S. B. Sinha, J. - (1.) This petition has been filed for review of our judgment and order dated 16th May, 2008.
(2.) The instant case is one of those cases wherein it was opined that it was difficult to uphold the order of the High Court, but having regard to the general offer made by the learned Additional Solicitor General to the effect that those who intended to obtain re-allotment of plot may do so on payment of the price as per the current rate as on the date of the order of the High Court. The appeal filed by the Corporation was disposed of on the above terms.
(3.) Mr. Puneet Bali, the learned counsel appearing on behalf of the Review-Petitioners would contend that this Court has proceeded on a wrong premise that the Corporation had in fact directed resumption of the allotted plot. It was contended that the Corporation never directed any resumption owing to alleged non-compliance of the conditions of grant in regard to completion of construction of the factory premises within the prescribed period. In this connection, our attention has been drawn to various orders passed by the concerned authorities including the appellate authority and the High Court.;