LILY MITRA, DAUGHTER OF LATE D.N. SASMAL, RESIDENT OF Vs. ADITYAPUR INDUSTRIAL AREA DEVELOPMENT AUTHORITY THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By order at Annexure-4 dated 01.02.2003, passed by Managing Director, Adityapur Industrial Area Development Authority, Adityapur ('AIADA' for short), the allotment of Plot to M/s. D.N. Sasmal & Company for an area of 15000 Sq. Ft. made through Letter No. 1618, dated 31.01.1973 was cancelled. The impugned order also canceled the additional allotment of 15000 Sq. Ft. made to the allottee vide letter no. 6156, dated 31.12.1974. The reasons in the impugned order disclose that the allottee - M/s. D.N. Sasmal & Company was unable to run the industry. Consequent thereto the premium deposited as a cost of land was also forfeited.

(3.) One M/s. Oak & Woods Bottlers Pvt. Ltd. was allotted the said land on 01.02.2003 (Annexure-3). However, the allotment of land to M/s. Oak & Woods Bottlers Pvt. Ltd. also stood canceled on 12.02.2014. One Rajnish Kumar Singh approached this Court in W.P.(C) No. 1365 of 2015 seeking a direction upon the respondents - AIADA to decide pending application for recognizing partnership firm and consequential change in records. He contended that proprietor of M/s. D.N. Sasmal & Company entered into partnership agreement with the petitioner - Rajnish Kumar Singh inducting him as a partner and on 10.10.1995, the Managing Director, AIADA was accordingly communicated also. An application in prescribed format was submitted on 15.04.1997 seeking change of constitution of Firm and recognition by AIADA. He contended that the business in the name of partnership firm was continued. The said D.N. Sasmal died on 14.12.2001 and on coming to know of the allotment of plot to M/s. Oak & Woods Bottlers Pvt. Ltd. and their subsequent cancellation vide order dated 12.02.2014, said Rajnish Kumar Singh approached this Court for the aforesaid relief.