TAPAN BHATTACHARYA Vs. MINISTRIES OF INDUSTRIES & OTHERS

JUDGEMENT

(1.) The writ petitioner (Dr. Tapan Bhattacharya), has filed this Public Interest Litigation against the allotment of land admeasuring 40 acres to respondent no.5 (M/s. Patanjali Ayurvedic Ltd. Padarth).

(2.) According to the petitioner, the allotment of 40 acres of land to M/s. Patanjali Ayurvedic Ltd on 10.8.2016 is in violation to the provisions of the M.P. State Industrial Land and Building Management Rules, 2015, Industrial Promotion Policy, 2014 and Action Plan and is in violation to Article 14 and 21 of the Constitution of India. The writ petitioner has prayed for the following relief :-

(3.) This is second round of litigation. Earlier W.P.No.6994 of 2016 (PIL) and W.P.No.7033/2016 (PIL) has been dismissed by the Division Bench of this court on 17.10.2016. Order dated 17.10.2016 reads as under :-