BSL LIMITED Vs. BOARD OF REVENUE; DISTRICT INDUSTRIES CENTRE THROUGH ITS GENERAL MANAGER; COLLECTOR (INDUSTRIES); ADDITIONAL DISTRICT COLLECTOR; TEHSILDAR COLLECTORATE CAMPUS; NAIB TEHSILDAR SUB-TEHSIL, HAMIRGARH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has questioned the legality of order dated 2.7.13 of the Board of Revenue, Rajasthan, whereby while accepting the reference made by the Additional Collector, Bhilwara, under Section 82 of the Rajasthan Land Revenue Act, 1956 (for short "the Act"), the mutation of the land in question effected in the name of the petitioner BSL Limited has been cancelled and the original mutation made in the name of the Company M/s Bhilwara Synthetics Limited, Bhilwara, has been restored. That apart, the petitioner has also sought directions to the third respondent-Collector (Industries), Bhilwara, to execute supplementary lease deed capturing the new name of the petitioner Company i.e. BSL Limited, in place of Bhilwara Synthetics Limited.

(2.) The facts relevant are that a lease deed of the land measuring 9 bighas 15 biswas, comprising Khasra No.1145, 1147, 1148, situated at Village-Bilia Kalan and the land measuring 5 bighas 15 biswas comprising Khasra No.337 & 339, situated at VillageGunwardi, total 15 bighas and 10 biswas, to be used for industrial purposes, was executed by the Collector, Bhilwara, in favour of the Company M/s Bhilwara Synthetics Limited on 30.5.84. The Board of Directors of Company M/s Bhilwara Synthetics Limited resolved to change the name of the Company to BSL Limited. The Registrar of the Companies approved the name change and issued fresh "Certificate of Incorporation" consequent on change of name, on 19.7.94, after obtaining requisite consent from the Government of India, as required under Section 21 of the Companies Act, 1956. On the application being made by the petitioner Company, Naib Tehsildar, Hamirgarh, vide order dated 26.10.94, sanctioned the mutation of the land in favour of the petitioner Company.

(3.) The petitioner also made an application to the District Industries Centre for ratifying the change of the name of the Company. In response to the application made vide communication dated 12.9.96, sent by the District Industries Officer, Bhilwara, the petitioner was directed to obtain NOC from concerned financial institution, which was produced by the petitioner vide covering letter dated 12.10.96.