KRYSTAL STONE EXPORTS LIMITED Vs. RAJASTHAN STATE INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION LIMITED

JUDGEMENT

(1.) This petition was filed seeking quashing of allotment of land measuring 4000 sq. meters situated at Plot No.SP-6 at Industrial Area, Kilkipura (Shivdaspura) Jaipur, in favour of respondent No.3. Further direction is sought to the respondents No.1 & 2 to allot the said land along-with other adjacent land to the petitioner after removal of encroachments. Parties:-

(2.) Krystal Stone Exports Limited, a company incorporated under the Companies Act, 1956 is the petitioner. Respondent No.1 is Rajasthan State Industrial Development and Investment Corporation Limited (for short 'RIICO'). Respondent No.2 is Regional Manager, RIICO. Respondent No.3 is M/s.Precious Stone Private Limited. Facts:-

(3.) The facts as pleaded by the petitioner are that on 18/12/1996 the petitioner submitted an application for allotment of approximately 25,000/- sq. mts. of land. On 17/1/1997 Plot No.SP-2 at Kilkipura (Shivdaspura) Industrial Area, measuring 16,000 sq. mts. was allotted to the petitioner. On 29/1/1997 while handing over the physical possession, actual physical land available was found to be 14028 sq. mts. and was handed over.