- (1.) Leave granted.
(2.) Aggrieved by the judgment of the Jharkhand High Court dated 10.09.2012 in Writ Petition No. 6042 of 2008, the unsuccessful Petitioner therein preferred the instant appeal.
(3.) The writ petition was filed aggrieved by an order dated 17.11.2008 of the Managing Director (Respondent No. 3 herein) of the Adityapur Industrial Area Development Authority, (Respondent No. 2 hereinafter referred to as the "AUTHORITY"), a body corporate created Under Section 3 of the Bihar Industrial Areas Development Authority Act, 1974 (hereinafter referred to as "the ACT").;