TUPUDANA INDUSTRIES ASSOCIATION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The allotment order bearing No.300/JIADA, Ranchi dtd. 12/2/2018 in favour of M/s Devkamal Hospital and Research Centre, Ranchi (Respondent No.8) is under-challenge in the instant Writ Petition filed under Sec. 226 of the Constitution of India. PETITIONERS' CASE

(3.) Petitioner no.1 is an Association of owners/ partners /Directors of the industries located at Tupudana Industrial Area, Tupudana, Ranchi and petitioner no. 2 is a company having a Chemical and Paint Industry manufacturing, and allied items located in Tupudana Industrial Area for last 5 years.