AIROnline 2018 Raj 1434

Rajasthan High Court

Hon'ble Judge(s): M. N. Bhandari , J

Rajasthan Industrial Area Development Authority Act (7 of 1996) , S.17— RIICO Disposal of Land Rules (1979) , R.24(2), R.24(3)— Allotment of plot - Cancellation of - Challenge as to - Allotment of plot was made in year 2002 at rate then prevalent - At that time, neither petitioner-firm made payment nor raised construction within period stipulated therein - Intervening period is now of more than 15 years - If petitioner-firm is extended benefit, it would be at cost of public exchequer - Cancellation proper. (Para 9)