D.S.Sinha, J. - (1.) Heard Sri Murlidhar. the learned senior advocate appearing for the petitioner. Sri Ashok Mohiley, the learned standing counsel of the respondent Nos. 1 and 2, and Sri M. P. Sarraf, holding brief of Sri Vineet Saran, the learned counsel representing the respondent No. 3, permitted to be impleaded by the order of the Court dated November 22, 1994, at length and in detail.
(2.) The acts and events constituting the facts of the case, as they emerge from the pleadings before the Court, are these : "The Allahabad Development Authority, Allahabad, the respondent No. 1, hereinafter called the 'Development Authority', issued a notification in the newspaper 'Northern India Patrika' dated November 20, 1987, inviting applications for allotment of plots in Ashok Nagar Extension Scheme of the Development Authority. According to the notification, the registration of the applications for allotment opened on November 21, 1987 and the last date appointed for registration was December 20, 1987. The procedure for allotment of the plots, adopted under the Rules, was by drawing lottery."
(3.) The Secretary of the Development Authority addressed to the petitioner a communication dated September 28, 1988, a copy whereof is Annexure-1 to the petition, notifying that the petitioner had been allotted a plot bearing No. B--38 measuring 162 sq. meter at the rate of Rs. 510 per sq. meter. The communication further informed the petitioner that out of total estimated price of the plot amounting to Rs. 82,620, the sum of Rs. 15,000 deposited by him as registration fees had been adjusted towards the price of the plot and called upon him to pay the balance amounting to Rs. 67.620 in four equal quarterly instalments of Rs. 16,905. The first instalment was payable upto October 31, 1988, the second instalment was payable upto January 31, 1989, the third instalment was payable upto April 30, 1989 and the fourth instalment was payable upto July 31. 1989.;