AMRIT LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this petition, under Article 226 of the Constitution of India, the petitioner prays for quashing and setting aside of Annexures P2 and P3. Annexure P2 is the letter of allotment issued by the Deputy Director of Industries in favour of M/s. Vardhman Textiles Limited and Annexure P3 is lease deed, dated 24th September, 2010, which is consequence of the said allotment letter.

(3.) IN response to this grievance, respondents No. 2 to 4 State Authorities have filed affidavit of Mr. J.S. Rana, Director of Industries, Himachal Pradesh, dated 3rd January, 2012. In response to averments made in paragraphs No. 3 to 5 of the writ petition, the said respondents have asserted thus: