M/S. Garuda Vahan Pvt. Ltd vs Odisha Industrial ...
2022 Latest Caselaw 7177 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 28923 of 2022
                                (Through hybrid mode)

            M/s. Garuda Vahan Pvt. Ltd.,          ....             Petitioner
            Cuttack
                                            Mr. Mohit Agarwal, Advocate

                                       -versus-

            Odisha Industrial Infrastructure      ....      Opposite Parties
            Development Corporation and
            another



                      CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

07.12.2022 I.A. No.14859 of 2022 Order No.

1. 1. Mr. Agarwal, learned advocate appears on behalf of petitioner

and submits, impugned is order dated 1st October, 2022 made by

Odisha Industrial Infrastructure Development Corporation (IDCO).

2. He refers to judgment of the first Division Bench of this Court

in, inter alia, W.P.(C) no.6312 of 2012 (petitioner's own case). He

relies on paragraphs 14 to 19 of the judgment and submits, lease of the

original lessee stood cancelled, W.P.(C) no.12116 of 2012 dismissed

and direction on IDCO for it to consider his client's application for

// 2 //

allotment and grant of lease in respect of the land. He demonstrates

from impugned order that inspite thereof, his client was treated as a

trespasser, to reject the application for allotment.

3. Issue notice along with this order on opposite party nos. 1 and

2 by registered/speed post with AD. Petitioner will put in requisites.

4. List on 4th January, 2023. Status quo be maintained till next

date.

(Arindam Sinha) Judge

(S.K. Mishra) Judge Sks