- (1.) The challenge in the present petition is to the order dated 08.01.2002 (Annexure P-7), 02.04.2002 (Annexure P-9) and 20.06.2002 (Annexure P-11) in respect of resumption of industrial plot allotted to the petitioner.
(2.) The petitioner was allotted industrial plot in the year 1995. A provisional letter of allotment (Annexure P-1) was issued to him vide which the petitioner was to deposit Rs.30,625/- to make 25% cost of the plot and the balance at the time of disbursement of the loan by the Financial institution. The regular letter of allotment was to be issued on receipt of the full payment of the plot.
(3.) Since the petitioner failed to deposit 75% of the cost of the plot, therefore, the Estate Officer withdrew the provisional letter of allotment vide communication dated 01.08.1996. The said order was disputed by the petitioner in appeal before the Administrator, Haryana Urban Development Authority, Gurgaon. Such appeal was dismissed.;