Amarjeet Chaudhary, J. - (1.) The petitioner through this petition under Article 226 of the Constitution of India is seeking a direction to the respondents to allot him a plot in the Urban Estate. Mohali, for which the petitioner applied in 1979, in response to the advertisement published in newspapers inviting applications for allotment of plots to the non-Indian residents residing abroad on payment of price of the plot in foreign exchange.
(2.) It is not disputed that the petitioner applied for the allotment of a plot and the application along with a sum of 1000 Pounds Starlings was received by the Government and the application was complete in every form. Letters to the similarly situated persons have been issued for allotment of plots but no such communication has been received by the petitioner.
(3.) Mr. Parveen Goel, appearing for the State, states at the bar that the petitioner shall also be allotted a plot in Urban Estate Mohali, shortly.;