Rajasthan Industrial Areas Allotment Rules, 1959 - Rules 11A and 12 - Allotment of industrial land - There has been an uninterrupted and subsisting relationship of lessor and lessee between the State Government and either J.K. Synthetics Ltd. (JKSL) or Respondent No. 1, in the context of LIA, Kota. From the first lease deed executed in 1967, till date, the State Government has maintained the position of lessor - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH BISHAMBHAR PRASAD — Appellant Vs. M/S ARFAT PETROCHEMICALS PVT. LTD. AND OTHERS — Respondent ( Before : Surya Kant and Vikram Nath, JJ. ) Civil Appeal No. 2963 of 2023; [Arising Out of Special Leave Petition (Civil) No. 14970 of 2021] with Civil Appeal No. 2965 of 2023; [Arising […]
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