LAWS(MAD)-2009-4-532

DEEJAY PLASTICS P LTD Vs. CHAIRMAN AND MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF TAMILNADU

Decided On April 23, 2009
DEEJAY PLASTICS (P) LTD. Appellant
V/S
CHAIRMAN AND MANAGING DIRECTOR, STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL NADU Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner.

(2.) THE main contention of the learned counsel for the petitioner is that the demand made by the second respondent by his impugned proceedings, dated 9.12.2003, asking the petitioner to pay the maintenance charges and other dues for Plot No.F-4, used by the petitioner company, in the SIPCOT Industrial Estate, Gummidipoondi, is arbitrary, illegal and void.

(3.) IN view of the contentions made on behalf of the petitioner, as well as the respondents, and on a perusal of the records available, this Court is of the considered view that the petitioner has not shown sufficient cause or reason to interfere with the impugned proceedings, of the second respondent, dated 9.12.2003. The contentions raised on behalf of the respondents in the counter affidavit filed on their behalf have not been refuted by the learned counsel appearing on behalf of the petitioner. Hence, the writ petition stands dismissed. No costs.