M/S Chaudhary Processor vs The State Of Bihar
2022 Latest Caselaw 5230 Patna

Citation : 2022 Latest Caselaw 5230 Patna
Judgement Date : 15 December, 2022

Patna High Court

M/S Chaudhary Processor vs The State Of Bihar on 15 December, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.16182 of 2022
     ======================================================

M/s Chaudhary Processor through its authorized proprietor Manoj Kumar Choudhary, male, aged about 43 years, S/o Ramnarayan Choudhary, R/o- Maida Babhangawan, Begusarai, Bihar-851112.

... ... 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 (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, North, Bihar Industrial Area Development Authority (BIADA).

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

8. The Area Incharge, Industrial Area-Aurangabad, Bihar Industrial Area Development Authority (BIADA).

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

For the Petitioner/s : Mr.Rajesh Ranjan, Advocate For the Respondent/s : Mr.Abbas Haider (SC 6) Mr. Ravish Chandra, AC to SC 6 For BIADA Mr. Devesh Shankaran, 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. 184/2022 by the Respondent Patna High Court CWJC No.16182 of 2022 dt.15-12-2022

No. 2 whereby and whereunder the appeal filed by 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. 36 dated 27.07.2022 passed by the Respondent No. 3 Joint Managing Director of Bihar Industrial Area Development Authority (hereinafter referred to as 'BIADA') whereby and whereunder the allotment of land measuring an area of 0.10 Acre of land bearing Plot No. 60 part for the establishment of Gans and Spices within the Industrial Area Barauni 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. 184/22 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. 36 dated 27.07.22 has been passed by Respondent No. 4 Managing Director and the order dated 13.10.22 passed in Appeal Case No. 184/22 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. No.13558/2022, CWJC 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 petitioner be found entitled in the eye of law." Patna High Court CWJC No.16182 of 2022 dt.15-12-2022

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.

The undertaking is accepted and taken on record.

Consequence of breach thereof, including initiation of Patna High Court CWJC No.16182 of 2022 dt.15-12-2022

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 01.12.2022

(reproduced supra) is accepted and taken on record;

(b) Petitioner has been made aware of the