ZENITH METAPLAST PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has sought a writ of certiorari to quash and set aside the communications dated 16th December, 2005 and 22nd June, 2006, rejecting its application for the allotment of a plot admeasuring about 3 acres and the allotment of plots of land admeasuring 17 acres and 6 acres adjacent to its factory to respondent Nos. 4 and 5 respectively. The petitioner has also sought the allotment for itself a portion of the said land admeasuring 3 acres. Respondent No. 2 is the Maharashtra Industrial Development Corporation (MIDC). Respondent No. 3 is the Regional Officer of the MIDC. Respondent No. 4 is M/s. Mahindra & Mahindra Limited. Respondent No. 5 is an individual, one Abhay Kulkarni.

(2.) The petitioner, a small-scale industry engaged in the business of manufacturing, inter-alia, luggage, tools and moulds, is a lessee of Plot No. F-18 admeasuring 4050 square meters in the industrial area in which it seeks the allotment of a plot for itself and cancellation of the allotment to respondent Nos. 4 and 5 of another plot.

(3.) In the year 2002, a part of plot No. F-17 admeasuring 500 square meters was allotted to the BSNL.