Surya Kant, J. - (1.) THIS writ petition was initially filed by two petitioners, namely, Paramjit Singh and Manmohan Singh, seeking quashing of the orders dated 29.10.1993 (Annexures P -9 and P -10) whereby allotment of shop -cum -flat sites No. 45 and 29 respectively, allotted to them on 14.07.1987 has been cancelled. Petitioner No. 2 (Manmohan Singh) unfortunately passed away during pendency of this writ petition and his legal representatives have been brought on record as petitioners No. 2 to 6.
(2.) SOME of the undisputed facts are that both the petitioners were settled in Kanpur (Uttar Pradesh) but having been victimized in the 1984 riots, they had to shift from Kanpur to Punjab as their property and belongings were allegedly destroyed in the riots. The Union and State Government of Punjab launched various schemes to rehabilitate the 1984 riots victims. It was pursuant to those schemes that the Deputy Commissioner, Jalandhar invited applications for allotment of shop -cum -flat sites from the riot victims. The petitioners applied and in the draw of lots conducted by the Urban Development Department, they were successful. Shop -cum -flat sites No. 29 and 45 in Phase I, Jalandhar were offered for allotment to the petitioners vide offer of letters dated 14.07.1987.
(3.) IT is undeniable that as per the terms and conditions of allotment contained in the letters dated 14.07.1987, the petitioners were required to deposit a sum of Rs. 17,525/ - towards 25% value of each flat within a period of 30 days from the date of receipt of the letters.;