NATURALS DAIRY PRIVATE LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Bihar Industrial Area Development Authority (hereinafter in short as 'BIADA') and learned counsel for the State.

(2.) Pleadings being complete, with consent of all the parties, this writ petition has been heard at length for final disposal at this stage itself.

(3.) The petitioner has approached this Court seeking the following reliefs: