RISHIRAJ RICE MILL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been preferred questioning the Memo No. 2086 dated 18.12.2012, issued by the respondent Executive Director, Bihar Industrial Area Development Authority (in short 'BIADA') whereby he has called upon the petitioner to pay a sum of Rs. 13,36,596.04 as transfer fee @ 15% of the prevailing circle rate of the land in question. The petitioner inter alia also prayed for a direction to the respondent authorities to grant permanent registration certificate to the petitioner which is not being issued on account of the dispute as a result of which the petitioner is being prevented from getting the incentives promised by the State Government under it's industrial policy.

(3.) It further appears that during pendency of the writ application one Interlocutory Application being I.A. No. 3529/2018 has been filed by the petitioner. By filing the said Interlocutory Application, the petitioner has prayed for a direction to the respondent authorities particularly respondent nos. 3 to 5 to incorporate the 'change in management' in furtherance of the request made by the petitioner wherein the fresh deed of partnership has been executed on 24.05.2011 between the petitioner namely, Sushil Kumar Motani and Meena Motani having their respective shares of 50% each.