TATA STEEL LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petitioner is aggrieved against the order passed by the Managing Director of the AIADA dated 17.11.2008, (Annexure-20), by which the allotment of land to the petitioner to the extent of 100 acres, out of total leased area of 350 acres has been cancelled on the ground of not utilizing the said land and which is lying vacant and consequently lease has been terminated with forfeiture of the Salami/premium.

(3.) The brief facts of the case are that at the time of unified Bihar State, on 18.03.1969, on request of the petitioner, land measuring 350 acres consisting of a few hundred plots having different dimensions of very small area were leased out to the writ petitioner. The petitioner paid Rs. 7000/- per acre amounting to Rs. 24 lacs and odd as Salami/Premium. The agreed rent in the lease deed was Rs. 17490.50 per annum. The lease was renewable after every 20 years. The petitioner started paying rent to the State of Bihar through Special Officer, obviously of the State of Bihar and set-up an industry over the land in question but not over the entire land.