- (1.) An affidavit has been filed on behalf of the Ministry of National Textile Corporation Limited, Government of India, New Delhi in response to the order passed by this Court on 17.4.2017 stating therein that there is no pending proposal for revival of the Company in question namely Ganesh Sugar Mills, a unit of Swadeshi Mining and Manufacturing Company Limited. It has further been stated that the Company is lying closed since 1994. It has been stated that the payment to the workers and some creditors has been made by the Ministry of Industries with reference to the direction issued by the Court from time to time. It has also been stated that a meeting between Swadeshi Mining and Manufacturing Company Limited Board and National Textile Corporation Limited did take place, but no project could be finalized for utilization of the land belong to Ganesh Sugar Mills a unit of Swadeshi Mining and Manufacturing Company Limited. It has been stated that two big pieces of land, measuring 633.98 acres and 105.74 acres owned by Ganesh Sugar Mills are agricultural land. It has been stated that the services of the employees have to be dispensed with from the date as may be fixed by the High Curt. For payment of dues of the employees and creditors sale of requisite area of the agricultural land may be undertaken under the orders of the Court. It has also been stated that a proposal to merge Ganesh Sugar Mills with National Textile corporation Limited is to be placed for consideration and approval of the Ministry of Textile, Government of India under the order of the High Court.
(2.) In the affidavit filed by the Managing Director, National Textile Corporation Limited practically same averments have been made.
(3.) Having examined the affidavit and the orders which have been passed in the present appeal, we find that the very basis for filing of the present appeal was that the National Textile Corporation is exploring the possibility to set up power loom unit and textile park over the land of Ganesh Sugar Mills and that the National Textile Corporation Limited will liquidate the liabilities of workers and creditors from its own resources without disposing of any property of Swadeshi Mining and Manufacturing Company Limited and that such proposal in principle has been approved by the Ministry of Textile and Ministry of Industries, Government of India.;