INFOTECH ENTERPRISES LTD Vs. BSNL

JUDGEMENT

(1.) THE unusual dispute between and amongst the allottee authority vis-a-vis allotee who is no other than a body corporate and another Corporation is the prime concern which calls for a decision. The dispute almost runs on the same lines as in between or amongst the private parties. And question squarely falling as to whether on the facts and circumstances would the Court enforce obligations arising out of contractual relations in a private field.

(2.) THE appellant is the respondent No. 2 in the writ petition filed by the respondent no. 1 herein. The appellant is a corporate body whereas the respondent No. 1 is the writ petitioner, which is a Government of india undertaking.

(3.) IN a narrow compass it sought for allotment from the respondent No. 3 herein which is an Industrial Infrastructure corporation of the State and whereby got allotted two plots in the Madhapur Software units layout bearing CFC-4 admeasuring ac. 1-00 cents and CFC-5 admeasuring ac. 0-25 cents subject to the payment of price @ of Rs. 1923/- per square yard. The said allotment was sought for the purpose of constructing a telephone exchange and ground based tower.