- (1.) The dispute in the present petition relates to the Institutional Plot No.14/INS-3 located at Vasundhara in District Ghaziabad.
(2.) It transpires that the said plot was earlier allotted to M/s Gaur Arnima Impex International Private Limited (hereinafter referred to as 'Gaur Arnima Implex') and as it did not pay the principal amount and interest, the allotment was cancelled. Subsequently, an allotment letter was issued to the petitioner on 21 October 2014. It also contained a schedule for payment. The petitioner claims to have paid an amount of Rs.1.46 crores upto 8 April 2015 inclusive of 10% earnest money.
(3.) However, Gaur Arnima Impex filed Writ Petition No.563 of 2015 for quashing the order by which the allotment was cancelled. The said petition was dismissed on 15 January 2015 and the Special Leave Petition filed before the Supreme Court was also dismissed on 8 May 2017.;