MS BAIT LOGITECH PRIVATE LIMITED Vs. ORISSA INDUSTRIAL

JUDGEMENT

(1.) This writ petition has been filed challenging the illegal and arbitrary action of the Orissa Industrial Infrastructure Development Corporation (hereinafter called "the IDCO") in demanding an exorbitant extra cost towards the land allotted to the petitioner- company. FACTS

(2.) The unshorn details of the facts infiltrated are that the petitioner-company made an application to the IDCO for allotment of ten acres of land by way of lease deed for the purpose of establishment of fabrication, erection, mechanical equipments and mechanical spare units at Kalinga Nagar, Jajpur, which was purportedly allotted by the IDCO vide letter dated 16.12.2011 and the petitioner-Company was required to deposit an amount of Rs.33,55,000/- (Rupees Thirty-Three Lakhs Fifty-Five Thousand only) towards the cost of the land and subsequently, the said amount was deposited with the IDCO on 19.12.2011. After depositing the same, the IDCO issued a letter on 15.07.2013 with regard to allotment of ten acres of land in Village Manitira at Kalinga Nagar Growth Centre, Duburi under Danagadi Tahasil.

(3.) Be it stated that the land was allotted by the IDCO in pursuance of the decision of the 28th Land Allotment Committee (LAC) held on 08.05.2013 and 13th DLSWCA meeting Jajpur held on 07.07.2011. The petitioner-company was also asked to submit an affidavit to pay any differential land cost, which may arise out of the revision of land cost by Government of Orissa in future failing which the final allotment letter cannot be issued. Accordingly, the petitioner- Company submitted its affidavit it on 16.07.2013 before the IDCO on the condition that it would abide by the decision of the LAC in its 27th meeting held on 21.01.2013.