RURAL DEVELOPMENT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, which is an industrial undertaking, has approached this Court against a communication made to it by the Development Officer, Bihar Industrial Area Development Authority (hereinafter referred to in short as 'BIADA') directing him to pay the requisite fee for changing the constitution of the Board of Directors by 66.66%.

(2.) The only plea of the petitioner is that earlier a demand of Rs. 12,049 was put up by BIADA towards the aforesaid fee which was paid and now again, without any reason, the transfer fee is being exacted from the petitioner.

(3.) It appears from the records that way back in the year 2014, the petitioner was asked for certain documents and the amount towards some other expensesfee to the tune of Rs. 12,049 which was paid by the petitioner. The aforesaid amount was definitely not towards the fee for change in the constitution of the Board of Directors. In fact, no change in the Board of Directors was made on or before 22.10.2014.