EASTMAN INTERNATIONAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been preferred against order of learned Single Judge, dismissing the writ petition filed by the appellants, challenging order dated 21.10.2009 restoring plot in question to respondent No.6.

(2.) On 21.11.1996, Punjab Small Industries & Export Corporation Limited (PSIEC) allotted plot measuring 1000 sq. yards to respondent No.6. The said plot was later replaced by another plot, vide order dated 29.8.2007. This allotment was sought to be cancelled by passing order dated 11.2.2009. Respondent No.6 challenged the said order on the ground that he was not heard before the allotment was cancelled. This Court vide order dated 13.7.2009, directed that respondent No.6 as well as the appellants, at whose instance allotment was cancelled, be heard by the PSIEC and fresh order passed. Accordingly, fresh order dated 20.11.2009, Annexure P-1, was passed by the Secretary to the Government, after giving hearing to the respondent No.6 as well as the appellants.

(3.) The appellants filed writ petition alleging that the allotment in question violated their right to easement as the plot in question was in fact a passage.