- (1.) This petition has been filed for a direction to the Chief Executive Officer, New Okhla Industrial Development Authority (hereinafter referred to as the 'Noida') to take a decision on the representation dated 25 September 2017 filed by the petitioner by a reasoned and speaking order and in accordance with the policy formulated in the Office Order dated 28 March 2016.
(2.) It transpires from the records that a lease deed was executed in favour of the petitioner in regard to Plot No.- GH-01/A, Sector-143-B, Noida measuring 17443 sq. mtrs. However, farmers had resorted to agitation on the Project Site and the work was forcefully stopped. It is stated that Noida had framed a 'Zero Period' Policy dated 28 March 2016 and to claim the benefit, the petitioner filed a representation dated 19 January 2018.
(3.) The contention of learned counsel for the petitioner is that the petitioner could not and even now cannot carry out development work at the site because of the agitation of the farmers.;