- (1.) Challenge in the present appeal is to the order dated 23.3.2011 passed by the learned Single Judge, whereby challenge to the withdrawal of the provisional allotment of industrial plot remained unsuccessful.
(2.) The appellant applied for an industrial plot advertised by the Haryana State Industrial Development Corporation in the year 1983. It was on 28.4.1984, an approval was granted for allotment of one kanal plot. The appellant was to remit a sum of Rs. 9000/- against 15% of the cost of plot within 30 days. The appellant was permitted to deposit the amount along with interest after the said period of 30 days. On the deposit of the said amount, a provisional letter of allotment was issued on 30.12.1988 allotting plot No.187 measuring 500 sq. meters. The tentative price of the plot was mentioned to be Rs.175/- per sq. meter. The appellant was called upon to deposit a sum of Rs.6875/- to make up 25% of the cost of the plot. The appellant remitted the said sum of Rs.6875/- on 31.3.1989 along with a sum of Rs.99/- as interest. The appellant was also to complete the formalities i.e. loan from the financial institution, but the since the appellant has not taken the said steps in terms of the letter of allotment, the provisional letter of allotment was withdrawn vide letter dated 25.7.1989.
(3.) The subsequent representation was declined on 30.10.1989.;