- (1.) Heard the learned counsel for the petitioner Sri B.K. Singh, Sri Shobhit Mohan Shukla holding brief of Sri D.K. Upadhyaya for the LDA and Sri T.J.S. Makkar for the State.
(2.) The petitioner, in a public auction held by the LDA on 10.3.05 was allotted commercial plot no. 107 (C.P. No. 107) on 7.4.05. The petitioner was required to deposit the total money by 31.3.06. The estimated cost of the property was Rs. 12,84,000/-. The petitioner deposited the total amount of Rs. 13,63,514/- as per allotment letter on 24.3.06.
(3.) A letter was sent from the Property Section to the Engineering Section for preparation of lease plan on 24.3.06. The petitioner since then has been making request for registry, but neither the registry has been made nor the possession has been given.;