SUJIT NARAYAN PRASAD,J. - (1.) Two affidavits have been filed one by the petitioner and another by the respondent by exchanging the affidavits, the same has been taken on record.
(2.) This writ petition is under Article 226 of the Constitution of India for quashing the letter as contained in Letter No.817 dated 09.05.2017 passed by the respondent no.2, by which, the allotment of the plot made in favour of the petitioner being Plot No.A-80/1(P), has been cancelled on the ground of violation of terms and conditions of the order of allotment.
(3.) It is the case of the petitioner that a piece of land has been allotted by the Bokaro Industrial Area Development Authority (in short BIADA) on 18.07.2009 by virtue of decision as contained under Letter No.753 bearing Plot No.A-80/1(P) measuring an area of 0.07 acres on the basis of certain terms and conditions of the contract/agreement.;