(1.) Heard learned counsel for the parties.
(2.) In this writ petition, the petitioner is aggrieved by the order dated 22.2.2001 of the Secretary, Industries Department, Government of Bihar, contained in Annexure-1/A, and the consequential order contained in Annexure 11 of the District Magistrate, Darbhanga to the Director of the Company and Annexure 14 jointly written by the District Magistrate and the Superintendent of Police, Darbhanga to the Industrial Development Commissioner, Bihar, Patna seeking guidelines with respect to the situation prevailing in the Mill.
(3.) According to the learned counsel for the petitioner, the orders, contained in Annexure 1/A and 11, clearly amount to putting embargo upon implementation of the Scheme, which forms part of the order of the Supreme Court. Learned counsel contended that the order (Annexure 1/A), besides being in utter violation of the order of the Supreme Court, has been passed in utter violation of the principles of natural justice as the petitioning Mill was not given any notice or opportunity before the said order was passed directing the District Magistrate not to allow any property of the Mill to go out of the Mill premises. Learned counsel also contended that as per Clause 1.34 of the Scheme, monitoring committee has been vested with the power to ensure implementation of the revival package under the Scheme, yet the monitoring committee has not taken steps and, thus, the petitioner under compelling circumstances took steps to ensure revival of the Mill by getting certain parts repaired outside the premises of the Mill.