R.BANUMATHI,J. - (1.) Leave granted.
(2.) This appeal arises out of the order dated 16.09.2014 passed by the High Court of Punjab and Haryana at Chandigarh in CWP No.19256 of 2014 in and by which the High Court dismissed the Writ Petition filed by the appellants thereby upholding the orders of the Authorities resuming the Industrial Plot No.306, Industrial Area, Phase-II, Panchkula allotted to M/s. Shiva Dairy and Oil Mills.
(3.) Brief facts of the case which led to filing of this appeal are that Industrial Plot No.306, Industrial Area, Phase-II, Panchkula was allotted to Rabinder Nath, in his capacity as MD of M/s Shiva Dairy and Oil Mills vide Memo No.21015 dated 25.07.1984 and the possession of the said plot was given on 19.09.1984. Letter of allotment was subject to the provisions of Haryana Urban Development Authority (HUDA) Act, 1977 and the Rules and Regulations applicable thereunder as amended from time to time and also the Industrial Policy of the State of Haryana. The terms and conditions of the allotment letter, specifically Condition No.18, required the allottee to complete the construction over the allotted plot within two years of the date of offer of possession after completing the necessary formalities governing the construction of the building; otherwise the plot was liable to be resumed and the whole or any part of the money in respect of the same is liable to be forfeited in accordance with the provisions of the HUDA Act, 1977.;