Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner's allotment of land no. NS 24, 1st Phase, Adityapur Industrial Area on 18th August, 1993, having an area of 5000 Sq. Ft. for the approved project of manufacture of "Detergent Power, was cancelled by the impugned order bearing no. 1476/ADA dated 9th July, 2008 (Annexure-5/1) passed by Managing Director, Adityapur Industrial Area Development Authority, Jamshedpur (hereinafter referred to as 'AIADA'), inter alia on the following grounds: (i) petitioner had let out the allotted piece of land to four different Units; (ii) an amount of Rs. 87,274.00 is due to A.I.A.D.A which has not been paid; (iii) it has also encroached upon adjacent area and (iv) it had not started the industrial activity, for which plot was allotted to the unit, which is in violation of terms and conditions of allotment. Petitioner has approached this Court being aggrieved thereof.
(3.) The matter remained pending and no interim protection was granted earlier by this Court to the petitioner. Respondent-A.I.A.D.A also did not choose to take steps for its eviction even after cancellation of its allotment on 5th July, 2008 itself.;