GANESHA SAYS IGC Vs. UT OF J&K

JUDGEMENT

(1.) In the instant petition filed under Article 226 of the Constitution of India, the petitioner seeks the following reliefs:-

(2.) The facts leading to the filing of the instant petition are that the petitioner's firm M/s Ganesha Says is permanently registered with the office of General Manager, District Industries Centre Phase- III., Samba and an acknowledgement was issued by the General Manager District Industries Centre, Samba vide No. DICS/P&S/2O19- 20/711-IND/6239 dtd. 4/1/2020. It is stated that M/s Ganesha Says has filed Part-ll of Entrepreneur's memorandum for a small manufacturing enterprise for the address at IGC, Phase-lll, Samba for the item/items i.e. Liquid Katha only and the activity has commenced from the date 3/1/2020.

(3.) It is the case of the petitioner that he has applied for allotment of land in Industries Centre, Kathua for setting up the unit and initially, 04 Kanals of land was allotted and the petitioner firm started their work and due to insufficient space, the unit has come to a stage of closure, as 04 Kanals land was not sufficient for establishment of the unit, so the petitioner filed an application for allotment of additional land measuring 02 Kanals in the existing PMT unit on 06- 09-2022 and he has completed all the formalities.