M/S. Vishal Motors, Through Its ... vs The State Of Bihar
2022 Latest Caselaw 5209 Patna

Citation : 2022 Latest Caselaw 5209 Patna
Judgement Date : 15 December, 2022

Patna High Court

M/S. Vishal Motors, Through Its ... vs The State Of Bihar on 15 December, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.16066 of 2022
     ======================================================

M/s. Vishal Motors, through its representative Md. Firdaus Jamal Gender- Male, aged about- 38 years, S/o Mohammad Nasimuddin, R/o- Biratpur, Aurangabad, Aurangabad, Bihar- 824101.

... ... Petitioner/s

Versus

1. The State of Bihar through its Principal Secretary, Department of Industry, Govt. of Bihar.

2. The Principal Secretary, Bihar Industrial Area Development Authority (BIADA)

3. The Bihar Industrial Area Development Authority (BIADA), Udyog Bhawan, Gandhi Maidan, Patna through its Managing Director.

4. The Managing Director, Bihar Industrial Area Development Authority (BIADA), Udyog Bhawan, Gandhi Maidan, Patna.

5. The Joint Managing Director, Bihar Industrial Area Development Authority (BIADA).

6. The Executive Director, South, Bihar Industrial Area Development Authority (BIADA).

7. The Deputy General Manager, Gaya Cluster, Bihar Industrial Area Development Authority (BIADA).

8. The Area Incharge, Industrial Area- Aurangabad.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Neeraj Kumar, Advocate For the Respondent/s : Mr.Abbas Haider (SC 6) For the BIADA : Mr. Yashpal Bardhan, Advocate : Mr. Abhishek Kumar Srivastava, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-12-2022

Petitioner has prayed for following relief (s) : -

"(i) For quashing the order dated 13.10.2022 passed in Appeal Case No. 183/2022 by the Respondent No. 2 whereby and where under the appeal filed by Patna High Court CWJC No.16066 of 2022 dt.15-12-2022

the petitioner has been dismissed in a mechanical arbitrary, whimsical, pick and choose manner, whereas the similarly situated allottees have been given the benefits as are being by the Hon'ble Court in C.W.J.C. No. 6883/2020, M/s. Umesh Service Station vs. The State of Bihar and Ors. and in terms of Appeal No. 76/2022.

(ii) For setting aside order bearing Memo No. 121 dated 12.08.2022 passed by the Respondent No. 5 Joint Managing Director of Bihar Industrial Area Development Authority (hereinafter referred to as 'BIADA') whereby and where under the allotment of land measuring an area of 5000 Sq. ft. bearing Plot No. S-7 for the establishment of Auto Mobile Servicing and Mechanical Industry within the Industrial Area-Aurangabad has arbitrarily been cancelled, since the reason recorded therein is non- est, not sustainable that too being perverse and in complete violation of the principles of natural justice and against all canons of justice.

(iii) For declaration and to hold that the aforesaid impugned order dated 13.10.2022 passed in Appeal Case No. 183/2022 is illegal and in contravention to the settled principles of law i.e. Nemo Judex in Causa Sua (No one should be made a judge on his own cause) as the impugned order vide Memo No. 121 dated 12.08.2022 has been passed by Respondent No. 4 Managing Director and the order dated 13.10.2022 passed in Appeal Case No. 183/2022 has been passed by respondent no. 2 Principal Secretary, Department of Industries who is colorably holding the same post at same time and as such liable to be quashed on this ground itself.

(iv) For a direction upon the Respondents to give the benefits as are being given to the similarly situated allottees in C.W.J.C. No. 13558/2022, C.W.J.C. No. 12560/2022, C.W.J.C. No. 6883/2020, C.W.J.C. No. 13037/2022 and other analogous cases.

(v) For directing the respondents forthwith not to take any coercive steps against the allotment of petitioner till disposal of this writ application.

(vi) For any other relief or reliefs for which the Patna High Court CWJC No.16066 of 2022 dt.15-12-2022

petitioner be found entitled in the eye of law."

Pursuant to our previous order dated 25.11.2022,

petitioner has now filed a supplementary affidavit furnishing the

undertaking inter alia in the following terms:

"i. That I hereby undertake that within 60 days, I will start the unit, should the respondents hand over possession of the premises to the petitioner, failing which petitioner shall give vacant and peaceful possession of the premises to BIADA.

ii. That I also undertake that within six months, I will make the Unit fully operational and functional in terms of the order of Hon'ble Court.

iii. That also undertakes that I shall clear all the dues payable to BIADA as on date and shall make itself compliant with all the statutory requirements, including the ones protecting interest of the employees.

iv. That I further undertake that I shall comply the provisions of labour law and other statutory compliances.

v. That I further undertake that in the event of failure on the part of I shall hand over the vacant and peaceful possession of the premises to BIADA with liberty for further allotment to 3rd party.

vi. That I further undertake that in the event of default I shall be liable for being prosecuted for having committed contempt of this Hon'ble Court."

Learned counsel for BIADA states that petition can be

disposed of in terms of the undertaking so furnished. Patna High Court CWJC No.16066 of 2022 dt.15-12-2022

The undertaking is accepted and taken on record.

Consequence of breach thereof, including initiation of

proceedings for contempt having violated the undertaking

furnished before this Court stands explained to the petitioner

through the learned counsel.

As such, petition is disposed of in the following

terms:-

(a). Undertaking of the petitioner dated 25.11.2022

(reproduced supra) is accepted and taken on record;

(b) Petitioner has been made aware of the