- (1.)By filing the present writ petition, the petitioner questions the legality and validity of the order dated 9.11.1990, Annexure-8, to the writ petition passed by Executive Engineer, Nagar Palika, Jalore, by means of which, construction over the plot in question has been stayed till further order, and the order dated 16.11.1990, Annexure-9 to the writ petition whereby the petitioner was refused a copy of order alleged to have been passed by Collector, Jalore on 9.11.1990 that is now filed as Annexure R-2 to the return. It is prayed by the petitioner that respondents No. 2 and 3 be directed to execute a registered patta in his favour.
(2.)The brief facts necessary for disposal of the present writ petition are that on 15.8.89 the petitioner submitted an application before the Administrator, Municipal Board, Jalore for allotment of residential plot in Shivaji Nagar, Jalore, measuring 60' x 60'. The Executive Engineer, Nagar Palika, Jalore, on 4.11.1989, informed to the petitioner that the Administrator of Municipal Board, Jalore has given sanction on 6.10.1989 for allotment of plot No. All measuring 60' x 60' situated near Shivaji Nagar for Rs. 50,400/- at the rate of Rs. 126/- per square meter with certain conditions stipulated therein with regard to mode of payment of Rs. 50,400/- in lieu of allotment. A photo-stat copy whereof is filed and marked as Annexure-1 to the writ petition.
(3.)In pursuant to the aforesaid offer/representation dated 4.11.1989, Annexure-1 to the writ petition, the petitioner deposited Rs. 50,400/- on 7.11.1989, a photo-stat copy of receipt is filed along with writ petition and marked as Annexure-2.