OIL AND NATURAL GAS CORPORATION LIMITED Vs. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED

JUDGEMENT

(1.) BY this petition, the petitioner Oil and Natural Gas Corporation Limited has challenged the inaction on the part of City and Industrial Development Corporation of Maharashtra Limited (hereinafter referred to as CIDCO) in not executing the agreement of lease with the petitioner company. The company therefore seeks directions in the nature of writs requiring the CIDCO to execute the agreement against the possession of the plots covered by those agreements to the petitioner.

(2.) IT would be worthwhile to note the prayers as made by the petitioner, which are as under:

(3.) PRAYER (a-ii) seeks a direction to the respondent No. 1 CIDCO to hand over possession of plot of land admeasuring 24 hectares. Prayer (b-i) requires a direction to execute the lease agreement in respect of that plot. Prayer (c) demarcation of 24 hectares of land is sought and claim for service charges is sought to be quashed. Prayer (d) pertains to award of interest at the rate of 21% on a sum of Rs. 1. 31 crores given by the petitioner to CIDCO. Prayer (e) pertains to cancellation of allotment in favour of respondent No. 2. Prayers (f) and (g) seeks interim reliefs in terms of the other prayers. Prayer (h) seeks costs and Prayer (i) any other reliefs.