HEMANT GUPTA,J. - (1.) The petitioner has invoked writ jurisdiction of this Court for issuance of a regular allotment letter in respect of Plot No. 608, Sector-19, Panchkula.
(2.) The petitioner claims such directions in view of the fact that he has purchased a plot of land for residential purpose, vide sale deed dated 23.6.1981. The petitioner constructed a residential house on this plot, but soon thereafter the acquisition proceedings were initiated by publication of notice under Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') on 30.3.1982. As per petitioner, it is asserted that respondents invited options for allotment of alternative plots from all those persons whose residential houses had been acquired in the area in question. The petitioner applied for the same on 10.9.1986. The plot No. 608, Sector-19, Panchkula, was offered to petitioner on 10.8.1988, vide Annexure-P-1. The petitioner conveyed his acceptance on 19.12.1988 along with 10% of the amount of earnest money.
(3.) Thereafter, the respondents sought information regarding his ownership of the original house situated in the land, which was subject matter of acquisition. The stand of the petitioner is that he had submitted all the documents sought by the respondents from time to time, but still letter of allotment was not issued though, similar letters of allotment were issued to the other house owners of the area in question. In view of the said fact, the petitioner invoked writ jurisdiction of this Court for issuance of letter of allotment of plot No. 608, Sector-19, Panchkula.;