K K VINOD S/O K V KRISHNAPPAN Vs. DIRECTOR OF INDUSTRIES & COMMERCE DIRECTORATE OF INDUSTRIES & COMMERCE

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is contended by the petitioner that the petitioner had initially been allotted an extent of 40 cents of land lying in resurvey No.419 of Pudussery Central Village to the petitioner for setting up an industrial unit of manufacturing corrugated boards and duplex boards on hire purchase basis. Since the said land was not having road access or suitable pathway for transportation of goods, the said land was resumed by the 2nd respondent and another plot was allotted by Exhibit P1 order. Thereafter by Exhibit P2, the said plot was also changed and another 40 cents lying in resurvey No.365/part and 367/part was allotted to the petitioner. Meanwhile, the petitioner was also forced to change the proposed industrial activity of manufacturing corrugated boards and duplex boards to the plywood manufacturing due to bad market conditions. However, the Forest Department of Tamil Nadu State, having reserve forest in the nearby area did not grant no objection certificate. Therefore, the petitioner was compelled to give up the industrial activity of manufacturing plywood. The request of the petitioner to set up bone meal unit was objected by the nearby food processing unit. Ultimately the petitioner was compelled to proceed with the manufacturing of corrugated boards and duplex boards. However, the 2nd respondent issued Exhibit P6 order resuming the land allotted to the petitioner. The said order was served on the petitioner on 27.10.2017. It is submitted that the petitioner has already submitted plan for permission to construct the building before the 2nd respondent and requested to grant time for 3 months to commence the industrial activities. The petitioner has also expended substantial amount for the setting up of units and remitted amounts towards hire purchase installment. Exhibit P6 order is under challenge in the writ petition.