- (1.) We have heard learned counsel on both sides.
(2.) Leave granted.
(3.) This appeal by special leave arises from the order of the division bench of the Punjab and Haryana High court at Chandigarh made on 15/12/1995 in Writ Petition No. 7486 of 1995. The undisputed facts are that the first respondent was given a provisional letter of allotment dated 29/10/1991 (for short 'pla') in respect of an industrial plot at Roz-Ka-Meo, Industrial Estate, Gurgaon admeasuring 4,000. 00 sq. yards at tentative price of Rs. 2,42,000. 00 worked at the rate of Rs. 60. 50 per sq. yard. The respondent had deposited a sum of Rs. 25,000. 00. In the PLA the respondent was called upon to deposit a further sum of Rs. 35,500. 00 within the stipulated period towards 25 per cent cost of the land. The balance 75 per cent was required to be paid in six annual equal instalments with interest at 10 per cent per annum subject to compliance of the conditions enumerated thereunder. The conditions as envisaged are: "(I) To get the registration with the Directorate of Industries (GM/dic) of the District concerned or registration with DGTD/ministry of Industry, government of India, depending upon the size of the industrial undertaking i. e. small, medium or large. (Ii) To get the building plan approved from the competent authority. (Iii) To get sanction letter from the Financial Institution/banks for financing the project. (Iv) To supply list of plant and machinery along with quotations. (V) To supply to Haryana State Electricity Board of release of an electric connection to the proposed site. ";