B.DANIALA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. N. Sailo, learned senior counsel assisted by Victor L. Ralte, learned counsel appearing for the petitioners as well as Mr. Aldrin Lallawmzuala, learned Addl. Advocate General, Mizoram appearing for the State respondents.

(2.) By this writ petition, the petitioners are challenging the fixation of allotment fee and the annual rent by the respondents in Industrial Estate, Zuangtui on the ground that the same is highly exorbitant and fixed without any rational basis.

(3.) Mr. N. Sailo, learned senior counsel appearing for the petitioners submits that the Industries Department, Govt. of Mizoram had bought plots of land from private individuals between the year 1981-1986 for establishment of industrial estate which latter came to be known as Industrial Estate of Zuangtui with an area of about 314.70 bighas. Certificate of Land Lease No. DLL 33 of 2001 was issued over the said land in the name of Secretary, Government of Mizoram, Industries Department. The respondents started allotting plots in the Industrial Estate from the year 1986 and the petitioners being interested in setting up an industry were also allotted their respective plots of land. There was no infrastructure or the required facilities except access to electricity and link road. The petitioners therefore had to construct their own sheds in the industrial estate in the plots allotted to them at their own expense.