- (1.) The grievance that has been raised in this petition is that despite the order dated 29 May 2017 passed by a Division Bench of this Court in Writ-C No.24227 of 2017 that the Chief Executive Officer, New Okhla Industrial Development Authority (hereinafter referred to as the 'Noida') should take a decision on the representation filed by the petitioner by a reasoned and speaking order in accordance with law and the policy formulated in the Office Order dated 28 March 2016, the Chief Executive Officer has not decided the representation till date.
(2.) It transpires from the records that a lease deed was executed in favour of the petitioner on 29 December 2009 in regard to Plot No.GH-05, Sector-110 Noida measuring 164120 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 had earlier filed Writ Petition No.24227 of 2017 which, as noticed above, was disposed of on 29 May 2017.
(3.) The contention of learned counsel for the petitioner is that the petitioner could not and even now cannot carry out the development work at the site because of the agitation of the farmers and the filing of certain writ petitions relating to a portion of land that was leased out to the petitioner.;