- (1.) Heard Sri Naveen Sinha, learned Senior Advocate assisted by Sri Anurag Khanna, learned Counsel for the petitioner and Sri A.K. Upadhyay, learned Standing Counsel for the respondents. This writ petition has been filed praying for the following relief:-- "(i) to issue a writ order or direction in the nature of certiorari quashing the impugned order dated 26.10.1999 (filed as Annexure-14 to this petition); (ii) to issue a writ, order or direction in the nature of mandamus calling for the record of the order dated 26.3.1999 (filed as Annexure-2 to this petition) and quash the same and confirming deemed closure in place as per UPID Act, 1947 Sec. 6W(3); (iii) to issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case; (iv) to award cost of the petition to the petitioner"
(2.) Thus, this writ petition has been filed challenging the orders dated 26th October, 1999 and 26th March, 1999 after more than 11 years. The fact of delayed filing of the writ petition as reported by the Stamp Reporter was noted by this Court in the order dated 16th March, 2011.
(3.) It appears that an order dated 26th March, 1999 was passed by the State Government rejecting the application of the petitioner for prior permission to close down the factory. Against that order which is also impugned in the present writ petition; the petitioner filed Writ Petition No. 31237 of 1999 before this Court which was disposed of by this Court by order dated 3rd August, 1999.;