- (1.) Challenge in the present writ petition is to the orders dated 06.12.2004 (Annexure P-2), 14.03.2006 (Annexure P-4) and 11.06.2010 (Annexure P-10) passed by the Estate Officer, the Administrator and the Chief Administrator, Haryana Urban Development Authority, respectively in respect of the residential plot No.2680, Sector 21-III, Panchkula.
(2.) The petitioner applied for a 10 marla residential plot in pursuance of an advertisement inviting applications for allotment of plots. Respondent No.6 - HDFC Bank Limited financed the amount of earnest money payable to HUDA. The petitioner was successful in the draw of lots. It is the grievance of the petitioner that the allotment letter dated 27.04.2004 in respect of allotment of plot No.2680, Sector 21-III, Panchkula was never sent to her, as it was possibly sent to respondent No.6 and the said respondent did not inform the petitioner about the same. As per the allotment letter, the petitioner was to deposit an additional amount of Rs.1,37,361/- to make 25% of the tentative price within 30 days. Though the stand of the petitioner is that she has not received the allotment letter, but she sought a copy of the said letter vide representation dated 05.11.2004. However, an order dated 06.12.2004 in respect of cancellation of allotment was communicated to the petitioner.
(3.) The petitioner challenged the cancellation order in appeal. During the pendency of such appeal, the Appellate Authority has written letter on 12.07.2005 to the Bank about the receipt/dispatch of allotment letter.;