- (1.) The Petitioner before this Court is a company duly registered and incorporated under the companies Act. The petitioner company made an application for allotment of an Industrial plot within the territorial limit of Industrial Area, Malwan, District Fatehpur with the UPSIDC. On that basis the company was allotted plot No. A -6 of Industrial Area, Malwan, District Fatehpur to the petitioner. The approximate area of the plot so allotted was 53441 sq. mts. and tentative price quoted was Rs. 59,98,112.50. The allotment letter is on record as Annexure 2 to the present petition. The details of the money to be deposited in instalment was also specifically provided for in the allotment letter under the head "Instalment Schedule".
(2.) In para 2 of the general conditions for allotment of plots, which is part of allotment application form it is mentioned that plots are to be allotted on "as it is where it is" basis and levelling etc. if necessary has to be undertaken by the allottee himself at his own expenses.
(3.) In paragraph 9 of the allotment letter, it has been specifically mentioned that, the plot has been allotted on "as it where it is" basis and levelling etc. if any, is to be undertaken by the allottee at his own expenses. It was further mentioned that the possession of the land has to be taken within thirty days of the execution of the licence agreement and the lease -deed would be executed only upon the satisfaction of the conditions mentioned therein.;