T H INFRASTRUCTURE PVT LTD AND ORS Vs. STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL NADU LIMITED AND ORS

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ of Certiorarified Mandamus praying for passing of an order by this Court in calling for the records of the in DII/Cud/SPIC/2012-1 dated 31.10.2012 and to quash the same. Further, it has sought for direction in directing the 1st Respondent to forthwith execute the modified Lease Deed without insisting upon payment of the differential land cost of Rs.9,31,92,765/- for the purposes of executing the modified Lease Deed in respect of the Plot Nos.C 14, C 15, C 16 and C 16A with an extent of 64.49 acres of land at SIPCOT Industrial Complex, Cuddalore in its favour.

(2.) Writ Facts:

(3.) The Long Counter Averments of the 1st Respondent: