Rajasthan High Court - Jodhpur
Nagad Narayan Agro Foods Pvt. Ltd vs Rajasthan State Industrial Dev. ... on 1 August, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9544/2022
Nagad Narayan Agro Foods Pvt. Ltd., E-593-596 And F-609-615,
Industrial Area, Karni (Extension) Bikaner, Postal Address F-137,
Bichhwal Industrial Area, Bikaner Rajasthan Through Its Director
Narayan Das Tulsani S/o Late Shri Kishan Chand Tulsani, Aged
About 64 Years, R/o A-13, Karni Nagar, Pawanpuri, Bikaner.
----Petitioner
Versus
1. Rajasthan State Industrial Dev. And Invest. Corp. Ltd.,
Udhyog Bhawan, Tilak Marg, Jaipur, Through Its
Chairman.
2. Managing Director, Rajasthan State Industrial
Development And Investment Corporation Limited,
Udhyog Bhawan, Tilak Marg, Jaipur.
3. Advisor (Infra), Rajasthan State Industrial Development
And Investment Corporation Limited, Udhyog Bhawan,
Tilak Marg, Jaipur.
4. Senior Regional Manager, Rajasthan State Industrial
Development And Investment Corporation Limited,
Industrial Area, Bichhwal, Bikaner.
----Respondents
For Petitioner(s) : Mr. Lokesh Mathur
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
01/08/2022
The petitioner-company was allotted a plot by the Rajasthan
State Industrial Development and Investment Corporation Ltd.
(hereinafter to be referred as 'the RIICO') way back on
17.09.2012 in Industrial Area, Karni (Extension), Bikaner.
The allotment of the said plot was cancelled by the RIICO
vide order dated 25.11.2019 on the ground that the petitioner-
(2 of 3) [CW-9544/2022]
company has failed to raise construction over it within the
stipulated time mentioned in the allotment order itself.
The first appeal preferred by the petitioner-company against
the said cancellation came to be dismissed by the First Appellate
Authority, however, the second appeal preferred by the petitioner-
company is pending consideration.
Learned counsel for the petitioner-company has submitted
that in between, the RIICO has introduced a policy dated
30.03.2022, wherein a chance is given to the allottees of the
plots, whose plots have been cancelled on account of some
deficiencies, to regularize their allotment subject to the condition
that the they shall pay retention charges / additional cost of the
land. It is further submitted that as per the said policy, the
petitioner-company is required to pay retention charges /
additional cost of the land up to 25% till 30.09.2022. It is also
submitted that pursuance to the said policy, the petitioner-
company has made several representations to the authorities of
the RIICO since April, 2022, but the RIICO has failed to take into
consideration the said representations and even failed to inform
the petitioner-company about the actual amount of retention
charges / additional cost of the land.
Thus, learned counsel for the petitioner-company has prayed
that this writ petition may kindly be disposed of with a direction to
the concerned authorities of RIICO to consider and decide the
representation filed by the petitioner-company expeditiously as
the scheme for regularization of the cancelled plot will remain in
currency till 30.09.2022.
In view of the limited prayer made by the learned counsel for
petitioner-company, this writ petition is disposed of with a liberty
(3 of 3) [CW-9544/2022]
to the petitioner-company to file a fresh representation before the
concerned authorities of RIICO in pursuance to the Amnesty
Scheme, 2022 issued by the RIICO on 30.03.2022 (Annexure-12)
within a period of one week from today.
If any such representation is filed by the petitioner-company
within a period of one week from today, the concerned authorities
of the RIICO are directed to consider and decide the same within a
period of two weeks thereafter.
(VIJAY BISHNOI),J
113-AjaySingh/-
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