- (1.) BY the Court -Petition no. 1 is a proprietorship firm and the petitioner no. 2 is the proprietor.
(2.) RESPONDENT no. 2 NOIDA Export Processing Zone (in short NEPZ) had issued booklets inviting Enterprenures for establishing their export oriented industrial units. Petitioners applied for a licence for establishment of their, unit at NOIDA. They also applied for allotment of two plots of land in NEPZ area for the construction of their Factory. Plot nos. 17 and 18 in NEPZ area were allotted in the name of the petitioners. A licence agreement between the petiti6ner no. 2 and the respondent ho. 1 was entered into in the month of April, 1987. Possession was also delivered to the petitioners.. On 30-5-87 an application along with a proposed plan for construction of building over these two plots was submitted by the petitioners before the respondent no. 5 after depositing the requisite amount of fee as required by the Board.
(3.) THE petitioner no. 1 was served with a show cause notice on 29-6- 1987 stating that on 27-6-87 a spot inspection was made by the Architect, Building Cell and it was found that without prior sanction or permission of the Authority the petitioners had started "digging earth and construction of basement which was unauthorised and in violation of NOIDA Building Regulations and Para III-C of the lease deed. By the said letter the petitioners were required to show cause why the building plan submitted by them be not rejected. Petitioners filed a detailed reply stating that no breach of any rule or lease deed has been committed.;