JUDGEMENT
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(1.) Leave granted.
(2.) Validity of orders of recession of allotment of industrial plots and
resumption thereof by the appellants herein is in question in this batch of
appeals.
(3.) With a view to appreciate the questions involved herein, the
factual matrix of the matter, however, would be noticed from Civil
Appeal arising out of SLP (C) No. 14074 of 2006.;
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