MAMTA STEELS LTD Vs. REGIONAL MANAGER

JUDGEMENT

(1.) PETITION has been filed by a company in liquidation. PETITIONer was alloted plot No.1512 at Kerala GIDC Estate in the year 1992. Since the petitioner did not pay the necessary charges, at one point of time, possession was taken back in the year 1998. PETITIONer's dues were restructured. However, since according to GIDC, such dues were also not paid, possession was reclaimed on 16.12.2002.

(2.) IT is the case of the petitioner that on 26.11.2001, it had applied for change of date of allotment from 17.11.1992 i.e. the date of initial allotment to 8.1.1996 i.e. the date when the Company received GEB power connection. The case of the GIDC, however, is that no such prayer was made prior to 26.11.2003. In view of the discussion hereinafter, this controversy becomes insignificant.

(3.) COUNSEL for the petitioner submitted that both factual aspects on which the impugned rejection order was passed are incorrect. He relied on affidavits of the petitioner and the documents annexed to contend that in large number of similar cases, GIDC had granted request to change of date of allotment.