ANITHA A Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel Sri.Joby Jacob Pulickekudy appearing for the Appellant. Also heard the learned State Attorney Sri.K.V.Sohan representing the State Authorities.

(2.) The writ petitioner has filed this Appeal being aggrieved by the judgment dated 14.3.2019 whereunder, the W.P.(C)No.26283 of 2018 was dismissed by rejecting the challenge to the Ext.P7 order whereby, the resumption of 5 cents of land in the industrial estate was ordered by the General Manager, Palakkad District Industries Centre.

(3.) In the challenge to the Ext.P7 order, the petitioner contended that she was allotted 5 cents of land in Sy.No.337/9 Pt in the new Industrial Development Area of Pudussery Central Village and she secured allotment under the Hire Purchase Agreement dated 30.3.2005 (Ext.P1). The allotment was given for the purpose of setting up a Small Scale Industrial (SSI) unit engaged in DTP works, Xerox, Software Development and STD facility. The allottee paid the entire land value under the Hire Purchase Agreement but because of various circumstances, she failed to continue with the activity for which the land was allotted. That is how the authorities of the District Industries Centre ordered for resumption of the allotted land.