SAVITA SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Devesh Vikram, learned Additional Chief Standing Counsel for State respondent and Shri Ambrish Shukla, learned counsel for U.P. State Industrial Development Authority. In short "UPSIDA " (earlier known as "UPSIDC ").

(2.) The present writ petition has been filed, inter alia, seeking issuance of a writ in the nature of certiorari to quash the impugned order dtd. 24/5/2024, whereby the petitioner 's lease has been cancelled, and to set aside the subsequent order dtd. 12/8/2024, by which the petitioner 's review application dtd. 3/7/2024, seeking restoration of the allotment, has been rejected. The petitioner further seeks to cancel the scheduled e-auction of the plot in question and prays for a direction to the respondent authorities restraining them from dispossessing the petitioner from Plot No. E-235, ad-measuring 877.85 square meters, situated at Industrial Area Karkhiyaon, Phoolpur, Varanasi.

(3.) The petitioner was duly allotted the plot in question for the purpose of establishing industrial activities, in accordance with the policies and procedures prescribed by the authority. Respondent No. 2 - Uttar Pradesh State Industrial Development Authority (UPSIDA) - is a state-level industrial development authority entrusted with the responsibility of promoting and facilitating the development of industries across the State of Uttar Pradesh. As the governing body, UPSIDA exercises control over the allotment, management, and regulation of industrial plots within its notified areas, including the plot allotted to the petitioner.