INDIA ANIMAL FOOD INDUSTRIES Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred seeking set aside the order as contained in Memo No. 80/L dated 04.01.2019 by which the Bihar Industrial Area Development Authority (hereinafter in short 'BIADA') is said to have resumed possession of the land allotted to the petitioner being Plot No. 85 (P), area 1 Acre situated at Industrial Growth Center, Maranga in the district of Purnea. The said plot was earlier allotted to the petitioner for purpose of running the business of Animal Food Industry. The allotment of plot was cancelled by 'BIADA' on the ground of violation of terms and conditions of allotment order.

(2.) The petitioner had challenged the cancellation order before the Principal Secretary, Department of Industries, Government of Bihar in Appeal No. 08 of 2017.

(3.) The aforesaid order dated 04.01.2019 seems to have been passed by the Managing Director of 'BIADA' by taking note of the order dated 26.11.2018 passed by the Principal Secretary, Department of Industries, Government of Bihar being Appellate Authority in Appeal No. 08 of 2017. The petitioner has also challenged the appellate order dated 26.11.2018 as contained in Annexure-1 to the writ application as well in the present writ application.