Alvin John. vs. District Industries Centre
Held
The Court set aside the orders of resumption of land and directed the concerned respondent to reconsider the pending petition filed by the petitioner. This reconsideration is to be done after hearing all parties and in accordance with the relevant allotment rules, with a timeline for finalization.
Facts
The petitioner company was allotted land for its steel plant and later for expansion. The authorities resumed the land citing non-utilization and lack of industrial activity, despite the petitioner's claims of functioning and using the land as a stockyard as per the allotment conditions. The petitioner also raised concerns about the survey numbers of the resumed land and its subsequent allotment to another party.
Key Issues
Whether the land allotment orders were correctly rescinded by the authorities, considering the petitioner's usage and the conditions of allotment. The court also examined discrepancies in survey numbers and the process followed during the COVID-19 pandemic.
Sections Cited
G.O.(Ms) No.8/2020/ID dated 08.01.2020
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE VIJU ABRAHAM TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946 WP(C) NO. 25667 OF 2021 PETITIONER: SASTHA STEELS PVT LTD NISA, KANJIKODE, PALAKKAD- 678621, REPRESENTED BY ITS MANAGING DIRECTOR, R.ELANGOVAN. BY ADV V.A.VINOD RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF INDUSTRIES AND COMMERCE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 THE DIRECTOR, OFFICE OF DIRECTOR OF INDUSTRIES AND COMMERCE, DIRECTORATE OF INDUSTRIES AND COMMERCE, VIKAS BHAVAN, THIRUVANANTHAPURAM-695033. 3 THE GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE, PALAKKAD-678621, BEHIND CIVIL STATION. *ADDL.R4 ALVIN JOHN AGED 31YEARS, S/O C I JOHN, CHITTATUKARAKARAN HOUSE, ROSE GARDENS, THIRUVAMBADY, THRISSUR-680 022 *(ADDL.R4 IS IMPLEADED AS PER ORDER DATED 15-06-2022 IN I.A 1/2022) BY ADV TOMSON T.EMMANUEL GP – DEEPA V. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 14.05.2024, ALONG WITH WP(C) NOS.1394/2021, 16999/2022 AND 4421/2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 1394 & 25667 of 2021, 16999 of 2022 & 4421 of 2024 : 2 : IN THE
The judgment continues below.
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