(1.) The petitioner who is a Proprietorship firm, seeks quashing of the orders dated 07.01.2003 [Annexure P-4] vide which allotment of Industrial Plot No. C-40, Focal Point, Khanna was cancelled. It also challenges various other orders dated 20.07.2005, 04.03.2008 and 24.08.2012 whereby eviction order in respect of the subject-plot was passed and appeal decided or the execution application of the respondent Corporation has been accepted thereby directing the petitioner to handover possession of the above stated plot.
(2.) Industrial Plot No. C-40, measuring 2500 square yards, Industrial Focal Point, Khanna was allotted on lease-hold basis to the petitioner to set up an industrial unit for manufacturing of Rolling Mill Spare Parts. The lease deed was duly registered on 12.09.1994 [Annexure P-3].
(3.) The allotment however was cancelled after issuing show cause notices etc. vide order dated 07.01.2003 [Annexure P-4] on the ground that the plot was being misused for commercial purposes as the petitioner had installed one 'Weigh Bridge' and had also constructed seven shops without any approval of the Competent Authority.