HEMLAL MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Proprietor of M/s M.G. Printing Press who is the writ petitioner is aggrieved of the order dtd. 26/8/2019 passed in WP(C) No. 2993 of 2017.

(2.) By an order contained in letter No. 817 dtd. 9/5/2017, allotment of plot made in favour of M/s M.G. Printing Press was cancelled on the ground of violation of terms and conditions of the allotment.

(3.) Bokaro Industrial Area Development Authority (in short, BIADA) made allotment of a piece of land in plot No. A-80/1(P) area about 0.07 acres on certain terms and conditions, such as, (i) an agreement bond was to be executed by the allottee (ii) possession of the land to be handed over provisionally after payment of first installment of the land price (iii) the allottee should give preference in employment to the local people and (iv) plan of the industry to be approved within three months from the date of allotment for which the plan should be submitted before the Chief Inspector of Factory within one month. The appellant did not submit the plan for the industry nor could it start the industry. Before the Authority, the appellant took a plea that on account of paucity of fund the printing press for which the land was allotted could not be set up and instead of starting a printing press in the premises it was carrying the business of photocopy and book binding.