- (1.) Leave granted.
(2.) Heard Mr. J. K. Sibal, learned senior counsel for the appellant and Ms. Kamini jaiswal, learned counsel for the respondent.
(3.) It is the say of the appellant that in an auction conducted by the estate officer, union territory Chandigarh, on or about April, 1990, the appellant company was the highest bidder with a bid of Rs. 76,10,000. 00 in respect of a plot no. 332-33-34, sector 34, city Centre, Chandigarh and the appellant was required to pay 25% of the bid amount at the time of auction, which was paid by the appellant. An allotment letter, in favour of the appellant, was issued on 5th April 1990 and as per the said letter, the appellant was required to pay the remaining amount by three equal annual instalments of Rs. 19,20,000. 00 each commencing from the year 1991 onwards. It is also stated that the appellant completed the construction of the said property immediately but could not utilise the property in yielding income so as to finance the payment of instalment because of lack of timely completion of infrastructural facilities like approach roads and parking by the estate officer, chandigarh. Hence, the appellant filed civil writ petition no. 4342 of 1993 before the punjab and Haryana High Court.;