JCBL MARREL TIPPERS PVT. LTD. Vs. MANAGING DIRECTOR, STATE INDUSTRIES PROMOTION CORPORATION OF TAMILNADU LTD

JUDGEMENT

(1.) We have heard Mr.V.P.Sengottuvel, learned counsel for the appellant and Mr.Abishek Murthy, learned standing counsel for the respondents.

(2.) The present appellant had filed the writ petition challenging the communication dtd. 21/1/2021. Under the said communication, the SIPCOT alleged that the petitioner has not completed the project within the prescribed period. The said default amounts to non-observance and breach of conditions of Lease Deed and non-compliance of the terms of Allotment Order/Lease Deed. Under the said communication, the petitioner was directed to show cause as to why the allotment of the plot should not be cancelled and/or to resume the land.

(3.) The writ petition filed by the petitioner was dismissed under the impugned order by the learned Single Judge.