SMT. RAJASHREE GAJENDRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Not being satisfied with the decision of the State Government refusing to allot additional land for construction of a "Janata Delux Hotel" in the city of Bhubaneswar, the petitioner, a lady entrepreneur, has knocked the doors of this Court for the second time.

(2.) The chronological events forcing the petitioner to approach this Court for the second time for the self-same relief are given below in the form of a chart.

(3.) We have heard the learned counsel for the petitioner, learned Additional Government Advocate and Shri Kanungo, learned counsel appearing for the Intervenor. Undisputedly, the Court being satisfied with the submission of the learned counsel appearing for the petitioner that the project required an extent of land covering Ac.2.5 decimals to make it viable and that no reason had been assigned by the State while rejecting the said representation of the petitioner as well as the recommendation made by the then Chief Secretary, remitted the matter back to the Government for reconsideration.