- (1.) (C. M. Application No.88204 of 2017) Heard Dr. L. P. Misra, learned Senior Advocate assisted by Shri Praful Tiwari, learned counsel for the petitioner, learned State Counsel appearing on behalf of the opposite party no.1, Shri Ratnesh Chandra, learned counsel for the opposite party nos.2 to 4, Shri H. G. S. Parihar, learned Senior Advocate assisted by Smt. Meenakshi Singh, learned counsel appearing on behalf of the applicant who has moved an application for impleadment and perused the record.
(2.) Shri H. G. S. Parihar, learned Senior Advocate while pressing the application for impleadment moved on behalf of Surendra Tiwari submits that Sansthagat Plot No.11*INS/5, measuring 3085.25 sq. mr. under Vikas Nagar Extension Scheme of U. P.Vikas Parishad (hereinafter referred to as Plot) put to auction on 15.03.2004, settled in favour of Patel Sewa Santhan on the basis of single bid of Rs.5,410/- per sq. mt. against the reserve price of Rs.5,400/- per sq. mt.
(3.) On 25.03.2004, allotment letter has been issued to Patel Sewa Sansthan. As per the conditions of allotment letter, the allottee had to deposit 50% of cost of plot, which is Rs.2,05,63,564.00 within one year in four instalments and to take possession of plot by 31.03.2005 and the rest amount of 50% was to be paid with 18% interest w.e.f. 01.04.2005 in 72 equal instalments of Rs.2,34,528.00 till 31.03.2011.;