ABDUL AZIZ GANAI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner, in the present writ petition filed under Article 226 of the Constitution of India, prays for the following reliefs:

(2.) Briefly stated the facts leading to the filing of this petition are that the petitioner is a proprietor of a Small Scale Industrial Unit (SSI), registered with the Department of Industries for manufacturing of Wooden Furniture and Joinery since 1986. The Unit is registered under the name of 'M/S Mehboob Enterprises'. The petitioner was running the Unit initially at Humhama, Budgam, but later changed its location to Falchil, Budgam in the year 2009. The establishment of the Unit by the Petitioner at Falchil, Budgam, was objected to by the inhabitants of the locality. This made the petitioner to apply to the General Manager (DIC), Budgam, for taking up the matter with the J&K SIDCO, Srinagar for allotment of 1-kanal land at E.C Rangreth. The matter was considered by the SIDCO and with a view to rehabilitating the petitioner in E.C. Rangreth, Budgam, the J&K SIDCO, earmarked 1-kanal of land at E.C Rangreth, Budgam. This is evident from the communication of General Manager (K) of SIDCO dtd. 19/4/2010, addressed to the General Manager, District Industries Center, Budgam.

(3.) The matter with regard to formal allotment of 1-kanal of land in favour of the petitioner was placed before Single Window Clearence Committee, which accorded its approval in 11th Meeting held on 20/10/2010, consequent thereupon, the General Manager (DIC), Budgam, vide his Order No. DIC/BUD/F-2643/1496-98 dtd. 11/11/2010, accorded sanction for allotment of 1-kanal of land in favour of the petitioner for setting up of his Unit of manufacturing Wooden Furniture and Joinery.