of 50 cents of land from out of 100 cents of land which was allotted to the petitioner in the New Industrial Development Area, Kanjikode.

(2.) The short facts involved in the writ petition would disclose that the petitioner was allotted 100 cents of land in the Industrial area for setting up of an industrial unit for manufacturing Copper Oxy Chloride. An agreement was executed on 3/12/2007. According to the petitioner, he was unable to start the unit on account of a ban imposed by the Central Government for manufacturing Copper Oxy Chloride.

(3.) Petitioner therefore requested the 3rd respondent for change in use of the allotted space. Petitioner claimed that he should be permitted to put up a new project for manufacturing hollow bricks. The 3rd respondent after taking into consideration the request made by the petitioner, allowed the same as per proceedings dated 27/6/2011. He was called upon to set up the unit within a period of three months. In the meantime, petitioner requested for change of constitution of the unit as partnership by including his wife as a partner. The same was allowed by respondents 2 and 3.