RAVIJ KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the communication dated 24.03.2019 passed by the Jharkhand Industrial Area Development Authority in short "JIADA" wherein, the application filed by the petitioner for allotment of plot no.T-6 at Tetuldanga, East Singhbhum, has been rejected but according to the petitioner without assigning any reason and in one word, it has been held to be found not satisfactory by the Project Clearance Committee.

(2.) According to the petitioner that even accepting the application submitted by the petitioner is not proper, even thereafter, it was incumbent upon the authority concerned to pass a reasoned order reflecting the mind of the authority on which basis they have come to the finding that the application is not found to be satisfactory, therefore, in absence of any reason, the said order would be said to be mechanical and cryptic and hence not sustainable in the eye of law.

(3.) Mr. C.A. Bardhan, learned counsel appearing for the respondent No.5-Regional Director-cum-Deputy Commissioner, Adityapur Industrial Area Development Authority, who has passed the order on the direction of the Managing Director, Jharkhand Industrial Area Development Authority-respondent No.4 and the authority after accepting the application has found that the petitioner has not fulfilled the criteria which was to be fulfilled as per the terms and conditions and therefore, the said application has found to be not satisfactory and accordingly, the same has not been entertained.