Kirpal, J. - (1.) Leave granted.
(2.) In this appeal, by special leave, there is challenge to two judgments of the Punjab and Haryana High Court, the first being judgment dated 14-11-1994 whereby the respondent's writ petition was allowed and the appellant was directed to allot a plot of land measuring half acre and the second judgment is dated 9-8-1995 whereby the Review Application filed by the appellant herein, was dismissed.
(3.) The relevant facts are that the appellant is a Government company which is, inter alia, engaged in carrying out activities towards the advancement of industrial development in the State of Haryana. In the course of its activities, in 1983 it invited applications for allotment of certain plots of land to set up industrial units in Gurgaon. The respondent applied for an industrial plot in Phase-IV, Udyog Vihar, Gurgaon for setting up a unit to manufacture reinforced concrete cement pipe and accessories. Allotment of plot of one acre in favour of the respondent was approved and he was requested to deposit 15% of the cost of land vide letter dated 27-10-1983. On the said 15% having been deposited by the respondent, he was offered an industrial plot No. 359 measuring one acre in Udyog Vihar, Phase-IV Gurgaon at the tentative rate of Rs. 120/- per sq. metre. A provisional letter of allotment dated 27-12-1984 was issued and it was made clear therein that the respondent was required to fulfil certain prerequisites connected with the implementation of the proposed project before the final allotment could be made in his favour. These pre-requisites were to be completed within 120 days of the date of allotment. This letter further stipulated that the provisional letter of allotment will not give any legal right of allotment unless the final allotment letter is issued.;