- (1.) The present writ petition has been preferred on behalf of 29 entrepreneurs owning industrial plots in Industrial Focal Point, Phase VIIIA & VIII-B, Mohali.
(2.) The grievance of the petitioners is that though the 'industrial housing' being part of the industrial use and essential part of the Focal Point, but the respondents are denying the entrepreneurs the allotment of plots for industrial housing on the wrong premise that change of land use from 'industrial' to 'residential' has been denied by the State Government on 05.08.2004.
(3.) A perusal of the record shows that State of Punjab acquired 634 acres of land for setting up of Industrial Focal Point in Phases VIII-A & VIII-B, Mohali in the year 1994 & 1996. The area so acquired was handed over to the Punjab Small Industries and Export Corporation (for short 'the PSIEC'). The lay out plan approved by the Plan Approval Committee on 20.09.1996 provides for residential area for Industrial Housing Scheme to cater to the housing needs of industrial workers and entrepreneurs.;