- (1.) The petitioner-Association has been allotted plots measuring 450 sq.metres in Industrial Estate Barhi in May, 2007. As per the petitioner, the respondents were required to take following steps within a period of two years from the date of offer of possession:- "1.Taking over the possession of the plot. 2. Submission of building plan. 3. Placement of orders of machinery and other capital goods. 4. Financial tie up. 5. Technical and marketing tie-up."
(2.) The petitioner-Association was granted extension to complete the project upto 10.4.2011. Their grievance is that they had applied for electricity connection, which has not been provided to them. Accordingly, as per the petitioner-Association, they would not be in a position to complete the construction. As per the petitioner, basic amenities have not been provided. It is not understood as to how construction is concerned with providing of basic facilities. At present, notice is only for starting the constructions to implement the project by 12.4.2011. At this stage, it would not be appropriate to interfere in exercise of writ jurisdiction. Dismissed.
(3.) However, the petitioner-Association may be at liberty to approach the respondents with their grievance.;