M/S Tota Rai Food Products vs The State Of Bihar
2023 Latest Caselaw 344 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18205 of 2022
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M/S Tota Rai Food Products Industrial Area- Fatuha through its Proprietor Akash Kumar, S/o Sri Sohan Rai, gender Male, aged about 35 years, R/o Mainpura, Near Anand Bread Factory, GosaiTola, P.O. and P.S.- Patliputra, Patna- 800013

... ... 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 Executive Director, Bihar Industrial Area Development Authority (BIADA), Patna.

6. The Development Officer, Bihar Industrial Area Development Authority (BIADA), Patna.

7. Area Incharge, Industrial Area, Fatuha, Bihar Industrial Area Develpoment Authority (BIADA)

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

For the Petitioner/s : Mr. Rajesh Ranjan, Advocate Mr. Abhishek Kumar Pandey, Advocate Mr. Sachin Kumar, Advocate For the Respondent/s : Mr. Subhash Pd. Singh, GA-3 Mr. Piyush Lal, Advocate Mr. Yashraj Bardhan, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 24-01-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.18205 of 2022 dt.24-01-2023

"

"

Petitioner has filed an undertaking on affidavit dated

20.01.2023, in the following terms:-

"i. That, I hereby undertake that within sixty/ninety days, I will start commercial production with Patna High Court CWJC No.18205 of 2022 dt.24-01-2023

BIADA from the date of handing over of possession of the premises to the me/recall of the order of cancellation.

ii. That I also undertake that within six/nine months, I shall make the Unit fully operational and functional at least to the capacity of 80% for the product sanctioned and allowed to be manufactured as per the original terms of allotment.

iii. That also undertakes that I shall clear dues payable to BIADA and shall be done within four weeks from the date of handing over possession/recall of order of cancellation. iv. That I also undertake to make itself compliant with all mandatory statutory requirements, including the ones protecting the interest. of the employees. v. That I also undertake in the event of failure on the part of me to comply with the undertaking, BIADA shall take over vacant and peaceful possession of the premises from me with liberty for further allotment to 3rd party.

vi. That I further undertake I shall be liable for initiation of proceedings for contempt for having violated the undertaking furnished to the Court."

Learned counsel for the 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 proceedings for contempt having violated the undertaking Patna High Court CWJC No.18205 of 2022 dt.24-01-2023

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 20.01.2023

(reproduced supra) is accepted and taken on record;

(b) Petitioner has been made aware of the

consequences of breach thereof, including initiation of

proceedings for contempt;

(c) In the event of failure on the part of the

petitioner to comply with the undertaking, BIADA shall take

over vacant and peaceful possession of the premises from the

petitioner with liberty for further allotment to 3 rd party, with

the petitioner losing all rights therein and petitioner shall be

liable for initiation of proceedings for contempt for having

violated the undertaking furnished to the Court.

(d) Also, liberty reserved to BIADA, to approach

this Court, should the petitioner fail to abide by the

undertaking furnished before this Court.

(e) BIADA shall immediately recall the order and/or

hand over possession of the unit to the petitioner, whatever

the case may be. Learned counsel for the BIADA states that Patna High Court CWJC No.18205 of 2022 dt.24-01-2023

needful shall be done, positively, within a period of four

weeks from today.

(f) The timeline for commencement of the period of

undertaking furnished by the petitioner shall be reckoned

from such date, i.e. from the date the order is recalled and/or

possession of the unit is handed over by the respondent-

BIADA to the petitioner, whichever is later and as the case

may be.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 25.01.2023 Transmission Date