R.L.ANAND,J - (1.) HEARD .
(2.) SMT . Jagdish Kumari wife of Shri Baldev Krishan has filed the present writ petition under Articles 226/227 of the Constitution for the issuance of a writ in the nature of certiorari to quash the order dated 20.5.1999, Annexure P-7 passed by respondent No. 2 and further prayed that direction be given to respondent No. 2 to fix the price of plot No. 296 allotted on 20.5.1999 as per the orders of the High Court dated 28.8.1995 at the rate of Rs. 2200/- per marla when plot No. 733 was originally allotted on 1.3.1980 instead of Rs. 2325/- per square yard as plot No. 296 has been allotted in lieu of plot No. 733, the possession of which could not be delivered for the past 19 years. The case pleaded by the petitioner is that she was allotted a 10 marla plot on 19.1.1980. Petitioner was informed that plot No. 733 was allotted to her vide Annexure P-2 on 1.3.1980. On 25.10.1980, petitioner was again informed vide Annexure P-3 that the plot allotted to her has been cancelled. On 13.8.1982, she was again informed vide Annexure P-4 that the scheme under which the plot was allotted to her has been withdrawn by the State Government. On 19.11.1982, respondent No. 2, vide Annexure P-5 informed the petitioner that possession of the plot earlier allotted to her could not be given. Similar was the intimation which was sent to the petitioner vide Annexure P-6 on 31.5.1994.
(3.) FOR the benefit of the petitioner, vide Annexure P-7 dated 20.5.1999, she was allotted a plot No. 296 of 250 sq. yards under the Development Scheme 94.5 acre, G.T. Road by-pass, Jalandhar at the rate of Rs. 2325/- per square yard, which according to the petitioner is too high. The grouse of the petitioner is that since plot No. 296 has been allotted to her in lieu of plot No. 733, therefore, the Trust is bound to charge the initial price against which plot No. 733 was allotted to her. With these premises, petitioner has prayed for the above relief.;