(1.) This petition seeks the quashing of the order dated 30 January 2013 passed by the Chief Executive Officer of Greater Noida Industrial Development Authority1 by which the representation filed by the petitioner pursuant to the judgment and order dated 25 July 2012 passed in Writ Petition No.71265 of 2011 earlier filed by the petitioner has been rejected. The representation had been filed by the petitioner for recording the name of the petitioner in place of M/s. Krishna Fabrication Private Limited2 in the 'No Objection Certificate'3 issued by Greater Noida.
(2.) It transpires from the records of the writ petition that on 15 March 1995 M/s. KFL submitted an application to Greater Noida for granting a NOC to set up a company for manufacturing trim and sheet metal assemblies claiming that it was owner of Khasra Nos.291, 295, 276, 277, 289, 299, 205, 199, 155, 162, 292, 203, 276, 166, 293 and 280 situated in village Habibpur of Greater Noida admeasuring approximately 75000 sq. meters. On 26 April 1995 Greater Noida issued the NOC in favour of M/s. KFL for setting up the industrial unit on certain terms and conditions. However, a notification under section 4 of the Land Acquisition Act, 1894 read with section 17 was issued on 19 September 1996 for acquisition of land situated in Khasra Nos.205, 276, 277, 278, 279, 280, 291, 292, 293 and 294 in village Habibpur.
(3.) It is also stated that for the purpose of getting the latest technology, M/s. KFL entered into a joint venture agreement with M/s. Friedrich Boysen GmbH Internationale Beteiligunge4, a German Company, with equity participation on 50-50 basis. The contribution of M/s. Friedrich Baysen was to be in the form of cash and technology and M/s. KFL was to contribute a plot of land measuring 26250 sq. meters. For the said purpose a joint venture company by the name of M/s. Krishna Boysen Exhausts Pvt. Ltd. was incorporated on 18 August 1997.