- (1.) Heard Shri Kaushal Kishore Singh, for the petitioner and learned counsel appearing for the New Okhla Industrial Development Authority (NOIDA).
(2.) The writ petitioner was allotted a plot no.C-015 in Sector 34 measuring 300 sq. mtr. by New Okhla Industrial Development Authority (Noida), Distt. Ghaziabad vide allotment letter dated 30.11.1993. It is alleged that he moved an application before the respondents offerring for conversion of the allotment to some other plot, which was accepted by the NOIDA vide letter dated 5.9.1995 allotting plot no.B-73 Sector 44 measuring 450 sq. mtrs. signed by the Asstt. Development Manager (R), Noida. The petitioner was required to deposit the difference in premium of the total plot area between Rs.16,20,000/- (at Rs.3600/- per sq. mtr. for 450 sq. mtr. of plot no.B-73 Sector-44) and Rs.7,20,000/- at Rs.2400/- per sq. mtr. (for 300 sq. mtr. of the earlier allotted plot no.C-15 in Sector-34); and Rs.1,80,000/- towards conversion charges at Rs.400/- per sq. mtr.
(3.) The petitioner was required to deposit the entire amount of Rs.10,80,000/- including difference in premium and conversion charges within 30 days from the issue of the letter positively, with a condition that if the amount is not deposited within time the offer shall stand withdrawn automatically without any notice.;