Anubha Rawat Choudhary, J. - (1.) Heard Mr. A.K. Yadav, counsel appearing on behalf of the petitioner.
(2.) Heard Mrs. Amrita Kumari, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- (i) For issuance of direction upon the respondent to execute registered lease deed in favour of the petitioner with respect to Plot No. M-2 (P), 6"1 Phase Industrial Area, Adityapar, in terms of order dated 10.03.2011 passed in W.P. (C) No. 2227 of 2010 and also order dated 13.01.2012 passed in Cont. Case (Civil) No. 555 of 2011 in as much as the petitioner has complied with all the terms and conditions imposed by this Hon'ble Court and have also completed the other formalities for execution of lease deed, bat in spite of submission of the original lease deed on stamp paper the respondent-authorities for one reason or the other is not executing the lease deed in favour of the petitioner as a consequence of which the petitioner has been seriously prejudiced and his 551 registration has also been denied by the State Government. (ii) For issuance of direction upon the respondents for a declaration that the petitioner has complied with the direction issued by this Hon'ble Court in its order dated 13.01.2012 passed in Cont. Case (Civil) No. 555 of 2011 and the respondents have no authority to refase the execution of the lease deed with respect to Plot No. M-2(P), 6"1 Phase Industrial Area, Adityapar in favour of the petitioner as the petitioner has complied with all the terms and conditions imposed by the respondents in the allotment letter; ;