- (1.) BY The Court.- Heard Shri Sanjeev Singh, learned counsel appearing for the petitioners. Shri Pankaj Srivastava appears for U.P. State Industrial Development Corporation (UPSIDC). Shri S.F.A. Naqvi appears for Shri Sahid Anwar-respondent No.6.
(2.) THE petitioner claims to be a society registered under the Societies Registration Act. It applied for allotment of plot in Industrial Area, Mau in the year 1991. The UPSIDC allotted Plot Nos.B-1 and B-2 to the society by its order dated 19.9.1991. The petitioner was required to pay Rs.3,83,680/-. The petitioner paid Rs.6,80,726.75 (with interest) from 18.8.1991 to 15.12.1995. An agreement was executed on 15.12.1995 after paying the entire amount as premium of plot No.B-1. The petitioner had earlier intimated by letter dated 27.2.1993 to UPSIDC to surrender plot No.B-2. The petitioner was given possession of Plot No.B-1 on 8.1.1996 and was required to pay Rs.320/- per month as lease rent. On 28.1.2000 the petitioner received a letter from UPSIDC, referring to the notice dated 18.8.1999 and requesting the petitioner to commence and complete the constructions of the factory building within 30 days. The Corporation informed the petitioner that since inspite of notice, the petitioner did not take any action to commence/complete the constructions and committed breach of the conditions laid down in Clause 4 (e) of the license agreement dated 15.12.1995, the allotment of plot is cancelled and the agreement is revoked with all consequences including forfeiture of deposit in accordance with Clause (5) of the said agreement and that the possession has been taken back.
(3.) BY an interim order dated 28.3.2000 the Court while issuing notice directed status quo with regard to possession, character and nature of disputed plot No.B-1 and B-2, Industrial Area Mau to be maintained.;