R.K. Merathia, J. - (1.) This writ petition has been filed challenging the allotment order dated 1-7-2008 made in favour of respondent No. 4.
(2.) It appears that the land in question was allotted on 15-1-1985 to M/s. Dr. Hygiene & Surgical Product through its proprietor Dr. Rajiv Ranjan Singh. The said proprietor authorised the petitioner by an authority letter dated 21-4-2007 as follows: "AUTHORISATION LETTER I, Dr. Rajiv Ranjan Singh, son of later Radha Raman Pratap Singh, by faith Hindu, resident of 144, Now Baradwari, P. S. Sitaramdera, Jamshedpur, Distt. Singhbhum East, in the State of Jharkhand, do hereby solemnly affirm and declare as under : 1. That I am the proprietor of M/s Dr. Hygiene & Surgical Product, situated at C-13, 4th phase, Industrial Area, Adityapur, Gamharia, Distt. Seraikela-Kharsawan. 2. That I am a patient of lever trouble, so cause I wish to go abroad for better treatment. 3. That in absence of my own I am giving authorisation to signature in all of the documents related with the company to "Harishankar Prasad Singhfor all kinds of jobs of the company. 4. That below this authorisation letter actual signature of Mr. Harishankar Prasad Singh & photograph has been attached with it. 5. That I swear this affidavit to confirm the above facts are true to best of my knowledge and belief.......
(3.) The proprietor of the said unit Dr. Rajiv Ranjan Singh surrendered the plot in question to respondent No. 4 by surrender deed dated 25-5-2008, and then the allotment order in question was issued in favour of respondent No.4 by AIADA.;