M. S. ANAZ Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is preferred primarily challenging Ext.P5 letter issued by the 2nd respondent. Thereafter by amending the writ petition, further challenges are made to Exts.P6, P18 and P19.

(2.) The issue involved in this writ petition pertains to allotment of plot in the industrial or developmental area, Aroor which is confined to a plot measuring 30 cents resumed from the possession of M/s. Periyar Engineering. According to the petitioner, as per Ext.P3 priority list of entrepreneurs published in the year 2014, petitioner held rank No.3, while another person, Mr. Salarudeen (who is now deceased), held rank No. 7, and the 4th respondent held rank No. 18.

(3.) The Rules pertaining to the allotment is Ext.P1. As per Rule 5, the application for land under these Rules shall be disposed of taking into consideration the desirability and suitability of the industry proposed in the area and also the capacity of the applicant to conduct the industry or any other matter the department may consider relevant. Any application can be rejected by the department without assigning reasons therefore.