M.Y. Eqbal, J. - (1.) Reference may be made to the order dated 14.9.2006 which reads as under: "An affidavit has been filed by the Union of India stating, inter alia, that in terms of the order dated 13.7.2006, the Central Government has sanctioned conversion of plan loan into equity and waiver of non-plan loan and interest on plan and non-plan loan. It is also stated that so far electricity dues of Jharkhand State Electricity Board to the tune of Rs. 500 crores is concerned, the settlement shall be made by transferring commensurate amount of land of the company in favour of the State Government and the same is under active consideration. Learned counsel appearing for the Union of India submitted that tripartite agreement between the Central Government, State Government and the Heavy Engineering Corporation Ltd. shall be finalized within a short span of time. In the aforesaid premises, the case is adjourned to 2nd November, 2006. By that time, the tripartite agreement must be filed between (before ) this Court."
(2.) Heard the learned counsel for the parties and the learned Advocate General and perused the affidavit filed by the Government of India through Department of Heavy Industry and Public Enterprises, Govt, of India; the Chief Secretary, Govt, of Jharkhand, on the issues of revival of Heavy Engineering Corporation Limited. In the meeting, all the pros and cons have been discussed and it was finally decided that the ground survey of the vacant land shall be conducted to ascertain the position so that it could be finally ascertained as to which portion of 3000 acres of land the Government of Jharkhand intends to retain/re-convey. On the other hand, the H.E.C. shall also ascertain and disclose as to which portion of the land it intends to, retain for the Industries. It is informed that the survey has already been started and it shall be completed within a short span of time.
(3.) In the aforesaid premises, the Government of Jharkhand and the H.E.C. are directed to file affidavit giving description of the land which both of them intend to retain so that a final order could be passed in this regard. The affidavits shall be filed on or before 1st December, 2006. The matter shall be again listed on 20th December, 2006.;