ADITYAPUR INDUSTRIAL AREA DEVELOPMENT AUTHORITY Vs. BIHAR STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED

JUDGEMENT

(1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.

(2.) Heard parties.

(3.) The instant intra-court appeal is under Clause 10 of the Letters Patent directed against the order dated 13.06.2018 passed by learned Single Judge of this Court in W.P.(C) No.2529 of 2005 whereby and whereunder the writ petition has been allowed by quashing the order as contained in Memo No. 1331 dated 10.10.2002 passed by the Managing Director, Adityapur Industrial Area Development Authority as well as the appellate order dated 21.04.2005 passed by the Secretary, Industries, Government of Jharkhand and consequently the order of allotment of the cancelled portion of land to the Respondent No.4 by the Respondent No.3 vide impugned order No. 1021/ADA dated 07.05.2005 has also been set aside.