L.NAGESWARA RAO,J. - (1.) Leave granted in both the Special Leave Petitions. These Appeals are filed against the judgment of the High Court of Orissa dated 24th December, 2010 in Writ Petition (C) No. 12408 of 2009 filed by Respondent Nos. 1 to 6 by which the allotment of an industrial plot in the Commercial Estate at Rourkela in favour of M/s. Sai Sankar Associates (Respondent No.7) was set aside.
(2.) For the sake of convenience, the parties would be referred to as arrayed in Special Leave Petition (Civil) No.8427 of 2011 filed by Odisha Industrial Infrastructure Development Corporation Limited (for short "the Corporation"/"Appellant- Corporation").
(3.) M/s. Sai Sankar Associates (Respondent No.7) was an unauthorized occupant of an extent of 14 decimals of land which is equivalent to 6300 sq.ft. in the Commercial Estate at Rourkela and was carrying on a small scale industry since 1996. The Respondent No.7 made representations dated 28th September, 1996, 27th January, 1999 and 25th July, 2002 seeking regularization of the industrial plot which was in their unauthorized occupation. Due to the failure of the Appellant-Corporation in considering the said representations, Respondent No.7 filed Writ Petition No. 6969 of 2008 in the High Court of Orissa seeking a direction to regularize the land which was in its occupation. The High Court by a judgment dated 13th May, 2008 directed the Appellant to consider and dispose of the representation expeditiously, preferably within a period of three months from the date of production of the certified copy of the order.;