- (1.) Heard Sri Arun Kumar, learned Counsel for the petitioner and Sri S.K. Mishra for the respondents.
(2.) The petitioner's plot was cancelled on account of default. He moved an application for restoration of the same which was also rejected as the application was not accompanied by any Affidavit or the deposit that was to be made.
(3.) Learned Counsel for the respondent - Corporation informs that under the Operating Manual where provisions are made for restoration of Plots that has been cancelled, the following norms have to be followed and observed before any such application for restoration is entertained. "CHAPTER-5 GUIDELINES FOR RESTORATION OF ALLOTMENT OF CANCELLED PLOT IN INDUSTRIAL AREAS;