STATE OF RAJASTHAN Vs. KAMLA BAI

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been preferred by the petitioner for the following reliefs :-

(2.) Briefly the facts of the case are that a land comprised in Araji No.48 measuring 1.00 bigha, village Faujbadli, district Udaipur was allotted to Shri Babulal for establishing industry by the District Collector (Industries), Udaipur on 13/2/1987 on 99 year leasebasis. On 19/2/1987, possession of the land was handed-over to allottee and lease-deed was executed on 31/3/1987.

(3.) That the officials of Industries Department conducted inspection of site 28/6/2006 and submitted its report, according to which, no industrial activity was being carried out on the land in-question since last 10-12 years. The report dtd. 28/6/2006 was submitted before the District Collector (Industries), Udaipur. The District Collector (Industries), Udaipur issued show-cause notice to M/s. Kalika Industries, to which, no reply was filed.