SRI MAHALAKSHMI PLASTICS Vs. PUDUCHERRY INDUSTRIAL PROMOTION DEVELOPMENT

JUDGEMENT

(1.) This writ petition has been filed seeking a Mandamus directing the Respondents 2 to 4 to effect new power supply to the petitioner's industry at the Industrial Plot allotted in No.B-57, measuring an extent of 648 Sq.M., comprised in R.S.No.37/2 (Part) and R.S.No.37/4 (Part) at PIPDIC Industrial Estate, Sedarapet Revenue Village, Puducherry without reference to any alleged arrears of the erstwhile allottee of the said industrial plot.

(2.) It is the case of the writ petitioner that petitioner firm was allotted the industrial Plot bearing No.B-57, measuring an extent of 648 Sq.M. in R.S.No.37/2(Part) and R.S.No.37/4(Part) at PIPDIC Industrial Estate, Sedarapet, Puducherry on lease basis. A lease deed was executed by the first respondent on 2/5/2016, in favour of the Petitioner granting long time lease for a period of 99 years. The said document has been registered at the Office of the Sub-Registrar, Villianur.

(3.) The petitioner has also paid a sum of Rs.2,91,600.00 by way of premium to the first respondent and has also been regularly paying the rent. He has also paid a sum of Rs.7,51,455.00 to the first respondent towards the cost of the superstructure that was existing in the said property. The property was handed over to the petitioner in May, 2017.