JAI CHAMUNDA TILES Vs. ADDL CHIEF SECRETARY (APPEALS)

JUDGEMENT

(1.) SHRI Jagdish Mehta, learned counsel for the petitioner; Shri L.R.Pujari, learned AGP for the respondents. Heard.

(2.) THE short facts necessary for disposal of the present writ application are that on an application by the petitioner to establish Roof Tiles Industry, the State Government, vide order dated 16.1.80 allotted a chunk of land to the petitioner at the rate of Rs.150/ - per sq.mt. and certain conditions relating to allotment were agreed between the parties which are shown in Annexure:A.

(3.) CONDITION no. 7 clearly provides that land has been allotted for tiles industry, the land would not be used for any other purpose without the permission of the Collector. Condition no. 8 clearly provides that the land use would not be changed for any other purpose or with anybody without the permission of the Collector. Terms also provided that in case, the petitioner commits any breach of the conditions, then, under condition no.23, allotment would stand cancelled and the land would be resumed by the Government.