BHARAT C. VYAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Learned counsel for the petitioner has submitted that petitioner has preferred the writ petition for quashing the order dtd. 29/3/2010, passed by Secretary, Industries, Government of Jharkhand passed in appeal affirming the order dtd. 4/7/2009, passed by Managing Director, Adityapur Industrial Area Development Authority, Adityapur, Jamshedpur contained in Memo No. 1052/A.D.A. whereby the land allotment order Nos. 10806 and 16699 dtd. 28/6/1968 and 15/9/1970 respectively (wrongly typed as 1980) have been cancelled and the security money has been confiscated.

(3.) Learned counsel for the petitioner has submitted that petitioner has filed the instant writ petition against order dtd. 4/7/2009, passed by the Managing Director, AIADA contained in Memo No. 1052/A.D.A. whereby the land allotment order Nos. 10806 and 16699 dtd. 28/6/1968 and 15/9/1970 respectively have been cancelled and security money has been confiscated and the said order has been affirmed by the Secretary, Industries vide order dtd. 29/3/2010 contained in Appeal No. 07/2009-97/Ranchi dtd. 17/4/2010, on the ground that these impugned orders have been passed in violation of principle of natural justice, on extraneous ground and malice in the mind of the Managing Director as the petitioner has not appeared earlier in the proceeding on 26/6/2009 and 4/7/2009, as such, the impugned order may be set aside.