- (1.) THIS writ petition has been filed for quashing the order dated 21-4-2006 cancelling the allotment of a plot in favour of the petitioner and further for issuing a direction upon the respondents to execute the lease deed in favour of the petitioner in respect of the said plot.
(2.) THE facts and circumstances giving rise to this case are that an advertisement was issued inviting applications for allotment of plots. THE petitioner submitted an application in respect of plot No. A-28, Sector 62, measuring 8000 sq. meters and deposited a sum of Rs. 13,20,000/- while submitting the application. THE allotment order was issued on 17-4-2003 wherein the petitioner company was required to deposit the amount as follows: 1. Plot No. : A-28, Sector 62 2. Use : Institutional Purpose. Type of property : INSTITUTIONAl Area : 8,000 sq. m.
(3.) ALLOTMENT Rate : Rs. 5,199/- sq. m. Total premium : Rs. 4,15,92,000/-;