DHANANJAY PATIL Vs. HONOURABLE MINISTER OF INDUSTRIES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is taken up for final hearing.

(2.) Petitioner-Dhananjay Patil seeks allotment of Plot No. GP 66/2 and challenges allotment made in favour of Respondent No. 6 partnership firm-'Healing Touch'. Petitioner himself is a partner in 'Healing Touch'. He is aggrieved by allotment of plot by Maharashtra Industrial Development Corporation (MIDC) in favour of the partnership firm and wants allotment in his own name. Petitioner is an allottee of the adjacent plot and therefore seeks to enforce right of first refusal. Petitioner also seeks enforcement of the directive dtd. 21/8/2014 issued by the Hon'ble Minister for Industries-cum-Chairman, MIDC.

(3.) Facts of the case are in a narrow compass. Petitioner is a medical professional. He runs Chetna Hospital on Plot No. GP-116, Sambhaji Nagar, Chinchwad, Pune. He desires to expand the operations of his hospital and accordingly, made an application for allotment of additional land to MIDC in the year 2005. He claims that allotment of additional land was approved by the Chief Executive Officer of the MIDC, however the allotment was actually not effected.