OPTREX INDIA LIMITED Vs. STATE

JUDGEMENT

(1.) This Letters Patent Appeal is aimed at to challenge the judgment and order dated 19th of May, 2010 passed by the learned writ court in OWP No. 210/2008, whereby the, writ petition came to be allowed, hereinafter for short as impugned judgment, ort the grounds taken in the memo of appeal.

(2.) Let us very briefly advert to the facts that have led the appellant to file this appeal, thus:-

(3.) It appears that the subject matter of the writ petition is only 3 kanals of land which has been allotted in favour of the petitioner in terms of the orderand the same has not been questioned by M/s Optrex India Pvt. Ltd.